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Patna High Court

Kamlesh Kumar vs The State Of Bihar on 26 February, 2015

Author: Anjana Prakash

Bench: Anjana Prakash

        IN THE HIGH COURT OF JUDICATURE AT PATNA

                  Criminal Revision No. 28 of 2015
         Arising out of P.S. Case No. -279 Year- 2014 Thana -Giriyak
                     District- NALANDA (BIHARSHARIFF)
========================================================
Kamlesh Kumar son of Yogi Mahto @ Yogendra Prasad Resident of
village- Adampur, P.S.- Giriyak, Distt. Nalanda at Bihar Sharif.
                                                 .... .... Petitioner/s
                                 Versus
The State of Bihar.
                                                .... .... Respondent/s
========================================================
Appearance :
For the Petitioner/s :         Mr. Arun Kumar, Adv.
For the Respondent/s :         Mr. Raj Kishore Singh, APP.
========================================================
CORAM: HONOURABLE JUSTICE SMT. ANJANA PRAKASH
ORAL JUDGMENT
Date: 26-02-2015

                    The present Criminal Revision Application is

         directed against the judgment dated 17.12.2014 passed

         by   the    Additional   Sessions   Judge-V,     Nalanda   at

         Biharsharif in Cr. Appeal (Juvenile) No. 63 of 2014

         affirming the order dated 10.12.2014 passed by learned

         Principal Magistrate, Juvenile Justice Board, Nalanda at

         Biharsharif in Giriyak      P.S. Case No. 279 of 2014 (J.J.

         Board Case No. 236 of 2014) registered under Section

         366(A) of the Indian Penal Code whereby prayer for bail of

         the Petitioner has been rejected.

                    It has been submitted that evidently the case is

         one of consent with each other and not a case of

         kidnapping.     Moreover,     the   Petitioner   has   clean

         antecedents and in custody since 10.12.2014. Also, his

         father undertakes his responsibility.
 Patna High Court CR. REV. No.28 of 2015 dt.26-02-2015                                       2




                             Considering such aspects of the matter, the

                 judgment dated 17.12.2014 passed by the Additional

                 Sessions Judge-V, Nalanda at Biharsharif in Cr. Appeal

                 (Juvenile) No. 63 of 2014 affirming the order dated

                 10.12.2014

passed by learned Principal Magistrate, Juvenile Justice Board, Nalanda at Biharsharif in Giriyak P.S. Case No. 279 of 2014 (J.J. Board Case No. 236 of 2014) is, hereby, set aside.

Accordingly, this application is allowed. Let the Petitioner, above named be released on bail on furnishing bail bonds of Rs. 5,000/- (Five Thousand) each with two sureties of the like amount each or any other surety as fixed by the Court to the satisfaction of Principal Magistrate, Juvenile Justice Board, Nalanda at Biharsharif in connection with Giriyak P.S. Case No. 279 of 2014 (J.J. Board Case No. 236 of 2014) subject to the following conditions:- (i) That one of the bailors will be a close relative of the Petitioner who will give an affidavit giving genealogy as to how he is related with the Petitioners and the other bailor shall be the father of the Petitioner. The bailor will also undertake to inform the Court if there is any change in the address of the Petitioners. (ii) That the affidavit shall clearly state that the Petitioner is not an accused in any other case and if he is he shall not be released on bail. (iii) That the bailor Patna High Court CR. REV. No.28 of 2015 dt.26-02-2015 3 shall also state on affidavit that he will inform the court concerned if the Petitioner is implicated in any other case of similar nature after his release in the present case and thereafter the court below will be at liberty to initiate the proceeding for cancellation of bail on the ground of misuse. (iv) That the Petitioner will give an undertaking that he will receive the police papers on the given date and be present on date fixed for charge and if he fails to do so on two given dates and delays the trial in any manner, his bail will be liable to be cancelled for reasons of misuse. (v) That the Petitioner will be well represented on each date and if he fails to do so on two consecutive dates, his bail will be liable to be cancelled.

(Anjana Prakash, J.) Vikash/-

U        T