Patna High Court - Orders
Kameshwar Kumar Sah vs The State Of Bihar on 3 December, 2015
Author: Rakesh Kumar
Bench: Rakesh Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.52284 of 2015
Arising Out of PS.Case No. -72 Year- 2015 Thana -SAHIYARA District- SITAMARHI
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Kameshwar Kumar Sah, S/o Nathuni Sah R/o Village- Malangwa Ward
No.2, P.S.- Malangwa, District- Silahi (Nepal).
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
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with
Criminal Miscellaneous No.52359 of 2015
Arising Out of PS.Case No. -72 Year- 2015 Thana -SAHIYARA District- SITAMARHI
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Binod Das son of Manjhi Das resident of Village - Matiyar, Police Station
Sahiyara, District - Sitamarhi.
.... .... Petitioner/s
Versus
The State of Bihar.
.... .... Opposite Party/s
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Appearance :
(In Cr.Misc. No.52284 of 2015)
For the Petitioner/s : Mr. Amit Kumar Rakesh
For the Opposite Party/s : Mr. Md. Fahimuddin(App)
(In Cr.Misc. No.52359 of 2015)
For the Petitioner/s : Mr. Anil Kumar
For the Opposite Party/s : Mr. Uday Pratap Singh (App)
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CORAM: HONOURABLE MR. JUSTICE RAKESH KUMAR
ORAL ORDER
2. 03-12-2015In both the bail petitions, petitioners are in custody in Sahiyara P.S. Case no. 72 of 2015 registered for the offence under Sections 399, 402 of the Indian Penal Code and sections 25(1- B)A, 26, 35 of the Arms Act, 1959 and as such, both the petitions were heard together and are being disposed of by this common order.
Patna High Court Cr.Misc. No.52284 of 2015 (2) dt.03-12-20152/2
Heard Sri Amit Kumar Rakesh and Sri Anil Kumar, learned counsel for the petitioner respectively and learned Addl. Public Prosecutors.
It was submitted by learned counsel for petitioners that from possession of both the petitioners, country-made pistol was recovered and they are in custody since 17-07-2015 and both the petitioners are having clean antecedents.
In view of nature of accusation and period of custody, let both the petitioners namely Kameshwar Kumar Sah and Binod Das be enlarged on bail on furnishing bail-bonds of Rs. 10,000/- (ten thousand) each with two sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate, Sitamarhi/Md. Rustam, Additional Chief Judicial Magistrate, Sitamarhi in connection with Sahiyara P.S. Case No. 72 of 2015.
(Rakesh Kumar, J.)
Anay
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