Patna High Court - Orders
Maheshwar Thakur vs The State Of Bihar on 29 August, 2014
Author: Akhilesh Chandra
Bench: Akhilesh Chandra
Patna High Court Cr.Misc. No.22844 of 2014 (2) dt.29-08-2014
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.22844 of 2014
Arising Out of P.S. Case No. -761 Year- 2012 Thana -Saran
GRP Case District- Saran
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1. Maheshwar Thakur Son of Late Dasai Thakur Resident of
Village - Dubaha, P.S.-Sakra, District- Muzaffarpur.
.... .... Petitioner/s
Versus
1. The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Anshu Dhar Sharma
For the Opposite Party/s : Mr. Sunil Kumar Pandey, APP
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CORAM: HONOURABLE MR. JUSTICE AKHILESH CHANDRA
ORAL ORDER
2 29-08-2014Supplementary affidavit has been filed on behalf of the petitioner.
Heard learned counsel for the petitioner and learned Additional Public Prosecutor for the State.
The petitioner, apprehends his arrest in connection with Sonepur/Narayanpur Anant RPF Case No. 761/2012 pending before Railway Judicial Magistrate, Sonepur (Under Saran District) for the offences under Sections 141, 145, 146, 147, 153 of Railway Act, is one of the named accused in this case. Prayer of the petitioner under Section 438 of the Code Patna High Court Cr.Misc. No.22844 of 2014 (2) dt.29-08-2014 of Criminal Procedure was turned down by learned Sessions Judge, Saran at Chapra, as early as on 28th January 2013 in A.B.P. No. 2005/2013, but laying with the law for substantial long period this application has only been filed on 23.05.2014. This itself disentitles the petitioner for the privilege sought.
In view of the above, petitioner appears not entitled for the privilege sought, accordingly, prayer for anticipatory bail of the petitioner is hereby refused.
Rajeev/- (Akhilesh Chandra, J) U T