Patna High Court - Orders
Rajan Kumar vs The State Of Bihar on 18 December, 2018
Author: Vinod Kumar Sinha
Bench: Vinod Kumar Sinha
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.74771 of 2018
Arising Out of PS. Case No.-144 Year-2018 Thana- SARAI District- Vaishali
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Rajan Kumar, Son of Motilal Mahto Resident of Village- Akbar Malahi, P.S.
Sarai, District-Vaishali.
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Mukesh Kumar
For the Opposite Party/s : Mr. Sri Lakshmi Kant Sharma
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CORAM: HONOURABLE MR. JUSTICE VINOD KUMAR SINHA
ORAL ORDER
2 18-12-2018The petitioner seeks bail in connection with Sarai P.S.Case No. 144 of 2018 registered under Sections 211, 224 and 353 of the Indian penal Code.
Allegation against the petitioner is that he escaped from the police custody.
Submission of learned counsel for the petitioner is that as a matter of fact he was called in the Police Station in connection with enquiry of a kidnapping case and thereafter he was locked up but the family members of the victim started making hulla in the Police Station and thereafter this false and concocted case has been lodged and petitioner is in custody since 01.08.2018.
Heard learned APP also.
Having heard both sides and in the facts and circumstances, as stated above, let the petitioner, abovenamed, Patna High Court Cr.Misc. No.74771 of 2018(2) dt.18-12-2018 2/2 be released on bail upon furnishing bail bond of Rs. 25,000/- (Rupees twenty five thousand) with two sureties of the like amount each to the satisfaction of the learned ACJM-XIII, Vaishali at Hajipur in connection with Sarai P.S. Case No. 144 of 2018 with condition that one of the bailors shall be a local person having sufficient immoveable properties within the jurisdiction of the court concerned.
(Vinod Kumar Sinha, J) sujit/-
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