Patna High Court - Orders
Hari Nandan Malakar vs State Of Bihar on 21 April, 2009
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.4700 of 2009
HARI NANDAN MALAKAR son of Shiv Nandan Malakar, resident of
village- Begampur P.S.-Now Kothi, Dist.-Begusarai.
Versus
STATE OF BIHAR
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2. 21.4.2009. Heard learned counsel for the petitioner and the State.
The petitioner is in custody since 10.3.2007 in a case registered under sections 489A, 489B, 489C, 467, 420 and 121/34 of the Indian Penal Code.
The petitioner has been apprehended with counterfeit currency notes.
Submission is that the petitioner was not knowing as to whether the currency notes were counterfeit. He is in custody for more than one year. The case is at best section 489C of the Indian Penal Code. The petitioner is a man of clean past.
Considering the facts and circumstances of the case the above named petitioner is directed to be released on bail on furnishing bail bond of Rs.10,000/- with two sureties of the like amount each to the satisfaction of Additional Sessions Judge-F.T.C.-III, Darbhanga in connection with S.T. No.251 of 2008 arising out of L.N.M.U. Darbhanga P.S. Case No.27 of 2008.
Md.S. (Shyam Kishore Sharma,J.)