Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1]

Patna High Court - Orders

Ajay Kumar @ Randhir Kumar & Anr vs State Of Bihar on 22 October, 2008

                     IN THE HIGH COURT OF JUDICATURE AT PATNA
                            Cr.Misc. No.40678 of 2008
                         AJAY KUMAR @ RANDHIR KUMAR & ANR
                                      Versus
                                  STATE OF BIHAR
                                   -----------

2   22.10.2008

Heard learned counsel for the petitioner and learned APP for the State.

Petitioners are in custody since 3.11.2007 for the offence under sections 17 and 18 of the CLA Act read with sections 120B and 121A of the I.P.C.

As per the FIR on a secret information the police carried out raid and from the house certain indiscriminating material including Nexal literature is supposed to have been recovered. It was in this background the present case was lodged and the role of the present petitioners have come during course of the investigation as given in the confessional statement .

Looking at the nature of the case and offence and also the fact that petitioners are similarly placed as one Ram Sewak Malkar who has already been enlarged on bail as per the order darted 10.4.2008 by a Bench of this Court in Cr. Misc. No. 9919 of 2008 Let the petitioners, namely, Ajay Kumar @ Randhir kumar @ Randhir and Rajendra Kumar Thakur @ Rajendra Thakur be enlarged on bail on furnishing bail bond of Rs. 20,000/- (Rs. Twenty thousand) each with two sureties of the like amount each to the satisfaction of C.J.M., Begusarai in connection with Neema Chandpura P,.S. Case No. 62 of 2007. -2- One of the sureties would be executed by the Mukhiya of the village in question or the Sarpanch of the village in question. It is further directed that the petitioners shall cooperate in the trial of the case by appearing either in persons or through their counsel on the date fixed by the trial court. Any breach in this regard will entitle the trial court to withdraw the privilege of bail to the petitioners.

RPS                  (Ajay Kumar Tripathi,J.)