Patna High Court - Orders
Amit Kumar vs The State Of Bihar on 11 December, 2018
Author: Prabhat Kumar Jha
Bench: Prabhat Kumar Jha
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No 72208 of 2018
Arising Out of PS. Case No.-256 Year-2018 Thana- GAYA MUFASIL District- Gaya
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Amit Kumar Son of Binod Prasad, Resident of Mohalla-Dakasthan More,
Lakshmansahay Lane, Dome Toli, Police Station-Kotwali, District-Gaya.
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Manish Kumar No-2
For the Opposite Party/s : Mr. Sri Ramchandra Singh
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CORAM: HONOURABLE MR JUSTICE PRABHAT KUMAR JHA
ORAL ORDER
2 11-12-2018Heard both sides.
The petitioner seeks bail in Mufassil Police Station Case No 256 of 2018 registered under Sections 401, 414/34 of Indian Penal Code.
One stolen motorcycle and some tools are said to have been recovered from the possession of the petitioner.
Learned counsel for the petitioner submits that the petitioner is in custody since 01.08.2018 and he has no criminal antecedent, as stated in paragraph 3 of the petition Considering the aforesaid facts as also the fact that the petitioner has already remained in jail for more than four months for recovery of one motorcycle, the petitioner above named is directed to be released on bail on his furnishing bonds Patna High Court Cr.Misc. No.72208 of 2018(2) dt.11-12-2018 2/2 of Rs 10,000/- (Rupees Ten Thousand) with two sureties of the like amount each to the satisfaction of Chief Judicial Magistrate, Gaya in Mufassil Police Station Case No 256 of 2018.
(Prabhat Kumar Jha, J) M.E.H./-
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