Patna High Court - Orders
Nitesh Kumar @ Mita vs The State Of Bihar on 22 September, 2021
Author: Chakradhari Sharan Singh
Bench: Chakradhari Sharan Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.41776 of 2021
Arising Out of PS. Case No.-45 Year-2019 Thana- SIWAIPATTI District- Muzaffarpur
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Nitesh Kumar @ Mita, aged about 20 years (Male), Son of Hari Paswan,
Resident of Village - Chhiterpatti, P.S.- Manapur, Distt.- Muzaffarpur.
... ... Petitioner
Versus
The State of Bihar.
... ... Opposite Party
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Appearance :
For the Petitioner/s : Mr. Mahesh Prasad, Advocate
For the Opposite Party/s : Mr. Shyam Kumar Singh, APP
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CORAM: HONOURABLE MR. JUSTICE CHAKRADHARI SHARAN
SINGH
ORAL ORDER
3 22-09-2021This matter has been taken up for hearing online because of COVID-19 pandemic restrictions.
Heard learned counsel for the parties. This application for grant of regular bail arises out of Siwaipatti P.S. Case No. 45 of 2019, registered for the offences punishable under Sections 394 of the Indian Penal Code.
The petitioner's prayer for regular bail was earlier rejected by this Court considering the seriousness of the allegation and incriminating materials collected during the course of investigation as also long line of criminal antecedents in serious offences as disclosed in paragraph no.3 of this bail application, which is as under:-
" (I) Ahiyapur P.S. Case No. 105 of 2019 dated Patna High Court CR. MISC. No.41776 of 2021(3) dt.22-09-2021 2/2 04.02.2019 u/s 392 IPC (2) Ahiyapur P.S. Case No. 615/19 dated 22.05.2001 u/s 392 IPC, (3) Kanti P.S. Case No. 443/2019 dated 17.06.2019 under section 395 IPC (4) Ahiyapur P.S. Case No. 749/2019 dated 22.06.2019 u/s 394 IPC, (5) Manapur P.S. Case No.370/2017 dated 24.09.2017 u/s 393 IPC, (6) Nagar P.S. Case No. 885/2017 dt. 26.11.2017 u/s 401, 414, 420, 201, 34 IPC read with section 20(b) of NDPS Act (8) KMP P.S. Case No. 352 /17 u/s 379 IPC, (9) Ahiyapur P.S. Case No. 939/2017 dt. 02.11.2017 u/s 379, 411 IPC".
By making this application, the petitioner has renewed his prayer for bail. In my opinion, no case is made out for reconsideration of the petitioner's prayer for grant of regular bail considering the seriousness of the offence. This application is, accordingly, rejected.
(Chakradhari Sharan Singh, J) P. Tiwari/-
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