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Judgment
7 paragraphs · 300 wordsRajesh Kumar, J
Heard the parties.
The applicant, who is in custody since 2021, has been remanded in the present case 04.02.2022, has approached this Court for grant of regular bail in connection with S.T. No.60 of 2020 arising out of Baresarh P.S. Case No.04 of 2019 registered for the offence under Sections 147, 148, 149, 457, 380, 323, 325, 307, 435, 506, 504 IPC and Section 17 of the CLA Act.
It has been submitted by the counsel for the applicant(s) that complete set of FIR/ Complaint Case along with its enclosure have been annexed with this bail application and there is no suppression on the part of the applicant(s).
Innocence has been claimed and participation in the trial has been assured. It has been submitted that except confession, there is no other material against this applicant. Further, co-accused has already been enlarged on bail by this Court. On the above basis, prayer for bail has been made.
On the other hand, learned A.P.P. has opposed the prayer for bail.
Considering the fact that except confession, there is no other material, I am inclined to enlarge the applicant (s) on bail. Accordingly, the applicant(s), above named, is/are 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 the learned Addl. Sessions Judge-I, Latehar, in connection with S.T. No.60 of 2020 arising out of Baresarh P.S. Case No.04 of 2019, on the condition that the applicant(s) will submit self-attested photocopy of his/her/their Aadhaar Card(s) and also submit his/her/their mobile number(s) before the learned court below which he/she/they will always keep active and will not change it during pendency of this case without prior permission of the court.