Patna High Court - Orders
Bhola Yadav @ Dharmendra Yadav @ Bindi ... vs The State Of Bihar on 25 April, 2019
Author: Birendra Kumar
Bench: Birendra Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.33433 of 2018
Arising Out of PS. Case No.-10 Year-2013 Thana- ROSHANGANJ District- Gaya
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Bhola Yadav @ Dharmendra Yadav @ Bindi Yadav, S/o Late Bhui Yadav, R/o
Vill. - Nawada, P.S. - Raushanganj, District - Gaya.
... ... Petitioner/s
Versus
The State Of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Sudhir Kumar Sinha
For the Opposite Party/s : Mr. Dr. Rabindra Kumar
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CORAM: HONOURABLE MR. JUSTICE BIRENDRA KUMAR
ORAL ORDER
6 25-04-2019Heard learned counsel for the petitioner and learned APP for the State.
Petitioner seeks bail in a case registered for the offences punishable under Sections 147, 148, 149, 353, 427, 379, 302, 124A, 120B of the Indian Penal Code, Section 27 of the Arms Act, Sections 3, 4, 5 of the Explosive Substance Act as well as Section 17 of the Criminal Law Amendment Act.
57 FIR named accused including the petitioner and 20 to 25 unknown persons exploded the police jeep by causing land mine blast killing six police personnel. The occurrence took place on 22.02.2013. The allegation is based on suspicion and co-accused Chando Yadav, who is also named in the FIR, has already been granted bail by a Coordinate Bench of this Court vide order dated 27.01.2014 passed in Cr. Misc. No. 51847 of Patna High Court CR. MISC. No.33433 of 2018(6) dt.25-04-2019 2/2 2013. Petitioner is in custody since 06.02.2018 and he has got not criminal antecedent.
Considering the entire facts, let the petitioner, above named, be released on bail after framing of the charges if the same has not been framed as yet on furnishing bail bond of Rs.20,000/- (Rupees Twenty Thousand) with two sureties of the like amount each to the satisfaction of learned Court below where the case is pending in connection with Raushanganj Police Station Case No. 10 of 2013, subject to the condition that the petitioner shall fully cooperate with the investigation/trial of the case, failing which the court below shall be at liberty to cancel the bail bond of the petitioner as well as condition that both the bailors shall be territorial jurisdiction of the learned court below having immovable property.
(Birendra Kumar, J) Kundan/-
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