Patna High Court - Orders
Tengara Khan @ Esfak @ Isfak Khan vs The State Of Bihar on 1 October, 2019
Author: Anil Kumar Upadhyay
Bench: Anil Kumar Upadhyay
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.61563 of 2019
Arising Out of PS. Case No.-139 Year-2019 Thana- BIKRAMGANJ District- Rohtas
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TENGARA KHAN @ ESFAK @ ISFAK KHAN Son of Khedu Khan
Resident of Village - Gulzarbag, Ward No.27, P.S.- Bikramganj, Dist.- Rohtas.
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Rajani Kant Singh, Advocate
For the Opposite Party/s : Mr. Tarun Prasad Mandal, A.P.P.
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CORAM: HONOURABLE MR. JUSTICE ANIL KUMAR UPADHYAY
ORAL ORDER
2 01-10-2019Heard learned counsel for the petitioner and learned Additional Public Prosecutor for the State.
The petitioner is in custody in connection with Bikramganj P.S. Case No. 139 of 2019 for the offenses under Sections 420/34 of the Indian Penal Code.
Learned counsel for the petitioner submits that the petitioner has no criminal antecedent. Allegation against the petitioner in the instant case is that the petitioner along with other persons cheating the passerby people by playing Tintasiya. The petitioner is in custody since 24.07.2019.
Considering the fact that the petitioner has no criminal antecedent, the Court is inclined to grant bail to the petitioner. Let the petitioner, above named, be enlarged on bail on furnishing bail bond of Rs. 10,000/- (Ten Thousand) with two Patna High Court CR. MISC. No.61563 of 2019(2) dt.01-10-2019 2/2 sureties of the like amount each to the satisfaction of the learned Additional Chief Judicial Magistrate 1st, Bikramganj, Rohtas, in connection with Bikramganj P.S. Case No. 139 of 2019.
(Anil Kumar Upadhyay, J) uma/-
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