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Judgment
7 paragraphs · 239 wordsSanjay Kumar Dwivedi, J
Heard learned counsels for petitioner and for State.
The petitioner is apprehending his arrest in connection with Barhi P.S Case No.227 of 2025, for offence registered under section 109(1), 329(4), 352, 351(2), 3(5) of BNS, 2023 and section 27 of Arms Act, 1959, pending in court of learned Sub-Divisional Judicial Magistrate, Hazaribagh.
Learned counsel for petitioner submits that false allegations are made against the petitioner of firing from pistol. He further submits that no injury has been found in the person. He also submits that the petitioner has got no criminal antecedent as disclosed in paragraph no.12 of the petition.
Learned State counsel opposes prayer and submits that allegation of firing is there.
Considering that the only allegation is made of firing and nobody has received any injury and the petitioner has got no criminal antecedent as aforesaid, I am inclined to grant anticipatory bail to petitioner.
Accordingly, petitioner, above named, is hereby directed to surrender before learned court within four weeks from today, and in event of his surrender/arrest, petitioner, above named, shall 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 Sub-Divisional Judicial Magistrate, Hazaribagh, in connection with Barhi P.S Case No.227 of 2025, subject to the conditions as laid down under section 482(2) of Bhartiya Nagrik Suraksha Sanhita (BNSS), 2023.