Patna High Court - Orders
Md. Akhalakh vs The State Of Bihar on 12 October, 2012
Author: Akhilesh Chandra
Bench: Akhilesh Chandra
Patna High Court Cr.Misc. No.35366 of 2012 (2) dt.12-10-2012
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.35366 of 2012
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Md. Akhalakh, son of Jainul Haque
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
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CORAM: HONOURABLE MR. JUSTICE AKHILESH CHANDRA
ORAL ORDER
2 12-10-2012Heard learned counsel for the petitioner and learned Additional Public Prosecutor for the State.
This application has been filed for the grant of regular bail to the petitioner who has been made an accused in a case registered for the offences punishable under Sections 147, 148, 149, 353A, 332, 333, 324, 326, 302, 307, 120(B), 121(A) of the Indian Penal Code, Section 25(1-b)/26/27/35 of the Arms Act, Section 3/4 of the Explosive Substance Act and Section 17 of the Criminal Law Amendment Act.
The petitioner is one of the named accused in this case instituted after successfully escape of miscreants during firing and disclosure of petitioner's name in one small diary recovered from the place of occurrence besides other arms and ammunitions. Submission is of false implication except disclosure of name of the petitioner in the said diary there is nothing against and under similarly situated circumstance several co-accused including Mithu Ram @ Babloo and Devendra Sahani @ Ratnakar have already been released on Patna High Court Cr.Misc. No.35366 of 2012 (2) dt.12-10-2012 bail by composite order dated 16.03.2012 passed in Cr. Misc. No. 4145/2012 with Cr. Misc. No. 1776/2012. The petitioner has been in custody only because of carrying few criminal wherein he is on bail.
If, it is so, let the above named petitioner be enlarged on bail on furnishing bail bond of Rs. 10,000/- (ten thousand only) with two sureties of the like amount each to the satisfaction of S.D.J.M., Sikrahana at Motihari, in connection with Madhuban P.S. Case No. 92 of 2005, with a condition to remain physically present before the court below on each and every date till disposal of the case, in case of failure on two consecutive dates without giving any reasonable explanation, the liberty granted shall be deemed to be cancelled.
Rajeev/- (Akhilesh Chandra, J.)