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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 108, 3(5) of the B.N.S., 2023 against which charge-sheet submitted under Section 108 of BNS, and thereafter, charge has been framed under Section 108(1) of 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 evidence of prosecution has not supported the case of the informant. He further submits that petitioner is languishing in custody since 22.07.2025, having no prior criminal antecedent; 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 status report that only 4 charge-sheeted witnesses out of 8 witnesses have been examined and the fact that the witnesses who have been examined have not directly alleged the petitioner in the offence; 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 Additional Sessions Judge-III, Godda, in connection with Deodanr P.S. Case No. 25 of 2025 (S.T. Case No. 425 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.