Patna High Court - Orders
Sudhir Kumar @ Sudhir Singh @ Sudhir Kr. ... vs The State Of Bihar on 23 January, 2019
Author: Vikash Jain
Bench: Vikash Jain
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.2980 of 2019
Arising Out of PS. Case No.-276 Year-2013 Thana- AURANGABAD TOWN
District- Aurangabad
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SUDHIR KUMAR @ SUDHIR SINGH @ SUDHIR KR. SINGH, son of
Bishundeo Singh Resident of village- Noan, P.S.- Obra, District-
Aurangabad
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Rajendra Singh
For the Opposite Party/s : Mrs.Rita Verma
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CORAM: HONOURABLE MR. JUSTICE VIKASH JAIN
ORAL ORDER
2 23-01-2019Heard learned counsel for the petitioner and learned APP for the State.
2. The petitioner apprehends his arrest for the offences alleged under Sections 8 and 10 of the Bihar Conduct of Examination Act, registered in connection with Nagar P.S. Case No. 276 of 2013.
3. It is submitted that the petitioner has been falsely implicated in connection with impersonating his wife Kusum Kumari at the Examination Centre and nothing has been recovered from his possession, such as admit card etc. The petitioner is on police bail since 19.06.2013.
4. In that view of the matter and having regard to the decision of the Hon'ble Division Bench in the case of Bishundeo Sahu vs. The State of Bihar and Others, 2011(1) PLJR 731, the present anticipatory bail petition held to be not maintainable.
Patna High Court Cr.Misc. No.2980 of 2019(2) dt.23-01-2019 2/2
5. Let the petitioner surrender before the Court of learned Chief Judicial Magistrate, Aurangbad in connection with Nagar P.S. Case No. 276 of 2013.
6. The anticipatory bail petition stands disposed of.
(Vikash Jain, J) Chandran/-
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