Ankit Kumar vs State Of Bihar

Heard Mr. Sandip Kumar Gautam, learned counsel for the petitioner and Dr. Kumar Uday Pratap, learned Additional Public Prosecutor

(hereinafter referred to as the ‘APP’) for the State.

The petitioner is in custody in connection with Balia PS Case No.175 of 2020 dated 30.06.2020, instituted under Sections 399/402/411 of the Indian

Penal Code and 25(1-B)A/26/35 of the Arms Act, 1959.

The allegation against the petitioner is that when the police reached the mango orchard of Jamil Mian at Mansoorchak of Chhoti Balia, on secret

information that they were planning to commit crime, 10-12 miscreants, who were present with weapons, started running, out of which eight were

caught and four managed to flee and the persons who were caught disclosed that the petitioner was one of the four persons who had run away.

Learned counsel for the petitioner submitted that the petitioner has neither been caught with any firearms nor in the act of committing any crime. It

was further submitted that the petitioner has no criminal antecedent and has been made accused only due to the statement of co-accused without any

legal evidence against him. Learned counsel submitted that the petitioner is in custody since 06.07.2020.

Learned APP submitted that the persons, who were caught with weapons, had disclosed that they were planning to commit robbery and the

petitioner was one of the four persons who had run away.

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 Chief Judicial

Magistrate, Begusarai, in Balia PS Case No.175 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 bail bonds.

The application stands disposed off in the aforementioned terms.