Dhirendra Sah @ Dhirendra Sharma @ ... vs The State Of Bihar on 28 April, 2016

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Patna High Court - Orders

Dhirendra Sah @ Dhirendra Sharma @ ... vs The State Of Bihar on 28 April, 2016

Bench: Rajendra Kumar Mishra

                   IN THE HIGH COURT OF JUDICATURE AT PATNA
                                 Criminal Miscellaneous No.17612 of 2016
                      Arising Out of PS.Case No. -176 Year- 2015 Thana -GOH District- AURANGABAD
                 ======================================================
                 Dhirendra Sah @ Dhirendra Sharma @ Dhirendra Kumar @ Dhirendra Sir,
                 Son of Devendra Kumar, Resident of village- Sarilchak, P.S.- Nalanda,
                 Dist.- Nalanda.
                                                                     .... .... Petitioner
                                                Versus
                 The State of Bihar
                                                                .... .... Opposite Party
                 ======================================================
                 Appearance :
                 For the Petitioner/s       :   Mr. Sabal Kumar Jha
                 For the Opposite Party/s   : Mr. T.N.Thakur (App)
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE RAJENDRA KUMAR
                 MISHRA
                 ORAL ORDER

2   28-04-2016

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

The petitioner is accused in connection with Goh P.S. Case No. 176 of 2015, registered under Section 461, 379, 295, 414, 414 & 420 of the Indian Penal Code, Section 25 of Antiques and Treasure Act and Section 30(i)(iii) of Ancient Monuments and Archeological Sites and Remains Act.

Learned counsel for the petitioner submits that petitioner is not named in the F.I.R. In course of investigation on the basis of the intelligence input, six persons including the petitioner were apprehended by the Police traveling through Vehicle bearing Reg. No. BR-27C-6016 and thereafter, the Police got recorded the confessional statement of the petitioner Patna High Court Cr.Misc. No.17612 of 2016 (2) dt.28-04-2016 2/2 showing his involvement in the preset case, except the confessional statement, there is nothing against the petitioner. The petitioner is in custody since 18.01.2016.

Having regard to the facts and the circumstances of the case, the petitioner, above named, is directed to be released on bail on furnishing bail bond of Rs.10,000/-(Rupees Ten Thousand) with two sureties of the like amount each to the satisfaction of the Chief Judicial Magistrate, Aurangabad in connection with Goh P.S. Case No. 176 of 2015. Out of two sureties, one surety must be the parent/close relative of the petitioner, who will file an affidavit showing his relation with the petitioner.

(Rajendra Kumar Mishra, J.) manish/-

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Patna High Court - Orders