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Suresh Yadav @ Chandan Jee vs The State Of Bihar on 18 February, 2013

Author: Akhilesh Chandra

Bench: Akhilesh Chandra

    Patna High Court Cr.Misc. No.33854 of 2012 (5) dt.18-02-2013




                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                          Criminal Miscellaneous No.33854 of 2012
          ================================================
          Suresh Yadav @ Chandan Jee, son of Late Ram Ratan Yadav
                                                              .... .... Petitioner/s
                                            Versus
          The State Of Bihar
                                                          .... .... Opposite Party/s
          ================================================
                CORAM: HONOURABLE MR. JUSTICE AKHILESH CHANDRA
                                        ORAL ORDER

5     18-02-2013

Heard learned counsel for the petitioner and learned Additional Public Prosecutor for the State.

This application has been filed for the grant of regular bail to the petitioner who has been made an accused in a case registered for the offences punishable under Sections 147, 148, 149, 427, 338 of the Indian Penal Code and 3, 4, 5 of Explosive Substance Act, and 17 of the Criminal Law Amendment Act.

In this case instituted against unknown. Petitioner's name appears emerging during investigation. Submission is of false implication without any material and even in spite of spending roughly two years in custody no attempt is made to get him identified by putting on Test Identification Parade. Further, he is in custody having a few criminal cases against him and in majority of them he is on bail.

If, it is so, let the above named petitioner be enlarged on bail on furnishing bail bond of Rs. 10,000/- (ten Patna High Court Cr.Misc. No.33854 of 2012 (5) dt.18-02-2013 thousand only) with two sureties of the like amount each to the satisfaction of (Trial Court) 4th Additional sessions Judge, Gaya in S. Tr. No. 102/2012, in connection with Guraru P.S. Case No. 23/2009, with a condition to remain physically present before the court below on each and every date till disposal of the case, in case of failure on two consecutive dates without giving any reasonable explanation, the liberty granted shall be deemed to be cancelled.

Rajeev/-                                             (Akhilesh Chandra, J.)