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Judgment
Heard learned counsel for the parties.
The instant bail application has been preferred by the petitioner for grant of regular bail for the offences registered under Sections 96, 127(2), 115(2), 352, 3(5) of the BNS.
Learned counsel for the petitioner submits that petitioner is absolutely innocent and has not committed any offence as alleged in the FIR and he has been falsely implicated in this case. Learned counsel further submits that earlier the prayer for bail of the petitioner has been rejected by this Court vide order dated 25.02.2026 passed in B.A. No. 630 of 2026 and by way of present application, the petitioner has renewed his prayer for bail. Learned counsel further submits that charge-sheet has already been submitted 13.11.2025 and as such, there is no chance of tempering with the evidence. He further submits that petitioner is languishing in custody since 16.09.2025; as such, the petitioner may be enlarged on bail. Learned counsel further submits that the petitioner is ready to abide by every condition imposed by this court.
Learned A.P.P. for the State opposes the prayer for bail of the petitioner.
Having regard to the period of custody and the fact that charge-sheet has already been submitted on 13.11.2025; I am inclined to enlarge the petitioner on bail. Accordingly, the petitioner is directed to be released on bail on furnishing bail bond of Rs.20,000/- (Rupees Twenty Thousand only) with two sureties of the like amount each to the satisfaction of learned A.C.J.M., Sahibganj, in connection with Sahibganj (Mufassil) P.S. Case No. 93 of 2025.
It is made clear that the petitioner shall appear on each and every date before the learned trial court and if any adverse report will come against the petitioner, learned trial court shall be at liberty to cancel the bail of the petitioner.