Indian Kanoon - Search engine for Indian Law

Patna High Court - Orders

Dipak Yadav vs The State Of Bihar on 8 May, 2019

Author: Sanjay Priya

Bench: Sanjay Priya

                       IN THE HIGH COURT OF JUDICATURE AT PATNA
                               CRIMINAL MISCELLANEOUS No.30201 of 2019
                    Arising Out of PS. Case No.-117 Year-2019 Thana- MADHEPURA District- Madhepura
                  ======================================================
                  DIPAK YADAV, S/O Shankar Yadav @ Krishna Darshan Yadav, Resident of
                  village- Bairwa, Ward no. 07, P.S.- Madhepura, District- Madhepura.

                                                                                 ... ... Petitioner/s
                                                       Versus
                  The State of Bihar

                                                         ... ... Opposite Party/s
                  ======================================================
                  Appearance :
                  For the Petitioner/s     :      Mr. Pawan Kumar, Advocate
                  For the Opposite Party/s :      Mr. Shailendra Kumar Singh, APP
                  ======================================================
                  CORAM: HONOURABLE MR. JUSTICE SANJAY PRIYA
                                        ORAL ORDER

2/   08-05-2019

Heard learned counsel for the petitioner and learned APP for the State.

Petitioner seeks bail in Madhepura P.S. Case No.117 of 2019 instituted for the offence under Section(s) 364-A/34 Indian Penal Code.

Counsel for the petitioner submits that petitioner is not named in the First Information Report. The victim on his recovery has given statement under Section 164 Cr.P.C., wherein, he has mainly raised suspicion that he has been kidnapped by the accused.

In the written report, it is alleged that from mobile phone of son of the informant call was made demanding ransom.

Counsel for the petitioner submits that petitioner has Patna High Court CR. MISC. No.30201 of 2019(2) dt.08-05-2019 2/2 no concern with the aforesaid calls having been made.

Petitioner is in custody since 03.02.2019. In the facts and circumstances of the case, prayer of the petitioner for grant of bail is allowed. Let the petitioner, above named, be 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 Chief Judicial Magistrate, Madhepura, in connection with Madhepura P.S. Case No.117 of 2019, subject to the condition that both the bailors shall be close relative of the petitioner.

(Sanjay Priya, J) J. Alam/-

U    T