Kaseli Yadav @ Deepak Kumar vs State Of Bihar

Heard Mr. Raj Kumar Choudhary, learned counsel for the petitioner and Mr. Jharkhandi Upadhyay, learned Additional Public Prosecutor

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

The petitioner is in custody in connection with Dharhara (Hemjapur) PS Case No. 250 of 2019 dated 06.12.2019, instituted under Sections 302 of

the Indian Penal Code and 27 of the Arms Act, 1959.

The petitioner, though not named in the FIR, is accused of being party to the killing of the son of the informant.

Learned counsel for the petitioner submitted that only on the confessional statement of co-accused as well as the sole named accused, he has been

implicated. Learned counsel submitted that there has been no recovery from him and that he does not have any criminal antecedent. It was submitted

that even in the confessional statement, the firing made on the deceased which has resulted in three gunshot injuries, is not attributed to the petitioner,

and the only allegation is that he was part of the conspiracy. It was submitted that the petitioner is in custody since 10.06.2020. Learned counsel

submitted that co-accused Vikash Kumar Yadav @ Vikash has been granted bail by a coordinate bench by order dated 03.06.2020 in Cr. Misc. No.

17664 of 2020.

Learned APP, from the case diary, submitted that the police have given details with regard to the role and even in the confessional statement of co-

accused he is said to have actively played a role in the murder, which was pre-planned. It was further submitted that the petitioner is part of a gang

which is involved in demand of extortion money.

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, Munger in Dharhara (Hemjapur) PS Case No. 250 of 2019, 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.

It shall also be open for the prosecution to bring any violation of the foregoing conditions of bail by the petitioner, to the notice of the Court

concerned, which shall take immediate action on the same after giving opportunity of hearing to the petitioner.

The application stands disposed off in the aforementioned terms.