Patna High Court - Orders
Tinku Ray @ Tinku Kumar Ray vs The State Of Bihar on 4 July, 2018
Author: Shivaji Pandey
Bench: Shivaji Pandey
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.37291 of 2018
Arising Out of PS. Case No.-102 Year-2018 Thana- BHAGWAN BAZAR District- Saran
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Tinku Ray @ Tinku Kumar Ray, S/o Gopal Prasad Ray, R/o Vill.-
Shyamchak, P.S.- Bhagwan Distt.- Saran at Chapara.
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party
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Appearance :
For the Petitioner/s : Mr. Chandra Mohan Jha, Advocate
For the Opposite Party/s : Mr. Braj Kishore Prasad, APP
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CORAM: HONOURABLE MR. JUSTICE SHIVAJI PANDEY
ORAL ORDER
2 04-07-2018Heard learned counsel for the petitioner and learned counsel for the State.
In this case, the petitioner is seeking anticipatory bail in connection with Bhagwan Bazar P.S. Case No.102 of 2018, registered for the offence punishable under Sections 341, 323, 504, 506 and 387/34 of the Indian Penal Code.
Allegation has been made that while the informant was coming on his motorcycle, co-accused Kishore Kunal and the present petitioner intercepted and started abusing him. When the informant objected, they assaulted him with lathi and danda and by way of extortion money, they have obtained his signature Patna High Court Cr.Misc. No.37291 of 2018(2) dt.04-07-2018 2/3 on cheque and said that in the event it is dishonored he will be dealt properly.
Learned counsel for the petitioner submits that Kishore Kunal has been granted anticipatory bail by the Court below, recording the fact that Kishore Kunal was there in the office at the relevant time. He further submits that as there is a recording of fact that he was going along with Kishore Kunal in the event of grant of anticipatory bail to Kishore Kunal on the plea of alibi, then the presence of the petitioner itself became a case of doubt.
Looking to the aforesaid facts and circumstances of the case, let the petitioner, namely, Tinku Ray @ Tinku Kumar Ray, be released on anticipatory bail in the event of his arrest or surrender before the learned Court below within a period of six weeks from today, on furnishing bail bonds of Rs.10,000/- (Rupees Ten Thousand Only) with two sureties of the like amount each to the satisfaction of the Chief Judicial Magistrate, Saran at Chapra, in connection with Bhagwan Bazar P.S. Case no.102 of 2018, subject to the condition as laid down under Section 438(2) of the Code of Criminal Procedure. Further condition is that whenever the police will call the petitioner for the purposes of investigation and interrogation, he will remain Patna High Court Cr.Misc. No.37291 of 2018(2) dt.04-07-2018 3/3 present for the investigation. In the event of being absent on two consecutive dates without reasonable explanation, the present order will be treated to have been cancelled.
(Shivaji Pandey, J) pawan/-
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