Patna High Court - Orders
Bijendra Kewat vs The State Of Bihar on 9 May, 2018
Author: Arun Kumar
Bench: Arun Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.27965 of 2018
Arising Out of PS. Case No.-171 Year-2017 Thana- CHANDI District- Nalanda
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Bijendra Kewat S/o Late Chando Kewat, R/o Vill.- English, P.S.- Giryak,
District- Nalanda, at present R/o Vill.- Bhadaul, P.S.- Hilsa, District- Nalanda.
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Rajeev Kumar
For the Opposite Party/s : Mr. Sri Tarun Prasad Mandal
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CORAM: HONOURABLE MR. JUSTICE ARUN KUMAR
ORAL ORDER
2 09-05-2018Heard learned counsel for the petitioner and the learned APP for the State.
Petitioner, already in custody, seeks bail in connection with Chandi P.S. Case No.171 of 2017, giving rise to S.T. No.106 of 2018, registered under Sections 399/402 of the Indian Penal Code as well as under Sections 25(1-b)A/26/35 of the Arms Act.
Allegation in brief is that on secret information, police raided a place where many miscreants had assembled and making plan for committing a crime, two persons were apprehended and rest escaped away and from possession of the petitioner one country made loaded pistol was recovered, from possession of another accused, a loaded country made pistol was also recovered.
Patna High Court Cr.Misc. No.27965 of 2018(2) dt.09-05-2018 2/2 Learned counsel for the petitioner submits that he was apprehended from his house and recovery is falsely shown; whereas learned counsel for the State submits that there is specific case of recovery of country made pistol from possession of the petitioner and one person was also apprehended along with arms and this petitioner has a dozen number of criminal antecedents.
Having considered the aforesaid facts and circumstances, recovery of arms and large number of criminal antecedents, the prayer of bail of the petitioner is rejected in connection with Chandi P.S. Case No. 171 of 2017, giving rise to S.T. No.106 of 2018, pending in the court of learned 1st Additional Sessions Judge, Hilsa, Nalanda with a direction to the trial court to expedite the trial.
(Arun Kumar, J) S.KUMAR/-
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