Patna High Court - Orders
Sri Ram Chandra @ Sri Ram Malviya Khanti @ ... vs State Of Bihar on 2 July, 2010
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.22220 of 2010
SRI RAM CHANDRA @ SRI RAM MALVIYA KHANTI @ SRI RAMCHANDRA
MALVIYA KHANTI
Versus
STATE OF BIHAR
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02 02.07.2010Heard learned counsel for the petitioner and learned counsel for the State.
The submission is that in common allegations under Sections 489, 489A, 489B, 489C, 489D, 420 and 120B/34 of the Indian Penal Code, for being in possession of counter feit currency, he is similarly situated as co-accused granted bail in Cr. Misc. No. 19609 of 2009.
Let the petitioner, above named, be enlarged on bail on furnishing bail bonds of Rs. 20,000/- (Twenty thousand) with two sureties of the like amount each to the satisfaction of F.T.C.-II, West Champaran, Bettiah in connection with Sugauli Rail Police Case No. 80 of 2008, S.Tr. No. 385 of 2009.
P.K. (Navin Sinha, J.)