Patna High Court - Orders
Sujit Paswan @ Golu vs The State Of Bihar on 1 September, 2017
Author: Arun Kumar
Bench: Arun Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Revision No.227 of 2017
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Sujit Paswan @ Golu Son of Ranjit Kumar @ Ranjit Kumar Paswan
Resident of Village- Mithanpura Lala, P.S. Mithanpura, District-
Muzaffarpur (under the Guardianship of father namely Ranjit Kumar @
Ranjit Kumar Paswan).
.... .... Petitioner
Versus
The State of Bihar
.... .... Respondent
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Appearance :
For the Petitioner/s : Mr. Man Mohan Kumar
For the Respondent/s : Mr. Sri Chaubey Jawahar
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CORAM: HONOURABLE MR. JUSTICE ARUN KUMAR
ORAL ORDER
6 01-09-2017The pet i t i oner has f i l ed t hi s r evi si on appl i cat i on f or set t i ng asi de t he or der dat ed 22.11.2016 passed by t he l ear ned Sessi ons Judge, Muzaf f ar pur i n Cr . Appeal No. 87 of 2016, t her eby uphol di ng t he or der dat ed 10.8.2016 passed by t he Juveni l e Just i ce Boar d, Muzaf f ar pur i n Mot i pur P.S. Case No. 215 of 2015, wher eby t he pr ayer of bai l of t he pet i t i oner -appel l ant was r ej ect ed. The pet i t i oner is an accused i n t he af or esai d case r egi st er ed under Sect i on 414 of t he I ndi an Penal Code and Sect i ons 25 (1-B)a and 26 of t he Ar ms Act .
Patna High Court CR. REV. No.227 of 2017 (6) dt.01-09-2017 2
Lear ned Counsel f or t he pet i t i oner submi t s t hat t he bai l of t he pet i t i oner was r ef used onl y on t he gr ound t hat i n case of hi s r el ease he may go i n associ at i on of known cr i mi nal s, but t he ot her t wo cases wer e l odged agai nst t he pet i t i oner af t er f i l i ng of t he pr esent case. However , cont r ar y t o t hat , l ear ned Counsel f or t he St at e submi t s t hat one st ol en mot or cycl e, one count r y made pi st ol and t wo car t r i dges wer e r ecover ed f r om t he possessi on of t he pet i t i oner , Lear ned Counsel f or t he St at e by r ef er r i ng t o par a 15 of t he suppl ement ar y case di ar y submi t s t hat pr i or t o t he pr esent case, ot her cases wer e i nst i t ut ed agai nst hi m ear l i er .
Havi ng consi der ed t he r i val submi ssi ons of bot h si des and on per usal of t he r ecor ds, i t i s appar ent t hat t he pet i t i oner has got cr i mi nal ant ecedent s i n t he nat ur e of t hef t and ext or t i on pr i or t o t he pr esent case r egi st er ed under t he Ar ms Act and r ecover y of mot or cycl e. So t he l ear ned Sessi ons Judge has r i ght l y r ej ect ed t he pr ayer of Patna High Court CR. REV. No.227 of 2017 (6) dt.01-09-2017 3 bai l . I t i s not i n t he i nt er est of t he pet i t i oner t o be r el eased f or t he r eason t hat bei ng i nvol ved in ot her cr i mi nal cases of ser i ous nat ur e and so i n case of hi s r el ease he may go i n associ at i on of known cr i mi nal s.
Ther ef or e, t he pr ayer f or bai l of t he pet i t i oner i s r ef used. However , t he Juveni l e Just i ce Boar d i s di r ect ed t o expedi t e t he enqui r y and concl ude t he same pr ef er abl y wi t hi n a maxi mum per i od of f our mont hs. I f t he enqui r y does not concl ude wi t hi n t he sai d per i od t he pet i t i oner may r enew hi s pr ayer f or bai l .
Thi s appl i cat i on i s accor di ngl y di smi ssed.
(Arun Kumar, J.) Snkumar/-
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