Patna High Court - Orders
Maheshwar Thakur vs The State Of Bihar on 12 November, 2014
Author: Akhilesh Chandra
Bench: Akhilesh Chandra
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.40818 of 2014
Arising Out of PS.Case No. -761 Year- 2012 Thana -SARAN GRP CASE District- SARAN
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Maheshwar Thakur, Son of Late Dasai Thakur
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Anshu Dhar Sharma, Advocate
For the State : Mr. Shakir Ahmad, APP
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CORAM: HONOURABLE MR. JUSTICE AKHILESH CHANDRA
ORAL ORDER
2 12-11-2014Heard learned counsel for the petitioner and learned Additional Public Prosecutor for the State.
This is second attempt on behalf of the petitioner, whose prayer was earlier refused on 29.08.2014 in Cr. Misc. No. 22844 of 2014 instituted for the offence punishable under Sections 141, 145, 146, 147, 153 of the Railway Act with allegation of fleeing away after chain pulling in a running train and creating hindrance in discharging official duties.
Submission is of false implication. Further he carries no criminal antecedents.
If it is so, in the event of his arrest or surrender before the court below within four weeks, let the petitioner abovenamed be enlarged 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 Railway Judicial Magistrate, Sonepur, in connection with Sonepur/Narayanpur Anant RPF Case No. 761 of 2012, subject to condition laid down under Section 438 (2) of the Code of Criminal Procedure with additional condition to Patna High Court Cr.Misc. No.40818 of 2014 (2) dt.12-11-2014 2/2 remain physically present before the court below on each and every date till disposal of the case and in case of failure on two consecutive dates without giving any reasonable explanation, the liberty granted shall be deemed to be cancelled.
(Akhilesh Chandra, J) Ashwini/-
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