Dheeraj Kumar @ Aryan Kumar vs The State Of Bihar on 4 March, 2020

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Patna High Court - Orders

Dheeraj Kumar @ Aryan Kumar vs The State Of Bihar on 4 March, 2020

Bench: Birendra Kumar

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.67454 of 2019
                        Arising Out of PS. Case No.-101 Year-2019 Thana- KOTWALI District- Patna
                 ======================================================
                 DHEERAJ KUMAR @ ARYAN KUMAR Son of Sri Raj Kishore Prasad
                 Resident of Village - Vishnupuri, House of Karu Ram, P.S.- Gardanibagh,
                 Distt.- Patna.

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

                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :        Mr.Pravin Kumar, Advocate
                 For the Opposite Party/s :        Mr.Ram Priya Sharan Singh, APP
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE BIRENDRA KUMAR
                                       ORAL ORDER

4   04-03-2020

Heard learned counsel for the petitioner and learned Additional Public Prosecutor for the State.

The petitioner is languishing in custody for the offences punishable under Sections 417/418/419/120B of the Indian Penal Code and Sections 65/66(B)(C) of the I.T. Act.

The fake website of Patna High Court was created by some miscreants. During investigation, the involvement of the petitioner and co-accused surfaced. Thereafter, confessional statement of the petitioner was recorded while in police custody. Besides aforesaid, there is no other material to suggest that the petitioner was a person who had created the forged website; rather direct allegation is against co-accused Vishal Anand. Moreover, there is no material that anyone was cheated due to Patna High Court CR. MISC. No.67454 of 2019(4) dt.04-03-2020 2/2 act alleged against the petitioner. The petitioner is in custody since 15.07.2019. Investigation of the case is already complete.

Considering the entire facts, let the petitioner, above named, be released on bail on furnishing bail bond of Rs.20,000/- (Twenty Thousand) with two sureties of the like amount each to the satisfaction of the learned Court-below where the case is pending in connection with Kotwali P.S. Case No.101 of 2019, with following conditions:

(a) Both the bailors shall be the resident of territorial jurisdiction of the learned Court-below.

(b) The petitioner shall fully cooperate with the trial of the case, failing which the court below shall be at liberty to cancel the bail bond of the petitioner.

(c) The petitioner shall not leave the country without permission of the trial Court.

(Birendra Kumar, J) Mkr./-

U     T

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Patna High Court - Orders