Kameshwar Prasad Ram vs The State Of Bihar on 5 November, 2014

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Patna High Court - Orders

Kameshwar Prasad Ram vs The State Of Bihar on 5 November, 2014

Bench: Ashwani Kumar Singh

                    IN THE HIGH COURT OF JUDICATURE AT PATNA
                                     Criminal Miscellaneous No.40077 of 2014
                         Arising Out of PS.Case No. -362 Year- 2013 Thana -PATORI District- SAMASTIPUR
                 ======================================================
                 Kameshwar Prasad Ram son of Late Jung Bahadur Ram, resident of village-
                 Hawaspur, P.S.-Patori, District- Samastipur
                                                                       .... .... Petitioner/s
                                                    Versus
                 The State of Bihar
                                                                  .... .... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s       :     Mr. Dhananjay Kumar, Advocate
                 For the Opposite Party/s    : Mr. Binod Kumar, A.P.P.
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE ASHWANI KUMAR
                 SINGH
                 ORAL ORDER

2   05-11-2014

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

The petitioner seeks bail in connection with Patori P.S. Case No.362 of 2013 registered for the offences punishable under sections 419, 420, 467, 468 and 471 of the Indian Penal Code.

It has been contended that the petitioner has falsely been implicated in the present case. The allegations made in the FIR are absurd. The petitioner has disputed the fact that he had appeared in the matriculation examination twice. Moreover, the petitioner is in custody since 15th May, 2014 and investigation of the case has already concluded. The petitioner has got roots in the society and is not likely to abscond or tamper with the evidence, if released on bail.

Learned counsel for the State has opposed the prayer for Patna High Court Cr.Misc. No.40077 of 2014 (2) dt.05-11-2014 2/2 bail.

Be that as it may, having regard to the nature of allegation and the period already undergone in custody, the petitioner named above is directed to 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 Sri Sanjiv Kumar, learned Judicial Magistrate, 1st Class, Samastipur in connection with Patori P.S. Case No.362 of 2013.

(Ashwani Kumar Singh, J) Md.S./-

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Patna High Court - Orders