Patna High Court - Orders
Tapan Chakraborty vs The State Of Bihar on 6 July, 2017
Author: Rakesh Kumar
Bench: Rakesh Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.16498 of 2017
Arising Out of PS.Case No. -15 Year- 2017 Thana -MADANPURA District- AURANGABAD
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Tapan Chakraborty, Son of Ram Ranjan Chakraborty, Resident of 805,
Staff Quarter, Dhori, P.S. + District- Bokaro.
.... .... Petitioner
Versus
The State of Bihar.
.... .... Opposite Party
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Appearance :
For the Petitioner/s : Mr. Sanjay Kumar
For the Opposite Party/s : Mr. Sri Anuj Kumar Srivastava
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CORAM: HONOURABLE MR. JUSTICE RAKESH KUMAR
ORAL ORDER
2 06-07-2017Heard Sri Parmendra Kumar Singh, learned counsel for the petitioner and Sri Anuj Kumar Srivastava, learned Addl. Public Prosecutor.
The sole petitioner, apprehending his arrest in Madanpur P.S. Case No.15/2017 registered for the offence under Sections 414/420 of the Indian Penal Code, has prayed for grant of bail in the event of his arrest or surrender.
By way of referring to the F.I.R., learned counsel for the petitioner submits that in the F.I.R. it has been indicated that a truck loaded with coal having valid paper was moving from Barwadda Dhanbad to Mufaffarnagar (U.P.) and it was alleged that truck was stopped near brick-kiln for unloading coal. Learned counsel for the petitioner submits that in the F.I.R. itself, it has Patna High Court Cr.Misc. No.16498 of 2017 (2) dt.06-07-2017 2/2 been indicated that none was present at the brick-kiln. According to learned counsel for the petitioner in an illegal manner and false allegation, F.I.R. has been lodged and the petitioner has been made accused being owner of the vehicle.
Considering the nature of accusation and the fact disclosed in the F.I.R., let the petitioner, namely, Tapan Chakraborty in the event of his arrest or surrender within six weeks from today , 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 learned Chief Judicial Magistrate, Aurangabad in connection with Madanpur P.S. Case No.15/2017 subject to condition as laid down in Section 438(2) of the Code of Criminal Procedure.
(Rakesh Kumar, J) NKS/-
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