AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
8 paragraphs · 240 wordsGautam Kumar Choudhary, J
Heard both the sides.
This bail application has been filed on behalf of Abhishek Kumar Ram who is in custody since 17.10.2025 in connection with Sadar (Mesra O.P.) P.S. Case No. 506 of 2025 for the offence registered under Sections 317(5), 111(3), 111(4), 61(2) of the BNS and under Sections 25(1-B)a, 26, 35, 25(6) and 25(7) of the Arms Act pending in the Court of learned Judicial Magistrate 1st Class, Ranchi
The informant of the case is the Officer In-charge of BIT Mesra Police Station.
As per the FIR, in the intervening night of 04.10.2025, an incident of firing had taken place near Satya Bhama apartment and in order to verify the report, the police conducted a raid in which four accused persons were apprehended with arms, ammunitions and stolen motorcycle. The name of the petitioner has come up in their confessional statement.
It is submitted by learned counsel for the petitioner that save and except the confessional statement made by the co-accused, there is no material against the petitioner and the petitioner has no criminal antecedent.
Learned counsel for the State though opposed the prayer for bail but has not disputed the factual assertion made on behalf of the petitioner.
Under the circumstances, the above-named petitioner is directed to be released on bail on furnishing bail bond of Rs.25,000/-(Twenty-Five Thousand) with two sureties of the like amount each to the satisfaction of the Court below.