Patna High Court - Orders
Sanjay Kumar Singh vs State Of Bihar on 11 October, 2010
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.33655 of 2010
SANJAY KUMAR SINGH
Versus
STATE OF BIHAR
-----------
2 11.10.2010Heard learned counsel appearing on behalf of the petitioner and the learned counsel appearing on behalf of the State.
Petitioner is in custody in connection with Bagaha P.S. Case No. 349 of 2010 for the offence punishable under Sections 420 of the Indian Penal Code and Sections 18(C) and 27(b)(ii) of Drugs and Cosmetic Act.
The allegation against the petitioner is of running a medical shop without licence.
Taking into consideration the circumstances and the submission of learned counsel for the petitioner that even while the petitioner alleged to have been running medical store without a licence, the seized drugs were neither found to be misbranded nor spurious and that, the petitioner has a clean antecedent, let the petitioner, namely, Sanjay Kumar Singh, in the event of his arrest or surrender within four weeks from the date of receipt/production of a -2- copy of this order, 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 the Additional Chief Judicial Magistrate, Bagaha West Champaran in connection with Bagaha P.S. Case No.349 of 2010 subject to the conditions stipulated in Section 438(2) of the Code of Criminal Procedure and with a further condition that if the petitioner is found involved in any further case of similar nature after his release in the present case, then the Court below shall be at liberty to cancel the bail bonds of the petitioner on grounds of misuse.
Bibhash (Jyoti Saran, J.)