Rajiv Ranjan Kumar vs The State Of Bihar on 13 March, 2023

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Patna High Court - Orders

Rajiv Ranjan Kumar vs The State Of Bihar on 13 March, 2023

Bench: Sunil Kumar Panwar

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.69814 of 2022
                        Arising Out of PS. Case No.-446 Year-2022 Thana- KOTWALI District- Patna
                 ======================================================
                 RAJIV RANJAN KUMAR S/o Suresh Singh R/o Village- Mahiyarpur, P.S.-
                 Tenkuppa, Distt- Gaya.
                                                                    ... ... Petitioner/s
                                          Versus
                 The State of Bihar                          ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :        Mr. Rajesh Kumar
                 For the Opposite Party/s :        Mr. Shailendra Kumar Singh
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE SUNIL KUMAR PANWAR
                                       ORAL ORDER

2   13-03-2023

Heard learned counsel for the petitioner and learned APP for the State.

The petitioner has prayed for regular bail in a case registered for the offence punishable under sections 418, 419, 420, 467, 468, 471, 120(B) of the Indian Penal Code and Section 66 of the I.T. Act.

The prosecution case, in brief, is that when the informant got secret information about inter state gang of Cyber criminals gathered at Mahavir temple and planning to commit some offence, he along with police personnel raided the place of occurrence and apprehended the accused persons including the petitioner. On search, three Paytm POS machine along with mobile phones have been recovered from them.

Learned counsel for the petitioner submits that the petitioner is innocent and has committed no offence. He has Patna High Court CR. MISC. No.69814 of 2022(2) dt.13-03-2023 2/2 falsely been implicated in this case on the basis of suspicion. Nothing incriminating article has been recovered from conscious possession of the petitioner and so far seized motorcycle is concerned, the same is his own motorcycle. He has got no criminal antecedent. Moreover, similarly situated co- accused namely, Ujjawal Raj has already been granted bail by this Court vide order dated 27.2.2023 passed in Cr. Misc. No. 68470 of 2022. It is further submitted that the petitioner is languishing in judicial custody since 10.8.2022.

Learned APP appearing for the state has opposed the prayer of regular bail.

Having heard learned counsel for the parties and considering the facts and circumstances of the case, this court is inclined to enlarge the petitioner on bail. The above named petitioner is directed to be released on bail in connection with Kotwali P.S. Case No. 446 of 2022 on furnishing bail bond of Rs.10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate, Patna.

(Sunil Kumar Panwar, J) Amandeep/-

U     T

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Patna High Court - Orders