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Judgment
2/03.08.2026 Heard learned counsels for petitioner and for State.
The petitioner is apprehending his arrest in connection with C.C. No.237 of 2024, for offence registered under section 47(A) of Excise Act, pending in court of learned Judicial Magistrate First Class at Seraikella.
Learned counsel for petitioner submits that only on suspicion the petitioner has been implicated in this case and the allegations are made of recovery of 120 litre country made liquor and 2000 kg Jawa Mahua from a place in the forest. He next submits that the petitioner has nothing to do with the said area wherefrom the said recovery has been made. He next submits that the petitioner is having one criminal antecedent, however, the same is relating to family dispute and not of the said allegation.
Learned State counsel opposes prayer and submits that the name of the petitioner has come on suspicion and the villagers have taken the name of the petitioner.
Considering that name of the petitioner has come on suspicion and the villagers have taken the name of the petitioner and the name of the person who has taken the name of the petitioner is not disclosed in the FIR, I am inclined to grant anticipatory bail to the petitioner.
Accordingly, petitioner, above named, is hereby directed to surrender before learned court within three 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 Judicial Magistrate First Class at Seraikella, in connection with C.C. No.237 of 2024, subject to the conditions as laid down under section 482(2) of Bhartiya Nagrik Suraksha Sanhita (BNSS), 2023.