Prem Kumar Singh @ Pampam Singh vs The State Of Bihar on 5 August, 2022

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Patna High Court - Orders

Prem Kumar Singh @ Pampam Singh vs The State Of Bihar on 5 August, 2022

Bench: Chandra Prakash Singh

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.21775 of 2022
                         Arising Out of PS. Case No.-1 Year-2022 Thana- SONEPUR District- Saran
                 ======================================================
                 PREM KUMAR SINGH @ PAMPAM SINGH SON OF RAMESH SINGH
                 @ RAMESH PRASAD SINGH R/O- VILLAGE- GHEGHTA, P.S.-
                 SONEPUR, DISTRICT- SARAN

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

                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :        Mr.Manish Chandra Gandhi
                 For the Opposite Party/s :        Mr.Raj Kishore Singh
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE CHANDRA PRAKASH
                 SINGH
                                       ORAL ORDER

2   05-08-2022

Learned counsel for the petitioner is permitted to remove defect (s), as pointed out by the office, if any, within a period of four weeks on resumption of physical mode.

Heard learned counsel for the petitioner and learned APP for the State through video conferencing.

The petitioner has preferred this application for grant of regular bail in a case registered under sections 147, 148, 149, 341, 323, 307, 379, 384, 504 and 506 of the Indian Penal Code and 27 of the Arms Act.

As per the prosecution case, the petitioner and co- accused persons came to the sweetmeat shop of the informant and demanded Rs. 5 lacs as rangdari. They also threatened to kill him and his family members on 01.01.2022. The petitioner Patna High Court CR. MISC. No.21775 of 2022(2) dt.05-08-2022 2/3 and seven co-accused persons with 2 to 3 unknown persons holding weapons came and fired at the informant which hit on the counter of the shop. Co-accused persons were also firing. They took out Rs. 45,000/- from his counter.

Learned counsel for the petitioner has submitted that the petitioner is innocent and has falsely been implicated in this case. Nothing has been recovered from the conscious possession of the petitioner. The petitioner is accused in four other criminal cases as stated at para 3 of the bail petition. The petitioner is in custody since 22.01.2022.

Learned A.P.P. for the State has vehemently opposed the bail petition of the petitioner.

Considering the aforesaid facts and circumstances, the petitioner above-named, is directed to be enlarged on bail on furnishing bail-bond of Rs.10,000/- (Rupees Ten Thousand) with two sureties of the like amount each to the satisfaction of learned C.J.M., Saran at Chapra, in connection with Sonepur P.S. Case No. 01 of 2022, with a condition:-

1. The petitioner is directed to remain physically present before the learned Court below on each and every date, failing which on two consecutive dates without reasonable cause, the bail bond of the petitioner is liable to be cancelled.

Patna High Court CR. MISC. No.21775 of 2022(2) dt.05-08-2022 3/3 The application stands allowed.

(Chandra Prakash Singh, J) atul/-

U        T

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Patna High Court - Orders