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Judgment
7 paragraphs · 250 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 Argora P.S. Case No.68 of 2024, registered for the offence under sections 384 and 387 of IPC, pending in court of learned Judicial Magistrate XIII, Ranchi.
The learned counsel appearing for the petitioner submits that the petitioner is not named in the FIR and the name of the petitioner has come on confessional statement and two of the coaccused persons have been granted regular bail in B.A. No.9478 of 2025 and B.A. No.10743 of 2025 and the petitioner is in custody since 26.08.2025 in this case.
The learned counsel appearing on behalf of the respondent State opposed the prayer of regular bail of the petitioner and submits that allegations are there of demanding extortion.
Considering that two of the coaccused persons have been granted regular bail as aforesaid in identical situation and the name of the petitioner has come on confessional statement and the petitioner is in custody since 26.08.2025, 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 XIII, Ranchi, in connection with Argora P.S. Case No.68 of 2024.