Patna High Court - Orders
Vidhapati Chouhan @ Chouhan Jee & Anr vs The State Of Bihar on 21 July, 2014
Author: Akhilesh Chandra
Bench: Akhilesh Chandra
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.18032 of 2014
Arising Out of PS.Case No. -24 Year- 2014 Thana -LAHERIMUHALLA District- NALANDA
(BIHARSHARIFF)
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1. Vidhapati Chouhan @ Chouhan Jee, Son of Shri Rajnandan Chouhan
2. Raju Yadav, Son of Naresh Yadav
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Ramakant Sharma, Sr. Advocate
For the Opposite Party/s : Mr. Narendra Kumar, A.P.P.
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CORAM: HONOURABLE MR. JUSTICE AKHILESH CHANDRA
ORAL ORDER
3 21-07-2014Heard learned counsel for the petitioners and learned Additional Public Prosecutor for the State, who is armed with carbon/xerox copy of the case diary.
Both the petitioners, apprehending their arrest in connection with a case registered for the offence punishable under Sections 419, 420 and 120B of the Indian Penal Code and Section 27(b)(ii), 28, 28A, 27(d) of Drugs and Cosmetics Act, 2008, are named accused in this case being persons attached with the doctor, who by written application indicated his ignorance about some medicines kept outside his chamber with an endorsement of physician sample not for sale etc. Submission is of false implication and throughout in the investigation there is absolutely nothing against these petitioners to indicate supply of such medicines to anyone against any money. Further, none of these two petitioners carry any criminal antecedent.
If it is so, considering the facts and circumstances of the case, in the event of their arrest or surrender before the court below within four Patna High Court Cr.Misc. No.18032 of 2014 (3) dt.21-07-2014 2/2 weeks, let the petitioners abovenamed be enlarged on bail on furnishing bail bonds of Rs. 10,000/- (Ten Thousand only) each with two sureties of the like amount each to the satisfaction of Chief Judicial Magistrate, Nalanda at Biharsharif, in connection with Laheri P.S. Case No. 24 of 2014, subject to condition laid down under Section 438 (2) of the Code of Criminal Procedure with additional condition to remain physically present before the court below on each and every date at least for two years or till disposal of the case, whichever is earlier and in case of failure on two consecutive dates without giving any reasonable explanation, the liberty granted shall be deemed to be cancelled.
(Akhilesh Chandra, J) Praveen-II/-
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