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Judgment
Rajesh Kumar, J
Heard the parties.
The applicant, who is in custody since 17.11.2022, has approached this Court for grant of regular bail.
The applicant is an accused of committing offence u/s 323, 325, 341, 307, 504, 506 and 34 IPC.
It has been submitted by the 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 and participation in the trial has been assured.
It has been submitted that the scuffle has taken place between the brothers while they were on the roof for repairing tiles. Both has fallen down and it is accidental not intentional. The applicant is willing to give Rs.35,000/-as medical expenses, incurred during the treatment of his brother. On the above facts, prayer for bail has been made.
On the other hand, learned A.P.P. has opposed the prayer for bail. Considering the narratives of the case and the period of custody, I am inclined to enlarge the applicant (s) on bail. Accordingly, the applicant(s), above named, is/are 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 the learned ACJM, Bermo at Tenughat, in connection with Kasmar P.S. Case No.48 of 2022 (G.R. No.689 of 2022) on the condition that the applicant(s) will submit self-attested photocopy of his/her/their Aadhaar Card and also submit his/her/their mobile number 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. Further, the applicant will deposit Rs.35,000/- in the court below before his release, which shall be disbursed in favour of the informant.