Patna High Court - Orders
Lalit Sahni vs The State Of Bihar on 31 July, 2024
Author: Anshuman
Bench: Anshuman
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.37650 of 2024
Arising Out of PS. Case No.-442 Year-2023 Thana- KANTI District- Muzaffarpur
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Lalit Sahni, Son of Ram Balli Sahni Resident of Village- Barhad, P.S.-
Hathauri, Dist.- Muzaffarpur.
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Alok Kumar Alok, Advocate
For the Opposite Party/s : Mr. Md. Matloob Rab, A.P.P.
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CORAM: HONOURABLE MR. JUSTICE DR. ANSHUMAN
ORAL ORDER
3 31-07-2024Heard learned counsel for the petitioner and learned A.P.P. for the State.
2. The petitioner seeks regular bail in connection with N.D.P.S. Case No, 122 of 2023 in Kanti P.S. Case No. 442 of 2023 dated 13.06.2023 lodged under Sections 489A, 489B, 489C, 489D, 489E and 412 of the Indian Penal Code and Sections 25(1-b)a, 26, 35 of the Arms Act and 8, 20B, 11C, 22 and 24 of the N.D.P.S. Act, pending before the 11th Additional Sessions Judge-cum-Special Judge, Muzaffarpur.
3. Learned counsel for the petitioner submits that the prayer for bail of the petitioner has earlier been rejected vide order dated 18.01.2024 passed in Cr. Misc. No. 926 of 2024 with liberty to the petitioner that he may renew his prayer for bail after framing of charge or after completion of one year Patna High Court CR. MISC. No.37650 of 2024(3) dt.31-07-2024 2/3 whichever is earlier.
4. Learned counsel for the State opposes the prayer for bail.
5. It transpires to this Court that the petitioner has mentioned the antecedent in paragraph 3 of the bail application is three, namely, Ahiyapur P.S. Case No. 753 of 2020, Aurai P.S. Case No. 38 of 2020 and Kanti P.S. Case No. 442 of 2023, whereas in the rejection order, it has been acknowledged by this Court in paragraph 4 of the order sheet that there are six criminal cases pending against the petitioner. The counsel for the petitioner has filed a supplementary affidavit in this case in which it has been mentioned that there are 10 cases pending against him. The details are as follows:-
(i) Aurai P.S. Case No. 39 of 2020
(ii) Hathauri P.S. Case No. 227 of 2018
(iii) Ahiyapur P.S. Case No. 753 of 2020
(iv) Aurai P.S. Case No. 191 of 2020
(v) Aurai P.S. Case No. 38 of 2020
(vi) Ahiyapur P.S. Case No. 692 of 2020
(vii) Kanti P.S. Case No. 407 of 2020
(viii) Siwaipatti P.S. Case No. 121 of 2023
(ix) Ahiyapur P.S. Case No. 275 of 2021 Patna High Court CR. MISC. No.37650 of 2024(3) dt.31-07-2024 3/3
(x) Aurai P.S. Case No. 101 of 2020
6. In this view of the matter, this Court is not inclined to grant bail to the petitioner. The prayer for bail of the petitioner is hereby rejected.
7. However, the petitioner may renew his prayer for bail after six months from today intimating his status about the completion of appearance or non-appearance with regard to all 10 cases in his bail application.
(Dr. Anshuman, J.) Ashwini/Aman/-
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