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Judgment
Rajesh Kumar, J
Heard the parties.
The applicant, who is in custody since 20.07.2022, has approached this Court for grant of regular bail in connection with S.T. No.107 of 2022 arising out of Jamtara P.S. Case No.108 of 2022 registered for the offence under Sections 302, 201/34 IPC and Section 3/4 of the Prevention of Witch Craft Act, 2001.
It appears that the applicant is an accused of committing murder.
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 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 similarly situated co-accused has already been enlarged on bail by this Court. Investigation is already complete. On the above basis, prayer for bail has been made.
Learned counsel for the State has opposed the prayer for bail.
Considering the above facts and the fact that co-accused has already been enlarged on bail, I am inclined to enlarge the applicant (s) 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 Addl. Sessions Judge-III, Jamtara in connection with S.T. No.107 of 2022 arising out of Jamtara P.S. Case No.108 of 2022, subject to condition that the applicant(s) will submit self-attested photocopy his Aadhaar Card(s) and also submit his mobile number(s) 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.