Patna High Court - Orders
Basukinath Gupta vs State Of Bihar on 3 February, 2011
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.29980 of 2010
BASUKINATH GUPTA son of Late Hari
Narayan Gupta, resident of Mohalla-Hospital
Road Ganj No.2, Ward No.26, P.S.-Bettiah
Town, District-West Champaran
Versus
STATE OF BIHAR
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4. 3.2.2011. Heard Mr.Mukesh Kumar, learned counsel for the petitioner as well as Mr.N.K.Pandey, learned Additional Public Prosecutor for the State.
The petitioner, who is in custody since 9.4.2010 in connection with Bettiah Town P.S. Case No. 127 of 2010 for the offences under sections 25(1-b)A , 26 and 35 of the Arms Act, has prayed for grant of bail.
In this case antecedent report earlier called for has been received and is kept at flag 'A', which indicates that, except the present case, the petitioner is not involved in any other case. In this case from the possession of the petitioner one country made loaded pistol and some cartridges were recovered.
Keeping in view the period of custody, let the petitioner, above named, be released on bail on furnishing bail bond of Rs.10,000/- with two sureties of the like amount each to the satisfaction of learned Sub.Divisional Judicial Magistrate, Bettiah, West Champaran in connection with Bettiah Town P.S.Case No.127 of 2010.
Md.S. ( Rakesh Kumar, J.)