Patna High Court - Orders
Gullu Singh @ Yusuf vs The State Of Bihar on 6 December, 2021
Author: Satyavrat Verma
Bench: Satyavrat Verma
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.36482 of 2021
Arising Out of PS. Case No.-199 Year-2020 Thana- KHAJAULI District- Madhubani
======================================================
GULLU SINGH @ YUSUF S/o Sri Jaun Singh R/o village- Jurabganj, P.S.-
Korha, District- Katihar
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
======================================================
Appearance :
For the Petitioner/s : Mr.Amit Kumar Anand
For the Opposite Party/s : Mr.APP
======================================================
CORAM: HONOURABLE MR. JUSTICE SATYAVRAT VERMA
ORAL ORDER
2 06-12-2021Heard learned counsel for the petitioner and learned counsel for the State.
Petitioner seeks bail in connection Khajauli P.S. Case no. 199 of 2020 registered for the offence punishable under sections 356 and 379/34 of the Indian Penal Code.
Learned counsel for the petitioner submits that petitioner is in custody since 20.10.2020 and charge sheet has been submitted. Learned counsel for the petitioner further submits that the informant in the FIR alleges that on 23.9.2020 he had withdrawn Rs 95,000/- from the State Bank of India, Khajauli and had kept money and pass book in a bag and while he was going to Gramin Bank, Khajauli two accused persons on a black Pulser motorcycle snatched bag of the informant and fled away. He next submits that the petitioner is not named in Patna High Court CR. MISC. No.36482 of 2021(2) dt.06-12-2021 2/2 the FIR and his name transpired in the confessional statement of Pintu Yadav, further nothing incriminating has been recovered from the possession of the petitioner nor he has been put on TI parade.
Learned APP opposes the prayer for bail.
Considering the facts that petitioner is in jail custody since 20.10.2020, charge sheet has been submitted, the petitioner is directed to be released on bail on furnishing bail bonds of Rs 20,000/- (twenty thousand) with two sureties of the like amount each to the satisfaction of Sri Sanjay Kumar, Judicial Magistrate, Ist Class, Madhubani/ concerned court in Khajauli P.S. Case no. 199 of 2020.
(Satyavrat Verma, J) s.hassan/-
U T