Patna High Court - Orders
Shashi Kumar @ Mangu @ Shashi Yadav vs The State Of Bihar on 3 February, 2016
Author: Sudhir Singh
Bench: Sudhir Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.46656 of 2015
Arising Out of PS.Case No. -139 Year- 2014 Thana -SARSI District- PURNIA
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Shashi Kumar @ Mangu @ Shashi Yadav son of Shri Sukhdeo Yadav R/o
Village- Pipra, Post- Pipra, P.S.- Banmankhi, District- Purnea.
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
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CORAM: HONOURABLE MR. JUSTICE SUDHIR SINGH
ORAL ORDER
2 03-02-2016Petitioner is permitted to make necessary correction in para-1 of the petition.
Heard learned counsel for the petitioner and the State. The petitioner is apprehending his arrest in a case instituted under Sections 363 and 364/34 of the Indian Penal Code and later on Sections 302, 201 and 120B of the Indian Penal Code.
Allegation against the petitioner is of kidnapping son of the informant.
It is submitted on behalf of the petitioner that he has got no criminal antecedent. He has been made accused due to mistake of fact. There is no eye witness to the alleged occurrence. The other co-accused has been granted bail vide Cr. Misc. no. 20927 of 2015.
On behalf of the State, it is submitted that petitioner is named in the F.I.R.
Considering the aforesaid facts and circumstances, let the above named petitioner, in the event of arrest or surrender in the court below within a period of six weeks, be released on bail on furnishing bail bond of Rs. 10,000/- (Ten thousand only) with two sureties of the like amount each to the satisfaction of learned Chief 2 Patna High Court Cr.Misc. No.46656 of 2015 (2) dt.03-02-2016 2/2 Judicial Magistrate, Purnea, in connection with Sarsi P.S. Case no. 139 of 2014, subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.
(Sudhir Singh, J) sudip/-
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