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Judgment
6 paragraphs · 251 wordsSanjay Kumar Dwivedi, J
Heard the learned counsel appearing for the petitioner and learned counsel appearing on behalf of the respondent State.
This application has been filed for grant of regular bail to the petitioner in connection with Gamharia PS Case No.62 of 2025, registered for the offence under sections 103(1) and 238(A) of the BNS, 2023, pending in court of learned Chief Judicial Magistrate, Seraikella.
The learned counsel appearing for the petitioner submits that name of the petitioner has come on confessional statement and person who has taken name of the petitioner has been granted regular bail in B.A. No.8759 of 2025 and the petitioner is in custody since 02.7.2025 and the charge sheet has been submitted.
The learned counsel appearing on behalf of the respondent State opposed the prayer of regular bail of the petitioner and submits that name of the petitioner has come on confessional statement.
Considering that the coaccused from whose possession the motorcycle has been recovered has been granted regular bail by Coordinate Bench in BA No.8759 of 2025 and the petitioner is in custody since 02.07.2025 and the charge sheet has been submitted, I am inclined to grant regular bail to the petitioner. 6. 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 Chief Judicial Magistrate, Seraikella, in connection with Gamharia PS Case No.62 of 2025.