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Kriti Lal Azad @ Kiran Kumar vs The State Of Bihar on 20 January, 2020

Author: Vinod Kumar Sinha

Bench: Vinod Kumar Sinha

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.79412 of 2019
                       Arising Out of PS. Case No.-271 Year-2019 Thana- GORAUL District- Vaishali
                 ======================================================
                 KRITI LAL AZAD @ KIRAN KUMAR Son of Dilip Kumar Ward No.5,
                 Village- Mathna Milki, P.S.- Goraul (Kathara - O.P.), District- Vaishali at
                 Hajipur

                                                                                   ... ... Petitioner/s
                                                        Versus
           1.    THE STATE OF BIHAR Bihar
           2.    The Managing Director, NBPDCL (BSEB) Patna Bihar

                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :        Mr.Anish Chandra
                 For the Opposite Party/s :        Mr.Upendra Kumar
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE VINOD KUMAR SINHA
                                       ORAL ORDER

2   20-01-2020

Heard learned counsel for the parties.

Petitioner is apprehending his arrest in connection with Goraul P.S.Case No.271 of 2019 , registered for offences punishable under Sections 147, 341, 323, 353, 379, 427, 506, 504 of the Indian Penal Code.

Petitioner is named in the FIR and there is allegation against nine accused persons including the petitioner that they entered inside the power house and damaged the public property.

Submission of the learned counsel for the petitioner is that no specific allegation has been attributed against him and he has no criminal antecedent.

Patna High Court CR. MISC. No.79412 of 2019(2) dt.20-01-2020 2/2 Heard learned A.P.P. also.

Having heard both sides and in view of the facts and circumstances, as stated above, let the petitioner, above named, in the event of arrest or surrender before the learned court below, be released on bail on furnishing bail bond of Rs.25,000/- (Twenty Five Thousand) with two sureties of the like amount each to the satisfaction of the learned ACJM-I, Vaishali at Hajipur in connection with Goraul P.S.Case No.271 of 2019, subject to conditions as laid down under Section 438 (2) of the Code of Criminal Procedure.

With the above direction, this application is allowed.

(Vinod Kumar Sinha, J) chn/-

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