Patna High Court - Orders
Ram Bilash Chaudhary vs The State Of Bihar on 26 April, 2016
Author: Hemant Kumar Srivastava
Bench: Hemant Kumar Srivastava
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.16543 of 2016
Arising Out of PS.Case No. -176 Year- 2015 Thana -GOH District- AURANGABAD
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Ram Bilash Chaudhary, son of Rameshwar Chaudhary, resident of Village-
Maspura, P.S. Bodh Gaya, District- Gaya.
.... .... Petitioner
Versus
The State of Bihar
.... .... Opposite Party
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Appearance :
For the Petitioner/s : Mr. Ashok Kumar No.6, Advocate
For the Opposite Party/s : Mr. P.K.Jha(App)
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CORAM: HONOURABLE MR. JUSTICE HEMANT KUMAR
SRIVASTAVA
ORAL ORDER
2 26-04-2016Heard learned counsel for the petitioner as well as learned Additional Public Prosecutor for the State.
Petitioner seeks bail in a case registered under Sections 461, 379, 295, 411, 414, 420 of the Indian Penal Code, 25 Antiques and Treasure Act and 30(1)(iii) Ancient Monument and Archeological Sites and Remains Act.
Petitioner is not named in the first information report but in course of investigation, the name of petitioner came in confessional statement of co-accused. Moreover, except the confessional statement of co-accused, there appears to be nothing against the petitioner. Petitioner does not have any criminal antecedent and is languishing in jail custody since 18.1.2016.
Accordingly, the petitioner above named is directed to be released on bail on furnishing bail bond of Rs.10,000/- (ten Patna High Court Cr.Misc. No.16543 of 2016 (2) dt.26-04-2016 2/2 thousand) with two sureties of the like amount each to the satisfaction of Sub-Divisional Judicial Magistrate, Daudnagar, District- Aurangabad in connection with Goh P.S. Case No.176 of 2015.
(Hemant Kumar Srivastava, J) N.H./-
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