ASHUTOSH KUMAR GOUTAM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The applicant who is in custody since 28/4/2023 has approached this Court for grant of regular bail in connection with Sector 4 P.S. Case No.62/2023, registered for the offence under Ss. 387/34 of Indian Penal Code and Sec. 27 of the Arms Act, pending in the court of learned Judicial Magistrate, 1st Class, Bokaro. It has been submitted by learned senior counsel for the applicant(s) that complete set of F.I.R. alongwith its enclosure have been annexed with this bail application and there is no suppression on his/her part.

(2.) Innocence has been claimed and undertaking has been given for participation in the trial. It has been submitted by learned senior counsel for the applicant that except suspicion and confession there is no other material against this applicant. On above basis prayer for bail has been made. Learned A.P.P. has opposed the prayer for bail of the applicant and submitted that there is criminal antecedent of similar nature against this applicant.

(3.) Considering the materials available on record, I am inclined to enlarge the applicant on bail. Accordingly, the applicant, named above, is directed to be released on bail, on furnishing bail bonds of Rs.10,000.00 (Ten thousand only) with two sureties of the like amount each to the satisfaction of learned Judicial Magistrate, 1st Class, Bokaro in connection with Sector 4 P.S. Case No.62/2023, subject to the condition that this applicant will report once in a month before the concerned police station, till the conclusion of trial. Further, the applicant will submit self-attested copy of his/her/their Aadhaar Card and also give his/her/their mobile number before the learned court below which he/she/they will not change during pendency of this case without prior permission of the court.