Anugrah Singh @ Panda vs The State Of Bihar on 3 May, 2012

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Patna High Court - Orders

Anugrah Singh @ Panda vs The State Of Bihar on 3 May, 2012

Bench: Akhilesh Chandra

                    IN THE HIGH COURT OF JUDICATURE AT PATNA
                                  Criminal Miscellaneous No.8316 of 2012
                 ======================================================
                 Lakshmi Yadav S/O Banarshi Yadav Resident Of Village- Kutakuta, Police
                 Station- Chhatarpur, District- Palamu (Jharkhand)..... .... Petitioner
                                                    Versus
                  The State Of Bihar                             .... .... Opposite Party
                 ======================================================
                                                     with
                                  Criminal Miscellaneous No.14297 of 2012
                 ======================================================
                 Anugrah Singh @ Panda S/O Late Raj Kishore Singh Resident Of Village +
                 P.O. Barem, P.S. Nabinagar, District Aurangabad. Bihar.
                                                                            .... .... Petitioner
                                                    Versus
                 The State Of Bihar.                                  .... .... Opposite Party
                 ======================================================
                 Appearance :
                 (In Cr.Misc. No.8316 of 2012)
                 For the Petitioner/s     : Mr.
                 For the Opposite Party/s    : Mr.
                 (In Cr.Misc. No.14297 of 2012)
                 For the Petitioner/s     : Mr.
                 For the Opposite Party/s    : Mr.
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE AKHILESH CHANDRA
                 ORAL ORDER

4   03-05-2012

Heard learned counsel for the petitioners and learned Additional Public Prosecutor for the State.

Both the applications arise out of same Police Station Case number, hence they are being disposed of by this composite order.

In this case, instituted against several persons, petitioner of latter case, i.e., Cr.Misc. no. 14297 of 2012, is one of the named accused whereas name of petitioner of earlier case, i.e., Cr.Misc. no. 8316 of 2012, emerged during investigation on recovery of two motor cycles from the place of occurrence, one of 2 them belonging to the petitioner. Submission is of false implication after bikes of petitioner and co-suspect Ganesh Yadav were snatched by extremists for which Chaterpur P.S. Case no. 135 of 2011 has been recorded at the instance immediately after the occurrence.

In view of the above, call for Xerox copy of the case diary in Chaterpur (Distrtict-Palamu, Jharkhand) P.S. Case no.135 of 2011 from the Court of Chief Judicial Magistrate, Palamu.

Rule is made returnable within four weeks. List it, on receipt of the same, within top ten cases. So far petitioner of latter application of Anugrah Singh @ Panda ( Cr.Misc. no. 14297 of 2012) is concerned, submission is that under similarly situated circumstances co- accused have already been released on bail by different orders of other Benches of this Court.

Having regard to the facts and circumstances, the petitioner (Anugrah Singh @ Panda) is directed to be enlarged on bail on furnishing bonds of Rs. 10,000/- (Rupees ten thousand) with two sureties of the like amount each to the satisfaction of the Chief Judicial Magistrate, Aurangabad, in Nabinagar P.S. Case no. 171 of 2011, with the condition that the petitioner shall remain present before the court below on each and every date till disposal 3 of the case. In case of failure to attend the court, without any reasonable explanation, the privilege granted shall be deemed to be cancelled.

(Akhilesh Chandra, J) A.Ahmad/-

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Patna High Court - Orders