Patna High Court - Orders
Amit Kumar vs The State Of Bihar on 2 April, 2018
Author: Arun Kumar
Bench: Arun Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.18328 of 2018
Arising Out of PS.Case No. -19 Year- 2018 Thana -LAHERIASARAI District- DARBHANGA
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Amit Kumar, Son of Late Lalo Choudhary, Resident of Mohalla- Pulpar
Khandak Road, P.S.- Bihar Sharif, District- Nalanda.
.... .... Petitioner/s
Versus
The State of Bihar.
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mrs. Soni Shrivastava
For the Opposite Party/s : Mr. Sanjay Kumar Tiwary 1
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CORAM: HONOURABLE MR. JUSTICE ARUN KUMAR
ORAL ORDER
2 02-04-2018Heard learned counsels for the petitioner and the State.
The petitioner, already in custody, seeks bail in connection with Laheriasarai P.S.Case No. 19 of 2018 registered under Sections 419, 420, 467, 468 and 471 of the Indian penal Code.
Allegation in brief is that Biometric Data Verification of the petitioner did not match to him at the time of interview with the Biometric Data Verification of the written examination.
Submission is that due to some technical snag, the report of two Biometric data miss-matched, however, petitioner has remained in custody since 24.01.2018 and has clean antecedent and is an unemployed educated person appearing in several competitive examinations.
Having considered the aforesaid facts and circumstances, the petitioner, namely , Amit Kumar, is directed to be released on Patna High Court Cr.M isc. No.18328 of 2018 (2) dt.02-04-2018 2/2 bail upon furnishing bail bond of Rs. 10,000/- with two sureties of the like amount each to the satisfaction of the learned CJM, Darbhanga in connection with Laheriasarai P.S. Case No. 19 of 2018.
(Arun Kumar, J) Sujit/-
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