Ranjeet Kumar vs The State Of Bihar on 26 May, 2015

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Patna High Court - Orders

Ranjeet Kumar vs The State Of Bihar on 26 May, 2015

Bench: Anjana Mishra

                    IN THE HIGH COURT OF JUDICATURE AT PATNA
                                  Criminal Miscellaneous No.12179 of 2015
                    Arising out of PS.Case No. -206 Year- 2013 Thana -PATRAKARNAGAR District- PATNA
                 ======================================================
                 Ranjeet Kumar, S/o Sri Ram Kishun Ram, resident of Hanuman Nagar,
                 Bhabha Colony, Abhay Apartment Flat No. 204, P.s. - Patrakar Nagar,
                 District- Patna.

                                                                                .... ....   Petitioner
                                                       Versus
                 The State of Bihar

                                                               .... .... Opposite Party
                 ======================================================
                 Appearance :
                 For the Petitioner     : Mr. Raj Dular Sah, Advocate.
                 For the Opposite Party : Mr. Smt.Asha Devi (App)
                 ======================================================
                 CORAM: HONOURABLE JUSTICE SMT. ANJANA MISHRA
                 ORAL ORDER

3   26-05-2015

Heard learned counsel for the petitioner and learned counsel for the State.

The petitioner is in custody since 26.09.2013 in connection with Patrakar Nagar P.S. Case No. 206 of 2013 registered for the offences punishable under Sections 420, 465, 466, 467, 468, 471, 474, 120(B)/34, 124(A), 473, 255, 256, 257, 475, 258, 259 and 260 of the Indian Penal Code.

The allegation against this petitioner is that he was a part of gang which was involved in creating forged stamp paper, Special Adhesive Stamp, Non-judicial Stamp paper as well as National Saving Certificate. It is further alleged that as per self statement of one Sanjeev Shekhar Jha, the police raided Abhay Apartment, Flat No. 204, from where the petitioner as well as 2 Patna High Court Cr.Misc. No.12179 of 2015 (3) dt.26-05-2015 2/2 Shyam Kumar, Mallu Kumar and Annu Singh were apprehended.

It is submitted by learned counsel for the petitioner that the petitioner was made to confess his guilt before the police. It is further submitted that other similarly situated persons have been extended the privilege of bail by this Court vide Cr. Misc. No. 24098 of 2014 on 02.03.2015.

Considering the aforementioned submissions and also the period of custody, 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 the learned A.D.J. XI, Patna, in connection with Patrakar Nagar P.S. Case No. 206 of 2013, Sessions Trial No. 872 of 2014.

U.K./-                                          (Anjana Mishra, J)

    U    T

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Patna High Court - Orders