Patna High Court - Orders
Manoj Ram vs The State Of Bihar on 19 July, 2018
Author: Vinod Kumar Sinha
Bench: Vinod Kumar Sinha
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.41872 of 2018
Arising Out of PS.Case No. -59 Year- 2017 Thana -PUPRI District- SITAM ARHI
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1. Manoj Ram son of Kuldeep Ram, resident of Village- Nagar Panchayat,
Pupri, Ward No. 7, P.S. Pupri, District Sitamarhi.
.... .... Petitioner/s
Versus
1. The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Sameer Ranjan, Adv.
For the Opposite Party/s : Mr. Sri Anil Kumar, APP
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CORAM: HONOURABLE MR. JUSTICE VINOD KUMAR SINHA
ORAL ORDER
2 19-07-2018Heard learned counsel for the petitioner and learned A.P.P. The petitioner seeks anticipatory bail in connection with Pupri P.S.Case No. 59 of 2017, registered for offences punishable under Sections 188, 420 , 120 (B) of the Indian Penal Code and 3/4 of Bihar School Examination Act.
Allegation against the petitioner is that he was present in the examination in which his ward was appearing.
Submission of the learned counsel of the petitioner is that the petitioner was deputed in that centre under orders of District Education Officer, vide Annexure-2, as he already informed about the fact to the Centre Superintendent of the Examination Centre that his ward is appearing but in spite of that, Patna High Court Cr.M isc. No.41872 of 2018 (2) dt.19-07-2018 2/2 the present case has been lodged against him. It is further submitted that the petitioner has no criminal antecedent.
Heard learned A.P.P. , who opposes the prayer for bail. Having heard both sides and in view of the facts and circumstances, as discussed above, let the petitioner, above named, in the event of his arrest or surrender before the Court below within a period of six weeks from the date of the order, be released on anticipatory bail on furnishing bail bonds of Rs. 25,000/- (Twenty five thousand) with two sureties of the like amount each in connection with Pupri P.S.Case No. 59 of 2017 to the satisfaction of learned Chief Judicial Magistrate, Sitamarhi, subject to the conditions laid down under Section 438 ( 2) Cr.P.C. with other that bailors should be local having sufficient immovable property within the jurisdiction of the Court concerned.
(Vinod Kumar Sinha, J) Sudha/-
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