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Judgment
Rajesh Kumar, J
Heard the parties.
The applicant, who is in custody since 16.10.2023, has approached this Court for grant of regular bail in connection with Mango P.S. Case No. 298 of 2023 registered for the offence under Sections 270, 272, 273, 290, 420, 467, 468, 471 and 34 IPC and Sections 47(a), 47(b), 47(c), 47(d), 47(e), 47(f) and Section 52 of the Excise 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 this applicant has been roped in on the basis of confession of the co-accused. The place from where bottles of liquor have been seized was neither under the control of this applicant nor he has any concerned with the seized liquor. Although, he has one criminal antecedent but he has been bailed out. 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 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 J.M., 1st Class, Jamshedpur, in connection with Mango P.S. Case No. 298 of 2023 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.
Further condition is that one of the bailors will be the Pairvikar.