Patna High Court - Orders
Sanjeet Kumar Sharma vs The State Of Bihar on 18 December, 2014
Author: Anjana Prakash
Bench: Anjana Prakash
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.50592 of 2014
Arising Out of PS.Case No. -383 Year- 2014 Thana -AGAMKUAN District- PATNA
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1. Sanjeet Kumar Sharma Son of Amir Lal Sharma resident of Panchwatiya
Devariya, P.S. - Amtaur Nagar, Distt. - Saran (Chapra).
.... .... Petitioner/s
Versus
1. The State of Bihar.
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Jay Kumar, Advocate
For the Opposite Party/s : Mr. Umesha Nand Pandit, APP
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CORAM: HONOURABLE JUSTICE SMT. ANJANA PRAKASH
ORAL ORDER
2 18-12-2014Heard learned counsel for the Petitioner and the State.
The Petitioner seeks bail in Agamkuan P.S. case No.383 of 2014 instituted for the offence under Sections 399, 402, 420, 467, 468, 471, 489A, 489B, 489C, 489E/34 of the Indian Penal Code and 25(1-b)a/26/35 of the Arms Act, pending in the court of the A.C.J.M., Patna City.
Considering that the counterfeit currency was recovered from the possession of the Petitioner, I am not inclined to grant bail to the petitioner.
Prayer for bail is rejected.
The Trial Court is directed to expedite the trial in view of the serious nature of the offence.
(Anjana Prakash, J) Narendra/-
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