Patna High Court - Orders
Krishna Yadav @ Kaushal Ji vs The State Of Bihar on 29 November, 2017
Author: Ashutosh Kumar
Bench: Ashutosh Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.53760 of 2017
Arising Out of PS.Case No. -176 Year- 2009 Thana -BARACHATTI District- GAYA
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Krishna Yadav @ Kaushal Ji Son of Tulsi Yadav, R/o Village- Dewaria,
P.S.- Barachatti, District- Gaya.
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Sanjay Kumar Sharma
For the Opposite Party/s : Mr. Sri Nand Kishore Pd
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CORAM: HONOURABLE MR. JUSTICE ASHUTOSH KUMAR
ORAL ORDER
3 29-11-2017Heard the counsels for the parties.
The petitioner seeks bail in connection with Barachatti P.S. Case No. 176 of 2009 dated 23.06.2009 instituted for the offences under Sections 147, 148, 342, 379, 427 of the Indian Penal Code, Sectio 3/4 of the Explosive Substances Act as well as Section 17 of the Criminal Law Amendment Act.
The petitioner is not named in the F.I.R and his name transpired only during the course of investigation through the mouth of some of the witnesses.
Learned counsel for the petitioner has submitted that there is no specific allegation against the petitioner and that many persons have been made accused in this case who are alleged to have indulged in extremist activities and some of them Patna High Court Cr.M isc. No.53760 of 2017 (3) dt.29-11-2017 2/2 have already been released on bail by the orders of different Benches of this Court.
The petitioner is in custody since 22.08.2016. Regard being had to the aforesaid facts, this Court is inclined to grant bail to him.
The petitioner, above named is directed to be released on bail on furnishing bail bonds of Rs. 10,000/-(ten thousand) with sureties of the like amount each to the satisfaction of learned Additional Chief Judicial Magistrate, Sherghati at Gaya in connection with Barachatti P.S. Case No. 176 of 2009.
(Ashutosh Kumar, J) Shageer/-
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