Patna High Court - Orders
Shatrudhan Kumar @ Lakki Yadav vs The State Of Bihar on 5 September, 2023
Author: Sunil Kumar Panwar
Bench: Sunil Kumar Panwar
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.56344 of 2023
Arising Out of PS. Case No.-453 Year-2021 Thana- ARWAL District- Jehanabad
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Shatrudhan Kumar @ Lakki Yadav Son Of Umesh Singh Resident Of Village
Makhadumpur, Ps Arwal, Distt - Arwal
... ... Petitioner/s
Versus
THE STATE OF BIHAR
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Praveen Kumar
For the Opposite Party/s : Mr.Sanjay Kumar Pandey
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CORAM: HONOURABLE MR. JUSTICE SUNIL KUMAR PANWAR
ORAL ORDER
2 05-09-2023Heard learned counsel for the petitioner and learned APP for the State.
2. The petitioner has prayed for bail in a case registered for the offence punishable under section 395 of the Indian Penal Code.
3. As per allegation in the FIR, 5-6 unknown miscreants by covering their faces and on pistol point took away Rs. 1,68,975/-, 7 T. Shirts and mobiles. It is further alleged that they broke the DVR of CCTV and confined the informant and other staffs in a room and closed the shutter and fled away.
It is submitted by learned counsel for the petitioner that petitioner has been falsely implicated in this case. Neither the petitioner is named in the FIR not put on TIP. Except one one T.Shirt , nothing has been recovered from possession of the Patna High Court CR. MISC. No.56344 of 2023(2) dt.05-09-2023 2/2 petitioner. On suspicion petitioner was arrested and his forceful confession was extracted by the police. Petitioner is languishing in judicial custody since 14.6.2023.
The application for bail is opposed by learned APP for the State.
Having heard learned counsel for the parties and considering the facts and circumstances of the case, this court is inclined to enlarge the petitioner on bail. The above named petitioner is directed to be enlarged on bail on furnishing bail bond of Rs. 10,000/- (Rs. ten thousand only) with two sureties of the like amount each to the satisfaction of the learned CJM, Arwal in connection with Arwal P.S. Case No. 453 of 2021.
(Sunil Kumar Panwar, J) sushma/-
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