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Pappu Kumar Ray @ Pappu Ray @ Sharla Ray vs The State Of Bihar on 3 August, 2012

Author: Gopal Prasad

Bench: Gopal Prasad

      Patna High Court Cr.Misc. No.30137 of 2012 (2) dt.03-08-2012




                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                                   Criminal Miscellaneous No. 30137 of 2012
                   ======================================================
                   Pappu Kumar Ray @ Pappu Ray @ Sharla Ray
                                                                        .... .... Petitioner/s
                                                    Versus
                   The State of Bihar
                                                                   .... .... Opposite Party/s
                   ======================================================

                   CORAM: HONOURABLE MR. JUSTICE GOPAL PRASAD
                   ORAL ORDER

2   03-08-2012

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

This is a petition for grant of regular bail in a case under Sections 363 and 366(A) of the Indian Penal Code.

The occurrence took place on 22.07.2011 and the First Information Report was lodged on 28.07.2011 after six days of the occurrence. It is alleged that the informant learnt that the victim went with this petitioner.

Learned counsel for the petitioner submits that the petitioner himself surrendered on 1.08.2011 and the police could not recover the victim. However, the charge has been framed on 17.03.2012 but since then the victim has not been recovered.

Learned counsel for the complainant, however, opposes the prayer for bail.

Hence, having regard to the facts and circumstances of Patna High Court Cr.Misc. No.30137 of 2012 (2) dt.03-08-2012 the case, the petitioner above named is ordered 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 the learned Ad hoc Additional Sessions Judge - Vth, Katihar in connection with S. T. No. 49 of 2012 arising out of Katihar (M) P. S. Case No. 87 of 2011, subject to the condition that the petitioner shall appear in the case on each and every date fixed by the court below and any absence of the petitioner shall be subject to the satisfaction of the court below on reasonable grounds and the trial court shall expedite the trial.

Kundan/-                                       (Gopal Prasad, J.)