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Sulochan Sharma @ Jai Chand Sharma vs State Of Bihar on 16 December, 2008

Author: Dharnidhar Jha

Bench: Dharnidhar Jha

                  IN THE HIGH COURT OF JUDICATURE AT PATNA
                         Cr.Misc. No.46024 of 2008
                     SULOCHAN SHARMA @
                     JAI CHAND SHARMA ... ...     Petitioner
                                   Versus
                      THE STATE OF BIHAR ... ... Opp. Party
                      For the petitioner: Shri Ashok Kumar
                      For the State: Shri Dashrath Mehta,APP
                                -----------



2.   16.12.2008

Heard.

The recovery is of two live cartridges from the possession of the petitioner and he has remained in custody for a year. The trial is yet to be concluded.

Let the petitioner Sulochan Sharma alias Jai Chand Sharma be released on his furnishing a bond of Rs. 10,000/-( ten thousand) with two sureties of the like amount each to the satisfaction of the Chief Judicial Magistrate, Saharsa, in Sour Bazar P.S.Case No. 268 of 2007.

( Dharnidhar Jha, J.) Kanth