Rajesh Kumar, J
1. The applicants who are in custody since 12.08.2023 have approached this Court for grant of regular bail in connection with Hunterganj P.S. Case No.155 of 2023, registered for the offence under Section 395 of IPC.
2. It has been submitted by learned 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.
3. Innocence have been claimed and undertaking have been given for participation in the trial. It has been submitted by learned counsel for the applicants that they have been falsely implicated in this case. Further, the applicants are not named in the F.I.R. Further, no criminal antecedent has been reported against these applicants. On above basis prayer for bail has been made.
4. Learned A.P.P. has opposed the prayer for bail of the applicants.
5. Considering the fact that no criminal antecedent has been reported against these applicants, I am inclined to enlarge the applicants on bail. Accordingly, the applicants, named above, are directed to be released on bail, on furnishing bail bonds of Rs.10,000/- (Ten thousand only) each with two sureties of the like amount each to the satisfaction of learned J.M.1st Class, Chatra in connection with Hunterganj P.S. Case No.155 of 2023, subject to condition that one of the bailor will be the father of the applicants and the applicants will report to the concerned police station once in a month till the conclusion of trial. Further, the applicants will submit self-attested copy of their Aadhaar Card and also give their mobile number before the learned court below which they will not change during pendency of this case without prior permission of the court.
