Patna High Court - Orders
Md. Raja @ Md. Zafar vs The State Of Bihar on 20 September, 2016
Author: Hemant Kumar Srivastava
Bench: Hemant Kumar Srivastava
Patna High Court Cr.Misc. No.27844 of 2016 (3) dt.20-09-2016
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.27844 of 2016
Arising Out of PS.Case No. -226 Year- 2016 Thana -BHAGALPUR KOTWALI District-
BHAGALPUR
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Md. Raja @ Md. Zafar Son of Md. Faruk @ M.d. Piyaru @ Piyaru resident
of Mohalla- Jabbarchak Lal Kothi, Police Station- Tatarpur, District-
Bhagalpur.
.... .... Petitioner
Versus
The State of Bihar
.... .... Opposite Party
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Appearance :
For the Petitioner : Mr. Md. Najmul Hodda, Advocate
For the Opposite Party : Mr. Sri Anand Kishore Choudhary, APP
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CORAM: HONOURABLE MR. JUSTICE HEMANT KUMAR
SRIVASTAVA
ORAL ORDER
3 20-09-2016A supplementary affidavit has been filed on behalf of the petitioner mentioning this fact that criminal antecedent of the petitioner was left to be stated at para-3 of the petition and as a matter of fact, prior to institution of this case, one case, i.e., Bhagalpur Rail P.S.Case No.19 of 2016 had been lodged against the petitioner.
Heard.
No doubt petitioner is said to have stolen a mobile and for that petitioner is in jail custody since 25.05.2016 and the investigation against him has already been completed.
Accordingly, the above named petitioner is directed to be released on bail on furnishing bail bond of Rs.10,000/-(ten Patna High Court Cr.Misc. No.27844 of 2016 (3) dt.20-09-2016 thousand) with two sureties of the like amount each to the satisfaction of CJM, Bhagalpur in Kotwali P.S.Case No.226 of 2016.
(Hemant Kumar Srivastava, J) B.Kr./-
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