Patna High Court - Orders
Abhishek Kumar @ Sunni vs The State Of Bihar on 9 February, 2018
Author: Arun Kumar
Bench: Arun Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.1536 of 2018
Arising Out of PS.Case No. -171 Year- 2017 Thana -BHAGWANPUR District- VAISHALI
(HAJIPUR)
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Abhishek Kumar @ Sunni, son of Vijay Singh, resident of Village-
Sathaura, P.S.- Jitna, District- East Champaran.
.... .... Petitioner/s
Versus
The State of Bihar.
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Binod Kumar Mishra
For the Opposite Party/s : Mr. Nityanand Tiwary
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CORAM: HONOURABLE MR. JUSTICE ARUN KUMAR
ORAL ORDER
3 09-02-2018Heard learned counsels for the petitioner and the State.
The petitioner, already in custody, seeks bail in connection with Bhagwanpur P.S.Case No. 171 of 2017 registered under Sections 379 of the Indian penal Code.
Submission is that FIR is against unknown persons and stolen vehicle was recovered from possession of Mohan Sah and only material against this petitioner is disclosure of his name by another co-accused in his confessional statement and petitioner has no criminal antecedent though co-accused Mohan Sah has been admitted to bail by a co-ordinate Bench of this Court vide order dated 21.12.2017 passed in Cr. Misc. No. 62700 of 2017.
Having considered the aforesaid facts and circumstances, the petitioner, namely, Abhishek Kumar @ Sunni, is directed to be released on bail upon furnishing bail bond of Rs. 10,000/- with Patna High Court Cr.M isc. No.1536 of 2018 (3) dt.09-02-2018 2/2 two sureties of the like amount each to the satisfaction of the learned Sub Judge-IV-cum-ACJM-III, Vaishali, Hajipur in connection with Bhagwanpur P.S. Case No. 171 of 2017.
(Arun Kumar, J) Sujit/-
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