Patna High Court - Orders
Rana Samitra Deo @ Rana Sumitra Deo vs The State Of Bihar on 18 December, 2012
Author: Hemant Kumar Srivastava
Bench: Hemant Kumar Srivastava
Patna High Court Cr.Misc. No.44462 of 2012 (2) dt.18-12-2012
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.44462 of 2012
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Rana Samitra Deo @ Rana Sumitra Deo
.... .... Petitioner/s
Versus
The State Of Bihar
.... .... Opposite Party/s
CORAM: HONOURABLE MR. JUSTICE HEMANT KUMAR
SRIVASTAVA
ORAL ORDER
02/ 18.12.2012Heard learned counsel for the petitioner as well as learned Addl. Public Prosecutor for the State.
Petitioner is in jail custody since 31.8.2012 in a case registered under sections 21, 23, 29, 20 (6) II of the NDPS Act.
According to the prosecution case itself, neither the petitioner was caught on the spot nor anything was recovered from his conscious possession and the petitioner runs a courier agency and furthermore, first information report reveals that the petitioner had directed his staff to destroy the seized charas.
It is contended on behalf of the petitioner that co-accused Surendra Paswan, against whom there is allegation that he had sold charas to apprehend accused person, has already been granted privilege of bail by another bench of this court.
Considering the aforesaid facts and circumstances as well as submissions of the parties, let the petitioner, Rana Samitra Deo @ Rana Sumitra Deo, be released on bail on furnishing bail bonds of Rs 10,000/- with two sureties of the like amount each to the satisfaction of the Sessions Judge, Patna in Special case no. 22/2012 arising out of Economic Offences P.S. Case no. 13/2012.
Shahid (Hemant Kumar Srivastava,J)