Patna High Court - Orders
Anzar Hussain @ Md. Anjar Hussain vs The State Of Bihar on 3 March, 2015
Author: Sharan Singh
Bench: Sharan Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.50109 of 2014
Arising Out of PS.Case No. -227 Year- 2014 Thana -RAMPUR District- GAYA
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Anzar Hussain @ Md. Anjar Hussain son of Md. Muslim Ansari
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Satya Veer
For the Opposite Party/s : Mr. Gopesh Kumar (App)
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CORAM: HONOURABLE MR. JUSTICE CHAKRADHARI
SHARAN SINGH
ORAL ORDER
2 03-03-2015Heard learned counsel for the petitioner and learned Additional Public Prosecutor for the State.
From the petitioner's possession, one loaded country-made pistol and two live cartridges of .315 bore were allegedly recovered on 04.08.2014 and since then he is in custody in a case registered for the offence punishable under Section 25(1-B)a/26 of the Arms Act.
Learned counsel for the petitioner submits that petitioner has been implicated for oblique purpose. He does not have any criminal antecedent. He submits that the petitioner is a student of Bachelor of Computer Application at Gaya College, Gaya.
In view of the submission as above, nature of allegation as well as the period of custody, let the petitioner be released on bail on furnishing bail bond of Rs.10,000/- (ten thousand) with two 2 Patna High Court Cr.Misc. No.50109 of 2014 (2) dt.03-03-2015 2/2 sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate, Gaya in connection with Rampur P. S. Case No. 227/2014.
(Chakradhari Sharan Singh, J.) Saif/-
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