Patna High Court - Orders
Arjun Prasad Singh vs The State Of Bihar on 14 October, 2015
Author: Sudhir Singh
Bench: Sudhir Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.40210 of 2015
Arising Out of PS.Case No. -126 Year- 2013 Thana -BAHADURPUR District- PATNA
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Arjun Prasad Singh S/o Late Bhaso Mahto R/o Panchvati Nagar, P.S.
Bahadurpur, District - Patna
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Patanjali Rishi
For the Opposite Party/s : Mr. Jagdhar Pd.(App)
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CORAM: HONOURABLE MR. JUSTICE SUDHIR SINGH
ORAL ORDER
3 14-10-2015Heard learned counsel for the petitioner and the State.
The petitioner seeks bail in a case instituted under Sections 420, 466, 467, 468, 471, 474 and 120B of the Indian Penal Code to which Sections 255, 256, 258, 259 and 260 of the Indian Penal Code. were added later on.
Allegation against the petitioner is of recovery of fake stamp papers from his house.
It has been submitted on behalf of the petitioner that he is in custody since 22.10.2013. Chargesheet has been submitted in the case. There is no allegation of tampering of evidence against the petitioner. As per prosecution case, petitioner is alleged to be involved in printing and sale of counterfeit stamps. He has been made accused due to mistake of fact. It is further submitted that petitioner is ready to deposit an amount of Rs.20,000/- in the court below which shall be subject to the final disposal of the case.
On behalf of the State, it is submitted that the petitioner is named in the F.I.R.
2 Patna High Court Cr.Misc. No.40210 of 2015 (3) dt.14-10-2015 2/2Considering the aforesaid facts and circumstances, It is directed that petitioner shall deposit Rs.20,000/- in the court below which shall be subject to the final disposal of the case.
Let the above named petitioner be released on bail on furnishing bail bond of Rs. 10,000/- (Ten thousand only) with two sureties of the like amount each to the satisfaction of learned Addl. Chief Judicial Magistrate, Patna City, Patna, in connection with Bahadurpur P.S. Case no. 126 of 2013.
(Sudhir Singh, J) sudip/-
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