Kanchandev Singh vs The State Of Bihar
2021 Latest Caselaw 4361 Patna

    IN THE HIGH COURT OF JUDICATURE AT PATNA
                 CRIMINAL APPEAL (SJ) No.2188 of 2021
        Arising Out of PS. Case No.-23 Year-2020 Thana- ALIPUR District- Gaya
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KANCHANDEV SINGH, S/o Late Ram Gulam Singh, R/o village - Rupaspur, P.S. - Alipur, District - Gaya ... ... Appellant/s Versus THE STATE OF BIHAR ... ... Respondent/s ====================================================== Appearance :

For the Appellant/s : Mr. Prithivi Raj Singh, Advocate For the Respondent/s : Mrs. Usha Kumari-I, 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 11.02.2021 in

B.P. No. 83 of 2021 passed by the learned Special Judge,

S.C./S.T. Act, Gaya in connection with Alipur P.S. Case No. 23 of

2020 registered under Sections 304/34 of the Indian Penal Code,

Section 135 of the Electricity Act as well as Sections 3(2)(v)(a) of

the SC/ST Act.

Brother of the informant died of electrocution in the

field side and the allegation is that the electrification was done by Patna High Court CR. APP (SJ) No.2188 of 2021 dt.27-08-2021

the appellant and others.

Considering the nature of allegation, 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

investigation/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 the 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