Patna High Court - Orders
Kundan Mandal vs The State Of Bihar on 23 August, 2013
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.29477 of 2013
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Kundan Mandal son of Ram Chandra Mandal
.... .... Petitioner/s
Versus
The State Of Bihar
.... .... Opposite Party/s
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CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
SINGH
ORAL ORDER
3 23-08-2013Heard learned counsels for the petitioner and the State.
The petitioner is languishing in custody since 16.02.2013 in a case registered for the offences punishable under Sections 10 and 13 of the U. A. P. Act, 25(1-AA), 25(1-AAA) 26 (2) 35 of Arms Act.
It is submitted by the learned counsel for the petitioner that three other co-accused Kundan Jha, Vishal Kumar and Dilip Kumar Sah were apprehended and the name of the petitioner sprang up on the confessional statement of co-accused Dilip Kumar Sah. Seizure of arms were made from apprehended accused.
It is further submitted by the learned counsel for the 2 Patna High Court Cr.Misc. No.29477 of 2013 (3) dt.23-08-2013 2/2 petitioner that nothing any incriminating articles has been recovered from the possession of the petitioner and the informant, who lodged the present case, being a police officer is facing prosecution in Kotwali (Tatarpur) P.S. Case No. 472/2012 under section 384/34 I.P.C. 13(2) read with Section 13(1) of P.C. Act.
It is submitted by the learned counsel for the petitioner that the other co-accused persons have been granted bail by this Hon'ble Court vide Cr. Misc. No. 2297 of 2013 and Cr. Misc. No. 9876 of 2013.
Considering the aforesaid facts, let the above named petitioner be released on bail on furnishing bail bond of Rs. 10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate, Munger in Naya Ram Nagar Police Station Case No. 93A of 2012.
(Dinesh Kumar Singh, J) Sudha/-