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Patna High Court - Orders

Paras Yadav vs The State Of Bihar on 6 December, 2021

Author: Satyavrat Verma

Bench: Satyavrat Verma

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.36500 of 2021
                         Arising Out of PS. Case No.-699 Year-2019 Thana- JAMUI District- Jamui
                 ======================================================
                 Paras Yadav S/O Narayan Yadav, R/O Village-Chatthudhanua, P.S-Jamui and
                 District-Jamui.

                                                                                    ... ... Petitioner/s
                                                        Versus
                 THE STATE OF BIHAR

                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :        Mr. Akash Raj, Advocate
                 For the Opposite Party/s :        Mr. Narsingh Tanti, APP
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE SATYAVRAT VERMA
                                       ORAL ORDER

2   06-12-2021

Heard the learned counsel for the petitioner and the learned APP for the State.

The petitioner seeks bail in connection with Jamui P.S. Case No. 699/2019 instituted for the offences under Sections 147, 148, 149, 302 and 120(B) of the Indian Penal Code and Section 27 of the Arms Act.

The learned counsel for the petitioner submits that the petitioner is in custody since 09.02.2021, he is a person with clean antecedents, charge-sheet has been submitted in this case.

Learned counsel for the petitioner further submits that from perusal of the allegation as alleged in the FIR, it would manifest that all accused persons including this petitioner have killed the father of the informant. Learned counsel for the petitioner submits that the petitioner is innocent and has falsely Patna High Court CR. MISC. No.36500 of 2021(2) dt.06-12-2021 2/2 been implicated in this case. There is no specific overtact against the petitioner. It is submitted that the similarly situated co-accused, namely, Mani Yadav @ Manish and Panchanand Yadav have been granted bail by the Court in Cr. Misc. No.37292/2020 and9730/2021.

Learned APP for the State opposes the bail application.

Considering the facts aforesaid, the petitioner, above named, is directed to be released on bail on his furnishing bail- bonds in the sum of Rs.10,000/- (Rupees Ten Thousand) with two sureties of the like amount each to the satisfaction of learned C.J.M., Jamui, in connection with Jamui P.S. Case No. 699/2019.

(Satyavrat Verma, J) amitkumar/-

U      T