Patna High Court - Orders
Ranjan Mishra @ Ranjan Kumar Mishra vs The State Of Bihar on 14 December, 2022
Author: Sunil Kumar Panwar
Bench: Sunil Kumar Panwar
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.47596 of 2022
Arising Out of PS. Case No.-75 Year-2016 Thana- MADHUBANI TOWN District-
Madhubani
======================================================
Ranjan Mishra @ Ranjan Kumar Mishra S/O Moti Mishra @ Sona Mishra
R/O Village- Moras (MORSAND), P.S.- Runnisaidpur, District- Sitamarhi
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
======================================================
Appearance :
For the Petitioner/s : Mr.Pushpendra Kumar Singh
For the Opposite Party/s : Mr.Rita Verma
======================================================
CORAM: HONOURABLE MR. JUSTICE SUNIL KUMAR PANWAR
ORAL ORDER
2 14-12-2022Heard learned counsel for the petitioner and learned APP for the State.
The petitioner is apprehending his arrest in a case registered for the offences punishable under Sections 406, 420, 467, 468, 471/34 of the Indian Penal Code.
The prosecution case is that the informant had opened a sell counter at Jai Nagar and authorized to one Suraj Kumar to look after it and also gave the vehicle in question for display but the said Suraj Kumar sold it to other person after procuring the documents through Patna High Court CR. MISC. No.47596 of 2022(2) dt.14-12-2022 2/3 Aarav Automobile. The allegation against petitioner is that he has some role in preparation of documents.
It is submitted by learned counsel for the petitioner that petitioner is innocent and he has falsely been implicated in the present case. It is also submitted that the name of petitioner sprang up in this case on confessional statement of Prabhat Kumar Mishra. It is further submitted that petitioner has no knowledge about the said three wheeler vehicle and he has no any role in preparation of the document in the name of accused Md. Kalam. The main allegation of selling the vehicle is against co-accused Suraj Kumar. It is further submitted that similarly situated co-accused person has been granted bail passed in Cr. Misc. No. 27757 of 2018 vide order dated 15.05.2018 by the co-ordinate Bench of this Court. A statement has been made in para 3 of the petition that petitioner has no criminal antecedent.
In the facts and circumstance of the case, let the petitioner, above named, in the event of his arrest or Patna High Court CR. MISC. No.47596 of 2022(2) dt.14-12-2022 3/3 surrender before the Court below within a period of four weeks from today, be released on anticipatory bail on furnishing bail bonds of Rs. 10,000/-(Ten Thousands) with two sureties of the like amount each to the satisfaction of learned C.J.M., Madhubani in connection with Madhubani Town P.S. Case No. 75 of 2016, subject to the conditions as laid down under Section 438(2) of the Cr.P.C.
(Sunil Kumar Panwar, J) nirajkrs/-
U T