Patna High Court - Orders
Rakesh Kumar @ Bumbum vs The State Of Bihar on 5 December, 2011
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.31388 of 2011
Rakesh Kumar @ Bumbum Singh, son of Sri Ram Sharan Singh, resident of
village - Ohari, P.S. - Kadirganj, O.P. (Nawada), District - Nawada.
-------- Petitioner.
Versus
The State of Bihar
-------Opposite Party
*******
03. 05.12.2011Heard learned counsel for the petitioner and learned Additional Public Prosecutor for the State.
The petitioner apprehends his arrest in connection with Nawada Town P.S. Case No. 212/2011 for offences under Sections 420/379/411/120B of the Indian Penal Code, In this case instituted against one apprehended accused in a case relating to withdrawal of money from ATM Machine after committing some sort of mischief. Petitioner's name emerged during investigation in extra judicial confession of apprehended accused as his associates.
Submission is of false implication and petitioner having no criminal antecedent.
If, it is so, considering the facts and circumstances of the case, in the event of his arrest or surrender within a period of four weeks, let the above-named petitioner be enlarged on bail on furnishing bail bond of sum of Rs. 10,000/- (ten thousand only) with two sureties of the like amount each to the satisfaction of Chief Judicial Magistrate, Nawada, in connection with Nawada Town P.S. Case No. 212/2011, subject to condition under section 438(2) of the Code of Criminal Procedure, and additional condition to attend the court regularly at least for three years or till disposal of the case, whichever is earlier and in the event of failure on two consecutive dates, without any reasonable explanation, the privilege granted shall be deemed to be cancelled.
Rajeev/- ( Akhilesh Chandra, J.)