(1.) When the matter is called out, the learned counsels for the parties have appeared. Petitioners are accused for the offence registered under Sec. 394 IPC. The learned counsel for the petitioners submits that the petitioners are of same locality and known to each other. He further submits that after being apprehended by the police they were compelled to confess their guilt under threat and coercion which has got no value in the eye of law. Learned counsel further submits that apart from confession there is nothing against the petitioners. Moreover, the petitioners are in custody since 27/6/2023, therefore, they may be released on bail.
(2.) The learned counsel for the State opposed the prayer for bail and submits that from possession of the petitioners one mobile phone, ATM card, PAN card and other items all belonging to the informant were recovered which clearly indicates that the petitioners were involved in the said offence. Having heard learned counsels for the parties and in the facts and circumstances of the case, I am inclined to release the petitioners, named above, on bail on furnishing bail bond of Rs.25,000.00 (Rupees Twenty Five Thousand Only)each with two sureties of the like amount each to the satisfaction of the learned ACJM, Hazaribag, in connection with Korrah PS Case No. 169 of 2023, subject to the conditions that (i) the petitioners shall attend each and every date of trial unless it is dispensed with by the learned court below (ii) the petitioners shall submit self-attested photocopy of their Aadhar Card and mobile number before the learned court below which they will always keep active and will not change it during pendency of the case without prior permission of the Court and, (iii) the petitioners shall report to the concerned police station on last Saturday of every month between 1:00 pm and 5:00 pm in the next twelve months, failing which their bail bonds shall be cancelled. Any exception to such attendance shall be done so after direction from the learned court below.