Patna High Court - Orders
Tofi @ Toffee @ Akram Sahzad @ Akram ... vs The State Of Bihar on 3 May, 2016
Author: Sudhir Singh
Bench: Sudhir Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.15715 of 2016
Arising Out of PS.Case No. -642 Year- 2015 Thana -ARARIA District- ARRARIA
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TOFI @ TOFFEE @ AKRAM SAHZAD @ AKRAM SHAHZAD S/o
Aslam @ Md. Aslam Resident of Village-Kakorwa Basti, P.S. & District-
Araria.
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
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CORAM: HONOURABLE MR. JUSTICE SUDHIR SINGH
ORAL ORDER
2 03-05-2016Heard learned counsel for the petitioner and the State.
The petitioner is apprehending his arrest in a case instituted under Sections 399, 402 and 44 of the Indian Penal Code.
Allegation against the petitioner is that five to six persons including this petitioner were preparing to commit dacoity and on seeing police party they fled away except one accused.
It is submitted on behalf of the petitioner that he has got no criminal antecedent. He was not apprehended on the spot. His name has come on the basis of confessional statement of the co- accused, namely, Bablu. The motorcycle in question belongs to father of the petitioner and the same is not a stolen property. On behalf of the State, it is submitted that petitioner is named in the F.I.R.
Considering the aforesaid facts and circumstances, let the above named petitioner, in the event of arrest or surrender in the court below within a period of six weeks, be released on bail on furnishing bail bond of Rs. 10,000/- (Ten thousand only) with two sureties of the like amount each to the satisfaction of learned Chief Patna High Court Cr.Misc. No.15715 of 2016 (2) dt.03-05-2016 2/2 Judicial Magistrate, Araria, in connection with Araria P.S. Case no. 642 of 2015, subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.
(Sudhir Singh, J) sudip/-
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