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Satyendra Singh @ Satendra Singh vs The State Of Bihar on 1 October, 2019

Author: Birendra Kumar

Bench: Birendra Kumar

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.60642 of 2019
                   Arising Out of PS. Case No.-174 Year-2013 Thana- NAVINAGAR District- Aurangabad
                 ======================================================
                 SATYENDRA SINGH @ SATENDRA SINGH Son of Late Nagdeo Singh
                 Resident of Village - Bairiya, P.S.- Nabingar, Distt - Aurangabad.

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

                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :      Mr.Bhaskar Shankar, Advocate
                 For the Opposite Party/s :      Mr.Binod Kumar, APP
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE BIRENDRA KUMAR
                                       ORAL ORDER

2   01-10-2019

Heard learned counsel for the petitioner and learned Additional Public Prosecutor for the State.

The petitioner is languishing in custody for the offences punishable under Sections 302/121A/124A/353 /427 / 147/148/149 of the Indian Penal Code, Section 17 of the Criminal Law Amendment Act, Sections 3/4/5 of the Explosive Substances Act and Sections 16/17/18/19/12/38 of the Unlawful Activities Prevention Act.

The petitioner is not named in the FIR; rather name of the petitioner surfaced in the confessional statement of co- accused. The offence relates to commission of murder of eight constables by the Naxals. 40 persons are named in the FIR. Investigation of the case is already complete. The petitioner has got criminal antecedents.

Patna High Court CR. MISC. No.60642 of 2019(2) dt.01-10-2019 2/2 Considering the entire facts, let the petitioner, above named, be released on bail after framing of the charges on furnishing bail bond of Rs.20,000/- (Twenty Thousand) with two sureties of the like amount each to the satisfaction of the learned Court-below where the case is pending in connection with Nabinagar P.S. Case No.174 of 2013, with following conditions:

(a) Both the bailors shall be the resident of territorial jurisdiction of the learned Court-below.

(b) The petitioner shall fully cooperate with the trial of the case, failing which the court below shall be at liberty to cancel the bail bond of the petitioner.

(Birendra Kumar, J) Mkr./-

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