Binod Kumar vs The State Of Bihar on 16 August, 2022

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Patna High Court - Orders

Binod Kumar vs The State Of Bihar on 16 August, 2022

Bench: Anjani Kumar Sharan

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                               CRIMINAL MISCELLANEOUS No.735 of 2022
                   Arising Out of PS. Case No.-512 Year-2021 Thana- LAKHISARAI District- Lakhisarai
                 ======================================================
                 BINOD KUMAR Son of Bishundeo Yadav Resident of Village - Sisma, P.S.-
                 Ramgarh Chowk, Distt.- Lakhisarai.

                                                                                   ... ... Petitioner/s
                                                       Versus
                 The State of Bihar

                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :       Mr. Mukesh Kumar
                 For the Opposite Party/s :       Mr. Parmeshwar Mehta
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE ANJANI KUMAR SHARAN
                                       ORAL ORDER

3   16-08-2022

Heard learned counsel for the petitioner and learned A.P.P. for the State.

The petitioner apprehends his arrest in a case registered for the offences punishable under Section 420 of the Indian Penal Code, Section 7 (ii) (s) FCO, 1985 and Section 7

(i) (a) (ii) of the E.C. Act.

The allegation against the petitioner is that he was black marketing the manure illegally without any license.

It is submitted by learned counsel for the petitioner that no such occurrence as alleged ever took place. He has been falsely implicated in this case. The allegation levelled against the petitioner is not specific rather general and omnibus in nature. It is further submitted that no seizure list has been prepared by the police and only the statement of one Patna High Court CR. MISC. No.735 of 2022(3) dt.16-08-2022 2/2 Prince Kumar, this false and frivolous case has been lodged against the petitioner. Petitioner has no criminal antecedent.

Having regard to the facts and circumstances of the case, let the above named petitioner, be released on bail, in the event of his arrest or surrender before the learned Court below within a period of six weeks from today, on furnishing bail bond of Rs. 20,000/- (Rupees Twenty Thousand) with two sureties of the like amount each to the satisfaction of the learned court below where the case is pending/successor Court in connection with Lakhisarai (Ramgarh Chowk) P.S. Case No. 512 of 2021, subject to the condition as laid down under Section 438 (2) of the Cr.P.C.

(Anjani Kumar Sharan, J) Trivedi/-

U       T

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Patna High Court - Orders