Patna High Court - Orders
Bablu @ Bablu Kumar @ Bablu Yadav vs The State Of Bihar on 19 July, 2018
Author: Sanjay Kumar
Bench: Sanjay Kumar
Patna High Court Cr.M isc. No.37478 of 2018 (3) dt.19-07-2018
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.37478 of 2018
Arising Out of PS.Case No. -78 Year- 2018 Thana -KHUSRUPUR District- PATNA
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1. Bablu @ Bablu Kumar @ Bablu Yadav, Son of Rajendra Ray @
Rajendra Yadav @ Gosai Yadav, Resident of Saidpur, P.S. Salimpur,
District- Patna.
.... .... Petitioner/s
Versus
1. The State of Bihar.
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Uday Pd.
For the Opposite Party/s : Mr. Manoj Kumar,A.P.P.
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CORAM: HONOURABLE MR. JUSTICE SANJAY KUMAR
ORAL ORDER
3 19-07-2018Heard.
The petitioner seeks bail in Special(NDPS) Case No.35 of 2018 arising out of Khusrupur P.S.Case No.78 of 2018 registered for the offence under Section 399, 402, 414 of the Indian Penal Code, Sections 25 (1-B), 26, 35 of the Arms Act and Sections 20, 22 of the N.D.P.S. Act.
As per the F.I.R. the informant acting upon a tip of regarding plan of miscreants to commit some crime reached at the place of occurrence and apprehended five persons. The name of this petitioner was disclosed by one of the co-accused.
It has been submitted that the petitioner has been arrested from his house after seven days of the occurrence. Nothing has been recovered from his possession and he is in custody since 19.04.2018.
Learned A.P.P. opposed the submissions.
In the facts and circumstances of the case, prayer for bail of the petitioner is allowed. Let the petitioner, above named, be released on bail on Patna High Court Cr.M isc. No.37478 of 2018 (3) dt.19-07-2018 furnishing bail bond of Rs.10,000/- with two sureties of the like amount each to the satisfaction of the Sessions Judge / Special Judge, Patna, in Special (NDPS) P.S.Case No.35 of 2018 arising out of Khusrupur P.S.Case No.78 of 2018 subject to the conditions that (1) One of the bailors must be a local person having sufficient immovable property within the jurisdiction of the court concerned, (2)The petitioner will not induce any witness or tamper with the evidence. (3) The petitioner shall cooperate in the disposal of the trial and made himself available as and when required by the court and o n the event of failure on his part in appearing before the court below on two consecutive dates without showing any genuine reason, the prosecution is free to move for cancellation of his bail.
(Sanjay Kumar, J) AnilKrSinha/-
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