Ranjit Kumar @Ranjit Mahto vs The State Of Bihar
2021 Latest Caselaw 738 Patna

     IN THE HIGH COURT OF JUDICATURE AT PATNA
             CRIMINAL MISCELLANEOUS No.37622 of 2020
      Arising Out of PS. Case No.-30 Year-2020 Thana- DUMRA District- Sitamarhi
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Ranjit Kumar @Ranjit Mahto, aged about 25 years (M), son of Bechan Mahto Resident of Village- Sonbarsa Ward No.- 1, P.S.- Sonbarsa, District- Sitamarhi

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

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

For the Petitioner/s : Mr. Sanjay Kumar, Advocate For the State : Ms.Veena Rani Prasad, APP ====================================================== CORAM: HONOURABLE MR. JUSTICE AHSANUDDIN AMANULLAH ORAL JUDGMENT Date : 08-02-2021

Heard Mr. Sanjay Kumar, learned counsel for the

petitioner and Ms. Veena Rani Prasad, learned Additional Public

Prosecutor (hereinafter referred to as the 'APP') for the State.

2. The petitioner is in custody in connection with Dumra

PS Case No. 30 of 2020 dated 25.01.2020, instituted under

Section 379 of the Indian Penal Code.

3. The allegation against the petitioner is that he had

stolen the motorcycle of the informant.

4. Learned counsel for the petitioner submitted that the

FIR is against unknown persons and on the confessional

statement of co-accused Ramesh Kumar @ Bantha he has been

made accused in the present case and two other cases. It was

submitted that neither there is any recovery from him nor he has Patna High Court CR. MISC. No.37622 of 2020 dt.08-02-2021

been identified by any person. Learned counsel submitted that

the petitioner is in custody since 12.05.2020.

5. Learned APP submitted that the co-accused has taken

the name of the petitioner as being party to the crime.

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 Chief Judicial

Magistrate, Sitamarhi in Dumra PS Case No. 30 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 Patna High Court CR. MISC. No.37622 of 2020 dt.08-02-2021

also lead to cancellation of his bail bonds.

7. The application stands disposed off in the

aforementioned terms.

(Ahsanuddin Amanullah, J)

Anjani/-

AFR/NAFR U T