Ratnaker Bhengra, J
When the matter is called out, the learned counsels for the parties have appeared.
The learned counsel for the petitioner submits that petitioner is not named in the FIR and only on the basis of confessional statement of co-accused name of this petitioner has come. He has further submitted that three of the co-accused persons, namely, Tipu Sultan, Suleman Ansari and Imran Ansari have been released on bail vide order dated 19.3.2024 passed by this Court in BA Nos. 11162 of 2023, 11185 of 2023 and 11220 of 2023 and the case of this petitioner is on similar footing. The petitioner is in custody since 11.01.2024 for no fault on his part. Therefore, he may be released on bail.
Learned counsel for the State has opposed the prayer for bail but has not denied the cited bail orders.
Having heard learned counsels for the parties and in the facts and circumstances of the case, I am inclined to release the petitioner, named above, on executing bail-bond of Rs. 25,000/- (Rupees Twenty Five Thousand Only) with two sureties of the like amount each to the satisfaction of the learned ACJM, Nagar Untari, Garhwa, in connection with Nagar Untari PS Case No. 104 of 2023, subject to the conditions that (i) the petitioner shall attend each and every date of trial unless it is dispensed with by the learned court below (ii) the petitioner shall submit self-attested photocopy of his Aadhar Card and mobile number before the learned court below which he will always keep active and will not change it during pendency of the case without prior permission of the Court and (iii) the petitioner shall report to the concerned police station on every last Saturday of the month, between 01:00 and 05:00 p.m. for one year, failing which or if any adverse remarks regarding his non- appearance at the police station, his bail-bond shall be liable to be cancelled. Any exemption to such attendance shall be done so after direction from the learned Court below.
