Patna High Court - Orders
Braj Mohan Kumar @ Nikku vs The State Of Bihar on 21 September, 2020
Author: Prabhat Kumar Jha
Bench: Prabhat Kumar Jha
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.25042 of 2020
Arising Out of PS. Case No.-388 Year-2019 Thana- BRAHMPURA District- Muzaffarpur
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BRAJ MOHAN KUMAR @ NIKKU S/o Akhilesh Singh, Resident of
Village-Barauna, P.S.-Karja, District-Muzaffarpur, Bihar.
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Prabhat Kumar Singh, Adv.
For the Opposite Party/s : Mr.Madan Kumar, APP
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CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR JHA
ORAL ORDER
2 21-09-2020Heard both sides through Video Conferencing.
Petitioner seeks bail in Brhampura P.S. Case No.388 of 2019 registered under Sections 399, 402, 120(B) and 34 of the IPC.
The informant alleged that he got secret information that 4-5 criminals were planning for committing theft near Tanduri Hotel and on such information, the informant raided the place and arrested five persons, namely, Hemant Kumar @ Badal, Ram Babu Singh @ Baba, Braj Mohan Kumar @ Nikku (petitioner), Bipin Kumar @ Tutu and Amarjit. From possession of the petitioner, one loaded country made pistol was recovered.
Learned counsel for the petitioner submits that the petitioner is in jail since 14.11.2019. The petitioner has already remained in jail for more than ten months for recovery of one Patna High Court CR. MISC. No.25042 of 2020(2) dt.21-09-2020 2/2 loaded country made pistol.
Taking into consideration the facts that the petitioner is in custody since 14.11.2019 for recovery of one loaded country made pistol, the petitioner named above is directed to be released on bail on furnishing bail bond of Rs.10,000/- (rupees ten thousand) with two sureties of like amount each to the satisfaction of learned C.J.M., Muzaffarpur, Bihar in connection with Brhampura P.S. Case No.388 of 2019 (G.R. No.6180 of 2019).
(Prabhat Kumar Jha, J) Harish/-
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