Patna High Court - Orders
Arun Kumar Prasad vs The State Of Bihar on 25 August, 2022
Author: Sunil Kumar Panwar
Bench: Sunil Kumar Panwar
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.55076 of 2021
Arising Out of PS. Case No.-129 Year-2021 Thana- PIRBAHOR District- Patna
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ARUN KUMAR PRASAD Son of Shri Gauri Shankar Prasad Resident of
Adishan Arcade, Frazer Road, P.S.- Gandhi Maidan, District- Patna.
... ... Petitioner/s
Versus
THE STATE OF BIHAR ... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Priyanka Singh
For the Opposite Party/s : Mr.Jitendra Kumar Singh
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CORAM: HONOURABLE MR. JUSTICE SUNIL KUMAR PANWAR
ORAL ORDER
5 25-08-2022Heard learned counsel for the petitioner and learned APP for the State.
The instant application for anticipatory bail has been filed by the petitioner apprehending his arrest in connection with Pirbahore P.S. Case no. 129 of 2021 instituted for the offence under Sections 120B, 420, 255, 258, 259, 260, 263A of the Indian Penal Code.
As per allegation in the FIR,Petitioner is involved in selling of forged stamp paper and there was recovery of e-court stamp of different value, welfare stamp of different value, court fee stamp and blank affidavit from the chamber of the petitioner. The petitioner is himself an advocate and such type of crime committed by him is totally false.
Learned counsel appearing on behalf of the petitioner has submitted that petitioner is innocent and has committed no Patna High Court CR. MISC. No.55076 of 2021(5) dt.25-08-2022 2/2 offence. Nothing has been recovered from his possession. He is a Notary public duly recognized by the State Govt. of Bihar and he used to perform his Notary work from the Champer fo one Suresh Chandra Prasad who is a Spl. P.P..It is further submitted that seizure list is the genesis of the FIR but the same is not attached and available with the FIR, therefore, the entire allegations as alleged in the FIR is baseless.
Learned APP appearing for the State has opposed the prayer of Bail.
Having heard learned counsel for the parties and in the facts and circumstances of the case as stated above, this Court is inclined to enlarge the petitioner on bail. The petitioner is directed to surrender in the Court below within a period of four weeks from today and in the event of his arrest or surrender in connection with Pirbahore P.S. Case no. 129 of 2021, he will be enlarged on bail on furnishing bail bond of Rs. 10,000/- (Rupees ten thousand) with two sureties of the like amount each to the satisfaction of learned CJM, Patna subject to the conditions as laid down under section 438(2) of the Cr.P.C.
(Sunil Kumar Panwar, J) sushma/-
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