Bibek Kumar @ Chunu Baba vs The State Of Bihar on 24 May, 2023

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Patna High Court - Orders

Bibek Kumar @ Chunu Baba vs The State Of Bihar on 24 May, 2023

Bench: Sandeep Kumar

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.28253 of 2023
                     Arising Out of PS. Case No.-492 Year-2022 Thana- MADHAURAH District- Saran
                 ======================================================
                 BIBEK KUMAR @ CHUNU BABA S/O RAJ KISHORE SINGH R/O
                 Village- Maraurhakhurd, Vaishya Tola, P.S- Maraurha, Distt.- Saran.

                                                                                ... ... Petitioner/s
                                                      Versus
                 The State of Bihar Bihar

                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :      Mr.Dhananjay Kumar Tiwary
                 For the Opposite Party/s :      Mr.Renu Kumari
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE SANDEEP KUMAR
                                       ORAL ORDER

2   24-05-2023

Heard the learned counsel for the petitioner and learned APP for the State.

Let the defect(s), if any, be removed within a period of four weeks from today.

The petitioner seeks bail in connection with Marhaura P.S. Case No. 492 of 2022 registered for the offence under Sections 467, 468, 471, 420, 411, 414/34 of the Indian Penal Code.

Learned counsel for the petitioner submits that the petitioner is in custody since 29.09.2022 and the petitioner is innocent and he has not committed any offence.

Learned A.P.P. has vehemently opposed the prayer for bail and he has submitted that the petitioner has 17 criminal antecedents.

Patna High Court CR. MISC. No.28253 of 2023(2) dt.24-05-2023 2/3 Considering the fact that the petitioner has 17 criminal antecedents apart from this case, I am not inclined to grant bail to the petitioner.

Accordingly, this application stands rejected. The Court below is directed to expedite the trial of the petitioner in the following cases:-

1. Marhaura P.S. Case No. 611 of 2022

2. Marhowrah P.S. Case No. 942 of 2020

3. Marhowra P.S. Case No. 811 of 2020

4. Marhowra P.S. Case No. 264 of 2019

5. Marhowra P.S. Case No. 729 of 2019

6. Marhowra P.S. Case No. 590 of 2020

7. Marhowra P.S. Case No. 777 of 2020

8. Marhowra P.S. Case No. 811 of 2020

9. Marhowra P.S. Case No. 942 of 2020

10. Marhowra P.S. Case No. 968 of 2020

11. Marhowra P.S. Case No. 36 of 2021

12. Marhowra P.S. Case No. 669 of 2021

13. Marhowra P.S. Case No. 342 of 2022

14. Marhowra P.S. Case No. 487 of 2022

15. Marhowra P.S. Case No. 491 of 2022

16. Marhowra P.S. Case No. 516 of 2022 Patna High Court CR. MISC. No.28253 of 2023(2) dt.24-05-2023 3/3

17. Muffasil P.S. Case No. 25 of 2021 The petitioner will mark his attendance at the Maraurha Police Station on the first Sunday of each month. Any default in appearance at the Police Station would result in cancellation of bail bond of the petitioner.

(Sandeep Kumar, J) Shishir/-

U       T

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Patna High Court - Orders