Patna High Court - Orders
Ashok Kumar Yadav vs The State Of Bihar on 18 December, 2015
Author: Jyoti Saran
Bench: Jyoti Saran
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.55194 of 2015
Arising Out of PS.Case No. -26 Year- 2013 Thana -PURANHIA District- SHEOHAR
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1. Ashok Kumar Yadav Son of Rajbali Yadav Resident of Village-
Chandraha Rupauli, P.S.- Bathwariya District- West Champaran.
.... .... Petitioner/s
Versus
1. The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Virendra Kumar, Adv.
For the Opposite Party/s : Mr. Nand Kumar, APP
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CORAM: HONOURABLE MR. JUSTICE JYOTI SARAN
ORAL ORDER
2 18-12-2015Heard learned counsel for the petitioner and learned Additional Public Prosecutor for the State.
The petitioner apprehends his arrest in connection with Purnahiya P.S. Case No. 26 of 2013 for the offences punishable under Sections 384 and 386 of Indian Penal Code.
Mr. Virendra Kumar learned counsel for the petitioner with reference to the F.I.R. submits that the allegation is directed against one Raja Ram who is the owner of the sim card bearing No. 9708204506 from where the alleged extortion call was made. He submits that neither the mobile number belongs to the petitioner nor he is named in the F.I.R. rather it is on the basis of confessional statement of co-accused that his name has transpired. He submit that the other accused have been granted bail by this Patna High Court Cr.Misc. No.55194 of 2015 (2) dt.18-12-2015 2/2 Court.
Having heard learned counsel for the parties and considering the circumstances existing, let the petitioner namely, Ashok Kumar Yadav in the event of their arrest/surrender within four weeks from today, be released on bail upon furnishing bonds of Rs.10,000/- with two sureties of the like amount each to the satisfaction of the Judicial Magistrate, Sheohar in connection with Purnahiya P.S. Case No. 26 of 2013 subject to the conditions stipulated under Section 438(2) of the Code of Criminal Procedure.
(Jyoti Saran, J) Bibhash/-
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