Patna High Court - Orders
Upendra Kumar vs The State Of Bihar on 30 March, 2022
Author: Anjani Kumar Sharan
Bench: Anjani Kumar Sharan
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.14317 of 2022
Arising Out of PS. Case No.-37 Year-2021 Thana- SIWAN MUFFASIL District- Siwan
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Upendra Kumar Son of Chhathu Yadav Resident of Village - Barahani ke
Tola, P.S.- Siwan (Mufassil), Distt.- Siwan.
... ... Petitioner/s
Versus
THE STATE OF BIHAR ... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Shambhu Prasad Yadav
For the Opposite Party/s : Mr.Md. Ataur Rahman
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CORAM: HONOURABLE MR. JUSTICE ANJANI KUMAR SHARAN
ORAL ORDER
2 30-03-2022Heard learned counsel for the petitioner and learned APP for the State.
The petitioner seeks bail in a case registered for the offence punishable under Sections 302, 120B, 341, 323, 307, 504, 506, 379, 354, 34 of the Indian Penal Code.
Vide order dated 16.12.2021, petitioner was granted anticipatory bail in Cr. Misc. No. 36574 of 2021 but the name of the petitioner in the aforesaid case was wrongly typed as Yogendra Kumar in place of Upendra Kumar. Thereafter, the Cr. Misc. No. 36574 of 2021 was dismissed as withdrawn only for petitioner no. 8 with liberty to file fresh bail application. Hence, this application.
Considering the facts that petitioner has already been granted anticipatory bail vide order dated 16.12.2021, let the petitioner above named, be released on bail on furnishing bail bond of Rs.20,000/- (rupees twenty thousand) with two sureties Patna High Court CR. MISC. No.14317 of 2022(2) dt.30-03-2022 2/2 of the like amount each to the satisfaction of the learned court below where the case is pending/successor court in connection with Siwan (Mufasil) P.S. Case No. 37 of 2021.
(Anjani Kumar Sharan, J) devendra/-
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