Rajesh Kumar Sahani vs State Of Bihar & Anr on 22 April, 2015

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Patna High Court - Orders

Rajesh Kumar Sahani vs State Of Bihar & Anr on 22 April, 2015

Bench: Amaresh Kumar Lal

                   IN THE HIGH COURT OF JUDICATURE AT PATNA
                                Criminal Miscellaneous No.9696 of 2015

                     Arising Out of P. S. Case No. -42 Year- 2013 Thana -ECONOMIC
                                  OFFENCES, BIHAR District- PATNA
                 ======================================================
                 Rajesh Kumar Sahani Son of-Late Chhotelal Sahni Resident of Village-
                 South Telhuwan, Police Station-Nautan, District-West Champaran.

                                                                       .... ....   Petitioner
                                                 Versus
                 1. The State of Bihar
                 2. The Economic Offence Unit

                                                               .... .... Opposite Parties
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :  Mr. Brij Kishor Mishra, Adv.
                 For the Opposite Party/s :  Mr. Akhileshwar Prasad Singh, Sr. Adv. &
                                             Mr. Rajeev Ranjan Prasad, Adv.
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE AMARESH KUMAR LAL
                                            ORAL ORDER

2   22-04-2015

Learned counsel for the petitioner is permitted to make necessary correction in paragraph 1 of this petition.

Heard learned counsel for the petitioner and learned A.P.P. for the State.

The petitioner seeks bail in a case registered for the offence punishable under Sections 489(A), 489(B), 489(C) and 120(B) of the Indian Penal Code.

It is submitted that the name of the petitioner has appeared in the confessional statement of co-accused Satrughan Chaudhary, who has been granted bail vide Cr. Misc. No. 18754 of 2014 and other accused Parmanand Sahani has also been granted bail vide Cr. Misc. No. 42710 of 2014. Patna High Court Cr.Misc. No.9696 of 2015 (2) dt.22-04-2015 2/3

Learned counsel for Economic Offences has submitted that the petitioner has also criminal antecedent of similar nature.

Considering the facts and circumstances, the above named petitioner is directed to be released on bail on furnishing bail bond of Rs.10,000/- (ten thousand only) with two sureties of the like amount each to the satisfaction of learned Sub-divisional Judicial Magistrate, Patna/court concerned in Economic Offence Police Station Case No. 42 of 2013 after framing of charge with following conditions:-

1. The petitioner will not indulge himself in similar or any other offence.

2. One of the bailors must be the close relative of the petitioner.

3. The petitioner will be well represented in the Court on each and every date and in case of absence for two consecutive dates or in case of violation of terms of bail, his bail bond would be liable to be cancelled by the learned Court concerned.

(Amaresh Kumar Lal, J) Kanchan/-

 U          T
 Patna High Court Cr.Misc. No.9696 of 2015 (2) dt.22-04-2015

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Patna High Court - Orders