Patna High Court - Orders
Manoj Kumar vs State Of Bihar & Anr on 18 August, 2016
Author: Hemant Kumar Srivastava
Bench: Hemant Kumar Srivastava
Patna High Court Cr.Misc. No.31861 of 2016 (2) dt.18-08-2016 1
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.31861 of 2016
Arising Out of PS.Case No. -181 Year- 2016 Thana -KISHANGANJ District- KISANGANJ
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1. Manoj Kumar Son of late Sheo Pujan Singh Resident of Vill- Dehri Po &
P.S Rajpur, District Rohtas.
.... .... Petitioner/s
Versus
1. The State of Bihar
2. Sh.Mayank Dwivedi 21C, Second Command , Presiding office Board-1
121 BN BSF , Panjipara P.S Panjipara (W.B.) Mob. NO. 07585926180
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Ashutosh Singh
For the State Sri Sunil Kumar Pandey, APP
For opposite party no.2 Sri Rakesh Kumar Sinha, CGC
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CORAM: HONOURABLE MR. JUSTICE HEMANT KUMAR
SRIVASTAVA
ORAL ORDER
02/ 18.08.2016Heard learned counsel for the petitioner as well as learned Addl. Public Prosecutor for the State.
Petitioner seeks bail in a case registered under sections 419, 420, 467 and 468 of the Indian Penal Code.
Petitioner happens to be unemployed person and when he appeared for medical examination for the recruitment of Assam Rifle, it was detected that another person had appeared in written examination in place of the petitioner and thereafter, petitioner disclosed that FIR named accused Arvind Singh, after taking Rs 20,000/- from him, appeared in examination in his place.
Considering the aforesaid facts and circumstances as well as this aspect of the matter that the petitioner does not have any criminal Patna High Court Cr.Misc. No.31861 of 2016 (2) dt.18-08-2016 2 antecedent and is languishing in jail custody since 13.5.2016, let the petitioner be released on bail on furnishing bail bonds of Rs 10,000/- with two sureties of the like amount each to the satisfaction of the Chief Judicial Magistrate, Kishanganj in Kishanganj P.S. Case no. 181/2016.
shahid (Hemant Kumar Srivastava,J) U T