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Judgment
7 paragraphs · 339 wordsGautam Kumar Choudhary, J
Heard learned counsel for the petitioner and learned A.P.P.
The present application has been filed for grant of regular bail to the petitioner in connection with Bokaro Thermal P.S. Case No.117 of 2021, corresponding to G.R. Case No.1603 of 2021, registered under Sections 147/ 148/ 149/ 353/ 385/ 427/ 506/ 34 of the Indian Penal Code and Section 27 of the Arms Act and Section 4 of Prevention of Damage to Public Property Act, later on Sections 307/ 387 of Indian Penal Code has also been added, pending in the court of learned Additional Chief Judicial Magistrate, Bermo at Tenughat.
Learned counsel for the applicant has submitted that the F.I.R. of this case was lodged by the police officer against unknown miscreants with these allegations that on 27.12.2021 the informant was on duty at BNK Area Siding at 9:45 of night, 3 miscreants came by the motorcycle, who were in uniform, and opened fire in the air just to create panic. Thereafter by the two motorcycles 5 to 6 miscreants again came there and they also opened fire in the air just to create panic. While opening fire car was also damaged and he could not recognize the assailants but he could identify them if produced before him. Accordingly, F.I.R. was lodged.
Learned Counsel for the applicant has submitted that the F.I.R. of this case was lodged against unknown persons. His name surfaced during investigation in confessional statement of co-accused. Nothing incriminating article was recovered from his possession and he has been languishing in jail since 04.01.2022.
On the other hand, learned A.P.P. has opposed the prayer.
In view of the above submissions and materials on record, the petitioner, named above, is directed to be released on bail, on furnishing bail bonds of Rs.25,000/- (Twenty Five Thousand Only) with two sureties of the like amount each to the satisfaction of learned Additional Chief Judicial Magistrate, Bermo at Tenughat in connection with Bokaro Thermal P.S. Case No.117 of 2021, corresponding to G.R. Case No.1603 of 2021.