Abhishek Singh vs State Of Jharkhand

Sanjay Kumar Dwivedi, J

Heard the learned counsel appearing for the petitioner and learned counsel appearing on behalf of the respondent State through Video Conferencing [V.C].

This application has been filed for grant of regular bail to the petitioner in connection with Jugsalai PS Case No.97 of 2025, registered  for  the  offence  under  sections  25(1-B)a,  26,  35  of  Arms Act, pending in court of learned Judicial Magistrate First Class, Jamshedpur.

The learned counsel appearing for the petitioner submits  that  the  allegations  are  made  that  on  secret  information,  the police party has raided the place in question wherefrom the petitioner has  been  recovered and  one  country  made  pistol  has  been recovered from  the  possession  of  the  petitioner.  She  further  submits  that  in  the seizure  list, no independent witness has witnessed on said seizure  list and only the police personnel are the witnesses to the said seizure list. She next submits that the petitioner is in custody since 05.09.2025.

The learned counsel appearing on behalf of the respondent State opposed the prayer of regular bail of the petitioner and submits that recovery is there from the possession of the petitioner.

Considering that on secret information the said raid was made and in the seizure list, there was no independent witness and only the police personnel have witnessed on the said seizure list and  the  petitioner  is  in  custody  since  05.09.2025,  I am  inclined  to grant regular bail to the petitioner.

Accordingly, petitioner, above named, is hereby directed to be released on bail, on furnishing bail bond of Rs.25,000/- (Rupees Twenty Five Thousand),  with two sureties  of like amount each, to  satisfaction of learned Judicial  Magistrate  First Class, Jamshedpur, in connection with Jugsalai PS Case No.97 of 2025.