Patna High Court - Orders
Navneet Saurav vs The State Of Bihar on 18 April, 2018
Author: Arun Kumar
Bench: Arun Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.22834 of 2018
Arising Out of PS. Case No.-51 Year-2018 Thana- BUDDHACOLONY District- Patna
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Navneet Saurav Son of Sri Sachchidanand Jha resident of Village Bangaon,
P.S. Bangaon, District - Saharsa.
... ... Petitioner/s
Versus
The State of Bihar.
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Suman Kumar Jha
For the Opposite Party/s : Mr. Sri Anand Mohan Prasad Mehta
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CORAM: HONOURABLE MR. JUSTICE ARUN KUMAR
ORAL ORDER
2 18-04-2018Heard learned counsel for the petitioner and the learned APP for the State.
Petitioner, already in custody, seeks bail in connection with Buddha Colony PS Case No.51 of 2018 registered under Sections 467/468/471/420/120(B) of the Indian Penal Code.
Allegation in brief is that the petitioner handed over the SIM used in making demand of ransom to one Saurabh Kumar which was used in making demand of ransom by other accused persons.
Submission is that the petitioner's statement was recorded under Section 164 Cr.P.C. in Patliputra PS Case No.40 of 2018 and he admitted that he had given the SIM in that case to one Saurabh, one of his friends, who passed it to the accused involved in kidnapping but the petitioner is not an accused in the aforesaid Patna High Court Cr.Misc. No.22834 of 2018(2) dt.18-04-2018 2/2 Patliputra PS Case No.40 of 2018. It is also submitted that petitioner helped the police in the investigation of kidnapping case and this petitioner has clean antecedent and is in custody since 09.02.2018.
Having considered the aforesaid facts and circumstances, petitioner Navneet Saurav is directed to 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 learned ACJM-XVI, Patna in connection with Buddha Colony PS Case No.51 of 2018 with following conditions:
(1) One of the bailors must be the close family member of the petitioner.
(2) The petitioner shall remain physically present on each and every date before the trial court as and when required and if he absents himself on two consecutive dates without any reasonable cause, his bail bond shall liable to be cancelled.
(Arun Kumar, J) S.KUMAR/-
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