Patna High Court - Orders
Shyam Sundar @ Shyam Kumar vs The State Of Bihar on 11 May, 2016
Author: V. Nath
Bench: V. Nath
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.34643 of 2015
Arising Out of PS.Case No. -206 Year- 2013 Thana -PATRAKARNAGAR District- PATNA
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Shyam Sundar @ Shyam Kumar S/o - Sri Gobari Prasad R/v - Barhalganj
(Barhadganj), P.S. - Barhalganj (Barhadganj), Distt. Gorakhpur (U.P.) at
present resident of village - Hanuman Nagar, Abhay Apartment, Flat No. -
204, P.S. - Patrakar Nagar, Distt. - Patna.
.... .... Petitioner/s
Versus
The State of Bihar.
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Vijay Kumar Sinha
For the Opposite Party/s : Mr. Pranav Kumar(App)
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CORAM: HONOURABLE MR. JUSTICE V. NATH
ORAL ORDER
2 11-05-2016Heard learned counsel for the petitioner and the learned A.P.P. for the State.
The petitioner has been made accused in connection with Patrakar Nagar P.S. Case No. 206 of 2013 for the offences under Sections 420, 465, 466, 467, 468, 471, 474, 120B, 34, 124(A), 473, 255, 256, 257, 258, 259 and 260 of the Indian Penal Code.
Earlier the prayer for bail of the petitioner was rejected by this Court vide order dated 02.08.2014 passed in Cr. Misc. No. 23047 of 2014.
Learned counsel for the petitioner has submitted that there is no specific allegation against the petitioner in preparation Patna High Court Cr.Misc. No.34643 of 2015 (2) dt.11-05-2016 2 of counterfeit government stamp and forgery with regard to the same and even otherwise also the kingpin of the gang, namely, Ranjeet Kumar according to the F.I.R. itself, has been allowed bail by this Court. Learned counsel has further submitted that several other similarly situated accused persons have been granted bail and the order of granting bail is annexed with this application. Learned counsel has also produced the order granting bail of the accused Jitendra Mishra on 04.05.2016 by this Court in Cr. Misc. No. 2276 of 2015.
Learned A.P.P. for the State has submitted that the forged stamp papers have been recovered but has failed to point out any specific allegation against the petitioner. It has also not been denied that the kingpin of the gang and similarly situated persons have been granted bail by this Court.
Considering the facts and circumstances of the case and submissions of learned counsel for the parties, let the petitioner 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 Additional Sessions Judge-XI, Patna in connection with Patrakar Nagar P.S. Case No. 206 of 2013, Sessions Trial No. 872 of 2014.
Devendra/- (V. Nath, J) U T