AI Structured Summary
Not yet generated for this judgment
Judgment
Heard learned counsel for the applicant and learned counsel for the State.
The applicant, who is in custody since 19.07.2025 has approached this Court for grant of regular bail in connection with Sadar P.S. Case No.174 of 2025 in S.T. Case No. 514 of 2025, registered for the offence under Sections 109(1), 308(4) & 61(2) of the BNS, 2023 & under Section 27 of Arms Act, pending in the court of learned Chief Judicial Magistrate, Hazaribagh.
Earlier prayer for regular bail has been rejected by this Court vide order dated 10.03.2026 passed in B.A. No.12083 of 2026.
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 all the co-accused have been granted bail by a co-ordinate Bench of this Court. On the above basis, prayer for bail has been made.
Learned counsel for the State has opposed the prayer for bail.
From the status report submitted by the trial Court, it appears that although the charge has been framed on 15.01.2026, but till date not a single witness has been examined on behalf of the prosecution.
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 Chief Judicial Magistrate, Hazaribagh in connection with Sadar P.S. Case No.174 of 2025 in S.T. Case No. 514 of 2025, 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 Trial Court which he/she/they will always keep active and will not change it during pendency of this case without prior permission of the court.