Patna High Court - Orders
Shivshankar Kumar Singh @ Shiv Shankar ... vs The State Of Bihar on 26 June, 2012
Author: Gopal Prasad
Bench: Gopal Prasad
Patna High Court Cr.Misc. No.22841 of 2012 (2) dt.26-06-2012
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.22841 of 2012
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1. Shivshankar Kumar Singh @ Shiv Shankar Kumar S/O Gautam Singh @
Ghuter Singh Resident Of Village- Maranchi Teen Bhaiya Tola, P.S.-
Maranchi, District- Patna .... Petitioner
Versus
1. The State Of Bihar .... Opposite Party
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CORAM: HONOURABLE MR. JUSTICE GOPAL PRASAD
ORAL ORDER
2 26-06-2012Heard learned counsel for the petitioner and the State.
This is a petition for grant of regular bail for offence under Sections 414, 468, 467 and 471 of the Penal Code.
The learned counsel for the petitioner submits that the petitioner was the driver and one of the co-accused, Laxmi Narain Singh, produced the paper of the vehicle, which was found to be forged. The petitioner is only the driver of the vehicle and has produced the driving licence. The petitioner is in jail since 08.03.2012.
Hence, having regard to the facts and circumstances of the case, the petitioner, above named, is directed to be released on bail on furnishing bail bond of Rs.10,000 (rupees ten thousand) with two sureties of the like amount each in connection with Mokamah P.S. Case No. 27 of 2012 to the satisfaction of the Additional Chief Judicial Magistrate, Barh.
(Gopal Prasad, J) SA/-