Patna High Court - Orders
Amitab Ranjan @ Mohan Kumar Sinha vs The State Of Bihar on 25 January, 2012
Author: Shyam Kishore Sharma
Bench: Shyam Kishore Sharma
Patna High Court Cr.Misc. No.3730 of 2012 (2) dt.25-01-2012
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.3730 of 2012
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Amitab Ranjan @ Mohan Kumar Sinha son of Sri Mithilesh
Kumar Sinha, resident of Flat No. 502, Parijat Complex, Fraser
Road, P.S.Kotwali, District Patna
.... .... Petitioner/s
Versus
The State Of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner : Mr. Naresh Dixit
For the Opposite Party : Mr. Aslam Ansari, APP
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CORAM: HONOURABLE MR. JUSTICE SHYAM KISHORE
SHARMA
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE SHYAM KISHORE SHARMA)
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02/ 25.01.2012Heard learned counsel for the petitioner and learned counsel for the State.
The petitioner was spotted from the vehicle which has scribed "Central Vigilance Officer Anti Corruption Investigation Crime Control, All India".
Submission is that the petitioner is an Advocate of this Court and he has no criminal antecedent. It has further been submitted that the Patna High Court Cr.Misc. No.3730 of 2012 (2) dt.25-01-2012 petitioner has got a Society registered and he was raising voices against the misdeeds of Police, so he has been implicated.
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/-(Rupees ten thousand) with two sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate, Patna in Kotwali P.S.Case No. 653 of 2011.
(Shyam Kishore Sharma, J.) Tahir/-