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Judgment
Rajesh Kumar, J
The applicant who is in custody since 29.09.2023 has approached this Court for grant of regular bail in connection with Telaiya P.S. Case No.233 of 2023, registered for the offence under Sections 457 and 380 of IPC. Later on Sections 411 and 414 of IPC has been added.
It has been submitted by learned counsel for the applicant(s) that complete set of F.I.R. alongwith its enclosure have been annexed with this bail application and there is no suppression on his/her part.
Innocence has been claimed and undertaking has been given for participation in the trial. It has been submitted by learned counsel for the applicant that he has been roped in this case only on the basis of confession of the co-accused. Further, the applicant has no criminal antecedent. On above basis prayer for bail has been made.
Learned A.P.P. has opposed the prayer for bail of the applicant.
Considering the fact that no criminal antecedent has been reported against this applicant, I am inclined to enlarge the applicant on bail. Accordingly, the applicant, named above, is directed to be released on bail, on furnishing bail bonds of Rs.10,000/- (Ten thousand only) with two sureties of the like amount each to the satisfaction of learned C.J.M., Koderma in connection with Telaiya P.S. Case No.233 of 2023, subject to the conditions that the applicant will submit self-attested copy of his Aadhaar Card and also give his mobile number before the learned court below which he will not change during pendency of this case without prior permission of the court.