Patna High Court - Orders
Neetin Kumar @ Robin Singh vs The State Of Bihar on 4 September, 2019
Author: Sudhir Singh
Bench: Sudhir Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.55929 of 2019
Arising Out of PS. Case No.-99 Year-2019 Thana- BARURAJ District- Muzaffarpur
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Neetin Kumar @ Robin Singh S/o Shashi Patel R/o Village- Rajpur, P.S.-
Sahebganj, District- Muzaffarpur.
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Sheo Kumar Prasad
For the Opposite Party/s : Mr.Arun Kumar Pandey
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CORAM: HONOURABLE MR. JUSTICE SUDHIR SINGH
ORAL ORDER
2 04-09-2019Heard learned counsel for the petitioner and learned APP for the State.
The petitioner seeks bail in a case registered under Sections 399, 402 of the Indian Penal Code and Sections 25(1-
b)a/26/35 of the Arms Act.
Allegedly, one pistol and one live cartridge are recovered. It has been submitted on behalf of the petitioner that the petitioner has got no criminal antecedent. There is no allegation of tampering of witnesses alleged against the petitioner. The petitioner is in custody since 23-05-2019. Charge sheet has already been submitted. One pistol and one live cartridge are alleged to have been recovered. There is no compliance of Section 100 Cr.P.C.
On behalf of the State, it is submitted that the petitioner is Patna High Court CR. MISC. No.55929 of 2019(2) dt.04-09-2019 2/2 named in the Complaint Case/F.I.R.
Considering the aforesaid facts and circumstances, let the petitioner, above named, be released on bail on furnishing bail bonds of Rs.10,000/- (Ten thousand) with two sureties of the like amount each to the satisfaction of Sri Nayan Kumar, learned Judicial Magistrate-Ist Class, Muzaffarpur in connection with Baruraj P.S. Case No. 99 of 2019.
(Sudhir Singh, J) A.K.V.//-
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