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Judgment
8 paragraphs · 289 wordsRajesh Kumar, J
Heard the parties.
The applicant, who is in custody since 09.07.2022, has renewed the prayer for grant of regular bail in connection with Katras P.S. Case No.246 of 2022 registered for the offence under Sections 414, 467, 468, 420, 328/34 IPC.
It appears that this applicant has been apprehended with stolen motorcycle.
Earlier, the bail application of this applicant was dismissed vide order dated 09.02.2023, passed in B.A. No.13857 of 2022.
Innocence of the applicant has been claimed and undertaking has been given for participation in the trial. It has been submitted that the charge has already been framed. Co-accused has already been enlarged on bail. On the above basis, prayer for bail has been renewed.
Learned counsel for the State has opposed the prayer for bail stating that this applicant has criminal antecedents.
Considering the period of custody and the fact that charge has already been framed, I am inclined to enlarge the applicant on bail. Accordingly, the applicant is directed to be released on bail, on his furnishing bail bond of Rs.10,000/- (Ten thousand) with two sureties of the like amount each to the satisfaction of learned S.D.J.M., Dhanbad in connection with Katras P.S. Case No.246 of 2022, subject to the condition that one of the bailors will be the Pairvikar of this case and this applicant will report once in a month before the concerned police station, till the conclusion of trial and the applicant will submit self-attested photocopy of his Aadhaar Card and also submit his mobile number before the learned court below which he will always keep active and will not change it during pendency of this case without prior permission of the court.