Patna High Court - Orders
Ramadhar Rai @ Dharo Rai vs The State Of Bihar on 7 March, 2017
Author: Sanjay Priya
Bench: Sanjay Priya
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.6114 of 2017
Arising Out of PS.Case No. -344 Year- 2016 Thana -BARAUNI District- BEGUSARAI
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Ramadhar Rai @ Dharo Rai, S/o Late Jagdhar Rai, R/o Vill- ganga Prasad,
P.s. - Barauni (Chakia), Dist.- Begusarai.
.... .... Petitioner/s
Versus
The State of Bihar.
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Shubhesh Pandey
For the Opposite Party/s : Mr. Smt. Anita Kumari Singh
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CORAM: HONOURABLE MR. JUSTICE SANJAY PRIYA
ORAL ORDER
3 07-03-2017Heard learned counsel for the petitioner and the State.
The petitioner apprehends his arrest in Barauni (Chakia) P.S. Case No. 344 of 2016 instituted for the offence under sections 379 and 427 of the Indian Penal Code.
It is alleged in the written report that informant who is posted as Zonal Coordinator in NCR Corporation of India, Pvt. Company received a message from call center, Bombay that the A.T.M. machine installed at old B.T.P.S., Main Gate has broken down. The informant went to the site and saw out of two machines, one ATM machine has been damaged and theft has been committed in another after uprooting the same During investigation, the name of this petitioner has come in paras 15, 23 an 29 of the case diary, about his Patna High Court Cr.Misc. No.6114 of 2017 (3) dt.07-03-2017 2/2 involvement in the aforesaid occurrence.
The petitioner is having criminal antecedent and five cases are pending against him.
Under such circumstances, this court is not inclined to grant anticipatory bail to the petitioner. Accordingly, the prayer for anticipatory bail of the petitioner is rejected. However, the petitioner is directed to surrender before the court below and seek regular bail which shall be considered and disposed off on its own merit without being prejudiced by this order.
(Sanjay Priya, J) Ravi/-
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