Chhatardhari Chaudhary @ Chhatradhari ... vs The State Of Bihar on 11 December, 2020

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Patna High Court - Orders

Chhatardhari Chaudhary @ Chhatradhari ... vs The State Of Bihar on 11 December, 2020

Bench: Arvind Srivastava

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.30676 of 2020
                       Arising Out of PS. Case No.-56 Year-2019 Thana- PARASI District- Jehanabad
                 ======================================================
                 CHHATARDHARI CHAUDHARY @ CHHATRADHARI CHAUDHARY
                 S/o Raghuni Chaudhary Resident of Village-Batan Bigha, P.S.-Parasi,
                 District-Arwal.

                                                                                    ... ... Petitioner/s
                                                        Versus
                 The State of Bihar Bihar

                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :       Mr.Paras Nath
                 For the Opposite Party/s :       Mr. S.P. Singh Yadav, APP
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE ARVIND SRIVASTAVA
                                       ORAL ORDER

2   11-12-2020

Heard learned counsel for the petitioner and the learned A.P.P. for the State.

The petitioner seeks bail in connection with Parasi P.S. Case No. 56 of 2019 for the offence under Sections 341, 323, 307, 504, 506/34 of the Indian Penal Code.

Learned counsel appearing for the petitioner submits that the petitioner is innocent and has not committed any offence. In fact, the co-accused having more or less similar allegation has already been granted regular bail by a co-ordinate Bench of this Court in Cr. Misc. No. 15052 of 2020, which is evident from Annexure-2, and the case of this petitioner stands on similar footing. The petitioner is rotting in judicial custody since 15.05.2020. Patna High Court CR. MISC. No.30676 of 2020(2) dt.11-12-2020 2/2 Hence, the petitioner may be enlarged on regular bail.

Considering the facts and circumstances of the case, let the, above named, petitioner be released on bail on furnishing bail bond of Rs. 20,000/- (twenty thousand) with two sureties of the like amount each to the satisfaction of learned J.M-1st, Class, Arwal in connection with Parasi P.S. Case No. 56 of 2019 subject to the conditions;

(a) Both the bailors shall be the resident of territorial jurisdiction of the learned Court below.

(b) The petitioner shall fully cooperate with the investigation/trial of the case, failing which the court below shall be at liberty to cancel the bail bond of the petitioner.

(Arvind Srivastava, J) brajesh/-

U       T

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Patna High Court - Orders