Patna High Court - Orders
Arun Kumar Ranjan @ Arun Kumar Ram vs The State Of Bihar on 23 August, 2013
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.42793 of 2012
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Arun Kumar Ranjan @ Arun Kumar Ram
.... .... Petitioner.
Versus
The State Of Bihar
.... .... Opposite Party.
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Appearance :
For the Petitioner : Mr. Rana Pratap Singh, Sr. Advocate.
For the Opposite Party : Mr. J.N. Thakur, A.P.P.
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CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
SINGH
ORAL ORDER
10 23-08-2013Heard learned senior counsel for the petitioner and learned A.P.P. for the State.
The petitioner is languishing in custody since 29.02.2012 in a case registered for the offences punishable under Sections 120(B), 420, 467, 468, 471, 489(A)(B)(C)and(D) of the Indian Penal Code.
It is alleged that initially one Madan Yadav was apprehended from whom arms, mobile and Rs. 12,000/- fake currency notes were recovered who suggested the name of his own brother Lalan Yadav when Lalan Yadav was apprehended and at the instance of Madan Yadav and Lalan Yadav, the house of this petitioner was raided when this petitioner was found printing fake currency notes alongwith Dharmendra Kumar Ram, Jagarnath Ram when paper for printing of fake currency notes, ink and printers were seized. 2 Patna High Court Cr.Misc. No.42793 of 2012 (10) dt.23-08-201
2 / 33 It is submitted by learned senior counsel for the petitioner that in fact on suspicion, the accusation has been levelled as no fresh printed fake currency notes were seized and the petitioner has no criminal antecedent and a statement to that effect has been made in paragraph no. 8 of the petition when other accused Dharmendra Ram, Jagarnath Ram, and Lalan Yadav have already been granted bail by this Court vide Cr. Misc. Nos. 19099 of 2012, 20277 of 2012 and 23324 of 2012.
It is submitted by learned counsel for the State that the petitioner was found with fake printed currency notes when the fake currency notes were transmitted to the Forensic Science Laboratory and the Forensic Science Laboratory found the same to be fake currency notes.
Considering the period under custody and the fact that other accused have been granted bail by this Court, let the petitioner, above named, be released on bail on furnishing bail bonds of Rs.10,000/-(Ten Thousand) with two sureties of the like amount each to the satisfaction of the learned J.M. Saran at Chapra in connection with Masarakh P.S. Case No. 49 of 2012.
Learned court below will positively cancel the bail bonds of the petitioner if the petitioner 3 Patna High Court Cr.Misc. No.42793 of 2012 (10) dt.23-08-201 3 / 33 gets involved in similar nature of offence or defaults for two consecutive occasions.
Let the F.S.L. report be returned.
U.K./- (Dinesh Kumar Singh, J)