Patna High Court - Orders
Sumit Kumar vs The State Of Bihar on 18 February, 2016
Author: Rajendra Kumar Mishra
Bench: Rajendra Kumar Mishra
Patna High Court Cr.Misc. No.1046 of 2016 (3) dt.18-02-2016
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.1046 of 2016
Arising Out of PS.Case No. -64 Year- 2015 Thana -SHEKHPURA District- SEKHPURA
======================================================
Sumit Kumar Son of Sri Ranjit Singh, Resident of Matakhudi Lane, P.O.-
Mahendru, P.S.- Sultanganj, District- Patna, 800006
.... .... Petitioner
Versus
The State of Bihar
.... .... Opposite Party
======================================================
Appearance :
For the Petitioner : Mr. Sanjesh Kumar Singh, Advocate.
For the Opposite Party : Mr. Ajay Kr. Jha (APP)
======================================================
CORAM: HONOURABLE MR. JUSTICE RAJENDRA KUMAR MISHRA
ORAL ORDER
3 18-02-2016Heard learned counsel for the petitioner and the learned A.P.P. for the State.
The petitioner is accused in connection with Shekhpura P.S. Case No.64/2015 registered under Sections 467, 468, 471, 419, 420, 379 and 120(B)/34 of the Indian Penal Code.
The accusation is that three cheques bearing no. 0773242, 0773235, 773237 amounting to Rs. 1,72,000/-, 1,72,000/- and 1,83,000/- respectively has been withdrawn in the name of Ranjeet Kumar and one cheque bearing no. 773263 amounting to Rs. 1,87,400/- has been withdrawn in the name of Deepak and total amount of Rs. 7,14,400/- has been withdrawn.
The learned counsel for the petitioner submits that it would appear from F.I.R. itself that the petitioner is not named in Patna High Court Cr.Misc. No.1046 of 2016 (3) dt.18-02-2016 F.I.R as there is allegation of withdrawal of 7,14,400/- by four fake cheques in the name of Ranjeet Kumar and Deepak. It is further submitted that since the petitioner is accused in Economic offences, Patna P.S. Case No.02/2015 with Ranjit Kumar, due to that reason, the petitioner mere on suspicion has been remanded in this case, which would appear from paragraph-24 of the supervision note of the Deputy Superintendent of Police. The further submission is that the petitioner is accused in Economic offences, Patna P.S. Case No.02/2015 in which, the petitioner is on bail.
Having regard to the facts and circumstances of the case, the petitioner, above named, is directed to 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, Shekhpura in connection with Shekhpura P.S. Case No. 64/2015. Out of two sureties, one surety must be the close relative of the petitioner.
(Rajendra Kumar Mishra, J.) Amit/-
U T