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Judgment
Rajesh Kumar, J
Heard learned counsel for the applicant and learned counsel for the State.
The applicant, who is in custody since 16.08.2023, has approached this Court for grant of regular bail in connection with Ranka P.S. Case No.123 of 2023.
It appears that this applicant has been made an accused for committing the offence under Sections 414/ 34 of the Indian Penal Code and Section 33 of the Indian Forest Act.
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 has been falsely implicated in the present case. He is neither the owner nor the driver of the seized vehicle, loaded with woods. It has further been submitted that this applicant is a daily wages labourer. On the above basis, prayer for bail has been made.
Learned counsel for the State has opposed the prayer for bail.
Considering 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.123 of 2023, on the condition that the applicant will submit self-attested photocopy of his Aadhaar Card and 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.