Shivam Kumar vs The State Of Bihar on 24 March, 2022

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Patna High Court - Orders

Shivam Kumar vs The State Of Bihar on 24 March, 2022

Bench: Sunil Kumar Panwar

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.46261 of 2021
                      Arising Out of PS. Case No.-42 Year-2020 Thana- PURNAHYA District- Sheohar
                 ======================================================
                 Shivam Kumar S/o Arvind Kumar Singh Resident of village - Riga P.S. -
                 Riga, District - Sitamarhi.

                                                                                  ... ... Petitioner/s
                                                       Versus
                 The State of Bihar Bihar

                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :       Mr.Virendra Kumar
                 For the Opposite Party/s :       Mr.Abhay Kumar
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE SUNIL KUMAR PANWAR
                                       ORAL ORDER

2   24-03-2022

Heard learned counsel for the petitioner as well as learned Additional Public Prosecutor for the State.

Petitioner is apprehending his arrest in a case registered for the offences punishable under Sections 392/34 of the Indian Penal Code.

As per allegation in the F.I.R, three unknown miscreants snatched the motorcycle and mobile phone of the informant.

Learned counsel for the petitioner submits that petitioner has falsely been implicated in this case. His name has transpired in this case on the basis of confessional statement of co-accused Angesh Kumar. No incriminating article has been recovered from possession of the petitioner. Petitioner has got clean antecedent.

Patna High Court CR. MISC. No.46261 of 2021(2) dt.24-03-2022 2/2 Learned Additional Public Prosecutor opposed the bail prayer of the petitioner.

Considering the facts and circumstance of the case as well as submission of the parties, let the petitioners in the event of their arrest or surrender before the Court Below within a period of four weeks from today, be released on anticipatory bail on furnishing bail bonds of Rs. 10,000/- (Ten Thousand) with two sureties of the like amount each to the satisfaction of learned Additional Chief Judicial Magistrate, Sheohar in connection with Purnahiya P.S Case No. 42 of 2020 subject to the conditions as laid down under Section 438(2) of the Cr.P.C (Sunil Kumar Panwar, J) N.K/-

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Patna High Court - Orders