Patna High Court - Orders
Uday Yadav @ Bilendra Yadav vs State Of Bihar on 25 March, 2009
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.4894 of 2009
UDAY YADAV @ BILENDRA YADAV S/O JANO YADAV, R/O
VILLAGE- CHHAPERATAR, P.S.- PANDARAK, DISTRICT- PATNA
Versus
STATE OF BIHAR
-----------
2 25/03/2009Heard learned counsel for the petitioner and learned counsel representing the State.
The petitioner seeks bail in a case which has been registered under sections 409, 379, 120B/34 of the Indian Penal Code.
According to the allegation, 7 rifles and 20 cartridges were looted by 3-4 unknown miscreants in the night of 23.5.2007 from the Home Guard Camp at Referal Hospital, Mokama.
Submission is that the petitioner is not named in the FIR and has not been put on test identification parade. There is no recovery from his possession. Involvement of the petitioner has transpired at belated stage during investigation. Co-accused persons, namely, Vidya Prasad, Shivji Yadav, Ram Gopal Singh, Nagina Prasad and Kedar Yadav have been admitted to bail by the different orders of this court.
Considering the facts and circumstances of the case, the petitioner Uday Yadav @ Bilendra Yadav is directed to be released on bail on furnishing of bail bonds of Rs. 10,000/- (ten thousand) with two sureties of the like 2 amount each to the satisfaction of the A.C.J.M., Barh, Patna in connection with Mokama P.S. Case No. 73 of 2007.
avin (Shyam Kishore Sharma, J.)