Vinay Kumar vs The State Of Bihar
2021 Latest Caselaw 4814 Patna

           IN THE HIGH COURT OF JUDICATURE AT PATNA
                      CRIMINAL MISCELLANEOUS No. 8920 of 2020
         Arising Out of PS. Case No.-5 Year-2017 Thana- DARBHANGA District- Darbhanga
      ======================================================

Vinay Kumar, aged about 25 years, Male Son of Nagina Shah, Resident of Village-Mokhilashpur, PS-Banjariya, District-East Champaran.

... ... Petitioner/s Versus

1. The State of Bihar

2. The Economic Offence Wing through the Superintendent of Police, Patna.

3. Saurabh Raj, Son of Kamlesh Singh, Resident of Jai Mahavir Colony, Sandalpur, Patna-800006.

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

For the Petitioner/s : Mr. Ramakant Sharma, Senior Advocate with Mr. Rajesh Kumar, Advocate For the State : Mr. Jharkhandi Upadhyay, APP For the EOU : Mr. Vishwanath Prasad Sinha, Senior Advocate with Ms. Soni Shrivastava, Advocate ====================================================== CORAM: HONOURABLE MR. JUSTICE AHSANUDDIN AMANULLAH ORAL JUDGMENT Date : 29-09-2021

Heard Mr. Ramakant Sharma, learned senior counsel

along with Mr. Rajesh Kumar, learned counsel for the petitioner;

Mr. Vishwanath Prasad Sinha, learned senior counsel along with

Ms. Soni Shrivastava, learned counsel for the Economic Offences

Unit, Bihar (EOU) and Mr. Jharkhandi Upadhyay, learned

Additional Public Prosecutor (hereinafter referred to as the 'APP')

for the State.

2. The petitioner apprehends arrest in connection with

Darbhanga Town PS Case No. 05 of 2017 dated 23.01.2017,

instituted under Sections 406, 409, 467, 468, 469, 471 and 120B

of the Indian Penal Code, 1860.

Patna High Court CR. MISC. No.8920 of 2020 dt.29-09-2021

3. This is the second attempt for anticipatory bail by the

petitioner as earlier such prayer was rejected by judgment dated

11.07.2017 passed in Cr. Misc. No. 23483 of 2017.

4. After some arguments, as prayed for by learned senior

counsel, the petition stands disposed of as withdrawn.

5. However, in view of submission of learned senior

counsel for the petitioner, it is observed that if the petitioner

appears before the Court below and prays for bail, the same shall

be considered on its own merits, in accordance with law, without

being prejudiced by the present order.

(Ahsanuddin Amanullah, J.)

P. Kumar

AFR/NAFR U T