Raghuveer Paswan vs The State Of Bihar
2021 Latest Caselaw 585 Patna

     IN THE HIGH COURT OF JUDICATURE AT PATNA
             CRIMINAL MISCELLANEOUS No.36935 of 2020
Arising Out of PS. Case No.-315 Year-2020 Thana- CHANPATIA District- West Champaran
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Raghuveer Paswan, about 32 years, male, Son Of Ramautar Paswan, Resident Of Village - Rajpur, P.S. - Shikarpur (Narkatiaganj), District - West Champaran

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

... ... Opposite Party/s ====================================================== Appearance :

For the Petitioner/s : Mr. Umesh Chandra Verma, Advocate For the State : Dr. Mrityunjaya Kumar Gautma, APP ====================================================== CORAM: HONOURABLE MR. JUSTICE AHSANUDDIN AMANULLAH ORAL JUDGMENT Date : 02-02-2021

Heard Mr. Umesh Chandra Verma, learned counsel for

the petitioner and Dr. Mrityunjaya Kumar Gautam, learned

Additional Public Prosecutor (hereinafter referred to as the

'APP') for the State.

2. The petitioner is in custody in connection with

Chanpatia (Kumarbag) PS Case No. 315 of 2020 dated

06.07.2020, instituted under Sections 413/414 of the Indian

Penal Code.

3. The allegation against the petitioner is that he was

caught with a stolen motorcycle.

4. Learned counsel for the petitioner submitted that he

was just standing near the motorcycle and has been falsely

implicated. It was submitted that the petitioner does not have Patna High Court CR. MISC. No.36935 of 2020 dt.02-02-2021

any criminal antecedent and is in custody since 07.07.2020.

5. Learned APP submitted that the petitioner was caught

with a stolen motorcycle.

6. Having considered the facts and circumstances of the

case and submissions of learned counsel for the parties, let the

petitioner be released on bail upon furnishing bail bonds of Rs.

25,000/- (twenty five thousand) with two sureties of the like

amount each to the satisfaction of the learned Sub-Divisional

Judicial Magistrate, West Champaran at Bettiah in Chanpatia

(Kumarbag) PS Case No. 315 of 2020, subject to the conditions

(i) that one of the bailors shall be a close relative of the

petitioner, (ii) that the petitioner and the bailors shall execute

bond with regard to good behaviour of the petitioner, and (iii)

that the petitioner shall also give an undertaking to the Court

that he shall not indulge in any illegal/criminal activity, act in

violation of any law/statutory provisions, tamper with the

evidence or influence the witnesses. Any violation of the terms

and conditions of the bonds or the undertaking shall lead to

cancellation of his bail bonds. The petitioner shall cooperate in

the case and be present before the Court on each and every date.

Failure to cooperate or being absent on two consecutive dates,

without sufficient cause, shall also lead to cancellation of his Patna High Court CR. MISC. No.36935 of 2020 dt.02-02-2021

bail bonds.

7. The application stands disposed off in the

aforementioned terms.

(Ahsanuddin Amanullah, J)

Anjani/-

AFR/NAFR U T