Patna High Court - Orders
Vijay Kora vs The State Of Bihar on 24 February, 2012
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
Patna High Court Cr.Misc. No.5393 of 2012 (2) dt.24-02-2012
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.5393 of 2012
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Vijay Kora
.... .... Petitioner.
Versus
The State Of Bihar
.... .... Opposite Party.
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CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
SINGH
ORAL ORDER
2 24-02-2012Heard learned counsels for the petitioner and the State.
The petitioner is apprehending his arrest in a case registered for the offences punishable under Sections 147, 148, 149, 341, 302, 307, 379,353,333, 364 of the Indian Penal Code, 27 of the Arms Act and 17 of C.L. A. Act.
It is alleged that the extremists resorted to firing from the hills in which seven police personnels received injuries. The local Choukidar identified several persons who were named in the F.I.R. but the F.I.R. was registered against 150 unknown persons also.
It is submitted that the petitioner is not named in the F.I.R. and his name surfaced in confession of co-accused who have been granted bail by this Court. It is further submitted that others have also been granted bail vide various orders of this Court.
Patna High Court Cr.Misc. No.5393 of 2012 (2) dt.24-02-2012
Considering the aforesaid facts, let the petitioner, above named, be released on bail in the event of arrest or surrender before the learned court below within a period of twelve weeks from today in connection with Kajra P.S. Case No. 33 of 2010 on furnishing bail bond of Rs.10,000/-(Ten Thousand) with two sureties of the like amount each to the satisfaction of the learned C.J.M. Lakhisarai, subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.
U.K. (Dinesh Kumar Singh, J)