Kaushik Ram @ Kaushik Kumar vs The State Of Bihar on 9 December, 2020

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Patna High Court - Orders

Kaushik Ram @ Kaushik Kumar vs The State Of Bihar on 9 December, 2020

Bench: Prabhat Kumar Singh

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.29313 of 2020
                        Arising Out of PS. Case No.-6 Year-2020 Thana- DURAULI District- Siwan
                 ======================================================
                 KAUSHIK RAM @ KAUSHIK KUMAR S/o Sugrib Ram Resident of
                 Village-Karora, Bishunpura, Police Station-Mairwa, District-Siwan.

                                                                                  ... ... Petitioner/s
                                                       Versus
                 The State of Bihar

                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :       Mr.Bijay Prakash Singh
                 For the Opposite Party/s :       Mr.Jharkhandi Upadhyay, APP
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR SINGH
                                       ORAL ORDER

2   09-12-2020

This matter is taken up for consideration through Video Conferencing under the orders of Hon'ble the Chief Justice.

Heard learned counsel for the petitioner and learned counsel for the State.

The petitioner apprehends his arrest in Darauli P.S. Case No. 06 of 2020, registered for the offences punishable under Section 392 of the Indian Penal Code.

Prosecution case in brief is that on 11.01.2020 at 10.30 am, two unknown miscreants having armed entered into the SBI, CSP, Bauna Branch and on the point of pistol looted away cash of Rs. 1,83,000/-, HP laptop, Redmi mobile.

It is submitted that petitioner has been falsely implicated in this case. Petitioner is not named in the FIR. Name Patna High Court CR. MISC. No.29313 of 2020(2) dt.09-12-2020 2/2 of this petitioner has come in this case on the basis of confessional statement of co-accused Sobrati Mian. No incriminating article has been recovered from possession of this petitioner. There is no material which shows the involvement of this petitioner in the aforesaid crime. Petitioner has got clean antecedent, as stated in para 3 of the petition.

Considering the facts aforesaid, the petitioner above- named, in the event of his arrest/surrender before the court below within a period of eight weeks from the date of receipt/production of a copy of this order, is directed to be enlarged on bail on furnishing bail bond of Rs. 10,000/- (Ten thousand) with two sureties of the like amount each to the satisfaction of the learned Additional Chief Judicial Magistrate III, Siwan in connection with Darauli P.S. Case No. 06 of 2020, subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.

(Prabhat Kumar Singh, J) vinita/-

U          T

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Patna High Court - Orders