Patna High Court - Orders
Santosh Kumar Ray @ Santash Kumar Ray vs The State Of Bihar on 20 April, 2017
Author: Prabhat Kumar Jha
Bench: Prabhat Kumar Jha
Patna High Court Cr.Misc. No.15409 of 2017 (2) dt.20-04-2017
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.15409 of 2017
Arising Out of PS.Case No. -288 Year- 2016 Thana -SAMASTIPUR MUFFASIL District-
SAMASTIPUR
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Santosh Kumar Ray @ Santash Kumar Ray, Son of Sri Pramod Kumar Ray
@ Pramod Ray, Resident of Village- Belsandi @ Belsandi Tara, P.S.-
Vibhutipur, District- Samastipur.
.... .... Petitioner/s
Versus
The State of Bihar.
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Ambika Bhagat, Adv.
For the Opposite Party/s : Mr. Parmeshwar Mehta, APP
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CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR
JHA
ORAL ORDER
2 20-04-2017Heard both sides.
The petitioner seeks bail in Samastipur (Muffasil) P.S. Case No. 288/2016, registered for the offences punishable under Sections 399, 402, 414 of the Indian Penal Code and sections 25(1-B)A, 26 and 35 of the Arms Act.
On secret information, the police raided the place where the petitioner and others have assembled and making plan for dacoity. Five persons namely, Pappu Kumar, Kundan Kumar, Rupesh Kumar, Shivam Kumar and Santosh Kumar Ray (petitioner) were apprehended. On search, arms and ammunitions were recovered from the possession of other accused persons, but from possession of petitioner one mobile of Videocon company Patna High Court Cr.Misc. No.15409 of 2017 (2) dt.20-04-2017 was recovered. No arms and ammunitions were recovered from the possession of the petitioner. The petitioner is in jail since 23.09.2016. The petitioner has already remained in jail for more than six months.
Considering the facts aforesaid, the petitioner above- named, is directed to be enlarged on bail on furnishing bail bond of Rs. 10,000/- (Ten thousand) with two sureties of the like amount each to the satisfaction of Additional Chief Judicial Magistrate-V, Samastipur in connection with Samastipur (Muffasisil) P.S. Case No. 288/2016.
(Prabhat Kumar Jha, J.) Vinita/-
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