Patna High Court - Orders
Rahul Kumar vs The State Of Bihar on 19 October, 2012
Author: Gopal Prasad
Bench: Gopal Prasad
Patna High Court Cr.Misc. No.39150 of 2012 (2) dt.19-10-2012
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.39150 of 2012
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Rahul Kumar, S/o Sri Kamlesh Sharma, resident of Village- Silonja, P.S.
Belaganj, District- Gaya.
.... .... Petitioner.
Versus
The State of Bihar
.... .... Opposite Party.
CORAM: HONOURABLE MR. JUSTICE GOPAL PRASAD
ORAL ORDER
2 19-10-2012Heard learned counsel for the petitioner and learned counsel for the State.
The petitioner has been arrested in connection with Makhdumpur P.S. Case No. 330 of 2011 registered under Sections 489, 489A, 489B, 489C, 489D and 420/34 of the Indian Penal Code with regard to recovery of counterfeit notes.
Learned counsel for the petitioner submits that nothing has been recovered from the possession of the petitioner and name of the petitioner has find place on confessional statement of co- accused who has stated that petitioner has also involved in spreading counterfeit notes.
Having regard to the facts and circumstances of the case, the above named petitioner is directed to be released on bail on furnishing bail bond of Rs. 10,000/- (Ten thousand) each with two sureties of the like amount each to the satisfaction of the Chief Judicial Magistrate, Jehanabad, in connection with Makhdumpur P.S. Case No. 330 of 2011, subject to condition that one of the Patna High Court Cr.Misc. No.39150 of 2012 (2) dt.19-10-2012 bailors shall be near relative of the petitioner and he will file an affidavit to this effect that petitioner has no criminal antecedent and trial court after due verification of this fact shall confirm the bail bond of the petitioner.
m.p. (Gopal Prasad, J)