Patna High Court - Orders
Bikram Kumar vs The State Of Bihar on 16 April, 2018
Author: Arun Kumar
Bench: Arun Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.22061 of 2018
Arising Out of PS. Case No.-171 Year-2017 Thana- BITHAN BAZAR District- Samastipur
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Bikram Kumar, son of Ram Kishun Mahto, Resident of Village- Khadiyahi,
P.S.- Bibhutipur and District- Samastipur.
... ... Petitioner/s
Versus
The State of Bihar.
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Birendra Kumar Singh
For the Opposite Party/s : Mr. Sri Kalyan Shankar
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CORAM: HONOURABLE MR. JUSTICE ARUN KUMAR
ORAL ORDER
2 16-04-2018Heard learned counsel for the petitioner and the learned APP for the State.
Petitioner, already in custody, seeks bail in connection with Bithan P.S. Case No.171 of 2017 (S.T. No.83/18), registered under Sections 323, 341, 307, 375, 379 and 328/34 of the Indian Penal Code.
Allegation in brief is that the informant while going to market to purchase cap, the accused persons robbed him of mobile and Rs.1200/- and tried to kidnap him but he jumped out of the motorcycle and the accused persons were apprehended by the local people.
Learned counsel for the petitioner submits that the petitioner and one Balram Yadav, another co-accused are of the nearby village and due to village politics, the petitioner has Patna High Court Cr.Misc. No.22061 of 2018(2) dt.16-04-2018 2/2 falsely been implicated, moreover the petitioner has no criminal antecedent and he is in custody since 24.10.2017.
Having considered the aforesaid facts and circumstances, petitioner Bikram Kumar 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 District & Sessions Judge, Samastipur in connection with Bithan P.S. Case No.171 of 2017 (S.T. No.83/18).
(Arun Kumar, J) S.KUMAR/-
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