Patna High Court - Orders
Md. Maksood @ Md. Masood Alam vs The State Of Bihar on 19 August, 2019
Author: Rajendra Kumar Mishra
Bench: Rajendra Kumar Mishra
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.51096 of 2019
Arising Out of PS. Case No.-137 Year-2015 Thana- BARSOI District- Katihar
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Md. Maksood @ Md. Masood Alam, Son of Abdul Gani, Resident of Village-
Banskota, P.S. - Barsoi, District- Katihar.
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Md. Musowir
For the Opposite Party/s : Mr.Manoj Kumar
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CORAM: HONOURABLE MR. JUSTICE RAJENDRA KUMAR
MISHRA
ORAL ORDER
2 19-08-2019Heard learned counsel for the petitioner and the learned A.P.P. for the State.
The petitioner apprehends his arrest in connection with Barsoi P.S. Case No. 137 of 2015, registered under Sections 406 and 420 of the Indian Penal Code.
The accusation is that on receiving information to the effect that illegal Adhar Card is being prepared at the rate of Rs.50/- per Adhar Card, in village Baskota at the house of petitioner, the informant being Block Development Officer, Barsoi and police personnel reached there and saw that Niraj Kumar and Binay Kumar were present there. Thereafter, informant demanded licence with regard to preparation of Adhar Card but Niraj Kumar and Binay Kumar did not give any Patna High Court CR. MISC. No.51096 of 2019(2) dt.19-08-2019 2/2 satisfactory reply. Thereafter, informant seized HP laptop, cognent scanner, two piece web camera, two pieces fingerprint and other materials from the house of the petitioner.
Learned counsel for the petitioner submits that, in fact, petitioner gave on room on rent to Niraj Kumar and Binay Kumar and this petitioner has no knowledge about preparing the illegal Adhar Car by Niraj Kumar and Binay Kumar at his rented house and 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. 10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of the learned A.C.J.M.-VI, Katihar, in connection with Barsoi P.S. Case No. 137 of 2015, subject to the condition as laid down under Section 438(2) of the Cr.P.C.
(Rajendra Kumar Mishra, J) Bhardwaj/-
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