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Patna High Court - Orders

Sanoj Sao vs The State Of Bihar on 16 January, 2017

Author: Birendra Kumar

Bench: Birendra Kumar

                    IN THE HIGH COURT OF JUDICATURE AT PATNA
                                  Criminal Miscellaneous No. 51768 of 2016
                  Arising out of P.S. Case No. - 174 Year - 2013 Thana - NAWINAGAR District - AURANGABAD
                 ======================================================
                 Sanoj Sao, Son of Ram Ratan Sao, Resident of Village - Batura, P.S.
                 Kasma, District - Aurangabad
                                                                  .... .... Petitioner
                                                  Versus
                 The State of Bihar
                                                                  .... .... Opposite Party
                 ======================================================
                 Appearance :
                 For the Petitioner     :  Mr. Amarendra Kumar Singh, Advocate
                 For the Opposite Party :  Mr. Bisheshwar Ram, A.P.P.
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE BIRENDRA KUMAR
                 ORAL ORDER

3   16-01-2017

Heard learned counsel for the petitioner and learned APP for the State.

Petitioner seeks bail in a case registered for the offences punishable under Sections 147, 148, 149, 427, 353, 124(A), 121(A), 302 of the Indian Penal Code, Section 17 of the Criminal Law Amendment Act, Sections 3, 4, 5 of the Explosive Substances Act and Sections 16, 17, 18, 19, 12, 38 of the U.A.P.A. Act.

According to the F.I.R. a gang of nuxals killed six police personnel by explosion of land mines.

It appears that several F.I.R. named accused persons have already been allowed bail by the different Co- ordinate Benches of this Court in Cr. Misc. No. 44309 of 2016 on 30.11.2016, in Cr. Misc. No. 45379 of 2015 on 05.01.2016 and in Patna High Court Cr.Misc. No.51768 of 2016 (3) dt.16-01-2017 2/2 Cr. Misc. No. 45166 of 2015 on 29.09.2015. Petitioner has stated on oath that he has got no criminal antecedent.

Considering the aforesaid facts, let the petitioner, above named, be enlarged on bail on furnishing bail bond of Rs.10,000/- (Ten Thousand) with two sureties of the like amount each to the satisfaction of learned Additional Sessions Judge-III, Aurangabad/Successor Court in connection with Nabinagar P.S. Case No. 174 of 2013.

                                                        (Birendra Kumar, J)
    Kundan

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