Gudu Kumar @ Ranjeet Kumar vs The State Of Bihar
2021 Latest Caselaw 3719 Patna

     IN THE HIGH COURT OF JUDICATURE AT PATNA
                CRIMINAL APPEAL (SJ) No.2012 of 2021
      Arising Out of PS. Case No.-806 Year-2020 Thana- SONEPUR District- Saran
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GUDU KUMAR @ RANJEET KUMAR S/o Bhushan Ray Resident of Village - Pahleja, Shahpur Diyara, P.S. - Sonpur, Dist. - Saran at Chapra.

... ... Appellant/s Versus The State of Bihar ... ... Respondent/s ====================================================== Appearance :

For the Appellant/s : Mr. Bijay Bhushan Prasad, Advocate For the Respondent/s : Mr. Sadanand Paswan, Spl. P.P. ====================================================== CORAM: HONOURABLE MR. JUSTICE BIRENDRA KUMAR ORAL JUDGMENT Date : 27-07-2021

Heard learned counsel for the parties.

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 05.02.2021

passed by the learned 1st Additional Sessions Judge-cum-Special

Judge, SC/ST (POA) Act, Saran at Chapra in connection with

Sonpur P.S. Case No. 806 of 2020 registered under Sections 147,

148, 149, 341, 323, 324, 307, 337, 338, 379, 504, 506 of the

Indian Penal Code, Section 27 of the Arms Act as well as Sections

3(i)(v)(s) of the SC/ST Act.

Considering the fact that specific overt act is alleged

against other co-accused persons and investigation of the case is

already complete, let the appellant, above named, be released on Patna High Court CR. APP (SJ) No.2012 of 2021 dt.27-07-2021

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          29.07.2021
Transmission Date       29.07.2021