Patna High Court - Orders
Ramanuj Kumar vs The State Of Bihar on 29 April, 2014
Author: Anjana Prakash
Bench: Anjana Prakash
Patna High Court Cr.Misc. No.48285 of 2013 (4) dt.29-04-2014
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.48285 of 2013
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1. Ramanuj Kumar, son of Akhilesh Prasad, resident of village- Bairichak,
P.S.- Masaurhi, District- Patna.
.... .... Petitioner/s
Versus
1. The State of Bihar
.... .... Opposite Party/s
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CORAM: HONOURABLE JUSTICE SMT. ANJANA PRAKASH
ORAL ORDER
4/ 29-04-2014Heard learned counsel for the Petitioner and the State.
The Petitioner apprehends his arrest in a case instituted for the offence under Section(s) 420, 258, 259, 260 Indian Penal Code.
Considering the nature of material which has transpired against the Petitioner, I am not inclined to extend the privilege of anticipatory bail to the Petitioner in connection with Masaurhi P.S. Case No.123 of 2013 pending before the Sub- Divisional Judicial Magistrate, Masaurhi, Patna.
Prayer for anticipatory bail is rejected.
(Anjana Prakash, J) JA/-