Patna High Court - Orders
Baidya Nath Singh @ Baidyanath Prasad ... vs The State Of Bihar on 18 January, 2019
Author: Mohit Kumar Shah
Bench: Mohit Kumar Shah
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.79356 of 2018
Arising Out of PS. Case No.-67 Year-2018 Thana- KHUTAUNA District- Madhubani
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Baidya Nath Singh @ Baidyanath Prasad Singh @ Shiv Nath Singh S/o Late
Kuldip Singh R/o Village- Hanuman Nagar, Sikatiahi, P.S.- Khutauna,
District- Madhubani
... ... Petitioner/s
Versus
The State Of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Dileep Kumar Singh
For the Opposite Party/s : Mr. Bal Mukund Prasad Sinha
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CORAM: HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH
ORAL ORDER
2 18-01-2019Heard the learned counsel for the petitioner and the learned A.P.P. for the State.
The petitioner seeks regular bail in connection with Khutauna P.S. Case No. 67 of 2018 registered for the offence punishable under Sections 399, 402, 414, 506, 120(B), 109 and 115 of the Indian Penal Code and Sections 25(1-b)A, 26 and 35 of the Arms Act.
The allegation is regarding four accused persons having been arrested on the spot when the Police had reached the said spot upon receipt of secret information that the said accused persons were hatching a conspiracy to commit murder of one Sanjay. One of the said arrested co-accused person is stated to have named the petitioner as their accomplice. Patna High Court Cr.Misc. No.79356 of 2018(2) dt.18-01-2019 2/2 The learned counsel for the petitioner submits that there is no material on record to suggest the complicity of the petitioner in the alleged occurrence. It is submitted that the four accused person apprehended from the spot, has already been granted bail by this Court by order dated 10.12.2018 passed in Criminal Misc. No. 70940 of 2018. The petitioner is stated to be languishing in custody since 21.08.2018.
Having regard to the facts and circumstances of the case, the petitioner, above named, is directed to be released on regular bail on furnishing bail bond of Rs. 10,000/- (Rs. Ten thousand) with two sureties of the like amount each to the satisfaction of learned A.C.J.M.-III, Jhanjharpur, Madhubani in connection with Khutauna P.S. Case No. 67 of 2018.
(Mohit Kumar Shah, J) S.Sb/-
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