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Judgment
Rajesh Kumar, J
Heard learned counsel for the applicants and learned counsel for the State.
The applicants who are in custody since 12.11.2022 have approached this Court for grant of regular bail in connection with Koderma P.S. Case No.262 of 2022, registered for the offence under Sections 272 and 273/34 of the Indian Penal Code and 47(A) of the Excise Act.
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 applicants and undertaking has been given for participation in the trial. Further, it has been submitted that no criminal antecedent has been claimed. On the above basis, prayer for bail has been made.
Learned counsel for the State has opposed the prayer for bail and it has been submitted that the applicant no.2 is the owner of the vehicle from which illegal liquor has been recovered and the appellant no.1 is his brother.
Considering the period of custody, the applicants, named above, are directed to be released on bail, on furnishing bail bond of Rs.10,000/- (Rupees Ten Thousand Only) each with two sureties of the like amount each to the satisfaction of the learned C.J.M., Koderma in connection with Koderma P.S. Case No.262 of 2022, 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.