Patna High Court - Orders
Sanju Chouhan @ Sanchay Chouhan vs The State Of Bihar on 13 September, 2022
Author: Prabhat Kumar Singh
Bench: Prabhat Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.25762 of 2022
Arising Out of PS. Case No.-309 Year-2019 Thana- KISHANGANJ District- Kishanganj
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Sanju Chouhan @ Sanchay Chouhan Son of Ram Prasad Chouhan Resident
of Village - Paschim Baluchukka, P.s.- Panjipara (Goalpokhar), Distt.- Uttar
Dinajpur (West Bengal).
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Raj Kumar
For the Opposite Party/s : Mr.Satya Nand Shukla
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CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR SINGH
ORAL ORDER
2 13-09-2022Heard both parties.
The petitioner apprehends his arrest in Kishanganj P.S. Case No. 309 of 2019, registered for the offences punishable under Sections 384, 386, 379/34 of the Indian Penal Code.
As per the prosecution case, petitioner along with others are alleged to have extorted money from truck drivers.
It is submitted that petitioner has been made accused on the basis of confessional statement of co-accused who were apprehended on the spot. No incriminating article has been recovered from possession of this petitioner. None of the drivers or owners has named this petitioner.
Patna High Court CR. MISC. No.25762 of 2022(2) dt.13-09-2022 2/2 Counsel for State however vehemently opposed the prayer for bail and submitted petitioner is named in the FIR and has got four criminal antecedents.
Considering the facts aforesaid and criminal antecedents of the petitioner, I am not inclined to enlarge the petitioner above-named on anticipatory bail. Accordingly, the same is rejected.
(Prabhat Kumar Singh, J) vinita/-
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