Ajit Kumar @ Banshi Lal vs The State Of Bihar
2021 Latest Caselaw 1234 Patna

     IN THE HIGH COURT OF JUDICATURE AT PATNA
             CRIMINAL MISCELLANEOUS No. 37619 of 2020
  Arising Out of PS Case No.-583 Year-2019 Thana- HAJIPUR SADAR District- Vaishali
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Ajit Kumar @ Banshi Lal, aged about 20 years (Male) Son of Ram Prasad Rai, Resident of Village- Dighi Kala East, PS- Hajipur Sadar, District- Vaishali.

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

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

For the Petitioner/s    :        Mr. Ranjit Kumar Thakur, Advocate
For the State           :        Mr. Md. Arif, APP

====================================================== CORAM: HONOURABLE MR. JUSTICE AHSANUDDIN AMANULLAH ORAL JUDGMENT Date : 03-03-2021

The matter has been heard via video conferencing.

2. Heard Mr. Ranjit Kumar Thakur, learned counsel for

the petitioner and Mr. Md. Arif, learned Additional Public

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

3. The petitioner is in custody in connection with

Hajipur Sadar PS Case No. 583 of 2019 dated 03.09.2019,

instituted under Sections 392 and 412 of the Indian Penal Code.

4. The petitioner, is alleged to be party to looting of the

van along with articles, of the informant.

5. Learned counsel for the petitioner submitted that the

van and articles has not been recovered from his possession and it

was in front of the door of his maternal grandfather, who has Patna High Court CR. MISC. No.37619 of 2020 dt.03-03-2021

named him due to mala fide intention as he was asking for share

in the property. Learned counsel submitted that the petitioner is in

custody since 12.06.2020, having no criminal antecedent.

6. Learned APP submitted that there is no occasion for a

grandfather to implicate his grandson and the vehicle having been

found in front of the door of the grandfather of the petitioner and

the grandfather has disclosed that it was the petitioner who had

brought the vehicle.

7. Having considered the facts and circumstances of the

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

is not inclined to grant bail to the petitioner.

8. Accordingly, the application stands dismissed.

9. However, the Court below shall expedite the trial.

(Ahsanuddin Amanullah, J.)

P. Kumar

AFR/NAFR U T