Patna High Court - Orders
Manish Prasad @ Manish Kumar Ranjan vs The State Of Bihar on 3 March, 2020
Author: Prabhat Kumar Singh
Bench: Prabhat Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.3963 of 2020
Arising Out of PS. Case No.-33 Year-2019 Thana- MAKHDUMPUR District- Jehanabad
======================================================
Manish Prasad @ Manish Kumar Ranjan Son of Ashok Ram Resident of
Village - Kharka, P.S.- Makhdumpur, Distt.- Jehanabad.
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
======================================================
Appearance :
For the Petitioner/s : Mr.Ratanakar Jha
For the Opposite Party/s : Mr.Surendra Kumar
======================================================
CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR SINGH
ORAL ORDER
2. 03-03-2020Heard learned counsel for the parties.
The petitioner apprehends his arrest in Makhdumpur P.S. Case No. 33 of 2019 registered for the offence under Sections 324, 326, 307 of the Indian Penal Code and Section 27 of the Arms Act.
It is submitted on behalf of petitioner that petitioner is not named in the FIR and his name has come during course of investigation. It is further submitted that petitioner has been made accused in this case, due to the fact that the dance programme was being organized by the petitioner on his darwaja, in which, the alleged occurrence is said to have taken place. Save & except this, there is nothing against the petitioner. Petitioner has no criminal antecedent.
Considering the aforesaid facts and circumstances as Patna High Court CR. MISC. No.3963 of 2020(2) dt.03-03-2020 2/2 well as nature of accusation, in the event of his arrest/surrender within a period of six weeks from today, let the above named petitioner be enlarged on bail on furnishing bail-bond of Rs. 10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of learned SDJM, Jehanabad in connection with Makhdumpur P.S. Case No. 33 of 2019, subject to condition, as laid down under Section 438(2) of the Cr.P.C.
(Prabhat Kumar Singh, J.)
anay
U T