Ram Lakshan Singh vs The State Of Bihar on 24 August, 2023

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Patna High Court - Orders

Ram Lakshan Singh vs The State Of Bihar on 24 August, 2023

Bench: Prabhat Kumar Singh

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.53315 of 2023
                   Arising Out of PS. Case No.-115 Year-2022 Thana- BUDDHACOLONY District- Patna
                 ======================================================
           1.     RAM LAKSHAN SINGH Son of Late Fateh Bahabur Singh Resident of
                  village - Mehiyan, P.s. - Chapra Mufassil, Distt. - Saran at Chapra
           2.    Munna Kumar Singh Son of Ram Lakshan Singh Resident of village -
                 Mehiyan, P.s. - Chapra Mufassil, Distt. - Saran at Chapra
           3.    Sonu Singh @ Mrityunjay Kumar Singh Son of Ram Lakshan Singh
                 Resident of village - Mehiyan, P.s. - Chapra Mufassil, Distt. - Saran at
                 Chapra

                                                                                ... ... Petitioner/s
                                                      Versus
                 THE STATE OF BIHAR

                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :      Mr.Dewendra Narayan Singh
                 For the Opposite Party/s :      Mr.Kumar Veerendra Narayan
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR SINGH
                                       ORAL ORDER

2   24-08-2023

Heard learned counsel for the petitioners and the State.

2. Petitioners apprehend their arrest in a case registered for the offence punishable under Section 406, 419, 420, 467, 468, 379 of the Indian Penal Code.

3. Learned counsel appearing for the petitioners submits that specific accusation of misappropriating money from the bank account of informant, commission of theft of jewelry as well as selling car and taking consideration amount of Rs. 1,50,000/- is against co-accused, Deepak Kumar. Petitioner No.1 is father and petitioners No. 2 & 3 are brothers Patna High Court CR. MISC. No.53315 of 2023(2) dt.24-08-2023 2/2 of Deepak Kumar and there is no specific allegation against them and they have been made accused in this case only because they are relatives of co-accused, Deepak Kumar.

4. Learned counsel appearing for the State opposes the prayer for anticipatory bail.

5. Considering the facts of the case and nature of accusation against the petitioners, let the petitioners, above named, in the event of their arrest/ surrender within a period of six weeks from today shall be enlarged on bail on furnishing bail bond of Rs. 10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of Additional Chief Judicial Magistrate-II, Patna in connection with Budha Colony PS case No. 115/ 2022, subject to conditions laid down u/s 438(2) of the Cr. P. C. (Prabhat Kumar Singh, J) BKS/-

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Patna High Court - Orders