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Judgment
Rajesh Kumar, J
Heard learned counsel for the applicant and learned counsel for the State.
The applicant who is in custody since 15.05.2023 has approached this Court for grant of regular bail in connection with Giddi P.S. Case No.73 of 2023, registered for the offence under Sections 147, 148, 149 and 302 of the Indian Penal Code, pending in the court of learned Judicial Magistrate-1st Class, Hazaribagh.
It has been submitted by the learned counsel for the applicant(s) that complete set of FIR along with its enclosure have been annexed with this bail application and there is no suppression on his/her part.
Innocence has been claimed by the learned counsel for the applicant and undertaking has been given for participation in the trial. It has been submitted that there is land dispute between the parties. No specific allegation of overt act has been attributed to this applicant. On the above basis, prayer for bail has been made.
Learned counsel for the State has opposed the prayer for bail.
Considering the above facts, I am inclined to enlarge the applicant on bail. Accordingly, the applicant, named above, is directed to be released on bail, on furnishing bail bond of Rs.10,000/- (Rupees Ten Thousand Only) with two sureties of the like amount each to the satisfaction of the learned Judicial Magistrate-1st Class, Hazaribagh in connection with Giddi P.S. Case No.73 of 2023, subject to condition that the applicant(s) will submit self-attested photocopy/photocopies 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.