Patna High Court - Orders
O. P. Singh @ Upendra Singh @ Upendra ... vs The State Of Bihar on 25 January, 2019
Author: Vinod Kumar Sinha
Bench: Vinod Kumar Sinha
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.75608 of 2018
Arising Out of PS. Case No.-99 Year-2001 Thana- FATEHPUR District- Gaya
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O. P. Singh @ Upendra Singh @ Upendra Kumar Son of Kumar Deo Singh
Resident of Village-Bargaon, P.S. Fatehpur,Distt.-Gaya
... ... Petitioner/s
Versus
The State Of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Sanjay Kumar Singh,Advocate
For the Opposite Party/s : Mr. Surendra Kumar, A.P.P.
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CORAM: HONOURABLE MR. JUSTICE VINOD KUMAR SINHA
ORAL ORDER
3 25-01-2019Heard the parties.
The petitioner seeks anticipatory bail in connection with Fatehpur P.S. Case No. 99 of 2001, registered for offences punishable under Sections 392/411 of the Indian Penal Code.
As per F.I.R., allegation against the petitioner is that he along with other co-accused snatched the motorcycle of the informant alongwith Rs. 20,000/- and ornaments and the petitioner has been made accused in four cases also.
Submission of the learned counsel for the petitioner is that the petitioner has falsely been implicated in this case and the petitioner is not named in the F.I.R. nor his name transpires in the statement of any witness during investigation.
Patna High Court Cr.Misc. No.75608 of 2018(3) dt.25-01-2019 2/2 Heard learned A.P.P. who opposes the prayer for bail. . Learned A.P.P. opposes the prayer for bail.
Having heard both sides and in view of the facts and circumstances, as discussed above, I am not inclined to grant bail to the petitioner, accordingly, prayer of anticipatory bail is rejected with a direction to the petitioner that if he surrenders before the Court below within a period of six weeks from the date of receipt of order and make prayer for regular bail, the same will be considered by the learned Court below on its own merit without being prejudiced by this order of this Court and if possible, to be disposed of on the same day.
This application is accordingly dismissed.
(Vinod Kumar Sinha, J) sudha/-
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