Raja @ Md. Naiyyer Alam @ Md. Noyer Alam vs The State Of Bihar on 3 July, 2018

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Patna High Court - Orders

Raja @ Md. Naiyyer Alam @ Md. Noyer Alam vs The State Of Bihar on 3 July, 2018

Bench: Ashwani Kumar Singh

                  IN THE HIGH COURT OF JUDICATURE AT PATNA
                                Criminal Miscellaneous No.36018 of 2018
                     Arising Out of PS.Case No. -99 Year- 2018 Thana -AURANGABAD TOWN District-
                                                  AURANGABAD

               ======================================================
               Raja @ Md. Naiyyer Alam @ Md. Nayer Alam, S/o Sawood Alam,
               Resident of Mohalla- Ganj, Ward No.09, P.S.- Aurangabad (Town),
               District- Aurangabad (Bihar).
                                                                             ....   ....   Petitioner
                                                     Versus
               The State of Bihar.                                    ....   .... Opposite Party
               ======================================================
               Appearance :
               For the Petitioner/s           :     Mr. Bhaskar Shankar, Advocate
               For the Opposite Party/s       :     Mr. Bharat Bhushan, APP
               ======================================================
               CORAM: HONOURABLE MR. JUSTICE ASHWANI KUMAR SINGH
               ORAL ORDER


2 03-07-2018

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

The petitioner seeks pre-arrest bail in connection with Aurangabad Town P.S. Case No. 99 of 2018 registered under Sections 147, 148, 149, 337, 323, 435, 436, 427, 307, 332, 333, 353, 153A, 295A, 379 and 122B of the Indian Penal Code.

It is submitted by the learned senior counsel for the petitioner that co-accused Gaurav Chauhan having identical allegation has already been granted bail by this Court vide order Patna High Court Cr.M isc. No.36018 of 2018 (2) dt.03-07-2018 2 dated 28.06.2018 passed in Cr. Misc. No.35295 of 2018.

Learned counsel for the State does not controvert the submission made by the learned senior counsel for the petitioner.

Considering the reasons assigned in the aforestated order dated 28.06.2018 whereby co-accused Gaurav Chauhan has already been granted pre-arrest bail, in the event of arrest or surrender in the court below within six weeks from today, the petitioner is directed to be released on bail on furnishing bail bond of Rs. 10,000/- (rupees ten thousand) with two sureties of the like amount each to the satisfaction of the learned Chief Judicial Magistrate, Aurangabad in connection with Aurangabad Town P.S. Case No. 99 of 2018 subject to the conditions as laid down under Section 438(2) Cr. P.C. (Ashwani Kumar Singh, J.) Sanjeet/-

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Patna High Court - Orders