Patna High Court - Orders
Rajesh Kumar vs The State Of Bihar on 6 February, 2019
Author: Sanjay Priya
Bench: Sanjay Priya
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.6781 of 2019
Arising Out of PS. Case No.-140 Year-2018 Thana- SANHAULA District- Bhagalpur
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RAJESH KUMAR, son of Son of Vijay Mandal, R/o village- Chaksuleman
( Nanokhar), P.S. Sanhaula, Distt. Bhagalpur.
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Praveen Kumar, Advocate.
For the Opposite Party/s : Mr. Dinesh Singh, A.P.P.
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CORAM: HONOURABLE MR. JUSTICE SANJAY PRIYA
ORAL ORDER
2 06-02-2019Heard learned counsel for the petitioner and the State.
The petitioner seeks bail in Sanhaula P.S. Case No. 140 of 2018, instituted for the offence under Section(s) 363 and 365 of the Indian Penal Code. Subsequently, Sections 364(A), 384, 386, 120B and 34 of the Indian Penal Code was added.
Counsel for the petitioner submits that petitioner is not named in the written report.
It is alleged in the written report that father of the informant had gone at 9.00 a.m. for Middle school, Nadiyama, from his house and did not reach the school. The informant made search, but no trace was made out.
It is mentioned in the impugned order that victim has Patna High Court Cr.Misc. No.6781 of 2019(2) dt.06-02-2019 2/2 returned to the house on the next day and his statement has been recorded which is available at paragraph-12 of the case diary.
Counsel for the petitioner submits that petitioner has been arrested because he was found sitting along with the victim Prabhash Chandra Singh in the vehicle.
Considering the aforesaid facts and circumstances of the case, prayer for bail of the petitioner is allowed. Let the petitioner above named, be released on bail 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, Bhagalpur, in connection with Sanhaula P.S. Case No. 140 of 2018, subject to the condition that both the bailors will be the close relatives of the petitioner.
(Sanjay Priya, J) S.Ali/-
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