Patna High Court - Orders
Kamlesh Ram @ Kamlesh Kahar @ Kamlesh ... vs The State Of Bihar on 7 February, 2017
Author: Sanjay Kumar
Bench: Sanjay Kumar
Patna High Court Cr.Misc. No.5585 of 2017 (2) dt.07-02-2017
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.5585 of 2017
Arising Out of PS.Case No. -412 Year- 2016 Thana -GAYA MUFFSIL District- GAYA
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Kamlesh Ram @ Kamlesh Kahar @ Kamlesh Chandravanshi, son of
Bhuneshwar Ram, resident of village-Chaiti Pipar, P.S.-Ghoshi, District-
Jehanabad.
.... .... Petitioner
Versus
The State of Bihar
.... .... Opposite Party
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Appearance :
For the Petitioner : Mr. Dhirendra Kumar Sinha, Advocate
For the Opposite Party : Mr. Md. Ashlam Ansari, APP
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CORAM: HONOURABLE MR. JUSTICE SANJAY KUMAR
ORAL ORDER
2 07-02-2017Heard both sides.
The petitioner is in custody in connection with Muffasil P.S.Case No.412 of 2016 registered for an offence under Sections 147, 148, 149, 323, 341, 386, 435 and 379 IPC and Sections 14, 16, 17, 18, 20, 38 and 40 of the UAP Act and Section 17 of the CLA Act.
As per the prosecution case, the informant alleged that on 04.09.2016 some unknown persons came at the site where some construction work was going on. The accused persons demanded a levy of 10% for the work which was being carried out by the informant. They assaulted some of the staff and took away the mobile phones.
Learned counsel for the petitioner submits that this petitioner was apprehended merely on suspicion and there is no Patna High Court Cr.Misc. No.5585 of 2017 (2) dt.07-02-2017 allegation against this petitioner. The petitioner has not been put on test identification parade and nobody from the side of the informant has claimed his complicity against the petitioner.
Having regard to the above facts and circumstances, let the above named petitioner be released on bail on furnishing bail bond of Rs.10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of CJM, Gaya in connection with Muffasil P.S.Case No.412 of 2016.
(Sanjay Kumar, J) B.Kr./-
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