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Sanoj Paswan vs The State Of Bihar on 21 August, 2015

                   IN THE HIGH COURT OF JUDICATURE AT PATNA
                                  Criminal Miscellaneous No.33391 of 2015
                     Arising Out of PS.Case No. -770 Year- 2014 Thana -FORBESGANJ District- ARRARIA
                 ======================================================
                 Sanoj Paswan Son of Bikru Paswan Resident of Village - Madhura west,
                 P.S.- Fulkaha, District - Araria

                                                                                .... ....   Petitioner/s
                                                       Versus
                 The State of Bihar

                                                      .... .... Opposite Party/s
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE AMARESH KUMAR LAL
                 ORAL ORDER


2   21-08-2015

Heard learned counsel for the petitioner and learned A.P.P. for the State.

The petitioner seeks bail in a case registered for the offence punishable under Sections 395 and 397 of the Indian Penal Code and 3 / 4 of the Explosive Substance Act.

It is submitted on behalf of the petitioner that he has not been named in the F.I.R. F.I.R. has been lodged against unknown. During investigation co- accused Pukku @ Kukku Chouhan was arrested and he made confessional statement naming the petitioner and others. No incriminating article has been recovered from the possession of the petitioner. The said Pukku has been granted bail vide Cr. Misc. no. 29579 of 2015.

Learned counsel for the State submits that the petitioner has long list of criminal antecedents and after investigation chargesheet has already been submitted.

Considering the facts and circumstances of this case, the above-named petitioner is directed to be released on bail on furnishing bail bond of Rs.10,000/-

(Ten thousand only) with two sureties of the like amount each to the satisfaction of the learned Chief Judicial Magistrate, Araria, in Forbesganj P.S. Case No. 770 of 2014 after framing of charge with the following conditions :

1. One of the bailors will be the close relative of the petitioner.

2. The petitioner will not indulge in similar or in any other offence.

3. The petitioner will be well represented in the court.

4. In case of absence on two consecutive dates or in violation of the terms of the bail, his bail bond will be liable to be cancelled by the court concerned.

(Amaresh Kumar Lal, J) sudip/-

    U     T