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Judgment
Rajesh Kumar, J
Heard learned counsel for the applicant and learned A.P.P. for the State.
The applicant, who is in custody since 07.02.2022, has approached this Court for grant of regular bail in connection with Rania P.S. Case No.5 of 2022 registered for the offence under Sections 414, 468, 471 and 34 of the Indian Penal Code and Section 17 of the C.L.A. Act.
It appears that two persons have been apprehended and one has fled away. The applicant is apprehended person. Investigation is complete.
Innocence has been claimed and participation in the trial has been assured. On the above facts, prayer for bail has been made.
On the other hand, learned A.P.P. has opposed the prayer for bail. Considering the period of custody and the fact that no arms has been recovered from the possession of the applicant, I am inclined to enlarge the applicant on bail. Accordingly, the applicant, above named, 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 the learned S.D.J.M., Khunti in connection with Rania P.S. Case No.5 of 2022 on the condition that 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.