Patna High Court - Orders
Basiya Poddar vs The State Of Bihar on 22 June, 2015
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.48504 of 2014
Arising Out of PS.Case No. -62 Year- 2014 Thana -MAHESHKHUT District- KHAGARIA
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Basiya Poddar, Son of Ganesh Poddar, Resident of Village/Mohalla:
Gandhi Tola, P.S: Barauni, District - Begusarai.
.... .... Petitioner
Versus
The State of Bihar
.... .... Opposite Party/s
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With
Criminal Miscellaneous No.50055 of 2014
Arising Out of PS.Case No. -62 Year- 2014 Thana -MAHESHKHUT District- KHAGARIA
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Deepak Poddar, Son of Rajendra Poddar, R/o Village-Madarpur P.S.-
Maheshkhut, Distt.-Khagaria.
.... .... Petitioner
Versus
The State of Bihar
.... .... Opposite Party
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Appearance :
(In Cr.Misc. No.48504 of 2014)
For the Petitioner/s : Mr. Pankaj Kumar Jha, Advocate
For the Opposite Party/s : Mr. Mritunjay Kumar Nirala(App)
(In Cr.Misc. No.50055 of 2014)
For the Petitioner/s : Mr. Binod Kumar, Advocate
For the Opposite Party/s : Mr. A.A.Khan (App)
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CORAM: HONOURABLE MR. JUSTICE AMARESH KUMAR LAL
ORAL ORDER
5 22-06-2015Both these applications arise out of Maheshkhut P.S. Case No.62 of 2014 registered for the offence punishable under Sections 392, 395 and 412 of the Indian Penal Code, as such, they have been heard together and are being disposed of by this common order.
It is submitted that the FIR was lodged against unknown. Patna High Court Cr.Misc. No.48504 of 2014 (5) dt.22-06-2015 2/3 During investigation, the co-accused Daulat Paswan confessed his guilt and named the accused including the petitioners. Thereafter, A.T.M. Card was recovered from the Sasural of the petitioner Basiya Poddar and a mobile set was recovered from the pocket of the petitioner Deepak Poddar. It is further submitted that looted money was recovered from the possession of co-accused Nitesh Kumar @ Nikesh Kumar, who has been granted bail vide Cr. Misc. No.43411 of 2014. It is further submitted that looted articles have not been put on T.I. Parade nor the petitioners have been put on T.I. Parade. The petitioners are in custody since 19.06.2014.
Considering the facts and circumstances of the case, let the above-named petitioners be released on bail on furnishing bail bonds of Rs.10,000/- each with two sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate, Khagaria in Maheshkhut P.S. Case No.62 of 2014 with the following conditions :
1. One of the bailors will be the close relative of the petitioners.
2. The petitioners will not indulge in similar or in any other offence.
3. The petitioners will be well represented in the court.Patna High Court Cr.Misc. No.48504 of 2014 (5) dt.22-06-2015
3/3
4. In case of absence for two consecutive dates or in violation of the terms of the bail, their bail bond will be liable to be cancelled by the court concerned.
(Amaresh Kumar Lal, J) V.K. Pandey/-
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