Jamun Sahani vs The State Of Bihar on 7 October, 2015

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Patna High Court - Orders

Jamun Sahani vs The State Of Bihar on 7 October, 2015

Bench: Rajendra Kumar Mishra

      Patna High Court Cr.Misc. No.26726 of 2015 (3) dt.07-10-2015




                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                                     Criminal Miscellaneous No.26726 of 2015
                       Arising Out of PS.Case No. -216 Year- 2014 Thana -SARAIYA District- MUZAFFARPUR
                   ======================================================
                   JAMUN SAHANI, SON OF TULSI SAHANI @ BHULASI SAHANI,
                   RESIDENT OF VILLAGE - CHAKKI SOHAGPUR, P.S. PAROO,
                   DISTRICT - MUZAFFARPUR

                                                                            .... ....   PETITIONER/S
                                                        VERSUS
                   THE STATE OF BIHAR

                                                              .... .... OPPOSITE PARTY/S
                   ======================================================
                   Appearance :
                   For the Petitioner/s     :  Mr. Hari Kishore Thakur
                   For the Opposite Party/s   : Mr. Kanhaiya Kishore (App)
                   ======================================================
                   CORAM: HONOURABLE MR. JUSTICE RAJENDRA KUMAR
                   MISHRA
                   ORAL ORDER

3   07-10-2015

Heard learned counsel for the petitioner and the learned A.P.P. for the State.

The petitioner is accused in connection with Sariaiya P.S. Case No. 216 of 2014 registered under Sections 364 of the Indian Penal Code and later on Section 364(A) of the Indian Penal Code has been added.

Learned counsel for the petitioner submits that on the basis of written report of informant, Mantu Singh, F.I.R. was lodged, under Section 364 of the Indian Penal Code, against unknown in respect to kidnapping of his son but, later on, in course of investigation, confessional statement of co-accused, Suresh Sahni, has been recorded, who disclosed the name of Patna High Court Cr.Misc. No.26726 of 2015 (3) dt.07-10-2015 petitioner, Rakesh Ram @ Rakesh Kumar and Tarkeshwar Ram and also on that confessional statement victim, Sunny Raj, was recovered from the house of co-accused, Tarkeshwar Ram, except that there is nothing against the petitioner. It is further submitted that co-accused, Rakesh Ram @ Rakesh Kumar, has already been granted privilege of bail by a Bench of this Court vide order dated 11.08.2015 passed in Criminal Misc. No. 30766 of 2015. It is further submitted that petitioner has no criminal antecedent and is in custody since 05.01.2015.

Having regard to the facts and the circumstances of the case, the petitioner above named, is directed to be released on bail on furnishing bail bond of Rs.10,000/-(Rupees Ten Thousand) with two sureties of the like amount each to the satisfaction of the S.D.J.M., West Muzaffarpur, in connection with Saraiya P.S. Case No. 216 of 2014. Out of two sureties, one surety must be the close relative of the petitioner, who will file an affidavit showing his relation with the petitioner.

(Rajendra Kumar Mishra, J) Bhardwaj/-

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Patna High Court - Orders