Raju Bahardar vs The State Of Bihar on 8 May, 2015

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Patna High Court - Orders

Raju Bahardar vs The State Of Bihar on 8 May, 2015

Bench: Amaresh Kumar Lal

                    IN THE HIGH COURT OF JUDICATURE AT PATNA
                                 Criminal Miscellaneous No.11434 of 2015
                   Arising Out of PS.Case No. -233 Year- 2009 Thana -FORBESGANJ District-
                                                  ARRARIA
                 ======================================================
                 Raju Bahardar son of Yogendra @ Yoganand Bahardar, resident of village-
                 Barbanna, Police- Station- Raniganj, District- Araria.
                                                                             .... .... Petitioner
                                                   Versus
                 The State of Bihar
                                                                        .... .... Opposite Party
                 ======================================================
                 Appearance :
                 For the Petitioner/s       :   Mr. Mukesh Kumar Rana, Adv.
                 For the Opposite Party/s    : Mr. Umeshanand Pandit, APP
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE AMARESH KUMAR LAL
                                              ORAL ORDER

2   08-05-2015

Heard learned counsel for the petitioner and learned A.P.P. for the State.

The petitioner seeks bail in a case registered for the offence punishable under Sections 395 and 397 of IPC and the police has submitted charge-sheet under Sections 396 and 412 of IPC.

It is submitted that the petitioner has not been named in the FIR. His name has appeared in the confessional statement of co-accused Tajmul and Jabbar. He has been in custody since 3.1.2015 but no T. I. Parade has been held as yet. In similar facts and circumstances, co accused Ruddin has been granted bail vide Cr. Misc. No. 26496 of 2014.

Learned counsel for the State submits that the Patna High Court Cr.Misc. No.11434 of 2015 (2) dt.08-05-2015 2/2 petitioner has also criminal antecedents of similar nature.

Considering the facts and circumstances, the above named petitioner is directed to be released on bail on furnishing bail bond of Rs.10,000/- (ten thousand only) with two sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate, Araria/court concerned in Forbesganj P. S. Case No. 233 of 2009 after framing of charge with following conditions:-

1. The petitioner will not indulge himself in similar or any other offence.

2. One of the bailors must be the close relative of the petitioner.

3. The petitioner will be well represented in the Court on each and every date and in case of absence for two consecutive dates or in case of violation of terms of bail, his bail bond would be liable to be cancelled by the learned Court concerned.

(Amaresh Kumar Lal, J) Kanchan/-

 U          T

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Patna High Court - Orders