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Judgment
7 paragraphs · 281 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 Kharsawan PS Case No.30 of 2025(S), registered for the offence under sections 191(2), 191(3), 190, 115(2), 308(2), 351(2), 351(3), 352, 3(5) of BNS, 2023 and Section 17 of C.L.A Act, pending in court of learned Judicial Magistrate First Class at Seraikella.
The learned counsel appearing for the petitioner submits that name of the petitioner has come on confessional statement of one Avinash Singh Deo @ Anshu and that person has been granted regular bail in B.A. No.6307 of 2025 and other coaccused persons have also been granted bail in B.A. Nos.9318 of 2025 with 9320 of 2025, 7618 of 2025 and 6137 of 2025. He further submits that the petitioner is in custody since 25.09.2025.
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 coaccused person have been granted regular bail and the person who has taken name of the petitioner has also been granted regular bail and the petitioner is in custody since 25.09.2025, 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 at Seraikella, in connection with Kharsawan PS Case No.30 of 2025(S).