Rajesh Kumar, J
1. Heard the parties.
2. The applicant, who is in custody since 08.05.2022, has renewed the prayer for grant of regular bail in connection with S.T. No.371 of 2022 arising out of Lohsinghna P.S. Case No.85 of 2022, registered for the offence under Sections 341, 323, 324, 326, 307, 504 and 506 IPC.
3. Earlier the prayer for bail of the applicant(s) has been rejected vide order dated 16.03.2023 passed in B.A. No.1430 of 2023.
4. Innocence has been claimed and participation in the trial has been assured. It has been submitted that charge has already been framed on 21.11.2022 but till date not a single witness has been examined. On the above basis, prayer for bail has been made.
5. On the other hand, learned A.P.P. has opposed the prayer for bail.
6. Considering the above facts and the period of custody, 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. District Judge-I, Hazaribag, in connection with S.T. No.371 of 2022 arising out of Lohsinghna P.S. Case No.85 of 2022 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.
