Patna High Court - Orders
Kamlesh Manjhi vs The State Of Bihar on 15 May, 2014
Author: Shyam Kishore Sharma
Bench: Shyam Kishore Sharma
Patna High Court Cr.Misc. No.9929 of 2014 (3) dt.15-05-2014
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.9929 of 2014
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1. Kamlesh Manjhi Son Of Randi Manjhi Resident Of Village - Pashi Bhuin
Toli, Police Station - Delha, District - Gaya.
.... .... Petitioner/s
Versus
1. The State Of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Raghwanand, Advocate
For the Opposite Party/s : Mr. APP
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CORAM: HONOURABLE MR. JUSTICE SHYAM KISHORE
SHARMA
ORAL ORDER
3 15-05-2014Heard learned counsel for the petitioner and learned APP for the State.
The petitioner seeks bail in a case registered under Section 3 of the R.P.(U.P) Act on the allegation that the petitioner was suspected to be involved in theft of bolt belonging to the Railways.
Submission is that the seized article is not the stolen railway property.
In paragraph 3 it has been stated that the petitioner has no criminal antecedent.
Considering the facts and circumstances of the case, the petitioner above named is directed to be released on furnishing of bail bond of Rs. 10,000/- (ten thousand) with two sureties of the Patna High Court Cr.Misc. No.9929 of 2014 (3) dt.15-05-2014 like amount each to the satisfaction of the learned Judicial Railway Magistrate, Gaya in connection with R.P.F. Gaya Post Case No. 27 of 2013.
(Shyam Kishore Sharma, J) avin/-