Patna High Court - Orders
Sunny @ Tenali @ Teneli @ Taneli Paswan vs The State Of Bihar on 6 August, 2019
Author: Birendra Kumar
Bench: Birendra Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.48979 of 2019
Arising Out of PS. Case No.-89 Year-2017 Thana- AKBARNAGAR District- Bhagalpur
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SUNNY @ TENALI @ TENELI @ TANELI PASWAN, Son of Kare Paswan
Resident of Village- Maheshi, Police Station- Sultanganj, District- Bhagalpur.
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Diwakar Yadav
For the Opposite Party/s : Mr.Ajay Kumar
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CORAM: HONOURABLE MR. JUSTICE BIRENDRA KUMAR
ORAL ORDER
2 06-08-2019Heard learned counsel for the petitioner and learned Additional Public Prosecutor for the State.
The petitioner is languishing in custody for the offence under Sections 457, 380, 411 of the Indian Penal Code.
The FIR of the occurrence of theft is against unknown. Petitioner is in custody since 04.04.2019. Investigation of the case is already complete.
Submission is that petitioner was never put on TIP nor any incriminating article was recovered from possession of the petitioner.
Considering the aforesaid fact, let the petitioner, above named, be released on bail after framing of charges against the petitioner, on furnishing bail bond of Rs. 20,000/- (Twenty Thousand) with two sureties of the like amount each to the Patna High Court CR. MISC. No.48979 of 2019(2) dt.06-08-2019 2/2 satisfaction of the learned Court below where the case is pending in connection with Akbar Nagar P.S. Case No. 89 of 2017, with following conditions:
(a) Both the bailors shall be the resident of territorial jurisdiction of the learned Court below having immovable property in his name.
(b) The petitioner shall fully cooperate with the investigation/trial of the case, failing which the court below shall be at liberty to cancel the bail bond of the petitioner.
(Birendra Kumar, J) khushbu/-
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