Patna High Court - Orders
Raushan Kumar 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.16425 of 2016
Arising Out of PS.Case No. -176 Year- 2015 Thana -GOH District- AURANGABAD
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1. Raushan Kumar Son of Munna Yadav R/o Village Tulsi Bigaha, P.S.
Goh, District Aurangabad
.... .... Petitioner/s
Versus
1. The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Bachan Jee Ojha
For the Opposite Party/s : Mr. Lallan Kumar (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 initially, registered for the offences punishable under Sections 461, 379 of the Indian Penal Code and later on, Sections 295, 411, 414, 420 of the Indian Penal Code, Section 25 of Antiques and Treasure Act and Section 30(1) (III) of Ancient Monument and Archaeological Sites and Remains Act were also added.
The name of petitioner surfaced in confessional statement of co-accused, Shaktidhar Dwivedi @ Maloo, who has already been granted privilege of bail by this court. Petitioner does not have any criminal antecedent nor anything has been recovered from his conscious possession.
Patna High Court Cr.Misc. No.16425 of 2016 (2) dt.26-04-20162/2
Considering the aforesaid facts and circumstances as well as submissions of the parties, let the petitioner be released on bail on furnishing bail bonds of Rs. 10,000/- (Ten Thousand) with two sureties of the like amount each to the satisfaction of Sub Divisional Judicial Magistrate, Daudnagar, Aurangabad in connection with Goh P.S. Case No. 176 of 2015.
(Hemant Kumar Srivastava, J) SHAHZAD/-
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