Patna High Court - Orders
Madhu Ranjan @ Amar Kant Singh vs The State Of Bihar on 11 June, 2015
Author: Sudhir Singh
Bench: Sudhir Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.19836 of 2015
Arising Out of PS.Case No. -54 Year- 2015 Thana -KOTWALI District- PATNA
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1. Madhu Ranjan @ Amar Kant Singh S/o Ganesh Dutt R/o Village-
Barhattam, P.S. - Parasbigha, District- Jehanabad.
.... .... Petitioner/s
Versus
1. The State of Bihar
.... .... Opposite Party/s
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with
Criminal Miscellaneous No.10085 of 2015
Arising Out of PS.Case No. -54 Year- 2015 Thana -KOTWALI District- PATNA
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1. Sudhir Kumar @ Deepak Son of Sri Gopal Prasad, R/o K. Lane
Kadirganj, P.S. - Kotwali, District - Gaya.
.... .... Petitioner/s
Versus
1. The State of Bihar
.... .... Opposite Party/s
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Appearance :
(In Cr.Misc. No.19836 of 2015)
For the Petitioner/s : Mr. Sanjay Kumar @ Manu
For the Opposite Party/s : Mr. C.Sen Pd.Singh(App)
(In Cr.Misc. No.10085 of 2015)
For the Petitioner/s : Mr. Sanjay Kumar @ Manu
For the Opposite Party/s : Mr. Rajeev Nayan(App)
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CORAM: HONOURABLE MR. JUSTICE SUDHIR SINGH
ORAL ORDER
2 11-06-2015Heard learned counsel for the petitioners and learned A.P.P. for the State.
The petitioners seek bail in connection with Kotwali P.S. Case No. 54/15 for the offences punishable under sections 406, 420, 467 and 468/34 of the Indian Penal Code.
2 Patna High Court Cr.Misc. No.19836 of 2015 (2) dt.11-06-2015 2/2The prosecution case, in brief, is that the cheques issued by the petitioners in the name of the informant were bounced, as they were found forged.
It has been submitted on behalf of the petitioners that the petitioners have been made accused in the present case due to mistake of fact. It is further submitted that the petitioners are ready to deposit Rs.10,000/-(ten thousand) in the court below, which may be subject to the final disposal of the case.
It has been submitted on behalf of the State that the petitioners are named in the F.I.R.
Considering the facts and circumstances of the case, let the petitioners Madhu Ranjan @ Amar Kant Singh and Sudhir Kumar @ Deepak be released on furnishing bail bond of Rs.10,000/-(ten thousand) each with two sureties of the like amount each to the satisfaction of Chief Judicial Magistrate, Patna, in connection with Kotwali P.S. Case No. 54/2015 with the condition that the petitioner shall deposit Rs.10,000/-(ten thousand) in the court below, which shall be subject to final disposal of the criminal case.
(Sudhir Singh, J) BK.Roy/-
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