Harendra Singh vs The State Of Bihar on 20 February, 2020

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Patna High Court - Orders

Harendra Singh vs The State Of Bihar on 20 February, 2020

Bench: Prabhat Kumar Singh

                     IN THE HIGH COURT OF JUDICATURE AT PATNA
                             CRIMINAL MISCELLANEOUS No.1122 of 2020
                       Arising Out of PS. Case No.-9 Year-2019 Thana- SANDESH District- Bhojpur
                 ======================================================
                 Harendra Singh Son of Late Baliram Singh Resident of Village- Kusra
                 (Kushare), P.S.- Sandesh, District- Bhojpur          ... Petitioner
                                                      Versus
                 The State Of Bihar                            ... Opposite Party
                 ======================================================
                 Appearance :
                 For the Petitioner     :         Mr.Anil Kumar Singh, Advocate
                 For the Opposite Party :         Ms/Mrs Anita Kumari, Addl Public Prosecutor
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR SINGH
                                       ORAL ORDER

2   20-02-2020

Heard learned counsel for the petitioner as well as learned counsel for the State.

Petitioner apprehends arrest in a case registered for the offences punishable under Sections 420/120B and other allied sections of the Indian Penal Code.

Police raided the house of one Nagendra Yadav and seized Printer, Machine used for printing fake currency notes, half finished fake notes etc. In the course of investigation, some accused persons arrested on the spot have taken the name of the petitioner as their accomplice.

Learned counsel for the petitioner submits that the petitioner is Ex-Mukhia of the local Panchayat. He submits that the instant case has been lodged in retaliation of the earlier case lodged by him against one of the witnesses of the instant case. Nothing incriminating has been recovered from the possession of the petitioner.

Considering the facts of the case, let the petitioner, above named, in the event of arrest/surrender before the Court below within a period of six weeks from the date of receipt of the order, be released on bail on furnishing bail bond of Patna High Court CR. MISC. No.1122 of 2020(2) dt.20-02-2020 2/2 Rs.10,000/- (ten thousand) each with two sureties of the like amount each to the satisfaction of the Judicial Magistrate 1 st class, Bhojpur at Ara in Sandesh Police Station Case No. 9 of 2019, on the following conditions:-

(1) Petitioner shall co-operate in the trial and shall be properly represented on each and every date fixed by the Court and shall remain physically present as directed by the Court and on his absence on two consecutive dates without sufficient reason, their bail bond shall be cancelled by the Court below.

(2) If the petitioner tampers with the evidence or the witnesses, in that case the prosecution will be at liberty to move for cancellation of bail.

(Prabhat Kumar Singh, J) Shashi U T

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Patna High Court - Orders