Patna High Court - Orders
Dev Kant Jha @ Deo Kant Jha And Anr vs The State Of Bihar Through ... on 15 April, 2019
Author: Aditya Kumar Trivedi
Bench: Aditya Kumar Trivedi
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL APPEAL (SJ) No.24 of 2019
Arising Out of PS. Case No.-28 Year-1995 Thana- C.B.I CASE District- Patna
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Giridhar Rajwar Sri Ashribad Rajwar Resident of House of Prabhat Kumar
Azamgarh, Village- Lota, P.S- Cilli, dist- Ranchi ( Jharkhand)
... ... Appellant/s
Versus
The State of Bihar Bihar
... ... Respondent/s
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with
CRIMINAL APPEAL (SJ) No. 96 of 2019
Arising Out of PS. Case No.-28 Year-1995 Thana- C.B.I CASE District- Patna
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1. Shobha Kant Thakur and Ors. S/o Sri Mahendra Thakur resident of village-
Subhankarpur, P.S-Town Thana Darbhanga
2. Shiv jee Bhandari S/o Late Jharokhi Bhandari resident of village and post-
Saramohanpur, PS-Sadar,
3. Bishwanath Thakur S/o Sri Badri Narain Thakur village-Naya Tola, PO-
Sunderpur Bela, PS-University Thana Darbhanga,
4. Top Bahadur Cheetri S/o Nar Bahadur Chetry resident of village-Mustari
Bada, G-6, PS and District-Darbhanga.
5. Hira Lal Mahto S/o Late Budha Mahto resident of Makhi, PO-Lalsahpur,
PS-Town Darbhanga,
6. Hira Devi W/o Late Sabhajeet Tiwari resident of Sripur Pandey Tola, PO-
Marienna, PS-Sahajitpur Chapra,
7. Sidheshwar Prasad Singh S/o Late Devaki Nandan Singh resident of village-
Jakhara, PO-Basatpur, PS-Hayaghat,
8. Chhabi lal Puri S/o Sri Gunjuman Puri resident of village-A.I.R. Colony
Darbhanga Ismamrbhum Namato Odanam, PO-Simaltari, Distt.-Gulmi L.A.
West Nepal, Studio Guard, A.I.R. Darbhanga, Bihar
9. Upendra Yadav S/o Sri Bengali Yadav Resident of village-Anduma, PO-
Kushothar, PS-Bahadurpur,
10. Nandan Yadav S/o Late Jogeshwar Yadav AIR Colony Darbhanga Resident
of-Sri Rampur, PO-Anandpur, PS-Ashok Paper Mill,
12. Md. Sultan S/o Late Md. Yunus resident of village-Sakri, PS-Manigachi,
... ... Appellant/s
Versus
The Union of India through Director of C. B. I., Patna. Patna
... ... Respondent/s
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Patna High Court CR. APP (SJ) No.24 of 2019(5) dt.15-04-2019
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with
CRIMINAL APPEAL (SJ) No. 4655 of 2018
Arising Out of PS. Case No.-28 Year-1995 Thana- C.B.I CASE District- Patna
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1. Laxaman Prasad and Anr Son of Late Ganesh Prasad, Resident of Village-
Balia, P.S.- Kansi Simari, Disrict- Darbhanga.
2. Aman Khan, Son of Haidar Khan, Resident of A.I.R. Colony, Darbhanga, at
present resident at Kadam Rasul, P.S. and District- Muzaffarpur.
... ... Appellant/s
Versus
The State Of Bihar Through C. B. I.
... ... Respondent/s
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with
CRIMINAL APPEAL (SJ) No. 4550 of 2018
Arising Out of PS. Case No.-28 Year-1995 Thana- C.B.I CASE District- Patna
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Ram Avtar Paswan Son of late Janak Paswan Resident of Village- Nardaria,
P.S. Bishanpur, District- Darbhanga.
... ... Appellant/s
Versus
State Of Bihar Through C. B. I., Patna
... ... Respondent/s
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with
CRIMINAL APPEAL (SJ) No. 4562 of 2018
Arising Out of PS. Case No.-28 Year-1995 Thana- C.B.I CASE District- Patna
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Manindra Nath Biswas Son of Late K.M. Biswas Resident of Village-
Geetanjali Apartment, Block-15, Flat-C,Ground Floor,P.S.-Baguihati, VIP
Road,Tegharia,Kolkata, District- North 24 Pargana.
... ... Appellant/s
Versus
The Union Of India Through Central Bureau Of Investigation
... ... Respondent/s
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with
CRIMINAL APPEAL (SJ) No. 4619 of 2018
Arising Out of PS. Case No.-28 Year-1995 Thana- C.B.I CASE District- Patna
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Vishnu Prasad Son of Late KedarPrasad, CG-1, A.I.R. Chaibasa, at present
resident of mohalla-Sahganj P.S.-Benta, at Darbhanga at present Near Gas
Agency Gali, Ahilya, P.S.- Laheriasarai, District- Darbhanga.
... ... Appellant/s
Patna High Court CR. APP (SJ) No.24 of 2019(5) dt.15-04-2019
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Versus
The State Of Bihar Through C. B. I.
... ... Respondent/s
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with
CRIMINAL APPEAL (SJ) No. 4469 of 2018
Arising Out of PS. Case No.-28 Year-1995 Thana- C.B.I CASE District- Patna
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Deepak Kumar Pathak Son of Braj Nandan Pathak, Resident of Mohalla-6/D-
2384, Bokaro Steel City,Village-Jagir, P.O. Lochachi, District-Munger, Bihar,
Presently reside at Mohalla-Chankyapuri Colony, Raj Kumari Bhawan,
H.I.G.-50, P.S. Rampur, District-Gaya.
... ... Appellant/s
Versus
The State Of Bihar Through State C. B. I. Vrs. M. N. Bishwas And V. S.
Srivastava
... ... Respondent/s
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with
CRIMINAL APPEAL (SJ) No. 4635 of 2018
Arising Out of PS. Case No.-28 Year-1995 Thana- C.B.I CASE District- Patna
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1. Kula Nand Kamti @ Kulanand Kamti and Ors Son of Late Baidyanath
Kamati, Resident of Village- Tamuria, Police Station- Lakhnour, District-
Madhubani.
2. Md. Ibrahim, Son of Late Sudhan Miyan, Resident of Village- Sekh Dhurva,
Police Station- Manuapul, District- West Champaran at Bettiah.
3. Kasim Hussain @ Kasim Husan, Son of Late Lalu Mian, Resident of Tinku
Lodge, Mogalpura Mohalla Police Station- Laheriasarai, District-
Darbhanga.
... ... Appellant/s
Versus
The Central Bureau Of Investigation, Through Superintendent Of Police,
C.b.i., Bihar, Patna
... ... Respondent/s
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with
CRIMINAL APPEAL (SJ) No. 159 of 2019
Arising Out of PS. Case No.-28 Year-1995 Thana- C.B.I CASE District- Patna
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Vijay Shankar Srivastava S/o Late Shankar Sahai,Dy. Controller
Programme,Mandi House,Delhi R/o Old Counsellors Residents
3003A,Vidhan Sabha Marg,Lucknow,U.P. then Station Director,A
Patna High Court CR. APP (SJ) No.24 of 2019(5) dt.15-04-2019
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R,Darbhanga,presently R/o Flat No.305,B. Block,Crystal View
Apartment,Kamta,Faizabad Road,P.S. Chinhat,Dist.-Lucknow
... ... Appellant/s
Versus
The Union Of India Through C. B. I., A. C. B, Patna
... ... Respondent/s
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with
CRIMINAL APPEAL (SJ) No. 101 of 2019
Arising Out of PS. Case No.-28 Year-1995 Thana- C.B.I CASE District- Patna
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1. Dev Kant Jha @ Deo Kant Jha and Anr S/o Late Surat Jha, C/o Prem Kumar
Jha, Village- Denbi Road, P.O.- Lal Bagh, District- Darbhanga, R/o Village-
Tentar, P.O.- Madhupur, P.S.- Kamtaul, District- Darbhanga.
2. Birendra Kumar Jha, S/o Late Shiv Kant Jha, C/o Chunnu Jha, Village-
Mirzapur, P.O. Lalbagh, District- Darbhanga, R/o Village and P.O.
Pindaruch, P.S. Kamtaul, District- Darbhanga.
... ... Appellant/s
Versus
The State Of Bihar Through C.b.i./a.c.b., Patna
... ... Respondent/s
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with
CRIMINAL APPEAL (SJ) No. 4816 of 2018
Arising Out of PS. Case No.-28 Year-1995 Thana- C.B.I CASE District- Patna
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Jitendra Kumar Das Son of Govind Lal Das Door Darshan Maintenance
Centre, Barihati, Purnia 854301, Resident of Village - Simra, uttahari Tola,
P.O.- Simara, P.S.- Jhanjharpur, District - Madhubani, Bihar
... ... Appellant/s
Versus
The Central Bureau Of Investigation, Patna
... ... Respondent/s
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Appearance :
(In CRIMINAL APPEAL (SJ) No. 24 of 2019)
For the Appellant/s : Mr.Shivendra Kumar Sinha
For the Respondent/s : Mr.Bipin Kumar Sinha
(In CRIMINAL APPEAL (SJ) No. 96 of 2019)
For the Appellant/s : Mr.Arun Kumar Bhagat
For the Respondent/s : Mr.Bipin Kumar Sinha
(In CRIMINAL APPEAL (SJ) No. 4655 of 2018)
For the Appellant/s : Mr.Shivendra Kumar Sinha
For the Respondent/s : Mr.Bipin Kumar Sinha Sc,Cbi
(In CRIMINAL APPEAL (SJ) No. 4550 of 2018)
Patna High Court CR. APP (SJ) No.24 of 2019(5) dt.15-04-2019
5/6
For the Appellant/s : Mr.Iqbal Asif Niazi
For the Respondent/s : Mr.Bipin Kumar Sinha Sc,Cbi
(In CRIMINAL APPEAL (SJ) No. 4562 of 2018)
For the Appellant/s : Mr.Subroteswar De
For the Respondent/s : Mr.Bipin Kumar Sinha Sc, C.B.I.
(In CRIMINAL APPEAL (SJ) No. 4619 of 2018)
For the Appellant/s : Mr.Shivendra Kumar Sinha
For the Respondent/s : Mr.Bipin Kumar Sinha Sc,Cbi
(In CRIMINAL APPEAL (SJ) No. 4469 of 2018)
For the Appellant/s : Mr.Nachiketa Jha
For the Respondent/s : Mr.Bipin Kumar Sinha
(In CRIMINAL APPEAL (SJ) No. 4635 of 2018)
For the Appellant/s : Mr.Jai Shanker Prasad
For the Respondent/s : Mr.Bipin Kumar Sinha
(In CRIMINAL APPEAL (SJ) No. 159 of 2019)
For the Appellant/s : Mr.Sanjay Kumar
For the Respondent/s : Mr.Bipin Kumar Sinha Sc,Cbi
(In CRIMINAL APPEAL (SJ) No. 101 of 2019)
For the Appellant/s : Mr.Anju Jha
For the Respondent/s : Mr.Bipin Kumar Sinha Sc,Cbi
(In CRIMINAL APPEAL (SJ) No. 4816 of 2018)
For the Appellant/s : Mr.Prabhat Ranjan
For the Respondent/s : Mr.Bipin Kumar Sinha
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CORAM: HONOURABLE MR. JUSTICE ADITYA KUMAR TRIVEDI
ORAL ORDER
5 15-04-2019Heard learned counsel for the appellant as well as learned counsel representing the CBI.
Considering the finding so recorded by the learned lower court under para-52 of the judgment inconsonance with the materials available on the record, appellants Manindra Nath Biswas as well as Vishnu Prasad are directed to be released on bail on furnishing bail bonds of Rs.10,000/-(ten thousand) with two sureties of the like amount each, to the satisfaction of learned Special Judge, CBI-III, AHD, Patna in connection with Special Case No. 21/1995, till pendency of instant appeal in terms of Section 389(1) Cr.P.C.
However, their release will be only after payment of Patna High Court CR. APP (SJ) No.24 of 2019(5) dt.15-04-2019 6/6 the fine as, the fine has not been stayed relating to other co- convict/appellants by the co-ordinate Bench and has been followed by this Bench also with regard to other applications.
(Aditya Kumar Trivedi, J.)
Prakash Narayan
U T