Patna High Court - Orders
Nanhak Paswan vs The State Of Bihar on 18 February, 2013
Author: Gopal Prasad
Bench: Gopal Prasad
Patna High Court Cr.Misc. No.36493 of 2012 (4) dt.18-02-2013
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No. 36493 of 2012
======================================================
1. Nanhak Paswan, S/O Durga Paswan, R/O Village - Manguraha,
Dhangartoli, P.S. Chiraiya, District - East Champaran
.... .... Petitioner/s
Versus
1. The State of Bihar
.... .... Opposite Party/s
======================================================
CORAM: HONOURABLE MR. JUSTICE GOPAL PRASAD
ORAL ORDER
4 18-02-2013Heard learned counsel for the petitioner and learned counsel for the State.
This is a petition for grant of regular bail in a case under Sections 147, 148, 149, 427, 379 of the Indian Penal Code, Section 27 of the Arms Act, Sections 3/4 of the Explosive Substance Act as well as Section 17 of the Criminal Law Amendment Act.
Learned counsel for the petitioner submits that the petitioner has not been named in the First Information Report and the name of the petitioner finds place in the confessional statement of the co-accused.
Learned counsel for the State also does not controvert about this fact.
Hence, having regard to the facts and circumstances of the case, the petitioner above named is ordered to 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 the learned Sub-Divisional Judicial Magistrate, Sikrahana at Motihari, District - East Champaran in connection with Chiraiya P. S. Case No. 132 of 2010.
(Gopal Prasad, J) Kundan/-