Patna High Court - Orders
Md. Naushad Ahmad @ Naushad Ahmad & Anr vs The State Of Bihar on 3 May, 2013
Author: Anjana Prakash
Bench: Anjana Prakash
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.12145 of 2013
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1. Md. Naushad Ahmad @ Naushad Ahmad S/O Late Nazeer Ahmad
Resident Of Mohalla Bakarganj Gola Road, P.S. Pirbahore, District
Patna.
2. Md. Akhrujamma Khan @ Akhrujamma Khan S/O Late Maqbul Khan
Resident Of Village Phakruddinpur, P.S. Mubarakpur, District
Azamgarh, At Present Mohalla Chandra Bihar Colony, Rajeev Nagar,
P.S. Rajeev Nagar, District Patna.
.... .... Petitioner/s
Versus
1. The State Of Bihar
.... .... Opposite Party/s
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CORAM: HONOURABLE JUSTICE SMT. ANJANA PRAKASH
ORAL ORDER
2 03-05-2013Heard learned counsel for the Petitioners and the State.
The Petitioners seek bail in Gandhi Maidan P.S. Case No. 385 of 2012 instituted for the offences under Sections 420, 467, 468, 471, 489A, 489B, 489C, 489D, 120B/34 of the Indian Penal Code.
Considering that the petitioners were arrested in a suspicious condition where there was huge number of counterfeit currency, I am not inclined to grant bail to the Petitioners. The prayer for bail is rejected.
The Trial Court i.e. Chief Judicial Magistrate, Patna is directed to expedite the trial and hold the same on day to day basis and conclude the same preferably within a period of six months since the case is of serious nature, for this reason he shall Patna High Court Cr.Misc. No.12145 of 2013 (2) dt.03-05-2013 2/2 send a list of the witnesses fixing specific dates for production of the witnesses along with a copy of this order to the Sr. Superintendent of Police, Patna and the Sr. Superintendent of Police, Patna is directed to ensure production of the witnesses on the date so fixed by the Trial Court so that there is no further delay in trial.
(Anjana Prakash, J) Mkr./-