Arvind Paswan @ Arbind Paswan vs The State Of Bihar
2021 Latest Caselaw 4359 Patna

    IN THE HIGH COURT OF JUDICATURE AT PATNA
                 CRIMINAL APPEAL (SJ) No.2736 of 2021
      Arising Out of PS. Case No.-131 Year-2020 Thana- KHAGAUL District- Patna
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ARVIND PASWAN @ ARBIND PASWAN, S/O LATE RAM PRIT PASWAN, R/O MANGAL AKHADA, P.S. - MALSALAMI, DISTRICT - PATNA ... ... Appellant/s Versus THE STATE OF BIHAR ... ... Respondent/s ====================================================== Appearance :

For the Appellant/s : Mr. Ashish, Advocate For the Respondent/s : Mr. Sadanand Paswan, Spl.P.P. ====================================================== CORAM: HONOURABLE MR. JUSTICE BIRENDRA KUMAR ORAL JUDGMENT Date : 27-08-2021

Heard the parties in virtual Court.

Let the defects be removed within four weeks after

start of the physical Court.

This is an appeal under Section 14-A(2) of the

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities)

Act, 1989 (hereinafter referred to as the "SC/ST Act") against the

refusal of prayer for regular bail vide order dated 04.03.2021

passed by the learned Additional Sessions Judge-III-cum-Special

Judge, S.C./S.T., Patna in connection with Special Case No. 429

of 2020 arising out of Khagaul P.S. Case No. 131 of 2020

registered under Sections 323, 341, 307/34 of the Indian Penal

Code, Section 27 of the Arms Act as well as Sections 3(i)(r)(s)

and 3(2)(va) of the SC/ST Act.

Co-accused Deepak @ Teni Paswan is alleged to Patna High Court CR. APP (SJ) No.2736 of 2021 dt.27-08-2021

have caused firearm injury to the informant. There is no specific

overt act against the appellant. Investigation of the case against

the appellant is already complete.

Considering the facts aforesaid, let the appellant,

above named, be released on bail on furnishing bail bond of

Rs.20,000/- (Rupees Twenty Thousand) with two sureties of the

like amount each to the satisfaction of learned Court below where

the case is pending in connection with the aforesaid case, subject

to the following conditions:-

(a) The appellant shall fully cooperate with the trial

of the case, failing which the court below shall be at liberty to

cancel the bail bond of the appellant.

(b) Both the bailors shall be resident of territorial

jurisdiction of the learned court below.

(c) The appellant shall not leave the country without

permission of the learned trial court.

Accordingly, the impugned order is set aside and this

appeal stands allowed.

(Birendra Kumar, J)

Kundan/-

AFR/NAFR                N.A.
CAV DATE                N.A.
Uploading Date          31.08.2021
Transmission Date       31.08.2021