Patna High Court - Orders
Ravindra Kumar vs The State Of Bihar & Ors on 6 February, 2017
Author: Chakradhari Sharan Singh
Bench: Sharan Singh, Chakradhari Sharan Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.5053 of 2017
Arising Out of PS.Case No. -20 Year- 2014 Thana -BHAGALPUR KOTWALI District-
BHAGALPUR
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Ravindra Kumar son of Late Bhagirath Prasad Kunwar, resident of
Mohalla-Mashak Chak, Radha Rani Sinha Road, P. S. Adampur, Town and
District Bhagalpur. .
.... .... Petitioner/s
Versus
1. The State of Bihar
2. Anamika Sharma, wife of Ram Naresh Singh, resident of village S. K.
Rarafdar Road, Adampur, P.S. Tilka Manjhi, District-Bhagalpur
3. Kedar Prasad Yadav, son of not known Superintendent of Post Office,
Bhagalpur.
4. Angesh Kumar @ Agnish Kumar son of not known S.V.P.A. Clerk,
Bhagalpur, Head Post Office, P.S. Tilka Manjhi, District- Bhagalpur.
5. Benedik Marandi son of not known, S.V. Counter No. 1, P.A. Clerk
Head Post Office, P.S. Tilka Manjhi, District Bhagalpur.
6. Suresh Choudhary, son of not known, Post Master, Head Post Office,
P.S. Tilka Manjhi, District Bhagalpur.
7. Ram Naresh Singh son of Late Sant Singh, resident of village S. K.
Tarafdar Road, Adampur, P.S. Tilka Manjhi, District Bhagalpur.
8. Anoj Kumar Singh @ Anul Kumar son of late Prahalad Prasad Singh,
resident of village Tetari, P.S. Navgachhiya, District Bhagalpur.
9. Binay Kumar son of Rasik Lal Mandal, resident of village Mahatma
Gandhi Road, P.S. Tilka Manjhi, District Bhagalpur.
.... .... Opposite Parties
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Appearance :
For the Petitioner : Mr. Vijay Kumar, Advocate
For the Opposite Parties : Smt. Nirmala Kumari, APP
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CORAM: HONOURABLE MR. JUSTICE CHAKRADHARI
SHARAN SINGH
ORAL ORDER
2 06-02-2017This is an application for cancellation of bail granted to opposite parties no. 2 to 9 vide orders dated 18.8.2016 and 22.9.2016 passed by learned Sessions Judge, Bhagalpur, in A.B.P. nos. 1048, 1049, 1170, 1185, 1472 of 2016. There is neither any material to suggest misuse of privilege of bail nor the exercise of discretion by the court below can be said to be incorrect. Further, Patna High Court Cr.Misc. No.5053 of 2017 (2) dt.06-02-2017 2/2 it appears that police on completion of investigation has found the case to be mistake of fact.
This application is, accordingly, dismissed as it has no merit.
(Chakradhari Sharan Singh, J) sudip/-
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