Patna High Court - Orders
Ram Krishan Prajapati vs The State Of Bihar on 23 August, 2018
Author: S. Kumar
Bench: S. Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.37439 of 2018
Arising Out of PS. Case No.-423 Year-2016 Thana- BARACHATTI District- Gaya
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Ram Krishan Prajapati, Son of Shyam Kumar, Resident of Village Sangram
Grah, P.S.- Sangram Garh, District- Pratap Garh.
... ... Petitioner
Versus
The State of Bihar.
... ... Opposite Party
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Appearance :
For the Petitioner : Mr. Ram Kumar Singh, Adv.
For the Opposite Party : Mr. Ram Naresh Ray, A.P.P.
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CORAM: HONOURABLE MR. JUSTICE S. KUMAR
ORAL ORDER
4 23-08-2018Heard learned counsel for petitioner and learned counsel for the State.
The petitioner, who is in custody, seeks bail in connection with Barachhatti P.S. Case No. 423 of 2016 registered for the offences punishable under Sections 420, 467, 468, 471, 120(B), 414 of the Indian Penal Code and 8/20(B)11(S)m22, 25 and 29 of N.D.P.S. Act.
Allegation against the petitioner is of recovery of 100 kilogram Ganja from the vehicle in which petitioner and other co-accused were sitting.
Considering the direct allegation against the petitioner, I am not inclined to enlarge the petitioner on bail. Hence, the prayer for bail of the petitioner is hereby rejected. However, trial court is directed to expedite the trial and Patna High Court Cr.Misc. No.37439 of 2018(4) dt.23-08-2018 2/2 conclude the same within one year from date of receipt/production of this order.
(S. Kumar, J)
Rajiv/manoj
U T