Rajat Kumar vs State Of Bihar

Heard learned counsel for the petitioner and learned APP for the State.

The petitioner seeks bail in connection with Buddha Colony PS Case No.03 of 2019 dated 03.01.2019 instituted under Sections 394, 302 of the

Indian Penal Code.

The petitioner along with others is accused of being involved in snatching belongings from the public.

In the instant case, a bag of a lady was snatched while she was travelling on a rickshaw due to which she fell down and later on succumbed to the

injuries. The petitioner’s name came in the confessional statement of co-accused Sagar Raj.

Learned counsel for the petitioner submitted that he has no criminal antecedent and has been falsely implicated. It was submitted that the FIR is

against unknown and during investigation when the CDR of the victim was taken out by the police, it led to co-accused, Nagendra Roy, who had

stated that he had bought the mobile from co-accused Sagar Raj. It was submitted that Sagar Raj had admitted that he along with Shubham Kumar

had snatched the articles from the victim and had further stated that at the instance of the petitioner they used to commit such crime. It was submitted

that Nagendra Roy as well as Sagar Raj and Shubham Kumar have been granted bail. It was further submitted that the petitioner having no role in the

crime is in custody since 13.08.2019.

Learned APP submitted that the petitioner is the mastermind behind such incident.

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 bond of Rs.25,000/- (twenty five thousand) with two sureties of the like amount each to the satisfaction of the A.C.J.M.-II, Patna,

in Budha Colony PS Case No.03 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. The petitioner shall also give an undertaking to the Court

that he shall not indulge in any criminal activity. 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.