Patna High Court - Orders
Pappu Yadav @ Pinku Yadav vs The State Of Bihar on 13 March, 2015
Author: Chief Justice
Bench: Chief Justice
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.9386 of 2015
Arising Out of PS.Case No. -82 Year- 2013 Thana -KHIJARSARAI District- GAYA
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Pappu Yadav @ Pinku Yadav, Son of Jehal Yadav, resident of Village -
Sujatpur, P.S. Ghosi, District - Jehanabad
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Bachan Jee Ojha, Advocate
For the Opposite Party/s : Mr. Bharat Lal, APP
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CORAM: HONOURABLE THE CHIEF JUSTICE
ORAL ORDER
2 13-03-2015The petitioner is being tried as an accused in Khijarsarai P.S. Case No.82 of 2013 for the offence punishable under Section 395 of the Indian Penal Code. He was arrested on 22.01.2014. He filed Bail Petition No.1 of 2014 in the court of Ad hoc A.D.J.-V, Gaya and the same was rejected on 11.4.2014, whereafter the petitioner filed Cr.Misc. No.23822 of 2014. This Court on 21.01.2015 rejected the prayer for bail of the petitioner, however, leaving it open to him to renew his request after one month. Accordingly, the present petition is filed.
Heard learned counsel for the petitioner and learned counsel for the State.
It is no doubt true that the name of the petitioner is figuring as an accused in several cases, but the fact remains that Patna High Court Cr.Misc. No.9386 of 2015 (2) dt.13-03-2015 2/2 he was granted bail in all the cases and is not named in the present F.I.R.
This Court is of the view that the petitioner can be released on bail subject to his appearance before the Police Station on every alternate Friday.
Accordingly, this application is allowed.
I direct that the petitioner Pappu Yadav @ Pinku Yadav shall be released on bail on furnishing bail bond of Rs.10,000/- (Ten thousand) with two sureties of the like amount each to the satisfaction of the learned Chief Judicial Magistrate, Gaya, in connection with Khijarsarai P.S. Case No.82 of 2013, subject to condition that the petitioner shall report in Khijarsari Police Station between 9.00 A.M. and 10 A.M. on first and third Friday of every month till the disposal of the case against him. If the petitioner fails to appear for two consecutive terms, his bail shall stand cancelled and it will be open for the police to arrest him.
(L. Narasimha Reddy,CJ)
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