Patna High Court - Orders
Nand Ji @ Nand Kishore Prasad vs The State Of Bihar on 4 January, 2016
Author: Hemant Kumar Srivastava
Bench: Hemant Kumar Srivastava
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.57906 of 2015
Arising Out of PS.Case No. -27 Year- 2015 Thana -GOH District- AURANGABAD
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1. Nand Ji @ Nand Kishore Prasad Son of late Shyambali Ram Resident of
Village Majhiyawan, P.s Konch, District Gaya, Bihar,.
.... .... Petitioner/s
Versus
1. The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Shakib Ayaz
For the Opposite Party/s : Mr. Ram Chandra Singh(App)
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CORAM: HONOURABLE MR. JUSTICE HEMANT KUMAR
SRIVASTAVA
ORAL ORDER
2 04-01-2016Heard learned counsel for the petitioner and learned Additional Public Prosecutor for the State.
One loaded country-made Katta and two live cartridges are said to have been recovered from possession of the petitioner for which, petitioner is in jail custody since 01-03-2015.
So far as criminal antecedent of the petitioner is concerned; it is pointed out that petitioner was remanded in two cases after his arrest in the present case.
Considering the period of detention of the petitioner in jail custody as well as facts and circumstances of the case, let the petitioner named above, be released on bail on furnishing bail bonds of Rs. 10,000/- (ten thousand) with two sureties of the like amount each in connection with Goh P.S. Case No. 27 of 2015 to Patna High Court Cr.Misc. No.57906 of 2015 (2) dt.04-01-2016 2/2 the satisfaction of learned Sub Divisional Judicial Magistrate, Daudnagar, Aurangabad.
(Hemant Kumar Srivastava, J) A.K.V./-
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