Patna High Court - Orders
Chanarik Ravidas @ Chanarik Jee @ ... vs The State Of Bihar on 19 November, 2014
Author: Prabhat Kumar Jha
Bench: Prabhat Kumar Jha
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.41471 of 2014
Arising Out of PS.Case No. -110 Year- 2012 Thana -IMAMGANJ District- GAYA
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1. Chanarik Ravidas @ Chanarik Jee @ Chandan Jee Son of Mungeshar
Das Resident of Village - Salaiya Tand, P.S.- Dumariya, District - Gaya
.... .... Petitioner/s
Versus
1. The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Dhirendra Kumar, Advocate.
For the Opposite Party/s : Mr. Anand Kishore Chaudhary(App)
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CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR
JHA
ORAL ORDER
2 19-11-2014Heard both sides.
The petitioner Chanarik Ravidas @ Chanarik Jee @ Chandan Jee seeks bail in Imamganj P.S. Case No. 110 of 2012, registered for the offences punishable under Sections 147, 148, 149, 307, 353, 124(A) and 506 of the Indian Penal Code, Sections 3, 4, 5 and 27 of the Arms Act and Section 17 of the C.L.A. Act.
Learned counsel for the petitioner submits that the petitioner is not named in the FIR, nothing has been recovered from the possession of the petitioner. Name of the petitioner has figured in the case in the confessional statement of co-accused.
Learned APP did not dispute the facts.
It appears that the name of the petitioner figured in the case in the confessional statement of co-accused and, Patna High Court Cr.Misc. No.41471 of 2014 (2) dt.19-11-2014 2 thereafter, petitioner was also arrested and he is said to have confessed his guilt. Except the confessional statement no tangible evidence is collected to show the involvement of the petitioner in the alleged crime.
Considering the facts aforesaid and nature of allegation made against the petitioner, he, namely, Chanarik Ravidas @ Chanarik Jee @ Chandan Jee is directed to be enlarged on bail on furnishing bail bond of Rs. 10,000/- (Ten Thousand) with two sureties of the like amount each to the satisfaction of the learned Sub-Divisional Judicial Magistrate, Sherghatti, Gaya in connection with Imamganj P.S. Case No. 110 of 2012.
(Prabhat Kumar Jha, J.) KKSINHA/-
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