Ranjeet Kumar Kushwaha vs The State Of Bihar on 11 April, 2023

[Cites 4, Cited by 0]

Patna High Court - Orders

Ranjeet Kumar Kushwaha vs The State Of Bihar on 11 April, 2023

Bench: Anjani Kumar Sharan

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.58806 of 2022
                      Arising Out of PS. Case No.-238 Year-2022 Thana- GOVINDGANJ District- East
                                                       Champaran
                 ======================================================
                 RANJEET KUMAR KUSHWAHA S/o Shambhu Prasad Kushwaha R/o
                 village- Baudha Dhanhar Dihuli, P.S.- Ramgarhwa, District- East Champaran

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

                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner      :        Mr. Umesh Chandra Verma, Advocate
                                                  Mr. Abhishek Kumar, Advocate
                 For the State           :        Mr. Binod Kumar, APP
                 For NBPDCL              :        Mr. Vinay Kirti Singh, Senior Advocate
                                                  Mr. Vijay Kumar Verma, Advocate
                                                  Mr. Akhileshwar Singh, Advocate
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE ANJANI KUMAR SHARAN
                                       ORAL ORDER

4   11-04-2023

Heard learned counsel for the petitioner, learned APP for the State as well as learned Senior Counsel appearing on behalf of North Bihar Power Distribution Company Limited (NBPDCL).

The petitioner apprehends his arrest in connection with Govindganj (Areraj) P.S. Case No.238 of 2022, registered for the offences punishable under Sections 406, 420 and 34 of the Indian Penal Code.

Learned counsel for the petitioner submits that the petitioner is innocent and has falsely been implicated in the present case. It is submitted that the petitioner has got no criminal antecedents as stated in paragraph-3 of the bail petition. Patna High Court CR. MISC. No.58806 of 2022(4) dt.11-04-2023 2/2 It is further submitted that the informant and witness of the FIR, namely, Chandrakant were suspended on 19.05.2022 for loss of revenue and for their illegal act. Thereafter on 20.05.2022, the informant lodged this false case against the petitioner. It is submitted that the petitioner is not responsible for old dues, rather employees of NBPDCL are responsible for meter reading.

Learned APP for the State as well as learned Senior Counsel appearing on behalf of NBPDCL opposed the prayer for grant of anticipatory bail to the petitioner.

Taking into consideration the facts aforesaid, let petitioner, above named, in the event of his arrest or surrender before the learned court below within a period of six weeks from today, be enlarged on bail on furnishing bail bond of Rs.25,000/- (rupees twenty five thousand) with two sureties of the like amount each to the satisfaction of learned C.J.M., Motihari, East Champaran in connection with Govindganj (Areraj) P.S. Case No.238 of 2022, subject to the conditions laid down under Section 438(2) of the Code of Criminal Procedure.

(Anjani Kumar Sharan, J) S.KUMAR/-

U    T

Unlock Advanced Research with PRISMAI

Patna High Court - Orders