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Judgment
2/06.08.2026 Heard learned counsels for petitioner and for State.
The petitioner is apprehending his arrest in connection with Deoghar (T) PS Case No.63 of 2026, for offence registered under section 318(2), 316(2) of BNS, 2023, pending in court of learned Chief Judicial Magistrate, Deoghar.
Learned counsel for petitioner submits, it has been alleged that the petitioner has taken loan from Axis Bank. He next submits that in the FIR itself, it has been stated that the loan amount has been re-paid to the said Bank and later on, allegations are made that the ornament in question is containing only 23.44 % of gold. He also submits that the gold assessment was made by the husband of the informant and on these grounds, he submits that anticipatory bail may kindly be granted.
Learned State counsel opposes prayer and submits that the allegations are there of containing only 23.44 % of gold in the Bracelet in question on the basis of which the loan was taken.
In the FIR itself, it has been stated that the loan has already been repaid to the said Bank by the petitioner and the husband of the informant has assessed the quality/purity of the said gold/bracelet on the basis of which, the loan was obtained by the petitioner, and in the attending facts and circumstances of the instant case, I am inclined to grant anticipatory bail to 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 Chief Judicial Magistrate, Deoghar, in connection with Deoghar (T) PS Case No.63 of 2026, subject to the conditions as laid down under section 482(2) of Bhartiya Nagrik Suraksha Sanhita (BNSS), 2023.