Patna High Court - Orders
Guddu Chaubey @ Alok Chaubey @ Alok ... vs The State Of Bihar on 12 July, 2018
Author: Arun Kumar
Bench: Arun Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.36137 of 2018
Arising Out of PS. Case No.-118 Year-2017 Thana- KUDRA District- Bhabhua (Kaimur)
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Guddu Chaubey @ Alok Chaubey @ Alok Ranjan Choubey son of Gupt Nath
Choubey, resident of Village- Bahera, P.S. Kudra, District Kaimur at Bhabua.
... ... Petitioner/s
Versus
The State Of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Pawan Kumar Singh
For the Opposite Party/s : Mr. Sri Ataur Rahman
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CORAM: HONOURABLE MR. JUSTICE ARUN KUMAR
ORAL ORDER
3 12-07-2018Heard learned counsel for the petitioner and the learned APP for the State.
Petitioner, already in custody, seeks bail in connection with Kudra P.S. Case No.118 of 2017 registered under Sections 341, 342, 323, 328, 354, 365, 379, 406, 420, 504, 506 and 34 of the Indian Penal Code as well as under Section 27 of the Arms Act.
Learned counsel for the petitioner submits that on account of some dispute relating to purchase of land, the petitioner has been falsely implicated in this case, the police during investigation has come to the opinion that it is not a case of kidnapping, the lady herself appeared, there was no recovery from possession of this petitioner; whereas the learned counsel appearing on behalf of the informant opposes the prayer of bail Patna High Court Cr.Misc. No.36137 of 2018(3) dt.12-07-2018 2/2 and submits that due to dispute relating to purchase of land, this occurrence was committed.
Having considered the aforesaid facts and circumstances, petitioner Guddu Chaubey @ Alok Chaubey @ Alok Ranjan Choubey is directed to 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 learned ACJM-VI, Kaimur at Bhabua in connection with Kudra P.S. Case No.118 of 2017.
(Arun Kumar, J) S.KUMAR/-
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