Patna High Court - Orders
Rakesh Kumar vs Satte Of Bihar on 7 September, 2009
Author: Sheema Ali Khan
Bench: Sheema Ali Khan
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr. Misc. No.26675 of 2009
RAKESH KUMAR, son of Sri Ranjan Singh, resident of Village
Keshochak, P.s.- Hilsa, District- Nalanda. . . . . . . Petitioner.
Versus
SATTE OF BIHAR
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2/ 07.09.2009Heard learned counsel for the petitioner and the learned counsel appearing on behalf of the State.
Petitioner is an accused in a case under Section 384 of the Indian Penal Code.
Allegation against the petitioner is that he demanded Rangdari of Rs.10-15 per trip from the vehicles.
Learned counsel for the petitioner submits that he has clean criminal antecedent and has remained in custody since 21.06.2009.
Considering the facts and circumstances, petitioner, named above, is directed to 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 Additional Chief Judicial Magistrate, Camp Court, Hilsa, Nalanda in connection with Hilsa P.S. case no. 232 of 2009, with the condition that one of the bailors should be closely related to the petitioner.
(Sheema Ali Khan, J.) Uday/