Patna High Court - Orders
Sunil Kumar Gupta vs State Of Bihar & Anr on 21 September, 2015
Author: Anjana Mishra
Bench: Anjana Mishra
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.1177 of 2014
Arising Out of PS.Case No. -61 Year- 2013 Thana -C.B.I CASE District- PATNA
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1. Dr. Ganesh Prasad Singh @ Dr. Ganesh Prasad Son Of Late Kailash
Singh Hareram Pratap Singh R/O 3/C, Laxmi Ashram Apartment, P.S. -
Rajiv Nagar, Nalanda Colony, Khapura, Bihar.
.... .... Petitioner/s
Versus
1. The State Of Bihar Through Cabinet Vigilance Department
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.4498 of 2014
Arising Out of PS.Case No. -61 Year- 2013 Thana -C.B.I CASE District- PATNA
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1. Dr. Vinod Kumar Singh @Binod Kumar Singh @ Vinod Kumar Sinha
Son Of Late S.P. Singh Resident Of Village - Pohiyar, P.S.- Desri, District-
Vaishali At Hajipur.
.... .... Petitioner/s
Versus
1. The State Of Bihar Through Vigilance
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.41156 of 2014
Arising Out of PS.Case No. -61 Year- 2013 Thana -C.B.I CASE District- PATNA
======================================================
Om Prakash Pandey
.... .... Petitioner/s
Versus
The State of Bihar Through The Vigilance Department
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.39284 of 2014
Arising Out of PS.Case No. -61 Year- 2013 Thana -C.B.I CASE District- PATNA
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Smt. Vidya Devi
.... .... Petitioner/s
Versus
The State of Bihar Through D.g. Vigilance
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.15434 of 2014
Arising Out of PS.Case No. -61 Year- 2013 Thana -C.B.I CASE District- PATNA
======================================================
1. Umesh Sharma Son Of Late Moti Singh Resident Of Mohalla-
Nooranibagh Colony, P.S.- Alamganj, District- Patna
Patna High Court Cr.Misc. No.1177 of 2014 (19) dt.21-09-2015 2
.... .... Petitioner/s
Versus
1. The State Of Bihar
2. The Vigilance Through The Superintendent Having His Office At 6
Circular Road Patna
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.15598 of 2014
Arising Out of PS.Case No. -61 Year- 2013 Thana -C.B.I CASE District- PATNA
======================================================
1. Sunil Kumar Gupta Son Of Late Manki Prasad Singh Resident Of
Chutkia Bazar, P.S- Malsalami, District- Patna.
.... .... Petitioner/s
Versus
1. The State Of Bihar
2. The Vigilance Through The Superintendent Having His Office At 6
Circular Road, Patna.
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.16616 of 2014
Arising Out of PS.Case No. -61 Year- 2013 Thana -C.B.I CASE District- PATNA
======================================================
1. Dr. Om Prakash Choudhary S/o Late Awadh Kishore Choudhary resident
of mohalla- Anandpuri, P.S.- Srikrishnapuri, District- Patna
.... .... Petitioner/s
Versus
1. The State of Bihar Through Vigilance Bureau of Investigation
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.19968 of 2014
Arising Out of PS.Case No. -61 Year- 2013 Thana -C.B.I CASE District- PATNA
======================================================
1. Raghunath Saran son of Late Ram Briksha Singh, Retired Incharge
Pharmacist, Surgical Store, P.M.C.H., Patna, resident of village- Kosut,
P.S.- Dhanarua, District- Patna
2. Bishnudeo Prasad, son of Late Baleshwar Prasad, resident of village- Ark
Dhebaria, P.S.- Tekari, District- Gaya.
3. Nand Kishore Prasad, Son of late Jaleshwar Prasad, Resident of village-
Santhol, P.S. Mabiaria, District- West Champaran, Office Superintendent,
P.M.C.H., Patna
.... .... Petitioner/s
Versus
1. The State of Bihar, through Vigilance
.... .... Opposite Party/s
======================================================
with
Patna High Court Cr.Misc. No.1177 of 2014 (19) dt.21-09-2015 3
Criminal Miscellaneous No.26489 of 2014
Arising Out of PS.Case No. -61 Year- 2013 Thana -C.B.I CASE District- PATNA
======================================================
1. Raj Kumar son of Late Dinanath Keshari resident of Mohalla - Chandpur
Bela, P.S. - Jakkanpur, District - Patna, Presently residing at C/o - Ramesh
Prasad Yadav, Anandi Lane, Mohalla - Bari Khanjarpur, P.S. - Barari,
District - Bhagalpur.
.... .... Petitioner/s
Versus
1. The State of Bihar Through The Vigilance Investigation Bureau Patna.
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.31811 of 2014
Arising Out of PS.Case No. -61 Year- 2013 Thana -C.B.I CASE District- PATNA
======================================================
Umesh Kumar
.... .... Petitioner/s
Versus
The State of Bihar Through Vigilance
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.35190 of 2014
Arising Out of PS.Case No. -61 Year- 2013 Thana -C.B.I CASE District- PATNA
======================================================
1. Debasis Maiti S/o Shri Pramode Ranjan Maiti Resident of Village
Raypur, Police Station Math Chandipur, District Purba Midnapur, West
Bengal.
.... .... Petitioner/s
Versus
1. The State of Bihar through Cabinet Vigilance Department , Patna.
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.36615 of 2014
Arising Out of PS.Case No. -61 Year- 2013 Thana -C.B.I CASE District- PATNA
======================================================
1. Anand Bihari @ Anand Bihari Kumar Son of Late Shyamnandan Singh
resident of village- Nadwa, P.S.- Dhanarua, District- Patna
.... .... Petitioner/s
Versus
The State of Bihar through the Vigilance Investigation, Bureau Patna
.... .... Opposite Party/s
======================================================
Appearance :
(In Cr.Misc. No.1177 of 2014)
For the Petitioner/s : Mr. Sarvesh Kumar Singh
For the Opposite Party/s : Mr. Ramakant Sharma(L.O.(I/C Vigi.)
(In Cr.Misc. No.4498 of 2014)
Patna High Court Cr.Misc. No.1177 of 2014 (19) dt.21-09-2015 4
For the Petitioner/s : Mr. Shailendra Kumar Singh
For the Opposite Party/s : Mr. Ramakant Sharma (L.O.(I/C Vig.)
(In Cr.Misc. No.41156 of 2014)
For the Petitioner/s : Mr. Sudhir Kumar Upadhyay
For the Opposite Party/s : Mr. Rama Kant Sharma(L.O,I/C Vigi)
(In Cr.Misc. No.39284 of 2014)
For the Petitioner/s : Mr. Prabhat Kumar Singh
For the Opposite Party/s : Mr. Ramakant Sharma (Law Off. Vig)
(In Cr.Misc. No.15434 of 2014)
For the Petitioner/s : Mr. Vikas Mohan
For the Opposite Party/s : Mr. Ramakant Sharma L.O.Ic.(Vigi.)
(In Cr.Misc. No.15598 of 2014)
For the Petitioner/s : Mr. Vikas Mohan
For the Opposite Party/s : Mr. D.K.Sinha (App)
(In Cr.Misc. No.16616 of 2014)
For the Petitioner/s : Mr. Pratik Kumar Sinha
For the Opposite Party/s : Mr. Ramakant Sharma (L.O.(I/C Vig.)
(In Cr.Misc. No.19968 of 2014)
For the Petitioner/s : Mr. Dudh Nath Singh
For the Opposite Party/s : Mr. Ramakant Sharma L.O.Ic.(Vigi.)
(In Cr.Misc. No.26489 of 2014)
For the Petitioner/s : Mr. Gyanendra Kumar Singh
For the Opposite Party/s : Mr. Ramakant Sharma L.O.Ic.(Vigi.)
(In Cr.Misc. No.31811 of 2014)
For the Petitioner/s : Mr. Dudh Nath Singh
For the Opposite Party/s : Mr. Sucheta Yadav(App)
(In Cr.Misc. No.35190 of 2014)
For the Petitioner/s : Mr. Ashraf Ansari
For the Opposite Party/s : Mr. Ramakant Sharma(L.O.I/C Vig.)
(In Cr.Misc. No.36615 of 2014)
For the Petitioner/s : Mr. Sanjay Kumar
For the Opposite Party/s : Mr. Ramakant Sharma(L.O.,I/C,Vigi.)
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CORAM: HONOURABLE JUSTICE SMT. ANJANA MISHRA
ORAL ORDER
19 21-09-2015Heard learned Sr.Counsels appearing on behalf of the respective parties in these batch cases including learned Sr.Counsel appearing on behalf of the Vigilance.
In the present applications the petitioners have been apprehending their arrest in connection with in connection with Vigilance P.S.Case No. 61 of 2013 registered under Sections 406, 420, 120B of the Indian Penal Code and Sections 13(2) & 13(1)(D) of the Prevention of Corruption Act.
These matters have been heard at length by various Patna High Court Cr.Misc. No.1177 of 2014 (19) dt.21-09-2015 5 Benches of this Court and on each occasion the respective Benches have extended the benefit and granted interim protection to each of the petitioners pending submission of charge-sheet.
It has now been submitted that in all these cases barring a few the charge-sheet has been submitted and/or investigation is virtually complete.
Considering the fact that all these petitioners having availed the protection of this Court have not misused the said privilege and are willing to appear in the court below as and when required by them, this Court feels that the orders passed earlier may be confirmed and each of these petitioners may be extended the benefit of anticipatory bail.
Learned counsel for the Vigilance, however, submits that the petitioners may be directed to accept the police papers since they are made ready and available by the department. Learned counsels for the petitioners have agreed upon the said condition of the Vigilance department. It is further submitted by learned counsel appearing for the Vigilance that the petitioners must appear before the Vigilance court on each and every date and that they shall be exposing themselves to the displeasure of the Court if they absent themselves from the same on two consecutive dates without any valid reason. Learned counsels for the petitioners have also agreed upon the said condition.
Considering the aforementioned facts and Patna High Court Cr.Misc. No.1177 of 2014 (19) dt.21-09-2015 6 circumstances as directed, the order passed earlier stands confirmed in support of these petitioners and in the event of their arrest or surrender in the court below within a period of three weeks from the date of receipt/production of a copy of this order, the petitioners, above named, are directed to be released on bail on furnishing bail bonds of Rs.10,000/- (Rupees ten thousand) each with two sureties of the like amount each in connection with Special Case No. 66/2013, arising out of Vigilance P.S.Case No. 61 of 2013 to the satisfaction of the Special Judge, Vigilance 1st , Patna, subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.
(Anjana Mishra, J) spal/-
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