Santosh Kumar Bhagat vs The State Of Bihar on 30 April, 2014

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Patna High Court - Orders

Santosh Kumar Bhagat vs The State Of Bihar on 30 April, 2014

Bench: Amaresh Kumar Lal

                    IN THE HIGH COURT OF JUDICATURE AT PATNA
                                 Criminal Miscellaneous No.16948 of 2014
                 ======================================================
                 Santosh Kumar Bhagat Son of Rajendra Bhagat Resident of Village Kyasth
                 Tola, P.S.- Saharsa, District- Saharsa.

                                                                    .... ....    Petitioner/s
                                                Versus
                 The State of Bihar

                                                      .... .... Opposite Party/s
                 ======================================================

                 CORAM: HONOURABLE MR. JUSTICE AMARESH KUMAR LAL
                 ORAL ORDER

3   30-04-2014

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

The petitioner seeks bail in a case for the offence punishable under Sections 392, 395 and 412 of the Indian Penal Code.

F.I.R. was lodged against unknown. During investigation the petitioner was arrested on 25.2.2013 and Rs. 20,000/- was recovered from his possession.

It is submitted that the petitioner has no criminal antecedent and co-accused Rinku Choudhary, who was arrested on the same day and same amount was also recovered from his possession, has been granted bail vide order dated 14.3.2014 passed in Cr. Misc. no. 36785 of 2013. The case of the petitioner is similar to that of co-accused Rinku Choudhary.

Patna High Court Cr.Misc. No.16948 of 2014 (3) dt.30-04-2014

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Considering the facts and circumstances of this case, the above-named petitioner is directed 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 Chief Judicial Magistrate, Saharsa, in Saharsa Town P. S. Case no. 77 of 2013 with the following conditions :

1. One of the bailors will be the close relative of the petitioner.

2. The petitioner will not indulge in similar or in any other offence.

3. The petitioner will be well represented in the court.

4. In case of absence for two consecutive dates or in violation of the terms of the bail, his bail bond will be liable to be cancelled by the court concerned.

(Amaresh Kumar Lal, J) sudip/-

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Patna High Court - Orders