Patna High Court - Orders
Chandan Ram vs The State Of Bihar on 4 August, 2021
Author: Chakradhari Sharan Singh
Bench: Chakradhari Sharan Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.31987 of 2021
Arising Out of PS. Case No.-71 Year-2019 Thana- TURKAULIYA District- East Champaran
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CHANDAN RAM S/O BHARAT RAM ,R/O VILLAGE-RAGHUNATHPUR
PS-TURKAULIYA (RAGHUNATHPUR OP), DISTRICT-EAST
CHAMPARAN.
... ... Petitioner/s
Versus
THE STATE OF BIHAR BIHAR
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Priyesh Kumar
For the Opposite Party/s : Mr.Ajay Kumar No.2, APP
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CORAM: HONOURABLE MR. JUSTICE CHAKRADHARI SHARAN
SINGH
ORAL ORDER
2 04-08-2021This matter has been taken up for hearing online because of COVID-19 pandemic restrictions.
Heard learned counsel for the parties. This application for grant of regular bail arises out of Turkaulia (Raghunathpur) P.S. Case No. 71 of 2019, disclosing offences punishable under Section 387 of the Indian Penal Code.
The petitioner's prayer for regular bail was earlier rejected by an order dated 18.12.2020 passed in Cr. Misc. No. 33210 of 2020, considering the seriousness of the offence alleged against him and the criminal antecedent. Patna High Court CR. MISC. No.31987 of 2021(2) dt.04-08-2021 2/4 The petitioner has renewed his prayer for bail by making this application. From paragraph 3 of the application, it appears that the petitioner is accused in at least following 19 cases:-
"(i) Town P.S. Case No. 152 of 2012, under Section 302/34 of the I.P.C. He is on bail.
(ii) Town P.S. Case No. 225 of 2012, under Section 302/34 of the I.P.C. He is on bail.
(iii) Town P.S. Case No. 567 of 2019, under Section 420,341,323,504/34 of the I.P.C. He is on bail.
(iv) Town P.S. Case No. 489 of 2015, under Section 353,504,506 of the I.P.C. He is on bail.
(v) Town P.S. Case No. 842 of 2018, under Section 147, 148,323,324,307,506 of the I.P.C. He is on bail.
(vi) Turkaulia P.S. Case No. 380 of 2012, under Section 386, 387, 120B of the I.P.C. He is on bail.
(vii) Turkaulia P.S. Case No. 30 of 2019, under section 272, 273 of the I.P.C. r/w Section 30(a) of the Bihar Prohibition and Excise Act. He is on bail.
(viii) Turkaulia P.S. Case No. 98 of 2013, under section 386, 120B of the I.P.C. He is on bail.
(ix) Turkaulia P.S. case No. 35 of 2013, under Section 386, 387, 120B of the I.P.C. He is on bail.
(x) Turkaulia P.S. Case No. 203 of 2019, under Section 25 (1-b)a, Patna High Court CR. MISC. No.31987 of 2021(2) dt.04-08-2021 3/4 26,35 of the I.P.C. He is on bail.
(xi) Turkaulia P.S. Case No. 204 of 2019, under Section 147/148/149/341/323/307/332/333/353 of the I.P.C. He is on bail.
(xii) Turkaulia P.S. Case No. 67 of 2019, under Section 394/34 of the I.P.C.
(xiii) Turkaulia P.S. Case No. 206 of 2019, under section 323/324/307/120B of the I.P.C. He is on bail.
(xiv) Harshidhi P.S. Case No. 167 of 2012, under section 25 (1-
b)a/26/35 of the Arms Act. He is on bail.
(xv) Chakia P.S. Case No. 161 of 2018, under section 413,414,379, 120B of the I.P.C. He is on bail.
(xvi) Kesaria P.S. Case No. 202 of 2016, under Section 395 of the I.P.C. He is on bail.
(xvii) Chhatauni P.S. case No. 200 of 2016, under section 413/414/379/120B of the I.P.C. He is on bail.
(xviii) Chhatauni P.S. Case No. 233 of 2016, under section 413/414 of the I.P.C. He is on bail.
(xix) Chhatauni P.S. Case No. 152 of 2012, under sectioon 387 of the I.P.C. He is on bail."
Considering the petitioner's criminal antecedent and the serious accusation against him, in my opinion, no case for grant of regular bail is made out.
Patna High Court CR. MISC. No.31987 of 2021(2) dt.04-08-2021 4/4 This application is rejected.
Let the trial before the Court below be expedited.
(Chakradhari Sharan Singh, J) arun/-
U