Vijay Kumar Singh @ Kasab vs The State Of Bihar on 2 August, 2017

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Patna High Court - Orders

Vijay Kumar Singh @ Kasab vs The State Of Bihar on 2 August, 2017

Bench: Vinod Kumar Sinha

                    IN THE HIGH COURT OF JUDICATURE AT PATNA
                                 Criminal Miscellaneous No.34597 of 2017
                      Arising Out of PS.Case No. -23 Year- 2016 Thana -AMBA District- AURANGABAD
                 ======================================================
                 1. Vijay Kumar Singh @ Kasab Son of Jiwan Singh, R/o Village- Admapur,
                 P.S.- Sasaram (M), District- Rohtas at Sasaram.

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

                                                                .... .... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :  Mr. Binod Kumar Pandey
                 For the Opposite Party/s   : Mr. Md. Ashlam Ansari
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE VINOD KUMAR SINHA
                 ORAL ORDER

2   02-08-2017

The petitioner seeks regular bail in connection with Amba P.S.Case No.23 of 2016 in S.T. No.258 of 2016/207 of 2016 registered for offences punishable under Sections 393 and 302 of the Indian Penal Code and Section 27 of the Arms Act.

The petitioner is not named in the F.I.R. and his name transpired on the confession of the co-accused. It further appears that he is accused in four other cases also.

Submission of the learned counsel for the petitioner is that the other co-accused persons, having similar allegation, has already been granted bail by this Court, vide order dated 23.6.2017 passed in Cr. Misc. No.22273 of 2017. The petitioner is in custody since 5.9.2016.

Heard learned A.P.P. also.

Patna High Court Cr.Misc. No.34597 of 2017 (2) dt.02-08-2017

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Having heard both sides and in view of the facts and circumstances, as stated above, let the petitioner, above named, be enlarged on bail on furnishing bail bond of Rs.25,000/- (Rupees Twenty Five Thousand) with two sureties of the like amount each to the satisfaction of learned A.D.J.-VII, Aurangabad in connection with Amba P.S.Case No.23 of 2016 in S.T. No.258 of 2016/207 of 2016.

With following conditions :

(i) One of the bailors of the petitioner shall be a local person having sufficient immovable property within the jurisdiction of the concerned court.

(ii) The petitioner will not induce any witness or tamper with the evidence.

(iii) The petitioner shall co-operate in the disposal of trial and he will appear on each and every date before the learned trial court as the trial has commenced and on the event of failure on his part to appear before the court below on two consecutive dates without showing any genuine reason, his bail bond shall be cancelled.

(iv) The learned trial court shall comply the above direction strictly.

With the aforesaid observation, this application is allowed.

(Vinod Kumar Sinha, J) chn/-

  U        T

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Patna High Court - Orders