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Judgment
6 paragraphs · 292 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 Karon P.S. Case No.41 of 2025, registered for the offence under sections 115(2), 333, 64, 351(2), 3(5) of BNS, 2023, pending in court of learned A.C.J.M, Madhupur.
The learned counsel appearing for the petitioner submits that false allegations are made against the petitioner and the lady who has alleged about the sexual assault was in habit of lodging false cases against other persons which is fortified in light of the statement made in the deposition of PW-1 in ST Case No.264 of 2025 who happened to be mother-in-law of the victim. He further submits that the petitioner is in custody since 22.5.2025 and the trial is already going on.
The learned counsel appearing on behalf of the respondent State opposed the prayer of regular bail of the petitioner and submits that the allegation of sexual assault is there. 5. Considering that mother-in-law of the victim has stated in the evidence before the learned court in ST Case No.264 of 2025 in which the petitioner is facing trial for the alleged occurrence that the said lady has also earlier implicated two persons in false case of similar nature and the petitioner is in custody since 22.5.2025, 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 A.C.J.M, Madhupur, in connection with Karon P.S. Case No.41 of 2025.