Patna High Court - Orders
Ranjeet Kumar vs The State Of Bihar on 8 February, 2013
Author: Gopal Prasad
Bench: Gopal Prasad
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.50040 of 2012
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1. Ranjeet Kumar S/O Prabhat Kumar Sah R/O Village - Reorha, P.S. Jale,
District - Darbhanga
.... .... Petitioner/s
Versus
1. The State Of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.
For the Opposite Party/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE GOPAL PRASAD
ORAL ORDER
2. 08-02-2013. Heard learned counsel for the petitioner and the State.
This application has been filed for grant of regular bail to the petitioner who is in custody in connection with Sitamarhi P.S. Case No.610 of 2012 for offences punishable under sections 419, 420, 489B, 489D and 120B of the Indian Penal Code.
The allegation against the petitioner is that on secret information when the informant reached on the spot, he found the petitioner and one another with a Jhola containing counterfeit notes which were recovered from their possession and seized the same.
Learned counsel for the petitioner submits that one similarly situated co-accused has been granted bail by this court vide order passed in Cr.Misc.No.43958 of 2012.
Having regard to the facts and circumstances of the case, let the above named petitioner be released on bail on furnishing bail bond of Rs.10,000/- (Rupees ten thousand) Patna High Court Cr.Misc. No.50040 of 2012 (2) dt.08-02-2013 2 with two sureties of the like amount each to the satisfaction of the Chief Judicial Magistrate, Sitamarhi in connection with Sitamarhi P.S.Case No.610 of 2012, subject to condition that the petitioner will appear before the court below on each and every date fixed in the case and failure on his part to do so. would entitle the court below to cancel his bail bonds.
(Gopal Prasad, J.) ahk/-