Patna High Court - Orders
Tanik Sharma vs The State Of Bihar on 22 May, 2013
Author: Amaresh Kumar Lal
Bench: Amaresh Kumar Lal
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.50009 of 2012
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Tanik Sharma , son of Surendra Sharma, resident of Mohalla- Begampur,
P.S. Ara Town, District- Bhojpur (Ara.)
.... .... Petitioner/s
Versus
The State Of Bihar ... .... Opposite Party/s
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CORAM: HONOURABLE MR. JUSTICE AMARESH KUMAR LAL
ORAL ORDER
4 22-05-2013Heard learned counsel for the petitioner and learned A.P.P. for the State.
The petitioner is in custody for the offence punishable under Sections 392 of the IPC, but later on converted into sections 395 and 412 IPC.
It is submitted that the petitioner has not been named in the FIR. The name of the petitioner has appeared in the confessional statement of co-accused Dinkal Shamra @ Ranjeet Sharma @ Tinkal Sharma. Thereafter, the house of the petitioner was searched and Rs.1,67,000/-has been recovered from his possession. It is further submitted that the petitioner having no criminal antecedent has been in custody since 10.7.2012, whereas, co-accused Dinkal Sharma on whose statement the name of the petitioner has appeared, has been granted bail vide Cr. Misc. No. 31878 of 2012.
Considering the facts and circumstances, the above named petitioner is directed to be released on bail on furnishing Patna High Court Cr.Misc. No.50009 of 2012 (4) dt.22-05-2013 2/2 bail bond of Rs.10,000/- (ten thousand only) with two sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate, Bhojpur at Ara in Ara Town P. S. Case No. 32 of 2012 with following conditions:-
(i) The petitioner will not indulge himself in similar or any other offence.
(ii) One of the bailors must be the close relative of the petitioner.
(iii) 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.
Kanchan/- (Amaresh Kumar Lal, J)