Patna High Court - Orders
Sunil Kumar Singh @ Sunil Kumar @ Sunil ... vs The State Of Bihar on 22 June, 2015
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.5549 of 2015
Arising Out of PS.Case No. -165 Year- 2003 Thana -DARBHANGA TOWN District-
DARBHANGA
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Sunil Kumar Singh @ Sunil Kumar @ Sunil Kumar Mahto, S/O
Raghunandan Mahto @ Yadunandan Mahto, Resident of Village + P.S-
Daniyawan, Distt-Patna
.... .... Petitioner
Versus
The State of Bihar
.... .... Opposite Party
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Appearance :
For the Petitioner/s : Mr. Ravi Shanker Pankaj, Advocate
For the Opposite Party/s : Mr. M.K.Khare(App)
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CORAM: HONOURABLE MR. JUSTICE AMARESH KUMAR LAL
ORAL ORDER
4 22-06-2015A supplementary affidavit has been filed. Let it be kept on record.
Heard the learned counsel for the petitioner and the learned A.P.P. for the State.
The petitioner seeks bail in a case registered for the offence punishable under Sections 395, 397 and 412 of the Indian Penal Code.
A dacoity was committed in the United Bank of India, Darbhanga Branch by the six culprits, out of whom, three were apprehended by the public, two culprits died due to assault by the public and one Mithilesh Kumar was apprehended in injured condition, who disclosed the name of the petitioner and two Patna High Court Cr.Misc. No.5549 of 2015 (4) dt.22-06-2015 2/3 others.
It is submitted that name of the petitioner has appeared in the statement of the co-accused Mithilesh Kumar. The petitioner has been remanded in this case on 14.07.2014. It is further submitted that in similar facts and circumstances, the co-accused Ramesh Kumar Singh has been acquitted. However, after investigation, charge sheet has already been submitted.
The learned counsel for the State submits that the petitioner is accused in several cases.
Considering the facts and circumstances of the case, let the above-named petitioner be released on bail on furnishing bail bond of Rs.10,000/- with two sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate, Darbhanga/court concerned in Darbhanga Town P.S. Case No.165/2003 after framing of charge 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.Patna High Court Cr.Misc. No.5549 of 2015 (4) dt.22-06-2015
3/3
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/-
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