Patna High Court - Orders
Bandhan Kumar Yadav @ Ranjan Yadav vs The State Of Bihar on 3 July, 2017
Author: Prakash Chandra Jaiswal
Bench: Prakash Chandra Jaiswal
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.28795 of 2017
Arising Out of PS.Case No. -118 Year- 2016 Thana -SINGHESHWARASHTHAN District-
MADHEPURA
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Bandhan Kumar Yadav @ Ranjan Yadav Son of Sri Janardan Prasad Yadav
@ Janardan Yadav resident of Village - Itahara, P.S. - Sour Bajar, District -
Saharsa
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
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Appearance:
For the Petitioner/s : Mr. Diwakar Prasad Singh, Advocate.
For the Opposite Party/s : Mr. Mritunjay Kumar Nirala, APP.
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CORAM: HONOURABLE MR. JUSTICE PRAKASH CHANDRA
JAISWAL
ORAL ORDER
2 03-07-2017Heard learned counsel for the petitioner and learned APP for the State.
The petitioner seeks bail in Singheshwar P.S. Case No. 118 of 2016 registered under Section 392 of the Indian Penal Code.
As per prosecution case, three motorcycle borne criminals are said to have looted the motorcycle, mobile phone and money of the informant by dashing the motorcycle of the informant on the way.
It is submitted by learned counsel for the petitioner that the petitioner is not named in the F.I.R. Nothing incriminating article has been recovered from the conscious physical possession Patna High Court Cr.Misc. No.28795 of 2017 (2) dt.03-07-2017 2/2 of the petitioner. His name was surfaced in the case on the basis of the confessional statement of the co-accused Kanhaiya Kumar Yadav after lapse of five months of the occurrence. The petitioner has been languishing in custody since 23.09.2016.
Considering the facts aforesaid, the above named petitioner is directed to be enlarged on bail on furnishing bail bond of Rs. 10,000/- (Ten thousand) with two sureties of the like amount each to the satisfaction of the learned Chief Judicial Magistrate, Madhepura in connection with Singheshwar P.S. Case No. 118 of 2016.
(Prakash Chandra Jaiswal, J) Mishra/-
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