Rabi Prasad vs The State Of Bihar on 20 February, 2015

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Patna High Court - Orders

Rabi Prasad vs The State Of Bihar on 20 February, 2015

Bench: Amaresh Kumar Lal

                   IN THE HIGH COURT OF JUDICATURE AT PATNA
                                   Criminal Miscellaneous No.6268 of 2015
                  Arising Out of PS.Case No. -170 Year- 2014 Thana -LAXMIPUR( GIDHOUR) District- JAMUI
                 ======================================================
                 Rabi Prasad Son of Late Shivnandan Prasad Resident of village - Aliganj,
                 P.S. Chandradip, District - Jamui, A/P Tarapur, P.S. Tarapur, District -
                 Munger

                                                                               .... ....   Petitioner/s
                                                       Versus
                 The State of Bihar

                                                      .... .... Opposite Party/s
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE AMARESH KUMAR
                 LAL
                 ORAL ORDER

2   20-02-2015

Heard the learned counsel for the petitioner and the learned A.P.P. for the State.

The petitioner seeks bail in a case for the offence punishable under Sections 395, 397 and 412 of the Indian Penal Code.

The accusation is of committing theft from the mobile tower and there is recovery of 21 batteries from a vehicle (Sumo) in which the petitioner was one of the occupants.

It is submitted that the petitioner has taken only a lift in the vehicle. He has nothing to do with the vehicle or the batteries and Subodh Kumar, driver of the vehicle, has been granted bail vide Cr. Misc. no. 4940 of 2015 and the petitioner has no criminal antecedents.

Considering the facts and circumstances of this case, the above-named petitioner is directed to be released on bail on furnishing bail bond of Rs. 10,000/- (Ten thousand) with two sureties of the like amount each to the satisfaction of the learned C.J.M., Jamui, in Patna High Court Cr.Misc. No.6268 of 2015 (2) dt.20-02-2015 2/2 Laxmipur (Gidhour) P.S. case no. 170 of 2014 with the following conditions :

1. One of the bailors will be the close relative of the petitioner.

2. The petitioner will not indulge in similar or in any other offence.

3. The petitioner will be well represented in the court.

4. In case of absence for two consecutive dates or in violation of the terms of the bail, his bail bond will be liable to be cancelled by the court concerned.

(Amaresh Kumar Lal, J) sudip/-

  U          T

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Patna High Court - Orders