Patna High Court - Orders
Avinash Kumar & Anr. vs The State Of Bihar on 8 May, 2015
Author: Amaresh Kumar Lal
Bench: Amaresh Kumar Lal
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.11413 of 2015
Arising Out of P. S. Case No. -296 Year- 2013 Thana - AURANGABAD
MUFFASIL District- AURANGABAD
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1. Avinash Kumar Son of Ramjivan Mehta, resident of village- Chandouli,
P.S. Madanpur, District- Aurangabad.
2. Naresh Mehta @ Naresh Kumar @ Naresh Mahto, Son of Rajendra
Mehta, resident of village- Dadhapabigaha, P.S.- Kutumba, District-
Aurangabad.
.... .... Petitioners
Versus
The State of Bihar
.... .... Opposite Party
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Appearance :
For the Petitioner/s : Mr. Bachan Jee Ojha, Adv.
For the Opposite Party/s : Md. Mushtaque Alam, APP
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CORAM: HONOURABLE MR. JUSTICE AMARESH KUMAR LAL
ORAL ORDER
2 08-05-2015Heard learned counsel for the petitioners and learned A.P.P. for the State.
The accused-petitioners seek bail in a case registered for the offence punishable under Section 392 of IPC, subsequently; Sections 395 and 120B IPC were added.
It is submitted that informant's scorpio vehicle was robbed. The name of the petitioners and others came in the confessional statement of co-accused. No T. I. Parade has been held.
It is further submitted that in similar facts and circumstances, co-accused Baikunth Singh @ Baikunth Kumar Patna High Court Cr.Misc. No.11413 of 2015 (2) dt.08-05-2015 2/2 and Sanjai Kumar Verma @ Sanjai Mehta have been granted bail vide Cr. Misc. No. 7716 of 2015 and its analogous case.
Considering the facts and circumstances, the above named petitioners are directed to be released on bail on furnishing bail bond of Rs.10,000/- (ten thousand only) each with two sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate, Aurangabad/court concerned in Aurangabad (M) P. S. Case No. 296 of 2013 with following conditions:-
1. The petitioners will not indulge themselves in similar or any other offence.
2. One of the bailors must be the close relative of the petitioners.
3. The petitioners will be well represented in the Court on each and every date and in case of absence for two consecutive dates or in case of violation of terms of bail, their bail bonds would be liable to be cancelled by the learned Court concerned.
(Amaresh Kumar Lal, J) Kanchan/-
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