Amit Kumar vs The State Of Bihar on 12 November, 2014

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Patna High Court - Orders

Amit Kumar vs The State Of Bihar on 12 November, 2014

Bench: Ahsanuddin Amanullah

                  IN THE HIGH COURT OF JUDICATURE AT PATNA
                                  Criminal Miscellaneous No. 25282 of 2014
                     Arising Out of PS.Case No. -37 Year- 2014 Thana -KAHALGAON District- BHAGALPUR
                  ======================================================
                  Amit Kumar Son of Sri Sundarshan Prasad Sah resident of Mundrichak,
                  P.S.- Tilka Manjhi, District- Bhagalpur.
                                                                     .... .... Petitioner
                                                     Versus
                  The State of Bihar
                                                                .... .... Opposite Party
                  ======================================================
                  Appearance :
                  For the Petitioner              :   Mr.
                  For the Opposite Party          :   Mr.
                  =====================================================
                  CORAM: HONOURABLE MR. JUSTICE AHSANUDDIN
                              AMANULLAH
                                                ORAL ORDER

2.   12.11.2014

Heard learned counsel for the petitioner and learned A.P.P. for the State.

The petitioner seeks bail in Kahalgaon (Ghogha) P.S. Case No. 37 of 2014 dated 21.01.2014 instituted under Sections 420/467/468/489A/489B/489E of the Indian Penal Code.

Learned counsel for the petitioner submits that though as per the allegation that he had caught along with fake currency notes but the same was not from his possession. It is submitted that the petitioner being in the business of real estate has been falsely implicated having no criminal antecedent and is in custody since 21.01.2014. Learned counsel submits that other co-accused Gullo Mandal and Ashok Srivastava @ Ashok Kumar Srivastava have been granted bail by co-ordinate Benches of this Court on 29.05.2014 in Cr. Misc. No. 14682 of 2014 and on 25.06.2014 Patna High Court Cr.Misc. No.25282 of 2014 (2) dt.12-11-2014 2/2 in Cr. Misc. No. 25861 of 2014.

Learned A.P.P., upon going through the case diary, submits that petitioner has made confessional statement and the car from which there is recovery of fake currency notes, being owned by him it cannot be said that he is innocent.

Considering the facts and circumstances of the case and submissions of learned counsel for the parties, the Court is not inclined to enlarge the petitioner on bail. Accordingly, the application stands dismissed.

However, the Court below shall expedite the trial and conclude the same within six months.

(Ahsanuddin Amanullah, J.) Anand Kr.

 U          T

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Patna High Court - Orders