Patna High Court - Orders
Sanjeet Sahani vs The State Of Bihar on 23 February, 2022
Author: Sudhir Singh
Bench: Sudhir Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.25986 of 2021
Arising Out of PS. Case No.-282 Year-2020 Thana- AHIYAPUR District- Muzaffarpur
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Sanjeet Sahani Son Of Sunni Sahni @ Shiv Shankar Sahni R/O Village- Chhit
Bahwatipur, P.S- Ahiyapur, Dist- Muzaffarpur
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Ranjan Kumar, Advocate
For the Opposite Party/s : Mr.Pranav Kumar, APP
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CORAM: HONOURABLE MR. JUSTICE SUDHIR SINGH
ORAL ORDER
3 23-02-2022Heard learned counsel for the petitioner and learned APP for the State.
The petitioner is apprehending his arrest in connection with Ahiyapur P.S. case No.282 of 2020 registered under Sections 363, 364, 365/34, 302 and 201 of the Indian Penal Code.
Prosecution case, in short, is that the son of the informant went missing. Later on, his dead body was found in pond. The informant has suspicion that the accused persons including the petitioner kidnapped and murdered his son.
It has been submitted on behalf of the petitioner that the petitioner has got no criminal antecedent. There is no allegation of tampering of witnesses alleged against the petitioner. The petitioner has falsely been implicated in the Patna High Court CR. MISC. No.25986 of 2021(3) dt.23-02-2022 2/2 present case. The name of the petitioner has transpired in this case merely on the basis of suspicion. Except for suspicion, there is no other substantive evidence to suggest the implication of the petitioner in this case. There is no eye witness to the alleged occurrence nor there is any circumstantial evidence to suggest the implication of the petitioner in the present case.
On behalf of the State, it is submitted that the petitioner is named in the complaint case/F.I.R.
Considering the facts and circumstances of the case, the petitioner, above named, in the event of arrest or surrender before the learned court below within a period of twelve weeks from today, be released on anticipatory bail on furnishing bail bonds of Rs.10,000/- (Rupees ten thousand) with two sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate, Muzaffarpur in connection with Ahiyapur P.S. case No.282 of 2020, subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.
(Sudhir Singh, J) Narendra/-
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