Anish Ahmad vs The State Of Bihar on 10 October, 2022

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Patna High Court - Orders

Anish Ahmad vs The State Of Bihar on 10 October, 2022

Bench: Prabhat Kumar Singh

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.32035 of 2022
                 Arising Out of Case No.-9 Year-2022 Thana- PURNIA COMPLAINT CASE District- Purnia
                 ======================================================
           1.     ANISH AHMAD Son of Istaque Ahmad Resident of Village - Chandbhati,
                  Police Station- Dagarua, District - Purnia.
           2.    Nikita Kumari Daughter of Akhilesh Sah Resident of Village - Dagarua,
                 Police Station- Dagarua, District - Purnia.
           3.    Suman Singh @ Santosh Raj Son of Lakhi Chand Mahato Resident of
                 Village - Kanhariya, Police Station- Dagarua, District - Purnia.

                                                                                  ... ... Petitioner/s
                                                      Versus
                 The State of Bihar

                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :     Mr. N. K. Agrawal, Sr. advocate
                                                Mr. Dr. Bidhu Ranjan
                 For the Opposite Party/s :     Mr.Nand Kishore Prasad
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR SINGH
                                       ORAL ORDER

2   10-10-2022

Heard learned counsel for the petitioners and the State.

Petitioners apprehend their arrest in a case registered for the offence punishable under Section 23, 25 of the P. N.D.T. Act.

As per the prosecution case, the petitioners were running Star Diagnostic and Ultrasound Center without PC- PNDT registration and no application has been made for registration and it was in existence for two months.

Learned senior counsel appearing for the petitioners submits that petitioners are innocent and have falsely been Patna High Court CR. MISC. No.32035 of 2022(2) dt.10-10-2022 2/2 implicated in the case. It is submitted that the firm in question is not running and the same is still under progress and once it is completed petitioners are obliged to apply for its registration. Even during search only some tools and furniture were found Petitioners have got clean antecedent.

Learned counsel appearing for the State opposes the prayer for anticipatory bail.

Considering the facts of the case and clean antecedent of the petitioners, let the petitioners, above named, in the event of their arrest/ surrender within a period of six weeks from today shall be enlarged on bail on furnishing bail bond of Rs. 10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of Chief Judicial Magistrate, Purnea in connection with Complaint case No. C29/ 2022, subject to conditions laid down u/s 438(2) of the Cr. P. C. (Prabhat Kumar Singh, J) BKS/-

U       T

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Patna High Court - Orders