Patna High Court - Orders
Deepak Verma vs The State Of Bihar on 17 June, 2020
Author: Arvind Srivastava
Bench: Arvind Srivastava
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.16944 of 2020
Arising Out of PS. Case No.-332 Year-2018 Thana- LAKHISARAI District- Lakhisarai
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DEEPAK VERMA S/o Arjun Verma @ Saryug Verma R/o village- Sansar
Pokhar, Gandhi Tola, Ward No. 17, P.S.- Kabaiya, District- Lakhisarai
... ... Petitioner/s
Versus
The State of Bihar Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Mukesh Kumar
For the Opposite Party/s : Mr.Tapeshwar Sharma
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CORAM: HONOURABLE MR. JUSTICE ARVIND SRIVASTAVA
ORAL ORDER
2 17-06-2020Heard learned counsel for the petitioner and learned counsel for the State.
Petitioner is accused in connection with Lakhisarai (Kabaiya) P.S. Case No. 332 of 2018 registered under Sections 302, 120(B), 34 of the Indian Penal Code and Section 25(1-b)a and 27 of the Arms Act.
Learned counsel for the petitioner submits that the petitioner, who is of clean antecedent, is innocent and has not committed any offence. In fact, the co-accused having more or less similar allegation has already been granted bail by a co- ordinate Bench of this Court in Cr. Misc. No. 80515 of 2019, which is evident from Annexure-4, and the case of this petitioner stands of similar footing. The petitioner is rotting in judicial custody since 18.01.2019.
Patna High Court CR. MISC. No.16944 of 2020(2) dt.17-06-2020 2/2 Having considered the above facts and circumstances of the case, let the above named petitioner be released on bail on furnishing personal bond to the satisfaction of C.J.M., Lakhisarai in connection with Lakhisarai (Kabaiya) P.S. Case No. 332 of 2018 (Arvind Srivastava, J) brajesh/-
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