Patna High Court - Orders
Toni @ Toni Kumar @ Ashwani Kumar vs The State Of Bihar on 26 July, 2013
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.23975 of 2013
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Toni @ Toni Kumar @ Ashwani Kumar son of Late O.P. @ Upendra
Yadav
.... .... Petitioner/s
Versus
The State Of Bihar
.... .... Opposite Party/s
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CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
SINGH
ORAL ORDER
2 26-07-2013Petitioner is languishing in custody since 08.02.2013 in a case registered for the offences punishable under Sections 386, 387, 120B/34 of the I.P.C. and Section 25(1-b)A, 26, 35 of the Arms Act.
From the apprehended accused arms were recovered who disclosed the name of the petitioner to be a member of the gang of Pappu Singh.
It is submitted by learned counsel for the petitioner that nothing has been recovered from the possession of the petitioner when petitioner is involved in one other case apart from the present one.
Considering the nature of accusation, let the petitioner, above named, be released on bail on furnishing bail bond of Rs. 10,000/-(ten thousand) with two sureties of the like amount each to the satisfaction of learned Judicial Magistrate, 2 Patna High Court Cr.Misc. No.23975 of 2013 (2) dt.26-07-2013 2/2 1st Class, Munger in connection with Jamalpur P.S. Case No. 37 of 2012, G.R. No. 539A of 2012.
(Dinesh Kumar Singh, J) Shageer/-