Patna High Court - Orders
Pankaj Singh @ Pankaj Kumar Singh vs The State Of Bihar on 18 March, 2013
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.8484 of 2013
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Pankaj Singh @ Pankaj Kumar Singh
.... .... Petitioner/s
Versus
The State Of Bihar
.... .... Opposite Party/s
======================================================
CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
SINGH
ORAL ORDER
2 18-03-2013Heard learned counsels for the petitioner and the State.
The petitioner is apprehending arrest in Sadar P.S. Case No. 503 of 2012 registered for the offences punishable under Section 384 of the Indian Penal Code and 25(1-B)A and 26 of the Arms Act pending in the court of learned Chief Judicial Magistrate, Purnea.
It is alleged that petitioner used to collect Rs. 10 from the auto rickshaw for getting them parked on the land of the petitioner when three cartridges were recovered from the drawer of the table of the petitioner.
It is submitted by learned counsel for the petitioner that the alleged land is vacant and the recovery cannot be treated to be from the possession of the petitioner when the petitioner has no criminal antecedent, that constitutes good ground for consideration of regular bail.
Let the learned court below consider the regular bail of Patna High Court Cr.Misc. No.8484 of 2013 (2) dt.18-03-2013 2/2 the petitioner if the petitioner surrenders within a period of six weeks.
With the above observation, this application is, accordingly, disposed off.
Let the order be transmitted to the learned court below through fax at the cost of the petitioner.
(Dinesh Kumar Singh, J) Amrendra/-