Patna High Court - Orders
Nanhe Kumar @ Nanhe Rai vs State Of Bihar on 8 October, 2009
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.26245 of 2009
NANHE KUMAR @ NANHE RAI, son of
Brijanand Rai, resident of village-
Ramjichak Nach Bagicha, Mushahari,
P.S. Digha, District- Patna ....... Petitioner
Versus
THE STATE OF BIHAR ....... Opp.Party
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2. 08/10/2009Heard learned counsel for the petitioner and learned counsel for the State.
Case is under sections 307, 452, 386, 379, 506, 34 of the Indian Penal Code and 3 and 4 of the Explosive Substance Act.
Allegation in the F.I.R. is that while accused persons were retreating from the place of occurrence, this petitioner picked up few articles from the shop. Petitioner is in custody since 3.6.2009 and it is said that he has no criminal antecedents.
Considering the above facts and circumstances, this application is allowed. Let petitioner Nanhe Kumar @ Nanhe Rai be enlarged on bail on furnishing bail bond of Rs.10,000/- (Rupees ten thousand) with two sureties of the like amount each to the satisfaction of Chief Judicial Magistrate, Patna in Digha P.S.Case No.19 of 2009 with conditions as laid down in Sub-Section (3) of Section 437 of the Code of -2- Criminal Procedure as may be applicable and also that one of the bailors shall be a close relation of the petitioner. In case of breach of any of the conditions at any stage to the satisfaction of the concerned court below, it shall be at liberty to cancel the bail of the petitioner and take steps for his arrest.
Pradeep/ (J. N. Singh, J.)