Patna High Court - Orders
Ram Kripal Yadav vs The State Of Bihar on 3 May, 2018
Author: Arun Kumar
Bench: Arun Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.13957 of 2018
Arising Out of PS. Case No.-320 Year-2017 Thana- RAJNAGAR District- Madhubani
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Ram Kripal Yadav, S/o Rameshwar Yadav, R/o Village- Sant Nagar, P.S.-
Bhairab Asthan, District- Madhubani.
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Gagan Deo Yadav
For the Opposite Party/s : Mr. Sri Dilip Kumar
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CORAM: HONOURABLE MR. JUSTICE ARUN KUMAR
ORAL ORDER
3 03-05-2018Heard learned counsels for the petitioner and the State.
The petitioner, already in custody, seeks bail in connection with Raj Nagar P.S.Case No. 320 of 2017 registered under Sections 401, 411, 414, 420, 468 and 471/34 of the Indian penal Code.
Allegation in brief is that several persons were apprehended and leading to their confessional statements, several motorcycles were recovered and five motorcycles are said to have recovered from the garage of the petitioner.
Learned counsel for the petitioner submits that petitioner is a mechanic of the motorcycles having a garage for repairing purposes and motorcycles were brought by the customers for repairing and petitioner has clean antecedent.
Having considered the aforesaid facts and circumstances, the petitioner, namely, Ram Kripal Yadav, is directed to be Patna High Court Cr.Misc. No.13957 of 2018(3) dt.03-05-2018 2/2 released on bail upon furnishing bail bond of Rs. 10,000/- with two sureties of the like amount each to the satisfaction of the learned CJM, Madhubani in connection with Raj Nagar P.S. Case No. 320 of 2017 with condition that one of the bailor must be his close family member. Petitioner shall remain physically present on each and every date during trial and in case of failure on two consecutive dates without any reasonable cause, his bail bond shall be liable to be cancelled.
(Arun Kumar, J) sujit/-
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