Patna High Court - Orders
Tusi Kumar vs State Of Bihar & Anr on 12 April, 2018
Author: Arun Kumar
Bench: Arun Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.21277 of 2018
Arising Out of PS. Case No.-372 Year-2017 Thana- KOTWALI District- Patna
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Tusi Kumar, son of Yugeshwar Paswan, Resident of Village- Rahincha
Panhesa, P.S.- Shekhopur Sarai, District- Sheikhpura.
... ... Petitioner/s
Versus
1. The State of Bihar.
2. The Bihar School Examination Board through its Chairman, Patna.
... ... Opposite Party/s
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Appearance :
For the Petitioner : Mr. Rudal Singh, Advocate
For the State : Mr. Harendra Prasad, APP
For B.S.E.B. : Mr. Amarendra Kumar, Advocate
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CORAM: HONOURABLE MR. JUSTICE ARUN KUMAR
ORAL ORDER
2 12-04-2018Heard learned counsel for the petitioner and the learned APP for the State.
Petitioner, already in custody, seeks bail in connection with Kotwali P.S. Case No.372 of 2017 registered under Sections 417, 418, 419, 466, 468, 469, 171 and 120(B) of the Indian Penal Code.
Allegation in brief is that fake question papers of the Bihar Primary Teachers Eligibility Test, 2017 was made viral on social media.
Learned counsel for the petitioner submits that the FIR is against unknown, merely on confessional statement of two accused, Ranjan Choudhary and Nitish Kumar, the petitioner has been made accused and similarly situated other Patna High Court Cr.Misc. No.21277 of 2018(2) dt.12-04-2018 2/2 co-accused Dhanraj Kumar and Karu Paswan have been admitted to bail by this Court vide Cr. Misc. No.13738 of 2018 on 08.03.2018.
Having considered the aforesaid facts and circumstances, petitioner Tusi Kumar is directed to be released on bail on furnishing bail bond of Rs.10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of learned CJM, Patna in connection with Kotwali P.S. Case No.372 of 2017.
(Arun Kumar, J) S.KUMAR/-
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