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Judgment
7 paragraphs · 344 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 S.T. Case No.150 of 2025 arising out of Taljhari P.S. Case No.52 of 2022, corresponding to G.R. Case No.319 of 2025, registered for the offence under sections 302, 201, 34 IPC, pending in court of learned Additional Sessions Judge-III, Dumka.
The learned counsel appearing for the petitioner submits that the name of the petitioner has been taken by Munna Miyan and the petitioner is not named in the FIR and the petitioner has got no criminal antecedent as disclosed in paragraph no.13 of the petition. He also submits that Munna Miyan has faced the trial and he has been acquitted by the learned court. He next submits that the petitioner has voluntarily surrendered on 06.04.2025 and since then he is in custody.
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 been taken by Munna Miyan.
Considering that name of the petitioner has been taken by Munna Miyan and the petitioner is not named in the FIR and the petitioner has got no criminal antecedent as disclosed in paragraph no.13 of the petition and the said Munna Miyan who has taken the name of the petitioner has been acquitted by the learned court and petitioner has voluntarily surrendered before the learned court on 06.04.2025 and since then he is in custody, 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, Dumka, in connection with S.T. Case No.150 of 2025 arising out of Taljhari P.S. Case No.52 of 2022, corresponding to G.R. Case No.319 of 2025.