Patna High Court - Orders
Srerajuddin Ansari @ Serajuddin Ansari vs The State Of Bihar on 10 May, 2018
Author: Anjana Mishra
Bench: Anjana Mishra
Patna High Court Cr.M isc. No.25161 of 2018 (3) dt.10-05-2018
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.25161 of 2018
Arising Out of PS.Case No. -58 Year- 2018 Thana -GARDANIBAGH District- PATNA
======================================================
1. SRERAJUDDIN ANSARI @ SERAJUDDIN ANSARI, S/o Sharif
Ansari, resident of Village- Gyashpur Lewari, P.S. Siswan, District Siwan.
.... .... Petitioner/s
Versus
1. The State of Bihar.
.... .... Opposite Party/s
======================================================
Appearance :
For the Petitioner/s : Mr. Chandra Kant
For the Opposite Party/s : Mr. Parmeshwar Mehta
======================================================
CORAM: HONOURABLE JUSTICE SMT. ANJANA MISHRA
ORAL ORDER
3 10-05-2018Heard learned counsel for the petitioner and learned Additional Public Prosecutor for the State.
The petitioner has been in custody since 24.02.2018 in connection with Gardanibagh P.S. Case No. 58/2018 registered for the offences punishable under Sections 417/420 of the Indian Penal Code.
Learned counsel for the petitioner submits that only because of the fact that the biometric of the petitioner has not matched with the thumb impression, which was taken from him at the time of physical test, the petitioner has been taken into custody. Learned counsel for the petitioner further submits that several other similarly situated persons, who had been taken into custody for the said reason and are accused in connection with Patna High Court Cr.M isc. No.25161 of 2018 (3) dt.10-05-2018 the said case have since been released on bail by this Court in Cr. Misc. No.20733 of 2018 and its analogous cases, vide order dated 07.05.2018.
In the facts and circumstances, let the petitioner above named, be released on bail on furnishing bail bonds of Rs. 10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of the learned Chief Judicial Magistrate, Siwan in connection with Gardanibagh P.S. Case No. 58/2018.
(Anjana Mishra, J) Saif/-
U T