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Patna High Court - Orders

Imran Alam vs The State Of Bihar on 15 May, 2018

Author: Arun Kumar

Bench: Arun Kumar

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                                   Criminal Miscellaneous No.17905 of 2018
                        Arising Out of PS. Case No.-195 Year-2017 Thana- JOGBANI District- Araria
                 ======================================================
                 Imran Alam, S/o Sk. Nasim @ Sk. Hasim, Resident of Village- Sara
                 Bathnaha, P.S.- Kasba, District- Purnea.

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

                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :        Mr. Anil Prasad Singh
                 For the Opposite Party/s :        Mr. Sri Arun Kumar Pandey
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE ARUN KUMAR
                                       ORAL ORDER

4   15-05-2018

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

Petitioner, already in custody, seeks bail in connection with Jogbani PS Case No.195 of 2017, registered under Sections 386, 307, 504, 506 and 120(B) of the Indian Penal Code as well as under Sections 3, 4, 5 of the Explosive Substance Act.

Allegation in brief is that to realize the extortion demand of Rs.5 lacs, miscreants threw bomb in the shop of the informant. It is also alleged that extortion call was made from a particular mobile number mentioned in the FIR and name of one Rajjak was disclosed.

It is contended that petitioner is neither named in the FIR nor the mobile from which the extortion call was being made is of the petitioner rather it is of Rina Khatoon and the Patna High Court Cr.Misc. No.17905 of 2018(4) dt.15-05-2018 2/2 only material transpired during investigation against the petitioner is disclosure of his name in the confessional statement of Rina Khatoon and the confessional statement of the petitioner before the police and the petitioner has no criminal antecedent except one case under the NDPS Act.

Having considered the aforesaid facts and circumstances, petitioner Imran Alam is directed to 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 learned ACJM-1, Araria in connection with Jogbani PS Case No.195 of 2017.

(Arun Kumar, J) S.KUMAR/-

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