Patna High Court - Orders
Anand Yadav vs The State Of Bihar on 20 March, 2020
Author: Vinod Kumar Sinha
Bench: Vinod Kumar Sinha
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.1022 of 2020
Arising Out of PS. Case No.-54 Year-2019 Thana- ISHAKCHAK District- Bhagalpur
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ANAND YADAV Son of Sri Subhash Yadav Resident of Gonar Lal Lane,
Jogsar, P.S.- Jogsar (Adampur), District - Bhagalpur.
... ... Petitioner/s
Versus
THE STATE OF BIHAR
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Diwakar Upadhyaya
For the Opposite Party/s : Mr. Anil Kumar
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CORAM: HONOURABLE MR. JUSTICE VINOD KUMAR SINHA
ORAL ORDER
3 20-03-2020Petitioner seeks bail in connection with Ishakchak P.S. No. 54 of 2019 registered for the offences punishable under Sections 395 and 120B of the Indian Penal Code.
As per FIR, there is a case of dacoity and petitioner is not named in the FIR and later on his name transpired during investigation and apart from that petitioner is accused in five other cases.
Submission of learned counsel for the petitioner is that after information of spy he was arrested and police taken his confession on force and no T.I.P. has been held though he is in custody for almost nine months and charge sheet has been submitted.
Heard learned APP also.
In the above facts and circumstances, let petitioner, Patna High Court CR. MISC. No.1022 of 2020(3) dt.20-03-2020 2/2 named above, be released on bail on furnishing bail bond of Rs.25,000/- (Rupees twenty five thousand) with two sureties of the like amount each to the satisfaction of the Additional Chief Judicial Magistrate-VIII, Bhagalpur, in connection with Ishakchak P.S.Case No. 54 of 2019.
(Vinod Kumar Sinha, J) spal/-
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