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Judgment
Defects, as pointed out by the office, are ignored for the time being.
Heard learned counsel for the petitioner and learned counsel for the State. The petitioner is accused in connection with Barkagaon P.S. Case No. 16
of 2015 corresponding to G. R. No. 387 of 2015 registered under Sections 379/413/34 of Indian Penal Code, Section 30 (ii) of the Coal Mines Act and
Section 33 of Indian Forest Act and is pending in the Court of learned Sub Divisional Judicial Magistrate, Hazaribagh.
It has been submitted by the learned counsel for the petitioner that the petitioner is in custody since 05.01.2021. Earlier the petitioner has been granted
bail vide order dated 29.07.2015 in B.A. No. 5653 of 2015. There was misuse of privilege of bail and he was taken into custody due to no appearance
before the Court below. The petitioner undertakes to participate in the trial. On the above fact, prayer for bail has been made.
On the other hand, learned A.P.P has opposed the prayer for bail. Considering the material available on record, the petitioner 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 learned Sub
Divisional Judicial Magistrate, Hazaribagh in connection with Barkagaon P.S. Case No. 16 of 2015 corresponding to G. R. No. 387 of 2015 subject to
the condition that the petitioner will submit self attested copy of his Aadhar 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.