Patna High Court - Orders
Bajrang Roy vs The State Of Bihar on 22 July, 2014
Author: Aditya Kumar Trivedi
Bench: Aditya Kumar Trivedi
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.18144 of 2014
Arising Out of PS.Case No. -72 Year- 2013 Thana -BISHUNPUR District- DARBHANGA
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Bajrang Roy S/o Sri Laxmeshwar Rai resident of village- Mothahan
Fakirana, P.S.- Minapur, District- Muzaffarpur
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Chandra Shekhar Anand, Adv.
For the Opposite Party/s : Mr. Nand Kumar, APP
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CORAM: HONOURABLE MR. JUSTICE ADITYA KUMAR TRIVEDI
ORAL ORDER
4 22-07-2014Heard learned counsel for the petitioner as well as learned APP for the State.
After overpowering the driver and Khalasi of a truck laden with wine and further injecting sedative, the miscreants took away the truck as well as personal belongings, i.e., mobile set, cash etc of the driver and Khalasi.
It has been submitted on behalf of petitioner that FIR has been registered against unknown and there happens to be no recovery from the personal possession of the petitioner. Petitioner remained under custody since 21.08.2013.
On the other hand, learned APP opposed the prayer and submitted that after taking out call details of the looted mobile set, from para-82 of the case diary, it is evident that the aforesaid Patna High Court Cr.Misc. No.18144 of 2014 (4) dt.22-07-2014 2 mobile was being used by the petitioner, Bajrang Roy who was followed upon by the I.O and as per paragraph-106 of the case diary, he was apprehended along with looted mobile. Although petitioner in para-3 of the bail petition had detailed the criminal antecedents. Para-193 of the case diary also reveals the criminal antecedents of the petitioner.
For the present, I do not see it a fit case for grant of bail. Accordingly, the same is rejected.
(Aditya Kumar Trivedi, J)
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