Patna High Court - Orders
Vikash Kumar vs The State Of Bihar on 17 September, 2013
Author: Amaresh Kumar Lal
Bench: Amaresh Kumar Lal
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.33373 of 2013
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Vikash Kumar S/O Arun Singh Resident Of Taradi, P.S. Naubatpur, District
Patna.
.... .... Petitioner/s
Versus
1. The State Of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.
For the Opposite Party/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE AMARESH KUMAR
LAL
ORAL ORDER
2 17-09-2013Heard the learned counsel for the petitioner and the learned A.P.P. for the State.
The petitioner is in custody since 17.10.2011 for the offence punishable under Sections 392, 395 and 412 of the Indian Penal Code.
It is alleged that on 4.10.2011 at about 9-43 a.m. some accused persons armed with pistol entered into the bank and committed robbery of Rs. 1,06,725/- from there. The petitioner was arrested in connection with Naubatpur P.S. Case No. 206 of 2011 on 12.10.2011. A case has been registered under the Arms Act and petitioner was remanded in the case on 17.10.2011 and since then he has been languishing in jail custody. It is further submitted that in similarly situated case, one co- accused Munna Kumar has been granted bail by a Bench of this Court vide Cr. Misc. No. 20456 of 2012.
Considering the facts and circumstances of this case, the above-named petitioner is directed to be Patna High Court Cr.Misc. No.33373 of 2013 (2) dt.17-09-2013 2/2 released 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 Addl. Sessions Judge V, Danapur, District-Patna, in connection with S.Tr. No. 392 of 2012/Tr. No. 699 of 2012 arising out of Naubatpur P.S. Case No. 197 of 2011 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.
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) sudip/-