Satyendra Kumar vs The State Of Bihar on 23 January, 2018

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Patna High Court - Orders

Satyendra Kumar vs The State Of Bihar on 23 January, 2018

Bench: Arun Kumar

          Patna High Court Cr.M isc. No.59953 of 2017 (3) dt.23-01-2018


                           IN THE HIGH COURT OF JUDICATURE AT PATNA
                                          Criminal Miscellaneous No.59953 of 2017
                                Arising Out of PS.Case No. -455 Year- 2017 Thana -SONEPUR District- SARAN
                       ======================================================
                       Satyendra Kumar S/o Bandhu Singh, R/o village- Jagdishpur, P.S.-
                       Fulwaria, District- Gopalganj.        .... .... Petitioner/s
                                                       Versus
                       The State of Bihar                             .... .... Opposite Party/s
                       ======================================================
                       Appearance :
                       For the Petitioner/s     : Mr. Krishna Chandra
                       For the Opposite Party/s   : Mr. Sri Manoj Kumar - 1
                       ======================================================
                       CORAM: HONOURABLE MR. JUSTICE ARUN KUMAR
                       ORAL ORDER

3       23-01-2018

Heard learned Counsel for the petitioner and the State.

Petitioner, already in custody, seeks bail in Sonpur PS Case No. 455 of 2017 registered under Sections 420, 467, 468, 469, 471, 470, 120B of the IPC, ¾ of Bihar Conduct of Examination Act and 66(D) of Information Technology Act.

The allegation in brief is that large number of accused were apprehended with allegation that they were helping candidates appearing in the examination conducted by the Central Selection Board for recruiting constables and the allegation against the petitioner is that some admit cards, document of matriculation and cheque books were recovered from the room of the petitioner.

Learned Counsel for the petitioner submits that except recovery of some admit cards of few candidates there is no material against the petitioner, he is not named in the FIR and is in custody since 25.10.2017 having no criminal antecedent.

Having considered the said facts and circumstances, the petitioner, namely, Satyendra Kumar is directed to be released on bail on furnishing bail bonds of Rs. 10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of ACJM I, Saran at Chapra in connection with Sonpur PS Case No. 455 of 2017.

(Arun Kumar, J.) Snkumar/-

    U        T

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Patna High Court - Orders