Patna High Court - Orders
State Of Bihar vs Jitendra Kumar @ Babloo Gope on 6 September, 2010
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.25425 of 2010
The STATE OF BIHAR
Versus
JITENDRA KUMAR @ BABLOO GOPE
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3/ 06.09.2010Heard learned counsel for the petitioner and learned counsel for the State.
Bail granted to Opposite Party is sought to be cancelled as bailer appeared for him are fake person, he has criminal antecedent but not disclosed by him and is terror of the locality. Fake bailers can be verified by the Court where his case is pending. Only basing on criminal antecedent, bail never can be refused it only makes the offence serious which does not apply in the case. If really Opposite Party is terror of the locality may also not be made ground for refusal of anticipatory bail without specific overt act of misusing the privilege of bail which is lacking in the case.
Considering the facts and circumstances of the case, prayer of the petitioner for grant of anticipatory bail is rejected.
shail (Mandhata Singh, J.)