Patna High Court - Orders
Harendra Kumar Yadav vs The State Of Bihar on 12 March, 2012
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.7519 of 2012
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Harendra Kumar Yadav
.... .... Petitioner/s
Versus
The State Of Bihar
.... .... Opposite Party/s
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CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
SINGH
ORAL ORDER
2 12-03-2012Heard learned counsels for the petitioner and the State.
The petitioner being night guard of the college, is languishing in jail since 20.11.2011 in a case registered for the offences punishable under Sections 457 and 380 of the Indian Penal Code.
It is alleged that the theft was committed in the college though it is submitted that petitioner informed the authorities when the thieves entered into the college but subsequently, the petitioner has been named in the FIR and investigation is complete.
Considering the aforesaid facts, let the above named petitioner be released on bail, on furnishing bail bond of Rs. 10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of C.J.M., Motihari, East Champaran in Chakia P.S. Case no. 333 of 2011.
(Dinesh Kumar Singh, J) Anil/-