Rajket @ Rajket Rai vs The State Of Bihar on 10 February, 2021

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Patna High Court - Orders

Rajket @ Rajket Rai vs The State Of Bihar on 10 February, 2021

Bench: Rajeev Ranjan Prasad

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.39109 of 2020
                      Arising Out of PS. Case No.-90 Year-2020 Thana- RAJAPAKAR District- Vaishali
                 ======================================================
                 Rajket @ Rajket Rai, Son of Rajdev Rai, Resident of Village- Baikunthpur,
                 P.S.- Rajapakar, District- Vaishali.

                                                                                     ... ... Petitioner
                                                        Versus
                 The State of Bihar

                                                          ... ... Opposite Party
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :        Mr.Rakesh Kumar Soni, Advocate
                 For the Opposite Party/s :        Mr. Bal Mukund Prasad Sinha, A.P.P.
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE RAJEEV RANJAN PRASAD
                                       ORAL ORDER

2   10-02-2021

Learned counsel for the petitioner undertakes to remove all the defects as pointed out by office within four weeks after start of normal functioning of the Court.

Heard learned counsel for the petitioner and Mr. Bal Mukund Prasad Sinha, learned A.P.P. for the State.

Petitioner in the present case is seeking regular bail in connection with Rajapakar P.S. Case No. 90 of 2020 registered for the offences under Sections 392, 395, 412 of the Indian Penal Code.

Learned counsel for the petitioner submits that the petitioner is innocent and has falsely been implicated in this case due to village politics. Learned counsel submits that the name of the petitioner has transpired in the confessional statement of the co-accused and no incriminating article has Patna High Court CR. MISC. No.39109 of 2020(2) dt.10-02-2021 2/2 been recovered from the conscious possession of the petitioner. It is submitted that the petitioner is in judicial custody since 09.07.2020.

Mr. Bal Mukund Prasad Sinha, learned A.P.P. for the State has opposed the prayer for regular bail of the petitioner.

Having regard to the facts and circumstances of the case wherein the name of the petitioner has transpired in the confessional statement of the co-accused leading to recovery of one Hp laptop and Pan Card from the house of the petitioner and the petitioner has got two criminal antecedents of similar nature, this Court is not inclined to release the petitioner at this stage. Prayer for bail is, thus, refused.

The petitioner may renew his prayer for bail after six months if the trial is not concluded for no reason attributable to the petitioner.

This application stands disposed of accordingly.

(Rajeev Ranjan Prasad, J) vats/-

U T Note: The ordersheet duly signed has been attached with the record. However, in view of the present arrangements, during Pandemic period all concerned shall act on the basis of the copy of the order uploaded on the High Court website under the heading 'Judicial Orders Passed During The Pandemic Period'.

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Patna High Court - Orders