Patna High Court - Orders
Dhiraj Kr. Rai @ Singh @ Dhiraj Kumar ... vs The State Of Bihar on 10 October, 2018
Author: Vinod Kumar Sinha
Bench: Vinod Kumar Sinha
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.55078 of 2018
Arising Out of PS.Case No. -856 Year- 2016 Thana -ARARIA District- ARRARIA
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1. DHIRAJ KR. RAI @ SINGH @ DHIRAJ KUMAR SINGH Son of late
Bisho Rai Resident of Village- Telgi Kharik Bazar, P.S. Kharik, District
Bhagalpur.
.... .... Petitioner/s
Versus
1. The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Sanjay Kumar Singh
For the Opposite Party/s : Mr. Sri Arun Kumar
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CORAM: HONOURABLE MR. JUSTICE VINOD KUMAR SINHA
ORAL ORDER
2 10-10-2018Heard the parties.
The petitioner seeks regular bail in connection with Araria P.S.case nO.856 of2016 dated 23.12.2016 registered for offences punishable under Sections 302, 201 and 34 of the Indian Penal Code.
A dead body was recovered and on search from the packet of the dead body one miss fired cartridge was recovered and later on the petitioner was arrested in connection with another case and on his confessional statement he has been made accused in this case.
Submission of the learned counsel for the petitioner is that except confessional statement of the petitioner there is nothing against the petitoner. He is in custody for six months and the Patna High Court Cr.M isc. No.55078 of 2018 (2) dt.10-10-2018 2/2 charge has already been submitted.
Heard learned A.P.P. also.
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/- (Twenty Five Thousand) with two sureties of the like amount each to the satisfaction of the CJM, Araria in connection with Araria P.S.case no.856 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 make himself available as and when required by the court and in the event of failure to appear before the court below on two consecutive dates without showing any genuine reasons, the prosecution is free to move for cancellation of his bail bond.
With the aforesaid observation, this application is allowed.
(Vinod Kumar Sinha, J) chn/-
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