Patna High Court - Orders
Dharmendra Kora vs The State Of Bihar on 12 October, 2012
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.37490 of 2012
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Dharmendra Kora
.... .... Petitioner/s
Versus
The State Of Bihar
.... .... Opposite Party/s
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CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
SINGH
ORAL ORDER
02/ 12-10-2012Heard learned counsels for the petitioner and the State.
The petitioner is apprehending his arrest in a case registered for the offences punishable under Sections 147, 148, 149, 341, 302, 307, 379, 353, 333, 364 of the Indian Penal Code, 27 of the Arms Act and 17 of C.L.A. Act.
It is alleged that extremists resorted to firing from the hills in which even police personnel received injuries. The local choukidar identified several persons who were named in the FIR but the FIR was registered against 150 unknown persons also.
It is submitted by learned counsel for the petitioner that the petitioner is not named in the FIR and his name surfaced in confession of the co-accused, who has been granted bail by this Court. It is further Patna High Court Cr.Misc. No.37490 of 2012 (2) dt.12-10-2012 2/2 submitted that others have also been granted bail vide various orders of this Court.
A statement has been made in para 17 that the petitioner has no criminal antecedent.
Considering the aforesaid facts, let the above named petitioner be released on anticipatory bail in the event of his arrest or surrender before the learned court below within a period of twelve weeks from today, on furnishing bail bond of Rs.10,000/- (Ten thousand) with two sureties of the like amount each to the satisfaction of learned CJM, Lakhisarai in connection with Kajra P.S. Case No. 33 of 2010, subject to the conditions as laid down under Section 438(2) of the Cr.P.C.
(Dinesh Kumar Singh, J.) DKS/ .