Patna High Court - Orders
Majmul Haque @ Mama vs State Of Bihar on 26 February, 2010
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr Misc No 6359 of 2010
Majmul Haque @ Mama, son of late Jainul Mian, resident of Village -
Inarawa, P S - Adapur, District - East Champaran - Petitioner
Versus
State of Bihar - Opposite Party
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2 26.02.2010The petitioner is in custody since 27.07.2009 in connection with Adapur Police Station Case No 39 of 2009 instituted under Section 395 of Indian Penal Code. The informant has lodged the first information report against about 10 to 15 unknown. List of various properties looted are given there. Petitioner is subsequently, on suspicion, arrested and then a recovery of a watch is shown. One of the inmates subsequently, in course of investigation, disclosed that his watch was also looted and the description of the recovered watch and the looted watch tallies. It is not in dispute that neither the petitioner has been put on test identification parade nor the recovered article has been put on test identification parade yet the investigation has been closed and chargesheet submitted. It is submitted that the watch belongs to the petitioner and is now being used only to involve him falsely.
Be that as it may, the petitioner abovenamed is directed to be released on bail on his furnishing bonds of Rs 10,000/- (Rupees Ten Thousand) with two sureties of the like amount each to the satisfaction of Subdivisional Judicial Magistrate, Raxaul (East Champaran) in Adapur Police Station Case No 39 of 2009.
M.E.H./ (Navaniti Prasad Singh)