Vikash Kumar @ Vikash Yadav vs State Of Bihar

The matter has been heard via video conferencing.

Heard Mr. Manish Kumar No. 2, learned counsel for the petitioner and Ms. Anita Kumari Singh, learned Additional Public Prosecutor (hereinafter

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

The petitioner is in custody in connection with Sessions Trial No. 04 of 2019/182 of 2019 (SJ) arising out of Tankuppa PS Case No. 92 of 2018

dated 01.07.2018, instituted under Sections 341/323/504/506/34 of the Indian Penal Code to which later on Sections 302/325 of the Indian Penal Code

were also added.

This is the second attempt for bail by the petitioner as earlier such prayer was rejected by order dated 04.12.2019 in Cr. Misc. No. 44964 of 2019.

The allegation against the petitioner is that he along with three others assaulted the informant, his father and son which resulted in head injury to the

informant, his brother and the father who ultimately died as a result of such injury.

Learned counsel for the petitioner submitted that the death occurred after eight days and as per the FIR itself there was land dispute and there may

have been some skirmish but that was spontaneous and even the blows were not with an intention to kill as the death has occurred after so many

days. Learned counsel submitted that the petitioner does not have any other criminal antecedent and is in custody since 02.04.2019.

Learned APP submitted that the victim died due to assault. However, she could not controvert that the allegation is of general and omnibus assault

and death occurred after eight days.

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 Additional

District and Sessions Judge-IX, Gaya in Sessions Trial No. 04 of 2019/182 of 2019 (SJ) arising out of Tankuppa PS Case No. 92 of 2018 , 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.