Patna High Court - Orders
Bhadai Sao @ Chandan vs The State Of Bihar on 19 September, 2013
Author: Hemant Kumar Srivastava
Bench: Hemant Kumar Srivastava
Patna High Court Cr.Misc. No.31663 of 2013 (2) dt.19-09-2013
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.31663 of 2013
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Bhadai Sao @ Chandan son of Raman Saw, resident of village- Ganjpar
Dariyapur, P.s- Athmalgola, Dist- Patna
.... .... Petitioner/s
Versus
The State Of Bihar
.... .... Opposite Party/s
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CORAM: HONOURABLE MR. JUSTICE HEMANT KUMAR
SRIVASTAVA
ORAL ORDER
2 19-09-2013Heard learned counsel for the petitioner as well as learned Additional Public Prosecutor for the State.
Petitioner is in jail custody since 23.11.2012 in Gandhi Maidan P.S.Case No. 385 of 2012 registered under Sections 420,467,468,471,489A,489B,489C,489D,120B and 34of the Indian Penal Code.
The allegation is that six notes of Rs.100/- denomination, one note of Rs. 50/- denomination, one note of Rs. 20/- denomination and two notes of Rs. 10/- denomination, alleged to be fake, were recovered from the conscious possession of the petitioner.
In course of investigation, witnesses supported the prosecution story but the I.O could not succeed to establish this fact that petitioner was engaged in the business of printing fake Indian currency notes. Moreover, Para 3 to this petition reveals that petitioner does not have any criminal antecedent. Patna High Court Cr.Misc. No.31663 of 2013 (2) dt.19-09-2013
Considering the aforesaid facts and circumstances as well as submissions of the parties, let the petitioner, above named, be released on bail on furnishing bail bonds of Rs. 10,000/- with two sureties of the like amount each to the satisfaction of Chief Judicial Magistrate, Patna in connection with Gandhi Maidan P.S.Case No. 385 of 2012.
(Hemant Kumar Srivastava, J) Namita/-