Patna High Court - Orders
Abdul Wasid @ Abdul Basit @ Wasid vs The State Of Bihar on 14 May, 2025
Author: Purnendu Singh
Bench: Purnendu Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.9137 of 2025
Arising Out of PS. Case No.-829 Year-2022 Thana- ARARIA District- Araria
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Abdul Wasid @ Abdul Basit @ Wasid Son of Nijam @ Md. Najamuddin @
Najamuddin, Resident of Village- Hirdaypur, P.S.- Raniganj, District -Araria
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Md Naushaduzzoha, Advocate
For the Opposite Party/s : Mr.Rajesh Kumar, APP
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CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH
ORAL ORDER
3 14-05-2025Heard Mr. Naushaduzzoha, learned counsel appearing on behalf of the petitioner and Mr. Rajesh Kumar, learned APP for the State.
2. Petitioner seeks pre-arrest bail in connection with Araria P.S.Case No.829 of 2022, registered for the offences punishable under Sections 379 and 411 of the Indian Penal Code.
3. As per the allegation made in the FIR, the petitioner is not named in the FIR and on the basis of CCTV footage, the informant found that the petitioner has stolen his motorcycle bearing registration No.BR39X 9195.
4. Learned counsel appearing on behalf of the petitioner submitted that the said motorcycle was recovered from the public place of Haldiya Bihar Halt Railway Station and Patna High Court CR. MISC. No.9137 of 2025(3) dt.14-05-2025 2/2 the CCTV footage has not been looked into by the Investigating Officer in course of the investigation.
5. Learned APP for the State has vehemently opposed the prayer for grant of pre-arrest bail to the petitioner.
6. Having considered the rival submissions made on behalf of the parties, as well as, considering the nature of allegation made in the FIR, the petitioner is directed to be released on pre-arrest bail, in the event of his arrest or surrender before the learned district court within a period of four 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, Araria/concerned court, in connection with Araria P.S.Case No.829 of 2022, subject to conditions as laid down under Section 482(2) of BNSS of 2023
7. The learned district court is directed to verify the criminal antecedent of the petitioner and if it is found that the petitioner is involved in some other cases as what has been stated in paragraph No.3 of the bail application, this order will automatically lose its force.
(Purnendu Singh, J) chn/-
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