Prabhakar Krishna Kumar vs The State Of Bihar on 26 February, 2024

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Patna High Court - Orders

Prabhakar Krishna Kumar vs The State Of Bihar on 26 February, 2024

Bench: Chandra Prakash Singh

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.7619 of 2024
                      Arising Out of PS. Case No.-58 Year-2023 Thana- FORBESGANJ District- Araria
                 ======================================================
                 Prabhakar Krishna Kumar S/o Pradip Kumar Yadav R/o Village - Rajauli
                 Mariya, P.S. - Dagarua, Distt. - Purnea

                                                                                  ... ... Petitioner/s

                                                       Versus



                 The State of Bihar


                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :       Mr. Mahendra Thakur, Advocate
                 For the Opposite Party/s :       Mr. Parmeshwar Mehta, APP
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE CHANDRA PRAKASH
                 SINGH
                                       ORAL ORDER


2   26-02-2024

Learned counsel for the petitioner is permitted to remove the defect(s), as pointed out by the office, if any, within a period of three weeks from today.

2. Heard learned counsel for the petitioner and learned Additional Public Prosecutor for the State.

3. The petitioner is apprehending his arrest in connection with Forbesganj P.S Case No. 58 of 2023 dated 17.01.2023 registered for the offence punishable u/s 7 FCO & 7 (1) (a) (ii) of Essential Commodities Act.

4. As per the prosecution case, during patrolling near the rice mill of Rampur Ansari Chowk, a truck bearing Reg. No. Patna High Court CR. MISC. No.7619 of 2024(2) dt.26-02-2024 2/3 BR11S6174 loaded with urea was recovered beside the house of the co-accused Mumtaz Ansari.

5. Learned counsel for the petitioner has submitted that the petitioner has falsely been implicated in this case. As per the seizure list, it appears that truck over which the alleged fertilizers were loaded has not been seized, only registration number of the said truck has been mentioned in the F.I.R. The petitioner has no criminal antecedent as stated in para 3 of the bail petition. The name of the petitioner has transpired in this case only on the basis of the registered owner of the said truck. No specific allegation has been attributed against the petitioner.

6. Learned A.P.P. for the State has vehemently opposed the prayer for anticipatory bail of the petitioner.

7. Considering the aforesaid facts and circumstances of the case, let the above named petitioner, in the event of his arrest/surrender within a period of six weeks from today, be enlarged on anticipatory bail on furnishing bail-bond of Rs. 20,000/- (Rupees twenty thousand) with two sureties of the like amount each to the satisfaction of the learned court concerned, Araria in connection with Forbesganj P.S Case No. 58 of 2023, subject to conditions as laid down under section 438(2) of the Code of Criminal Procedure.

Patna High Court CR. MISC. No.7619 of 2024(2) dt.26-02-2024 3/3

8. The application stands allowed.

(Chandra Prakash Singh, J) jyoti/-

U       T

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Patna High Court - Orders