Patna High Court - Orders
Vikky Kumar @ Abhijit Aryan @ Vikky vs The State Of Bihar on 9 July, 2019
Author: Sudhir Singh
Bench: Sudhir Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.30191 of 2019
Arising Out of PS. Case No.-285 Year-2018 Thana- DEEPNAGAR District- Nalanda
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Vikky Kumar @ Abhijit Aryan @ Vikky Son of Sri Ram Lakhan Thakur
Resident of Village-Manoharpur,Kachuyara, P.S.-Gopalpur, District-Patna.
... ... Petitioner/s
Versus
THE STATE OF BIHAR
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Vijay Kumar Sinha
For the Opposite Party/s : Mr.Chandra Sen Prasad Singh, APP
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CORAM: HONOURABLE MR. JUSTICE SUDHIR SINGH
ORAL ORDER
4 09-07-2019Heard learned counsel for the petitioner and learned APP for the State.
The petitioner seeks bail in a case registered under Sections 379, 427, 34 of the Indian Penal Code.
Allegedly, the ATM Machine of Bank of India, installed south of Kargil Chowk was taken away.
It has been submitted on behalf of the petitioner that there is no allegation of tampering of witnesses alleged against the petitioner. The petitioner is in custody since 21-01-2019. Charge sheet has already been submitted. The petitioner is not named in the FIR. His name transpired in this case on the basis of confessional statement of co-accused. Except for this, there is no other substantive evidence to suggest the implication of the petitioner in the present case.
Patna High Court CR. MISC. No.30191 of 2019(4) dt.09-07-2019 2/2 On behalf of the State, it is submitted that the petitioner is not 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 Chief Judicial Magistrate, Nalanda, Bihar Sharif in connection with Deepnagar P.S. Case No. 285 of 2018.
(Sudhir Singh, J) A.K.V.//-
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