Patna High Court - Orders
Jyoti Basu @ Basu vs The State Of Bihar on 20 September, 2018
Author: Anil Kumar Upadhyay
Bench: Anil Kumar Upadhyay
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.54578 of 2018
Arising Out of PS. Case No.-6 Year-2017 Thana- SHASTRINAGAR District- Patna
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Jyoti Basu @ Basu S/o Ashok Kumar Singh, R/o Vill.- Banauta, P.S.- Parsa,
District- Saran.
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Shyameshwar Kumar Singh
For the Opposite Party/s : Mr. Sri Ahtash Ali Khan
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CORAM: HONOURABLE MR. JUSTICE ANIL KUMAR UPADHYAY
ORAL ORDER
3 20-09-2018Heard learned counsel appearing on behalf the petitioner and counsel appearing on behalf of the State.
The petitioner is in custody since 01.05.2018 in connection with Shastri Nagar P.S. Case No. 06 of 2017 for the offence under Section 364, 302, 201, 120 (B)/34 of the Indian Penal Code.
Learned counsel for the petitioner submits that from perusal of the case diary, it appears that no case of commission of any offence is made out against the petitioner. From the case diary, it appears that many persons involved in sex racket and in connection with the same the victim was abducted and later on eliminated. There is no direct material to connect the petitioner in commission of the crime of murder.
Considering the totality of the facts and circumstances Patna High Court Cr.Misc. No.54578 of 2018(3) dt.20-09-2018 2/2 of the case let the petitioner named above to be released on bail after 25.11.2018 on furnishing bail bonds of Rs. 10,000/- (Rupees ten thousand) with two sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate, Patna in connection with Shashtri Nagar P.S. Case No. 06 of 2017.
(Anil Kumar Upadhyay, J) T.Kr./-
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