Rohit Kumar Patel vs State Of Jharkhand

Sanjay 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  Sessions  Trial  No.188  of  2025, arising out  of Chhipadohar  PS  Case  No.10  of  2025, registered for the offence under section 309(4) of BNS, 2023, pending in court of learned Additional Sessions Judge III Latehar.

The learned counsel appearing for the petitioner submits that the false allegations are made against the petitioner and the petitioner is named in the FIR and the petitioner’s name has come on confessional statement of coaccused and he has been granted regular  bail  by  coordinate  Bench  in  BA  No.9528  of  2025  and  another coaccused  has  been  granted  regular  bail  in  B.A  No.9790  of  2025.  He also submits that the petitioner is in custody since 30.05.2025.

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 the petitioner has not been named in the FIR and his name has come on confessional statement and the person who has taken the name of the petitioner has been granted regular bail and the another person also granted regular bail as aforesaid and the petitioner is in custody since 30.05.2025, 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 Additional Sessions Judge III Latehar, in connection with Chhipadohar PS Case No.10 of 2025.