Ramesh Kumar Pathak vs The State Of Bihar on 31 January, 2018

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Patna High Court - Orders

Ramesh Kumar Pathak vs The State Of Bihar on 31 January, 2018

Bench: Birendra Kumar

                    IN THE HIGH COURT OF JUDICATURE AT PATNA
                                  Criminal Miscellaneous No.56860 of 2017
                       Arising Out of PS.Case No. -154 Year- 2017 Thana -ALAM GANJ District- PATNA
                 ======================================================
                 1. Ramesh Kumar Pathak, Son of Krishandeo Pathak, resident of V/53 A P
                 & T Colony, Kankarbagh, Police Station Patrakar Nagar, District- Patna.
                                                                       .... .... Petitioner/s
                                                 Versus
                 1. The State of Bihar.
                                                                  .... .... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     : Mr. Viveka Nandsingh
                 For the Opposite Party/s : Mr. Upendra Kumar
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE BIRENDRA KUMAR
                 ORAL ORDER

3   31-01-2018

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

Petitioner seeks bail in a case registered for the offences punishable under Sections 274, 275, 276, 419, 420, 467, 468, 120B of the Indian Penal Code, Sections 27(a), 27(C), 27(b), 28, 28(A), 36AC of the Drugs and Cosmetic (Amendment) Act, 2008, Sections 7(i)(ii) of the Drugs Control Order, 2013 read with Section 26 of the Essential Commodities Act and Sections 47/50 of the Bihar Excise (Amendment) Act, 2016.

From the house of co-accused Raghunandan Prasad Singh, some expired medicines and strips etc. were recovered. Said Raghunandan Prasad Singh has already been allowed bail by a Coordinate Bench of this Court vide order dated 12.12.2017 passed in Cr. Misc. No. 55777 of 2017. Allegation Patna High Court Cr.M isc. No.56860 of 2017 (3) dt.31-01-2018 2/2 against the petitioner is that he was also involved in the said business along with Raghunandan Prasad Singh.

Considering the aforesaid fact, let the petitioner, above named, be released on bail on furnishing bail bond of Rs.20,000/- (Rupees Twenty Thousand) with two sureties of the like amount each to the satisfaction of learned Court below where the case is pending in connection with Special Case No. 2476 of 2017 arising out of Alamganj Police Station Case No. 154 of 2017, subject to the condition that the petitioner shall fully cooperate with the investigation and trial of the case, failing which the court below shall be at liberty to cancel the bail bond of the petitioner.

(Birendra Kumar, J) Kundan/-

U         T

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Patna High Court - Orders