Rajnish Rai @ Sunny @ Master vs The State Of Bihar on 9 June, 2020

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Patna High Court - Orders

Rajnish Rai @ Sunny @ Master vs The State Of Bihar on 9 June, 2020

Bench: Prabhat Kumar Singh

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.19456 of 2020
                        Arising Out of PS. Case No.-6 Year-2020 Thana- DURAULI District- Siwan
                 ======================================================
                 RAJNISH RAI @ SUNNY @ MASTER S/o Purushottam Rai Resident of
                 Village- Khalwa, P.S.- Nautan, Distt- Siwan

                                                                                  ... ... Petitioner/s
                                                       Versus
                 THE STATE OF BIHAR Bihar

                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :       Mr.Ranjeet Kumar
                 For the Opposite Party/s :       Mr.Khurshid Anwar
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR SINGH
                                       ORAL ORDER

2   09-06-2020

Heard learned counsel for the parties.

Petitioner is an accused in a case registered for the offences punishable under Sections and other allied sections of the Indian Penal Code.

It is alleged that two unidentified armed miscreants looted away Rs. 1,83,000/-, HP Laptop, mobile phone etc. from the SBI CSP Center, Bawna.

Learned counsel appearing for the petitioner submits that the petitioner has falsely been implicated in this case on the basis of confessional statement of co-accused Sobrali Mian and Gulab Rai. No incriminating material has been recovered from his conscious possession in support of the the offence alleged. Petitioner has got no criminal antecedent and he is in custody since 14.1.2020. Petitioner has not been put on test Patna High Court CR. MISC. No.19456 of 2020(2) dt.09-06-2020 2/2 identification parade (TIP) till date.

Considering the facts of the case, let the petitioner, above named, 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 Chief Judicial Magistrate, Siwan in Darauli Police Station Case No. 06/2020, on the following conditions:-

(1) Petitioner shall co-operate in the trial and shall be properly represented on each and every date fixed by the Court and shall remain physically present as directed by the Court and on his absence on two consecutive dates without sufficient reason, his bail bond shall be cancelled by the Court below.

(2) If the petitioner tampers with the evidence or the witnesses, in that case the prosecution will be at liberty to move for cancellation of bail.

(Prabhat Kumar Singh, J) Shashi U T

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Patna High Court - Orders