Patna High Court - Orders
Ravi Ranjan @ Ravi Ranjan Kumar @ Rana ... vs The State Of Bihar on 27 June, 2014
Author: Akhilesh Chandra
Bench: Akhilesh Chandra
Patna High Court Cr.Misc. No.18105 of 2014 (3) dt.27-06-2014
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.18105 of 2014
Arising Out of PS.Case No. -56 Year- 2013 Thana -GANDHIMAIDAN
District- PATNA
======================================================
1. Ravi Ranjan @ Ravi Ranjan Kumar @ Rana Kumar @ Tunni Singh Son
of Vishwanath Singh At present residing of 2004, Vashundhra Apptt.
Sheikhpura Road, P.S. - Shastri Nagar, District - Patna
.... .... Petitioner/s
Versus
1. The State of Bihar
.... .... Opposite Party/s
======================================================
CORAM: HONOURABLE MR. JUSTICE AKHILESH CHANDRA
ORAL ORDER
3 27-06-2014Heard learned counsel for the petitioner, learned counsel for the informant and learned Additional Public Prosecutor for the State.
The petitioner, apprehends his arrest in connection with a case registered for the offence punishable under section 420, 467, 468, 471, 504, 506, 120(B) of the Indian Penal Code as well as under Sections 43, 65, 66, 73 of I. T. Act, is one of the named accused in this case instituted on the basis of complaint case no. 346/2013 arising out of some transaction.
Submission is of false implication under confusion, parties have already arrived at amicable settlement and due application to this effect is on the record of the court below. Further, petitioner carries no criminal antecedent except the cases bearing (1) S.K. Puri P.S. Case No. 168 of 2012 (2) S.K. Puri P.S. Case No. 259 of 2012 and (3) Kotiwali P.S. Case No. 12 of 2013, wherein he is on bail.
Patna High Court Cr.Misc. No.18105 of 2014 (3) dt.27-06-2014
If, it is so, in the event, informant appearing before the court below on due identification supported with personal affidavit with his free-will and consent without any coercion and also stood as one of the bailors, in the event of his arrest/surrender before the court below within four weeks, let the above named petitioner be enlarged on bail on furnishing bail bond of Rs. 10,000/- (ten thousand only) with two sureties of the like amount each to the satisfaction of Chief Judicial Magistrate, Patna, in connection with Gandhi Maidan P.S. Case No. 56/2013, subject to condition laid down under Section 438 (2) of the Code of Criminal Procedure with additional condition to remain physically present before the court below on each and every date at least for two years or till disposal of the case, whichever is earlier and in case of failure on two consecutive dates without giving any reasonable explanation, the liberty granted shall be deemed to be cancelled.
Rajeev/- (Akhilesh Chandra, J) U T