Patna High Court - Orders
Md. Irfan @ Md. Irfan Khan @ Akhtar vs The State Of Bihar on 15 May, 2018
Author: Arun Kumar
Bench: Arun Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.29906 of 2018
Arising Out of PS. Case No.-171 Year-2016 Thana- GURUA District- Gaya
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Md. Irfan @ Md. Irfan Khan @ Akhtar, Son of Md. Alam Khan, Resident of
Village Ketaribag, PS Jori, District Chatra (Jharkhand)
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Paras Nath
For the Opposite Party/s : Mr. Sri Amit Kumar Rakesh
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CORAM: HONOURABLE MR. JUSTICE ARUN KUMAR
ORAL ORDER
2 15-05-2018Heard learned counsel for the petitioner and the learned APP for the State.
Petitioner, already in custody, seeks bail in connection with Gurua PS Case No.171 of 2016, registered under Section 392 of the Indian Penal Code.
Learned counsel for the petitioner submits that looted mobile was recovered from possession of one Pawan Kumar who has made confessional statement and the only material against the petitioner is the disclosure of his name in the confessional statement of Pawan Kumar, neither any incriminating material was recovered from possession of the petitioner nor he was put on TIP, charge sheet has been submitted in this case and another co-accused, Rizwan @ Rizwan Khan @ Rizu Khan, similarly situated, has been Patna High Court Cr.Misc. No.29906 of 2018(2) dt.15-05-2018 2/2 admitted to bail by a co-ordinate Bench of this Court vide Cr. Misc. No.2236 of 2018 on 07.02.2018.
Having considered the aforesaid facts and circumstances, petitioner Md. Irfan @ Md. Irfan Khan @ Akhtar is directed to 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 learned Judicial Magistrate, 1st Class, Sherghati, Gaya in connection with Gurua PS Case No.171 of 2016.
(Arun Kumar, J) S.KUMAR/-
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