Patna High Court - Orders
Tuntun Singh vs The State Of Bihar on 23 October, 2019
Author: Arvind Srivastava
Bench: Arvind Srivastava
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.65931 of 2019
Arising Out of PS. Case No.-556 Year-2019 Thana- MADHAURAH District- Saran
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TUNTUN SINGH Son of Narsingh Singh Resident of Village- Dhenuki, P.S.-
Marhowrah, District- Saran (Chapra).
... ... Petitioner/s
Versus
The State of Bihar Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Brij Kishor Mishra
For the Opposite Party/s : Mr.Rajiv Nayan
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CORAM: HONOURABLE MR. JUSTICE ARVIND SRIVASTAVA
ORAL ORDER
2 23-10-2019Heard learned counsel for the petitioner and the learned A.P.P. for the State.
The petitioner seeks bail in connection with Marhowrah P.S. Case No. 556 of 2019 for the offence under Sections 467, 468, 469 and 471 of the Indian Penal Code and Sections 103 and 140 of the Trade Mark Act and Section 63,64 and 65 of the Copyright Act.
Learned counsel appearing for the petitioner submits that the petitioner is innocent and has not committed any offence. Nothing has been recovered from the conscious possession of the petitioner and the petitioner has no concern with the alleged recovery. The petitioner is rotting in judicial custody since 09.08.2019. Patna High Court CR. MISC. No.65931 of 2019(2) dt.23-10-2019 2/2 Considering the facts and circumstances of the case, 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 the learned C.J.M., Chapra, district- Saran in connection with Marhowrah P.S. Case No. 556 of 2019.
(Arvind Srivastava, J) brajesh/-
U T