Patna High Court - Orders
Sandeep Kumar Sahani vs The State Of Bihar on 10 August, 2023
Author: Sunil Kumar Panwar
Bench: Sunil Kumar Panwar
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.15252 of 2023
Arising Out of PS. Case No.-375 Year-2022 Thana- CHHATAUNI District- East Champaran
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Sandeep Kumar Sahani Son Of Bachha Sahani @ Bacchalal Sahani R/O
Village- Chintamanpur, P.S.- Pipra, District- East Champaran
... ... Petitioner/S
Versus
The State Of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Binay Kumar
For the Opposite Party/s : Mr.Shyam Kumar Singh
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CORAM: HONOURABLE MR. JUSTICE SUNIL KUMAR PANWAR
ORAL ORDER
3 10-08-2023Heard learned counsel for the petitioner and learned APP for the State.
2. The petitioner has prayed for regular bail in a case instituted for the offence under Sections 414, 420, 120B, 468, 471, 489B, 489C and 34 of the Indian Penal Code and sections 25(1-B)a, 26, 35 of the Arms Act.
3. As per prosecution case, there has been recovery of Rs. 5,50,000/- (in denomination of Rs. 500/-) counterfeit notes, from possession of the petitioner while he was trying to escape after seeing the police party.
4. It is submitted by learned counsel for the petitioner that petitioner has been falsely implicated in this case. He has committed no offence. It is further submitted that the petitioner was unaware that the currencies were forged one and those Patna High Court CR. MISC. No.15252 of 2023(3) dt.10-08-2023 2/2 currencies were not being used as genuine ones. Petitioner has no concern with the alleged motorcycle, arms and counterfeit notes, which were seized by the police. Similarly situated other co-accused namely, Deepak Kumar has already been granted bail by this Court vide order dated 19.6.2023 passed in Cr. Misc. No. 2086 of 2023. Petitioner has got no criminal antecedent as stated in para-3 of the bail petition. He is languishing in judicial custody since 16.07.2022.
5. The application for bail is opposed by learned APP for the State.
6. Having heard learned counsel for the parties and considering the facts and circumstances of the case, this court is inclined to enlarge the petitioner on bail. The above named petitioner is directed to be enlarged on bail on furnishing bail bond of Rs. 10,000/- (Rs. ten thousand only) with two sureties of the like amount each to the satisfaction of the learned Chief Judicial Magistrate, Motihari, East Champaran in connection with Chhatauni P.S. Case No. 375 of 2022.
(Sunil Kumar Panwar, J) Amandeep/-
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