Patna High Court - Orders
Tabis Khan vs The State Of Bihar on 9 April, 2025
Author: Sandeep Kumar
Bench: Sandeep Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.2473 of 2025
Arising Out of PS. Case No.-482 Year-2024 Thana- PAKARIBARAW District- Nawada
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Tabis Khan S/o Jamal Knan R/o vill - Chhoti Talab Pakaribarawan, P.S. -
Pakaribarawan, Distt.- Nawada
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Uday Kumar, Advocate
For the State : Mr.Narendra Kumar Singh, APP
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CORAM: HONOURABLE MR. JUSTICE SANDEEP KUMAR
ORAL ORDER
3 09-04-2025Heard learned counsel for the petitioner and learned APP for the State.
2. The petitioner seeks bail in connection with Pakaribarawan P.S. Case No. 482 of 2024 registered for the offence punishable under Sections 25(1-b)a, 26 and 35 of the Arms Act.
3. As per the prosecution case, one country made pistol and three live cartridges have been recovered from the petitioner.
4. Learned counsel for the petitioner submits that the petitioner is innocent and has been falsely implicated in this case. Neither any pistol nor any cartridges have been recoered from the house of the petitioner. The petitioner is in jail since 24.10.2024.
Patna High Court CR. MISC. No.2473 of 2025(3) dt.09-04-2025 2/2
5. Learned APP appearing for the State opposes the prayer for regular bail of the petitioner.
6. Considering the aforesaid facts and circumstances of the case and submissions of learned counsel for the parties, let the petitioner, above named, be released on bail on furnishing bail bonds of Rs. 10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of the learned A.C.J.M. 2nd Nawada, District-Nawada in connection with Pakaribarawan P.S. Case No. 482 of 2024.
7. The petitioner will also mark attendance in Pakaribarawan Police Station District-Nawada on the first and third Sunday of each month. Any default in appearance at the Police Station would be result in cancellation of bail bonds of the petitioner.
(Sandeep Kumar, J)
P. Kumar
U T