Patna High Court - Orders
Raja Kumar vs The State Of Bihar on 25 May, 2023
Author: Rajiv Roy
Bench: Rajiv Roy
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.17235 of 2023
Arising Out of PS. Case No.-187 Year-2019 Thana- INDUSTRIAL AREA District- Vaishali
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RAJA KUMAR S/O DEVENDRA RAY R/v- Khapura, P.S.- Bidupur,
District- Vaishali
... ... Petitioner/s
Versus
THE STATE OF BIHAR
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Ashok Kumar Mishra, Advocate
For the Opposite Party/s : Mr. Satya Nand Shukla, APP
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CORAM: HONOURABLE MR. JUSTICE RAJIV ROY
ORAL ORDER
2 25-05-2023Heard Mr. Ashok Kumar Mishra, learned counsel for the petitioner and learned APP for the State.
The petitioner apprehends his arrest in connection with Industrial Area P.S. Case No. 187 of 2019 for the offence registered under section 392 of the Indian Penal Code lodged on 19.11.2019 by the informant, Gaurav Kumar.
The prosecution case, in brief, is that on 19.11. 2019 at about 4.30 P.M, the informant was going on his motor cycle. When he reached near Jandaha road (NIPER), 3 unknown persons after showing pistol snatched motor cycle, bag mobile Phone, ATM Card etc. Accordingly, the FIR.
Considering the antecedent that the petitioner has of the same nature, this is not a fit case for grant of anticipatory bail, which is accordingly rejected.
Patna High Court CR. MISC. No.17235 of 2023(2) dt.25-05-2023 2/2 However, if the petitioner surrenders within a period of four weeks from today, the Court concerned shall take up the matter and dispose of the same without being prejudiced by any of the observation made therein preferably on the same day.
(Rajiv Roy, J) Jagdish/Neha/-
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