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Judgment
Rajesh Kumar, J ---
Heard the parties.
The applicant, who is in custody since 12.02.2023, has renewed the prayer for grant of regular bail in connection with Ranka P.S. Case No.19 of 2023.
It appears that this applicant has been made an accused for committing the offence under Sections 379/ 411/ 34 of the Indian Penal Code, Section 54 of the J.M.M.C.A. Rule and Section 21 of the M.M.D.R Act. It has been alleged that this applicant was involved in transportation of illegal sand.
Earlier, the bail application of this applicant was dismissed as withdrawn vide order dated 25.04.2023, passed in B.A. No.2566 of 2023.
It has been submitted by the learned counsel for the applicant that complete set of F.I.R along with its enclosures have been annexed with the present bail application and there is no suppression on his part.
Innocence of the applicant has been claimed and undertaking has been given for participation in the trial. It has been submitted that this applicant is a driver and he was merely performing his duty as assigned to him. On the above basis, prayer for bail has been renewed.
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 on bail. Accordingly, the applicant is directed to be released on bail, on his furnishing bail bond of Rs.10,000/-(Ten thousand) with two sureties of the like amount each to the satisfaction of learned Judicial Magistrate, 1st Class, Garhwa in connection with Ranka P.S. Case No.19 of 2023, subject to 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.