Patna High Court - Orders
Sanjay Singh @ Sanjay Kumar vs State Of Bihar on 27 August, 2009
Author: Anjana Prakash
Bench: Anjana Prakash
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr. Misc. No.30181 of 2009
Sanjay Singh @ Sanjay Kumar, S/O Rameshwar Singh, resident of village
Dumari, Chhapriya, P.S. Taraiya, district Chapra
.. Petitioner
Versus
The State of Bihar .. Opposite Party
****
/2/ 27.08.2009 Heard the counsel for the petitioner and the State.
2. The petitioner seeks bail in a case instituted for offence under Section 36(2)(iii) of the Bihar Ancient Monuments and Archeological Sites Remains and Art Treasures Act, 1976.
3. Taking into consideration the fact that a bag full of stolen idols from a temple were recovered from the possession of three persons, including the petitioner and that his case is different from that of Pappu Kumar @ Keshri Kant, who has been granted bail vide Cr. Misc. No. 21305 of 2009 by order, dated 13.08.2009, I am not inclined to grant bail to the petitioner even on the submission that it is very petty matter.
4. The prayer for bail is rejected.
(Anjana Prakash, J.) S.A.