Patna High Court - Orders
Meer Yaseen vs The State Of Bihar on 8 August, 2013
Author: Hemant Kumar Srivastava
Bench: Hemant Kumar Srivastava
Patna High Court Cr.Misc. No.15910 of 2013 (3) dt.08-08-2013 1
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.15910 of 2013
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1. Meer Yaseen S/O Late Meer Rauf Resident Of Village Ramgarh
Mahuawa, Watganj, P.S. Piprakothi, District East Champaran.
.... .... Petitioner/s
Versus
1. The State Of Bihar
.... .... Opposite Party/s
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CORAM: HONOURABLE MR. JUSTICE HEMANT KUMAR
SRIVASTAVA
ORAL ORDER
03/ 08.08.2013Heard learned counsel for the petitioner as well as learned Addl. Public Prosecutor for the State.
Petitioner apprehends his arrest in connection with Motihari Town P.S. case no.375/2010 registered under sections 20, 22, 23 of the NDPS Act.
According to the prosecution case, contraband article was being taken by FIR named accused and motorcycle bearing registration no. BR 05E 9428 was recovered from the possession of apprehended accused persons- Mehdi Hassan and Haider Mian but in the seizure list, it has been written that motorcycle bearing registration no. BR 05E 2428 was seized.
Learned counsel for the petitioner submits that, as a matter of fact, motorcycle bearing registration no. BR 05E 9428 was seized in this case but with an intent to save the real culprits, police gave motorcycle number of the petitioner in the written report. It is further contended by him that petitioner does not have any criminal antecedent nor he has any concern with the FIR named accused Patna High Court Cr.Misc. No.15910 of 2013 (3) dt.08-08-2013 2 persons.
Considering the aforesaid facts and circumstances as well as submissions of the parties, in the event of arrest/ surrender within four weeks from the date of receipt of this order to the concerned court, let the petitioner be released on bail on furnishing bail bonds of Rs 10,000/- with two sureties of the like amount each to the satisfaction of the Ist Addl. Sessions Judge, Motihari in Motihari Town P.S. case no.375/2010 subject to condition as laid down under section 438(2) of the Cr.P.C.
shahid (Hemant Kumar Srivastava,J)