Patna High Court - Orders
Dr. Rama Shankar Pandey vs The State Of Bihar on 31 July, 2014
Author: Akhilesh Chandra
Bench: Akhilesh Chandra
Patna High Court Cr.Misc. No.18559 of 2014 (5) dt.31-07-2014
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.18559 of 2014
Arising Out of P.S. Case No. - 83 Year- 2013 Thana -SIWAN
COMPLAINT CASE District- SIWAN
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1. Dr. Rama Shankar Pandey, Son of Late Rajendra Prasad Pandey,
Resident of Village- Tarwa Parasia, P.S.- Darouli, Distt.- Siwan, at present
Kamla Ultrasound, Hospital Road, Siwan, P.S.- Siwan Town, District-
Siwan
.... .... Petitioner/s
Versus
1. The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Ranjeet Kumar Pandey
For the Opposite Party/s : Mr. Anil Kumar, APP
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CORAM: HONOURABLE MR. JUSTICE AKHILESH CHANDRA
ORAL ORDER
5 31-07-2014Heard learned counsel for the petitioner and learned Additional Public Prosecutor for the State.
Supplementary affidavit has been filed enclosing copy of order of Appellate Authority i.e. Director-in-Chief, Health Services, Bihar, Patna, dated 15.07.2014, permitted the petitioner to continue with Kamla Ultrasound, Hospital Road, Siwan.
The petitioner, apprehends his arrest in connection with a case registered for the offence punishable under Section 23 and 25 of the P.C. and PNDT Act, is one of the named accused in this case with allegation of running the Ultrasound Centre without any authority.
Submission is of false implication, earlier license was issued and for renewal due money has already been deposited.
Having regard to the facts and circumstances of the Patna High Court Cr.Misc. No.18559 of 2014 (5) dt.31-07-2014 case, in the event of his arrest/surrender before the court below within four weeks, let the above named petitioner be enlarged on bail on furnishing bail bond of Rs. 10,000/- (ten thousand only) with two sureties of the like amount each to the satisfaction of Chief Judicial Magistrate, Siwan, in connection with C.II 83/2013, subject to condition laid down under Section 438 (2) of the Code of Criminal Procedure with additional condition to remain physically present before the court below till disposal of the case.
(Akhilesh Chandra, J) Rajeev/-
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