Patna High Court - Orders
Brajesh Kumar vs The State Of Bihar on 13 January, 2015
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.36480 of 2014
Arising Out of PS.Case No. -177 Year- 2014 Thana -SUGAULI District-
EASTCHAMPARAN(MOTIHARI)
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Brajesh Kumar S/o Sudama Pandit Resident of Village Rampurawa, P.S.
Harsidhi, District East Champaran.
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
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With
Criminal Miscellaneous No.42344 of 2014
Arising Out of PS.Case No. -177 Year- 2014 Thana -SUGAULI District-
EASTCHAMPARAN(MOTIHARI)
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Radhika Devi, Radhika Devi, Wife of Shivnath Mahto, Resident of Village
- Rampurwa, P.S. - Harsidhi, District - East Champaran
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
With
Criminal Miscellaneous No.44424 of 2014
Arising Out of PS.Case No. -177 Year- 2014 Thana -SUGAULI District-
EASTCHAMPARAN(MOTIHARI)
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Shyam Kishore Singh Son of Jai Narain Singh @ Bhola Singh R/o Village
Balganga Raghunathpur, P.S. Turkaulia, District East Champaran
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
Appearance :
(In Cr.Misc. No.36480 of 2014)
For the Petitioner/s : Mr. Umesh Chandra Verma
For the Opposite Party/s : Mr. Shailendra Kumar No.2 (App)
(In Cr.Misc. No.42344 of 2014)
For the Petitioner/s : Mr. Vijay Shankar Shrivastava
For the Opposite Party/s : Mr. Md. Sufiyan(App)
(In Cr.Misc. No.44424 of 2014)
For the Petitioner/s : Mr. Umesh Tiwari
For the Opposite Party/s : Mr. Narendra Kumar Singh (App)
Patna High Court Cr.Misc. No.36480 of 2014 (04) dt.13-01-2015
2/3
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CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR SINGH
ORAL ORDER
04/ 13-01-2015Heard learned counsels for the petitioners and the State.
The petitioners are languishing in custody since 16.06.2014, 23.06.2014 and 19.06.2014 respectively in a case registered for the offences punishable under Sections 385 and 387 of the Indian Penal Code.
It is alleged that the extortion call was made on the mobile of the informant being an MLA and life threat was also given.
It is submitted by learned counsels for the petitioners that the alleged mobile from which the call was made was found registered in the name of one Murli Manohar. The FIR does not reflect the mobile number of the informant on which the call was received. The investigation agency has not verified the actual text of the conversion between the two mobiles.
A statement has been made in para 3 of the petitions that the petitioners have no criminal antecedent.
Considering the aforesaid facts, let the above named petitioners, be released on bail on furnishing bail Patna High Court Cr.Misc. No.36480 of 2014 (04) dt.13-01-2015 3/3 bonds of Rs.10,000/- (ten thousand) each with two sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate, East Champaran at Motihari in connection with Sugauli P.S. Case No. 177 of 2014.
(Dinesh Kumar Singh, J) DKS/-
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