Patna High Court - Orders
Moideen vs The State Of Bihar on 13 July, 2016
Author: Rakesh Kumar
Bench: Rakesh Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.26923 of 2016
Arising Out of PS.Case No. -144 Year- 2016 Thana -SIWAN CITY District- SIWAN
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Moideen S/o Shakeel Miya resident of Markan Uttar Tola, P.S.
Hussainganj, District - Siwan
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Satyendra Rai
For the Opposite Party/s :
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CORAM: HONOURABLE MR. JUSTICE RAKESH KUMAR
ORAL ORDER
2 13-07-2016Heard Sri Satyendra Rai , learned counsel for the petitioner. None appeared on behalf of the State.
The sole petitioner, who is in custody in connection with Siwan Town P.S. Case No. 144 of 2016, G.R. No. 669 of 2016 registered for the offence under Section 382 of the Indian Penal Code, has prayed for grant of bail.
It was submitted by learned counsel for the petitioner that F.I.R. was lodged against unknown. Subsequently on suspicion petitioner was made accused. He submits that petitioner has never been put on T.I. parade and only on force confession, petitioner has been made accused.
In view of the facts and circumstances particularly the fact that petitioner has not been put on T.I. parade and not Patna High Court Cr.Misc. No.26923 of 2016 (2) dt.13-07-2016 2/2 identified by the informant, let the petitioner Moideen be enlarged on bail on furnishing bail bond of Rs. 10,000/- (rupees ten thousand ) with two sureties of the like amount each to the satisfaction of Chief Judicial Magistrate, Siwan /concerned court in connection with Siwan Town P.S. Case No. 144 of 2016, G.R. No. 669 of 2016.
(Rakesh Kumar, J) Praful/-
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