Patna High Court - Orders
Avinash Raushan vs The State Of Bihar on 1 August, 2017
Author: Sanjay Priya
Bench: Sanjay Priya
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.35433 of 2017
Arising Out of PS.Case No. -224 Year- 2017 Thana -PATRAKARNAGAR District- PATNA
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1. Avinash Raushan, aged about 19 years, son of Sri Anil Kumar Singh @
Anil Singh, Resident of Village Gazipur, P.S. Akbarpur, Nawada at present
Resident of A/90, A. A.G. Colony, P.S. Shastri Nagar, District and Town
Patna.
.... .... Petitioner/s
Versus
1. The State of Bihar.
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Dudh Nath Singh, Advocate
For the Opposite Party/s : Mr.Nirmal Kumar Sinha, A.P.P.
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CORAM: HONOURABLE MR. JUSTICE SANJAY PRIYA
ORAL ORDER
2 01-08-2017Heard learned counsel for the petitioner and the learned A.P.P. for the State.
The petitioner seeks bail in Patrakar Nagar P.S.Case No. 224 of 2017 instituted for the offences under sections 406,420, 414, 467, 468, 471 and 120 (B) of the Indian Penal Code and 66 (C ) of the I.T. Amendment Act It has been submitted that the petitioner has been arrested merely on suspicion. No any incriminating article has been recovered from the possession of the petitioner and he has clean antecedent.
It is alleged in the written report that the petitioner was standing near a van in Malahi Pakri in suspicious condition and on Patna High Court Cr.Misc. No.35433 of 2017 (2) dt.01-08-2017 2/2 search, one I phone and SIM of Airtel with a piece of paper has been recovered. The police on suspicion arrested the petitioner.
It has been submitted that co-accused person namely, Shiv Kumar @ Bittu and Subham Mandal have already been granted bail by a Co-ordinate Bench of this Court by order dated 26.07.2017 passed in Cr. Misc No. 31209 of 2017 on 26.07.2017.
The petitioner has clean antecedent.
In the facts and circumstance of the case, prayer of the petitioner for grant of bail is allowed. Let the petitioner, above named, 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 Additional Chief Judicial Magistrate- X, Patna in connection with Patrakar Nagar P.S.Case No. 224 of 2017, subject to the conditions that both the bailors shall be the close relative of the petitioner.
(Sanjay Priya, J) Sudha/-
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