Patna High Court - Orders
Mahesh Chaudhary vs The State Of Bihar on 20 May, 2016
Author: Hemant Kumar Srivastava
Bench: Hemant Kumar Srivastava
Patna High Court Cr.Misc. No.21500 of 2016 (2) dt.20-05-2016 1
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.21500 of 2016
Arising Out of PS.Case No. -176 Year- 2015 Thana -GOH District- AURANGABAD
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1. Mahesh Chaudhary son of Late Umesh Chaudhary, resident of village-
Jamuaw, P.S.- Wazirganj, District- Gaya
.... .... Petitioner/s
Versus
1. The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Arjun Prasad
For the Opposite Party/s Mr. Abhay Kumar 1(App)
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CORAM: HONOURABLE MR. JUSTICE HEMANT KUMAR
SRIVASTAVA
ORAL ORDER
02/ 20.05.2016Heard learned counsel for the petitioner as well as learned Addl. Public Prosecutor for the State.
Petitioner seeks bail in a case registered under sections 461, 379, 295, 411, 414, 420 of the Indian Penal Code as well as section 25 of the Antiques & Treasure Act and section 30 (i) (iii) of the Ancient Monument and Archeological Sites & Remains Act.
Neither petitioner is named in the first information report nor anything was recovered from his conscious possession.
Idol of this case appears to have been recovered from the outskirt of the village. The name of the petitioner sprang in this case in the confessional statement of co- accused and later on, petitioner, too, confessed his guilt.
It appears that except the aforesaid material, there is nothing against the petitioner.
Accordingly, petitioner is directed to be released on bail on Patna High Court Cr.Misc. No.21500 of 2016 (2) dt.20-05-2016 2 furnishing bail bonds of Rs 10,000/- with two sureties of the like amount each to the satisfaction of the Sub divisional Judicial Magistrate, Daudnagar, Aurangabad in Goh P.S. Case no. 176/2015.
shahid (Hemant Kumar Srivastava,J) U T