Patna High Court - Orders
Md. Murtuza Hafiz @ Murtaza Hussain @ ... vs The State Of Bihar on 26 March, 2019
Author: S. Kumar
Bench: S. Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.12805 of 2019
Arising Out of PS. Case No.-238 Year-2015 Thana- MANJHAGARH District- Gopalganj
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MD. MURTUZA HAFIZ @ MURTAZA HUSSAIN @ MURTUZA HAFIZ
Son of Sattar Mian, Resident of Village - Pathra, P.S.- Manjhagarh, Distt.-
Gopalganj.
... ... Petitioner/s
Versus
THE STATE OF BIHAR.
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. K. N. Choubey (Sr. Adv.)
: Mr. Prashant Kumar, Adv.
For the Opposite Party/s : Mr. Sunil Kumar Pandey
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CORAM: HONOURABLE MR. JUSTICE S. KUMAR
ORAL ORDER
3 26-03-2019Heard learned counsel for the petitioner and learned counsel for the State.
Petitioner, who is in custody seeks bail in connection with Manjhagarh P.S. Case No. 238 of 2015 registered for offences punishable under sections 363, 366(A) of the Indian Penal Code.
Petitioner had earlier moved this Court for anticipatory bail vide Criminal Miscellaneous No. 52429 of 2017 which was rejected on 21.12.2017 and thereafter he moved this Court for regular bail vide Cr. Misc. No. 54012 of 2018 but the same was rejected on 27.09.2018.
Allegation against petitioner is of kidnapping the daughter of informant.
Patna High Court CR. MISC. No.12805 of 2019(3) dt.26-03-2019 2/3 It has been submitted on behalf of the petitioner that petitioner is innocent and has been falsely implicated in this case. It has been further submitted that the occurrence took place on 21.10.2015 whereas FIR was registered on 02.11.2015 after a delay of 12 days. There is no eye witness of the occurrence. Petitioner has no criminal antecedent and he is in custody since 04.06.2018.
Considering the nature of allegation against petitioners, I am not inclined to grant bail to the petitioner at this stage. Accordingly the prayer for bail is rejected.
However, petitioner may renew his prayer for bail after framing of charge. If charge has already been framed in this case, petitioner shall be released on bail in the court below itself on furnishing bail bond of Rs. 10,000/- (ten thousand) each with two sureties of the like amount each to the satisfaction of learned C.J.M., Gopalganj, in connection with Manjhagarh P.S. Case No. 238 of 2015 subject to the conditions that:-
(1) Bailors should be local having sufficient immovable property within the jurisdiction of the court concerned.
(2) Petitioner shall co-operate in the trial and shall be present on each and every date fixed Patna High Court CR. MISC. No.12805 of 2019(3) dt.26-03-2019 3/3 by the court and his absence on two consecutive dates without proper and sufficient reason the trial court will be at liberty to cancel his bail bond.
(3) If the petitioner tampers with the evidence or the witnesses of the case, in that case, prosecution will be at liberty to move for cancellation of bail of the petitioner.
With the above observation, this application is disposed of.
(S. Kumar, J) veena/-
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