Patna High Court - Orders
Angesh Kumar @ Angesh Kumar Singh vs The State Of Bihar on 24 April, 2024
Author: Prabhat Kumar Singh
Bench: Prabhat Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.24652 of 2024
Arising Out of PS. Case No.-175 Year-2023 Thana- FOREST (GOVERNMENT OFFICIAL)
District- East Champaran
======================================================
Angesh Kumar @ Angesh Kumar Singh S/O- Late Mohan Singh R/O-
Village- Gawandra North, P.S.- Chakia, Dist.- East Champaran.
... ... Petitioner
Versus
THE STATE OF BIHAR ... Opposite Party
======================================================
Appearance :
For the Petitioner : Mr.Manjeet Kumar Mishra, Advocate
For the Opposite Party : Mr.Madan Kumar, Addl Public Prosecutor
======================================================
CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR SINGH
ORAL ORDER
2 24-04-2024Heard learned counsel for the petitioner and the State.
2. Petitioner apprehends arrest in a case registered for the offence punishable under sections 33, 41, 42, 52 and 62 of the Indian Forest Act.
3. As per the prosecution case, acting on a tip off, forest officials conducted raid on the saw mill of the petitioner and seized 11 logs of sagwan trees being carried on the tractor. Petitioner managed to escape from the spot.
4. Learned counsel appearing for the petitioner submits that the petitioner is no way connected with the seized wood, the motorcycle and the saw mill. Petitioner's name has come in this case during course of investigation on the basis of confessional statement of co-accused.
5. Learned counsel for the State opposes the prayer for bail. Petitioner has got criminal antecedent. Patna High Court CR. MISC. No.24652 of 2024(2) dt.24-04-2024 2/2
6. Considering the nature and gravity of allegation and the criminal antecedent of the petitioner, prayer for bail of the petitioner is rejected.
(Prabhat Kumar Singh, J)
Shashi
U T