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Judgment
7 paragraphs · 233 wordsDeepak Roshan, J
Heard learned counsel for the parties.
The instant bail application has been preferred by the petitioner for grant of regular bail for the offences registered under Sections 457/380/411 of the IPC.
Learned counsel for the petitioner submits that the petitioner has been falsely implicated in this case and he has been arrested only on the basis of confessional statement of co-accused- Akram Ansari and for no offence he is in custody since 18.07.2023. He lastly submits that he is ready to abide by any condition imposed by this Hon’ble Court.
Learned A.P.P. opposed the prayer for bail.
Having regard to the facts and circumstances of the case, and looking to the allegation made against this petitioner, I am inclined to enlarge the petitioner on bail. Accordingly, the petitioner is directed to be released on bail on furnishing bail bond of Rs. 10,000/- (Ten Thousand Only) with two sureties of the like amount each to the satisfaction of learned J.M.F.C., Madhupur, in connection with Margomunda P.S. Case No. 53 of 2023.
It is made clear that till commencement of trial the petitioner shall report to the local police station every month and after commencement of trial he shall appear on each and every date before the learned trial court, failing which learned trial court shall be at liberty to cancel the bail of the petitioner.