Kinkar Singh vs The State Of Bihar on 5 July, 2018

[Cites 15, Cited by 0]

Patna High Court - Orders

Kinkar Singh vs The State Of Bihar on 5 July, 2018

Bench: Birendra Kumar

                    IN THE HIGH COURT OF JUDICATURE AT PATNA
                                 Criminal Miscellaneous No.37546 of 2018
                      Arising Out of PS.Case No. -99 Year- 2018 Thana -AURANGABAD TOWN District-
                                                      AURANGABAD
                 ======================================================
                 1. Kinkar Singh S/o Late Narsingh Singh resident of Village Pathra, P.S.
                    Imamganj, District Gaya, At present Ghandhinagar Ward No. 33, P.S.
                    Town District Aurangabad (Bihar).
                                                                     .... .... Petitioner/s
                                                 Versus
                 1. The State of Bihar.
                                                                .... .... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     : Mr.
                 For the Opposite Party/s : Smt. Meena Singh
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE BIRENDRA KUMAR
                 ORAL ORDER

2   05-07-2018

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, 337, 323, 435, 436, 427, 307, 332, 333, 353, 153A, 295A, 379 and 122B of the Indian Penal Code.

Learned counsel for the petitioner submits that there are general and omnibus allegations against the petitioner. It is alleged that this petitioner was one of the participants in procession which had started setting the shops of the localities on fire. It is submitted that for the same occurrence some other F.I.Rs. were lodged by different Magistrates who were maintaining law and order in the locality.

Patna High Court Cr.M isc. No.37546 of 2018 (2) dt.05-07-2018

2/2

Learned Additional Public Prosecutor for the State is present.

Considering the general and omnibus nature of allegation, let the petitioner, above named, be released on bail on furnishing bail bond of Rs.20,000/- (Rupees Twenty Thousand) with two sureties of the like amount each to the satisfaction of learned Court below where the case is pending in connection with Aurangabad (Town) Police Station Case No. 99 of 2018, subject to the condition that the petitioner shall fully cooperate with the investigation and trial of the case, failing which the court below shall be at liberty to cancel the bail bond of the petitioner as well as condition that both the bailors shall be resident of within the territorial jurisdiction of the learned court below.

(Birendra Kumar, J) Kundan/-

U         T

Unlock Advanced Research with PRISMAI

Patna High Court - Orders