Patna High Court - Orders
Sagar Yadav @ Vikash @ Thakur @ Sagar ... vs The State Of Bihar on 18 April, 2025
Author: Sandeep Kumar
Bench: Sandeep Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.78858 of 2024
Arising Out of PS. Case No.-282 Year-2022 Thana- PATNA CITY CHOWK District- Patna
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Suraj Kumar @ Suraj Patel S/o- Suresh Prasad Village- KaimashikohDas
Bazar Ps-Chowk Dist- Patna
... ... Petitioner/s
Versus
The State of Bihar Bihar
... ... Opposite Party/s
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with
CRIMINAL MISCELLANEOUS No. 81434 of 2024
Arising Out of PS. Case No.-282 Year-2022 Thana- PATNA CITY CHOWK District- Patna
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Sagar Yadav @ Vikash @ Thakur @ Sagar Kumar Son of Sunil Yadav
Resident of Macha Road, P.S. - Chowk, District - Patna
... ... Petitioner/s
Versus
The State of Bihar Bihar
... ... Opposite Party/s
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Appearance :
(In CRIMINAL MISCELLANEOUS No. 78858 of 2024)
For the Petitioner/s : Mr. Pramod Kumar
For the Opposite Party/s : Mr. Jharkhandi Upadhyay, APP
(In CRIMINAL MISCELLANEOUS No. 81434 of 2024)
For the Petitioner/s : Mr. Arvind Kumar Pradhan
For the Opposite Party/s : Mr. Ram Bilash Roy Raman
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CORAM: HONOURABLE MR. JUSTICE SANDEEP KUMAR
ORAL ORDER
9 18-04-2025Ref:- Cr. Misc. No. 78858 of 2024 Heard the learned counsel for the petitioner and learned APP for the State.
2. This is the 2nd attempt of the petitioner. The petitioner seeks regular bail in connection with Chowk P.S. Case No. 282 of 2022 registered for the offence under Sections 307, Patna High Court CR. MISC. No.78858 of 2024(9) dt.18-04-2025 2/4 120B/34 of the Indian Penal Code and Section 27 of the Arms Act.
3. As per the prosecution case, the petitioner is one of the contract killers who was hired for killing the informant but he could not succeed.
4. Learned counsel for the petitioner submits that petitioner is innocent and has not committed any offence. Petitioner is in custody since 04.11.2022.
5. Learned A.P.P. has vehemently opposed the prayer for bail.
6. Considering the facts and circumstances of the case as well as the period of custody, this application for regular bail is allowed.
7. Accordingly, let the petitioner, above named, be released on bail on furnishing bail bond of Rs. 10,000/- (Ten Thousand)with two sureties of the like amount each to the satisfaction of the learned A.D.J.-IV, Patna City/concerned Court below in connection with Chowk P.S. Case No. 282 of 2022 subject to condition that:-
(i). The petitioner will mark his attendance at the Chowk Police Station on every Sunday of each month. Any default in appearance at the Police Station would result in cancellation of bail bond of the petitioner.
(ii) The petitioner shall appear in the Patna High Court CR. MISC. No.78858 of 2024(9) dt.18-04-2025 3/4 trial personally and shall cooperate in the trial and non-cooperation in the trial shall result in cancellation of the bail bond of the petitioner.
8. The Senior Superintendent of Police, Patna will ensure the attendance of the witnesses in the Trial.
Ref:- Cr. Misc. No. 81434 of 2024 Heard the learned counsel for the petitioner and learned APP for the State.
2. The petitioner seeks regular bail in connection with Chowk P.S. Case No. 282 of 2022 registered for the offence under Sections 307, 120B/34 of the Indian Penal Code and Section 27 of the Arms Act.
3. As per the prosecution case, the petitioner is one of the contract killers who was hired for killing the informant but he could not succeed.
4. Learned counsel for the petitioner submits that petitioner is innocent and has not committed any offence. Petitioner is in custody since 02.09.2022.
5. Learned A.P.P. has vehemently opposed the prayer for bail.
6. Considering the facts and circumstances of the case as well as the period of custody, this application for regular bail is allowed.
Patna High Court CR. MISC. No.78858 of 2024(9) dt.18-04-2025 4/4
7. Accordingly, let the petitioner, above named, be released on bail on furnishing bail bond of Rs. 10,000/- (Ten Thousand)with two sureties of the like amount each to the satisfaction of the learned A.D.J.-IV, Patna City/concerned Court below in connection with Chowk P.S. Case No. 282 of 2022 subject to condition that:-
(i). The petitioner will mark his attendance at the Chowk Police Station on every Sunday of each month. Any default in appearance at the Police Station would result in cancellation of bail bond of the petitioner.
(ii) The petitioner shall appear in the trial personally and shall cooperate in the trial and non-cooperation in the trial shall result in cancellation of the bail bond of the petitioner.
8. The Senior Superintendent of Police, Patna will ensure the attendance of the witnesses in the Trial.
(Sandeep Kumar, J) Shishir/-
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