Patna High Court - Orders
Azad Alam vs The State Of Bihar on 17 March, 2015
Author: Ashwani Kumar Singh
Bench: Ashwani Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Appeal (SJ) No.20 of 2015
Arising Out of PS.Case No. -142 Year- 2009 Thana -RAXAUL District-
EASTCHAMPARAN(MOTIHARI)
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Azad Alam
.... .... Appellant/s
Versus
The State of Bihar
.... .... Respondent/s
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Appearance :
For the Appellant/s : Mr. Sunil Kumar No.Iii
For the Respondent/s : Mr. Abha Singh(App)
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CORAM: HONOURABLE MR. JUSTICE ASHWANI KUMAR SINGH
ORAL ORDER
4 17-03-2015The appellant has been convicted for the charges framed under sections 489-B and 489-C of the Indian Penal Code and have been sentenced to undergo R.I. for seven years for each of the offences.
According to the prosecution case, on receipt of confidential report the S.S.B. Officials chased the appellant and others, who were moving on a motorcycle. They tried to escape after leaving the motorcycle on the road. However, after hot chase, the S.S.B. Officials overpowered them. On search, 398 fake currency notes of Rs.100 denomination each were recovered from the dickey of the motorcycle. The appellant and others confessed that they had smuggled those currency notes from Nepal to deliver the same to another person.
Regard being had to the gravity of the offence, I am Patna High Court CR. APP (SJ) No.20 of 2015 (4) dt.17-03-2015 2/2 not inclined to grant bail to the appellant. Accordingly his prayer for bail is rejected.
As the appellant is in custody since 9th September, 2009, the hearing of the case is directed to be expedited.
(Ashwani Kumar Singh, J) Pradeep/-
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