Patna High Court - Orders
Krishna Kumar @ Kishna Kumar @ Kishan ... vs The State Of Bihar on 5 October, 2016
Author: Shivaji Pandey
Bench: Shivaji Pandey
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.43213 of 2016
Arising Out of PS.Case No. -72 Year- 2016 Thana -PATLIPUTRA District- PATNA
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1. KRISHNA KUMAR @ KISHNA KUMAR @ KISHAN KUMAR S/o
Devi Prasad resident of Village- Arasia Baxar, Police Station- Sarpattah,
District- Jaunpur (U.P.) at present resident of Ghargappa, Police Station-
Panjipara, District- North Dinapur, West Bengal.
.... .... Petitioner/s
Versus
1. The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Pramod Kumar
For the Opposite Party/s : Mr. Md. Anzarul Haque Sahara
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CORAM: HONOURABLE MR. JUSTICE SHIVAJI PANDEY
ORAL ORDER
2 05-10-2016Heard learned counsel for the petitioner and learned counsel for the State.
The petitioner seeks bail in a case instituted for the offences under Sections 420 and 379 of the Indian Penal Code.
Petitioner has criminal antecedent. Allegation has been made that petitioner along with others have committed theft of the vehicle of the informant and on his statement vehicle has been recovered.
Learned counsel for the petitioner has submitted that petitioner is a motor mechanic and whenever the vehicle will come he will repair the same and nowhere it has been stated Patna High Court Cr.Misc. No.43213 of 2016 (2) dt.05-10-2016 2 that he will carry the Garage. One Golu Kumar has been granted bail by the Magistrate on 16th April, 2016.
Having considered the facts and circumstances of the case, let petitioner, Krishna Kumar @ Kishna Kumar @ Kishan Kumar, be released on bail on or after 8th November, 2016 on furnishing bail bonds of Rs.10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of the Judicial Magistrate, Ist Class, Patna in connection with Pataliputra P.S. Case No.72 of 2016, subject to the conditions that (i) one of the bailors shall be a close relative of the petitioner i.e. father, mother, wife or son (ii) If the petitioner is found involved in future in similar type of case the prosecution will be at liberty to make prayer for cancellation of his bail and the court below will pass necessary order including cancellation of bail and (iii) petitioner would participate in the court proceeding and in the event of being absent on two consecutive dates, the court below will be at liberty to cancel the bail bonds of the petitioner.
Vinay/- (Shivaji Pandey, J) U T