Patna High Court - Orders
Prithvi Narayan Singh @ Prithavi ... vs The State Of Bihar on 25 February, 2019
Author: Mohit Kumar Shah
Bench: Mohit Kumar Shah
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.11361 of 2019
Arising Out of PS. Case No.-253 Year-2016 Thana- SHIVSAGAR District- Rohtas
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PRITHVI NARAYAN SINGH @ PRITHAVI NARAYAN SINGH Son of
Kulbansh Singh Resident of Village -Morkup, P.O.- Naad,
... ... Petitioner/s
Versus
THE STATE OF BIHAR
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Sumeet Kumar Singh
For the Opposite Party/s : Mr.Parmeshwar Mehta
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CORAM: HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH
ORAL ORDER
2 25-02-2019Heard the learned counsel for the petitioner and the learned A.P.P. for the State.
The petitioner seeks regular bail in connection with Shivsagar (Baddi) P.S. Case No. 253 of 2016 registered for the offence punishable under Sections 406 and 409 of the Indian Penal Code.
The allegation is regarding the petitioner having not supplied the requisite documents upon the same being asked for by the Block Cooperative Extension Officer, Shivsagar resulting in work of the Samiti being affected and loss being caused to the department.
The learned counsel for the petitioner submits that the petitioner has been falsely implicated in the present case and in fact there is no allegation of any misappropriation of money Patna High Court CR. MISC. No.11361 of 2019(2) dt.25-02-2019 2/2 or tampering with the documents, hence the case of the petitioner is liable to be treated with soft hands. It is further submitted that the petitioner is accused in two other cases but the prayer of the petitioner for grant of bail/modification of the bail order is under process. Lastly, it is submitted that the petitioner is languishing in custody since 19.10.2016, on account of him being incarcerated in the aforesaid two pending cases from before.
Having regard to the facts and circumstances of the case, the petitioner, above named, is directed to be released on regular bail on furnishing bail bond of Rs. 10,000/- (Rs. Ten thousand) with two sureties of the like amount each to the satisfaction of learned Additional Chief Judicial Magistrate-II, Rohtas at Sasaram in connection with Shivsagar (Baddi) P.S. Case No. 253 of 2016.
(Mohit Kumar Shah, J) S.Sb/-
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