Patna High Court - Orders
Md. Akhatar @ Md. Akhtar @ Mounti vs The State Of Bihar on 20 July, 2017
Author: Chakradhari Sharan Singh
Bench: Sharan Singh, Chakradhari Sharan Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.24334 of 2017
Arising Out of PS.Case No. -344 Year- 2016 Thana -BARAUNI District- BEGUSARAI
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1. MD. AKHATAR @ MD. AKHTAR @ MOUNTI Son of Md. Nizam,
Resident of Village- Dariyapur, P.S.- Hathidah, District- Patna.
.... .... Petitioner/s
Versus
1. The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Arvind Kumar Mouar
For the Opposite Party/s : Mr. Sri Ajay Kumar -2
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CORAM: HONOURABLE MR. JUSTICE CHAKRADHARI
SHARAN SINGH
ORAL ORDER
3 20-07-2017Heard learned counsel for the parties.
This application for anticipatory bail arises out of Barauni P.S. Case N0. 344 of 2016, disclosing offences under Sections 379,427 of the Indian Penal Code.
The occurrence relates of theft of the entire ATM machine by the unknown criminals after uprooting the same. The petitioner's complicity has surfaced in course of the investigation.
Learned counsel for the petitioner has submitted that he resides in Delhi and he has been wrongly implicated in the present case.
Be that as it may, considering the seriousness of the offence having grave consequences, I am not inclined to grant the petitioner privilege of anticipatory bail. 2 This application is rejected.
The petitioner is directed is surrender before the Court below within four weeks from today and seek regular bail, if so advised. If he does so, his application for regular bail shall be considered on its own merit without being prejudiced by rejection of the present application for grant of anticipatory bail by this Court.
(Chakradhari Sharan Singh, J) ArunKumar/-
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