Patna High Court - Orders
Bambhola Singh vs The State Of Bihar on 13 February, 2015
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.6005 of 2015
Arising Out of PS.Case No. -297 Year- 2013 Thana -BIRPUR District- SUPAUL
======================================================
1. Bambhola Singh Son of Late Jiyalal Singh, Resident of Village - Shiv
Nagar, P.S. - Balua Bazar, District - Supaul.
.... .... Petitioner
Versus
1. The State of Bihar
.... .... Opposite Party
======================================================
Appearance :
For the Petitioner : Mr. Amrit Abhijat
For the Opposite Party : Mr. Atul Chandra(App)
======================================================
CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR SINGH
ORAL ORDER
2 13-02-2015Petitioner is languishing in custody since 11.11.2014 in a case registered for the offences punishable under Sections 420, 120/34 of the I.P.C and Section 7 of the Essential Commodities Act.
It is alleged that Dhanik Lal and Madan Prasad Singh were intercepted by the villagers carrying five hundred litres kerosene oil from the PDS shop of the petitioner.
It is submitted by learned counsel for the petitioner that admittedly the recovery is not from the possession of the petitioner.
A statement has been made in para 3 of the petition that petitioner has no criminal antecedent.
Considering the aforesaid facts, let the petitioner, above named, be released on bail on furnishing bail bond of Rs. 10,000/-(ten thousand) with two sureties of the like Patna High Court Cr.Misc. No.6005 of 2015 (2) dt.13-02-2015 2/2 amount each to the satisfaction of learned Sub-Divisional Judicial Magistrate, Birpur, Supaul in connection with Birpur(Balua Bazar) P.S. Case No. 297 of 2013.
(Dinesh Kumar Singh, J) Shageer/-
U T