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Patna High Court - Orders

Shanker Sah @ Shambhu Prasad Gupta vs The State Of Bihar on 13 April, 2011

                   IN THE HIGH COURT OF JUDICATURE AT PATNA
                                  Cr.Misc. No.7386 of 2011
                     SHANKER SAH @ SHAMBHU PRASAD GUPTA
                                              Versus
                                   THE STATE OF BIHAR
                                                with
                                 Cr.Misc. No.10706 of 2011
                                          MANOJ RAI
                                              Versus
                                   THE STATE OF BIHAR
                                                with
                                 Cr.Misc. No.11206 of 2011
                              MAHADEO RAI @ SATAN RAI
                                              Versus
                                   THE STATE OF BIHAR
                                            -----------
03/   13.04.2011

All the above stated petitions are taken enbloc as the said petitions have arisen out of Dalsingsarai P.S. Case no. 172/2010 registered under section 414 of the IPC and accordingly, above stated petitions are being disposed of by this common order.

Allegedly, the petitioners were caught by the police and certain stolen articles were recovered from the room in which the petitioners were found sitting.

Learned counsel for the petitioner in Cr. Misc. no.7386/2011 submits that petitioner is a poldar and as a matter of fact, one co-accused requested the petitioner to inform his family member about his arrest but the police took the petitioner in custody only on the basis of suspicion.

Learned counsel appearing for the petitioner in Cr. Misc. no.10706/2011 submits that nothing has been recovered from conscious possession of the petitioner and the petitioner does not have any criminal antecedent.

None appears on behalf of the petitioner in Cr. Misc. no. -2- 11206/2011 but from perusal of the contents of the petition, it would appear that almost similar plea has been taken on behalf of the above stated petitioner.

Taking into consideration the above stated facts and circumstances as well as submissions of the parties coupled with the period of the detention of the petitioners in jail custody, petitioners (Shanker Sah @ Shambhu Prasad Gupta, Manoj Rai and Mahadeo Rai @ Satan Rai) are directed to be released on bail in connection with Dalsingsarai P.S. Case no. 172 of 2010 on furnishing bail bonds of Rs 10,000-/ each with two sureties of the like amount each to the satisfaction of the Addl. Chief Judicial Magistrate, Dalsingsarai.

shahid                                           (Hemant Kumar Srivastava,J)