Patna High Court - Orders
Jitendra Singh @ Tigar @ Manjit & Anr vs The State Of Bihar on 8 July, 2013
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.6726 of 2013
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1. Jitendra Singh @ Tigar @ Manjit
2. Jainandan Paswan
.... .... Petitioner/s
Versus
The State Of Bihar
.... .... Opposite Party/s
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CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
SINGH
ORAL ORDER
6 08-07-2013Heard learned counsels for the petitioners and the State.
The petitioners are languishing in jail since 21.05.2011 in a case registered for the offences punishable under Sections 147, 148, 149, 186, 353, 414 and 307 of the Indian Penal Code, Sections 25(1-B)a, 26, 27 and 35 of the Arms Act, Sections 3, 4 and 5 of the Explosive Substances Act, Section 17 of the Criminal Law Amendment Act and Section 16, 17, 18 and 20 of the Unlawful Activities (Prevention) Act.
It is alleged that the extremists resorted to firing on the police when the police also resorted to cross firing then the accused persons fled away and two accused persons Krishna Ravidas and Laxman Ravidas were apprehended when huge quantity of arms, ammunitions and explosives were recovered.
It is submitted by learned counsel for the petitioner that the name of the petitioners sprang up on the confession of the co- accused when they were apprehended. It is further submitted that Patna High Court Cr.Misc. No.6726 of 2013 (6) dt.08-07-2013 2/2 no recovery has been made from the petitioners and petitioners were not put on TI parade.
The criminal antecedent report of the petitioners were called for from the Sr. S.P., Gaya which has been transmitted by letter no.3140 dated 28.04.2013 and letter no. 4869 dated 26.06.2013 which reflect that petitioner Jitendra Singh is involved in one other case apart from present one when petitioner Jainandan Paswan is involved only in the present case.
Considering the suspicious nature of accusation and the period under custody, let the above named petitioners, be released on bail, on furnishing bail bond of Rs. 10,000/- (ten thousand) each with two sureties of the like amount each to the satisfaction of learned Sub-divisional Judicial Magistrate, Sherghati, Gaya in connection with Barachatti (Mohanpur) P.S. Case No. 120 of 2010.
The learned court below will cancel the bail bonds of the petitioners if they get involved in similar nature of offence or if they default for three consecutive occasions.
(Dinesh Kumar Singh, J) Amrendra/-