Ram Pravesh Raut @ Gore Lal vs The State Of Bihar on 15 December, 2017

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Patna High Court - Orders

Ram Pravesh Raut @ Gore Lal vs The State Of Bihar on 15 December, 2017

Bench: Rajendra Kumar Mishra

                    IN THE HIGH COURT OF JUDICATURE AT PATNA
                                  Criminal Miscellaneous No.57432 of 2017
                       Arising Out of PS.Case No. -276 Year- 2017 Thana -GIRIYAK District- NALANDA
                                                      (BIHARSHARIFF)
                 ======================================================
                 Ram Pravesh Raut @ Gore Lal, S/o Late Somar Raut, R/o Village-
                 Ahiyachak, P.S.- Katarisarai, District- Nalanda.

                                                                                 .... ....   Petitioner.
                                                        Versus
                 The State of Bihar

                                                                 .... .... Opposite Party.
                 ======================================================
                 Appearance :
                 For the Petitioner  : M.S. Ajay Kumar Thakur, Amit Kumar & Praveen
                                       Kumar, Advocates.
                 For the State      : Smt. Sangeeta Sharma, A.P.P.
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE RAJENDRA KUMAR
                 MISHRA
                 ORAL ORDER
                                               --------------

2   15-12-2017

Heard learned counsel for the petitioner and the learned A.P.P. for the State.

The petitioner apprehends his arrest in connection with Giriyak (Katrisarai) P.S. Case No.276 of 2017 registered under Sections 419, 420, 467, 468 and 471 of the Indian Penal Code besides Section 66 of the Information Technology Act.

The accusation is that on receiving secret information to the effect that the petitioner along with his associates is running the business of cheating by advertising in "Naap-Toal Programme" on Television for winning the prize or miracle ring and locket, the informant along with other police officials raided Patna High Court Cr.M isc. No.57432 of 2017 (2) dt.15-12-2017 2/3 the house of the petitioner. On seeing them, the persons, who were present there, started to flee away but four persons, namely, Vikash Mahto, Shashishankar Kumar, Chandan Kumar and Kuldeep Kumar, were apprehended, while 6 persons including the petitioner succeeded to flee away. On search of the house of the petitioner, 20 mobile sets, 20 forged stamps, 50 golden colour rings, 50 golden colour lockets, the list showing the name of the customers of "Naap-Toal", 12 registers, two liters country made liquor, six motorcycles etc. were recovered.

Learned counsel for the petitioner submits that it would appear from the F.I.R. that the petitioner was not apprehended on the spot. The petitioner has no criminal antecedent except Giriya (Katrisarai) P.S. Case No.277 of 2017 registered under Section 30(A) of the Bihar Prohibition and Excise Act, 2016, regarding the recovery of two liters country made liquor from his house, as detailed in the F.I.R.

Having considered the facts and the circumstances of the case, let the petitioner, above named, in the event of his arrest or surrender by him within six weeks from today, be enlarged on bail on his furnishing bail bond of Rs.10,000/-(Rupees Ten Thousand) with two sureties of the like amount each to the satisfaction of the Additional Chief Judicial Magistrate-I, Nalanda, in connection Patna High Court Cr.M isc. No.57432 of 2017 (2) dt.15-12-2017 3/3 with Giriyak (Katrisarai) P.S. Case No.276 of 2017, subject to the conditions laid down under Section 438(2) Cr.P.C.

(Rajendra Kumar Mishra, J) P.S./-

U        T

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Patna High Court - Orders