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Patna High Court - Orders

Shivam Jha @ Shiwam Jha @ Sonu vs The State Of Bihar on 24 January, 2024

Author: Sandeep Kumar

Bench: Sandeep Kumar

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.2647 of 2024
                   Arising Out of PS. Case No.-261 Year-2023 Thana- SHAMBHUGANJ District- Banka
                 ======================================================
                 Shivam Jha @ Shiwam Jha @ Sonu son of Prem Kant Jha vill- Golhatti, P.S.-
                 Bounsi, Dist.- Banka presently residing at Village- Dimahi Chawk Godda,
                 P.S.- Mufsil, Dist.- Godda, Jharkhand

                                                                               ... ... Petitioner/s
                                                     Versus
                 The State of Bihar

                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :     Mr. Akash Kumar Mishra
                 For the Opposite Party/s :     Mr. Harendra Prasad
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE SANDEEP KUMAR
                                       ORAL ORDER

2   24-01-2024

Heard the learned counsel for the petitioner and learned APP for the State.

2. The petitioner seeks regular bail in a case registered for the offence under Sections 399/402 of the Indian Penal Code and Section 25(1-b)A, 26 and 35 of the Arms Act.

3. As per the prosecution case, the petitioner and other criminals were caught while planning a loot/dacoity.

4. Learned counsel for the petitioner submits that the petitioner is in custody since 22.09.2023. Petitioner claims clean antecedent.

5. Learned A.P.P. has vehemently opposed the prayer for bail.

6. Considering the facts and circumstances of the Patna High Court CR. MISC. No.2647 of 2024(2) dt.24-01-2024 2/2 case, this application for regular bail is allowed.

7. 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 Chief Judicial Magistrate, Banka/concerned Court below in connection with Shambhuganj P.S. Case No. 261 of 2023 subject to the condition that:-

7(1). The petitioner will mark his attendance at the Mufsil Godda (Jharkhand) Police Station on the first Sunday of each month. Any default in appearance at the Police Station would result in cancellation of bail bond of the petitioner.

8. Let a copy of this order be communicated to the Superintendent of Police, Godda, Jharkhand through FAX for its compliance forthwith.

(Sandeep Kumar, J) Shishir/-

U       T