Patna High Court - Orders
Vinay Kumar Singh@Vinsan Soya@ Raja ... vs The State Of Bihar on 23 May, 2023
Author: Sandeep Kumar
Bench: Sandeep Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.52966 of 2022
Arising Out of PS. Case No.-625 Year-2020 Thana- CHAPRA TOWN District- Saran
======================================================
Vinay Kumar Singh@Vinsan Soya@ Raja Ojha@ Mohd. Sahabuddin@
Prince Villionayas Son Of Late Naveen Singh @ Albat Soya Resident Of
Village- Ghoda Chowk, Shanti Hotel P.S.- Jugsoloi, District- East Singhbhum
(JAMSHEDPUR)
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
======================================================
Appearance :
For the Petitioner/s : Mr.Chandra Mohan Jha
For the Opposite Party/s : Mr.Rajiv Nayan
======================================================
CORAM: HONOURABLE MR. JUSTICE SANDEEP KUMAR
ORAL ORDER
8 23-05-2023Heard learned counsel for the petitioner and learned APP for the State.
This application has been filed for grant of regular bail arises out of Chhapra Town P.S. Case No. 625 of 2020, registered for the offence punishable under Sections 419, 420, 467, 468, 120B of the Indian Penal Code and later Section 66
(c) & 66(d) of the IT Act has been added.
In view of the serious allegations levelled against the petitioner and his criminal antecedents having been involved in such type of crime, this Court is not inclined to grant bail to the petitioner.
Mr. Vishwanath Prasad Sinha, learned senior counsel appearing on behalf of the E.O.U. submits that the EOU will Patna High Court CR. MISC. No.52966 of 2022(8) dt.23-05-2023 2/2 cooperate in the disposal of the trial. Accordingly, the prayer of bail of the petitioner is rejected herewith.
The trial court is directed to expedite the trial of all the cases pending against the petitioner.
(Sandeep Kumar, J) Ranjeet/-
U T