Arvind Yadav vs The State Of Bihar on 3 February, 2015

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Patna High Court - Orders

Arvind Yadav vs The State Of Bihar on 3 February, 2015

Bench: Amaresh Kumar Lal

                    IN THE HIGH COURT OF JUDICATURE AT PATNA
                                  Criminal Miscellaneous No.4508 of 2015
                       Arising Out of PS.Case No. -122 Year- 2005 Thana -MASAURHI District- PATNA
                 ======================================================
                 Arvind Yadav, Son of Arjun Yadav, Resident of village - Chulhaichak, P.S.
                 Masaurhi, District - Patna.

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

                                                                 .... .... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :  Mr. Birendra Kumar, Advocate
                 For the Opposite Party/s   : Mr. Ram Sumiran Roy (App)
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE AMARESH KUMAR LAL
                 ORAL ORDER

2   03-02-2015

Heard the learned counsel for the petitioner and the learned A.P.P. for the State.

The petitioner is in custody in a case registered for the offence punishable under Sections 395, 397 and 412 of the Indian Penal Code.

It is submitted that the FIR was lodged against unknown, but on the same day of the occurrence, the petitioner was taken into custody. After investigation, charge sheet has been submitted. The case has been committed to the court of Sessions, but the trial is not being expedited. The petitioner is in custody since 31.05.2005.

Considering the facts and circumstances of the case, let the above-named petitioner be released on bail on furnishing bail Patna High Court Cr.Misc. No.4508 of 2015 (2) dt.03-02-2015 2/2 bond of Rs.10,000/- with two sureties of the like amount each to the satisfaction of learned Additional Sessions Judge-VIII, Patna in Sessions Trial No.1063A/2008 arising out of Masaurhi P.S. Case No. 122/2005 with the following conditions :

1. One of the bailors will be the close relative of the petitioner.

2. The petitioner will not indulge in similar or in any other offence.

3. The petitioner will be well represented in the court.

4. In case of absence for two consecutive dates or in violation of the terms of the bail, his bail bond will be liable to be cancelled by the court concerned.

(Amaresh Kumar Lal, J) V.K. Pandey/-

 U          T

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Patna High Court - Orders