Patna High Court - Orders
Rajendra Kumar Ladia @ Rajendra Kumar ... vs State Of Bihar on 26 May, 2010
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.18450 of 2010
RAJENDRA KUMAR LADIA @ RAJENDRA KUMAR AGRAWAL
Versus
STATE OF BIHAR
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02. 26.05.2010. Heard the learned counsel for the petitioner, namely, Rajendra Kumar @ Rajendra Kumar Agrawal who is in custody since 24.12.2009 in Pirbahore P.S. Case No.508 of 2009 under Section 420, 467, 468, 471 I.P.C. and 27 (b)
(ii), 27 (d), 28, 28 (A) of Drug & Cosmetic Act and Section 7 of Essential Commodities Act. Heard the learned A.P.P. also.
According to the prosecution case, from the alleged shop of the petitioner, physician samples which are not to be sold and the government medicines were seized by the police. Similarly, from the shop of one Sonu Kumar similar type of articles i.e., medicines were recovered.
Considering the facts and circumstances of the case, this Court has already granted bail to Sonu Kumar on 15.04.2010 in Cr. Misc. No.11362 of 2010. The case of this petitioner is on same footing.
Considering the above facts and circumstances of the case, I direct that the petitioner be released on bail on furnishing bail bond of Rs.10,000/- with two sureties of the like amount each to the satisfaction of the Court below.
Sanjeev/- (Mungeshwar Sahoo, J.)