Patna High Court - Orders
Anil Singh @ Toto Singh vs The State Of Bihar on 2 August, 2014
Author: Ahsanuddin Amanullah
Bench: Ahsanuddin Amanullah
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.13217 of 2014
Arising Out of PS.Case No. -12 Year- 2014 Thana -PASRAHA District- KHAGARIA
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Anil Singh @ Toto Singh Son Of Chhanguri Singh Resident Of Village -
Mahadoipur, P.S. - Pasraha, District - Khagaria
.... .... Petitioner/s
Versus
The State Of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.
For the Opposite Party/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE AHSANUDDIN AMANULLAH
ORAL ORDER
3 02-08-2014Heard learned counsel for the petitioner and learned A.P.P. for the State.
The petitioner seeks bail in G. R. No. 147 of 2014 arising out of Pasraha P.S. Case No. 12 of 2014 dated 24.01.2014 instituted under Sections 420/379 of the Indian Penal Code and 7 of the Essential Commodities Act.
Learned counsel for the petitioner submits that though he is the owner of the Hotel from which gas cylinder cutting equipments have been recovered but the incident happened Patna High Court Cr.Misc. No.13217 of 2014 (3) dt.02-08-2014 2/3 after he had closed his Hotel. It is submitted that it has come during investigation that due to dense fog the gas lorry was parked there and some persons were trying to illegally cut the gas cylinders for which the petitioner is not responsible. It is submitted that the petitioner has no criminal antecedent and is in custody since 03.02.2014.
Learned A.P.P., upon going through the case diary, does not dispute the fact that nobody has taken the name of the petitioner with regard to his complicity in cutting of the gas cylinders.
Considering the facts and circumstances of the case and submissions of learned counsel for the parties, let the petitioner be released on bail upon furnishing bail bonds of Rs. 10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of the learned Chief Judicial Magistrate, Khagaria in G. R. No. 147 of 2014 arising out of Pasraha P.S. Case No. 12 of 2014. The petitioner and the bailors shall execute bond with regard to good behaviour of the petitioner. The petitioner shall also give an undertaking to the Court that he shall not indulge in any criminal activity. Any violation of the terms and conditions of the bonds or the undertaking shall lead to cancellation of his bail bonds. The petitioner shall cooperate in the Patna High Court Cr.Misc. No.13217 of 2014 (3) dt.02-08-2014 3/3 trial and be present before the Court on each and every date. Failure to do so on two consecutive dates, without sufficient cause, shall also lead to cancellation of his bail bonds.
(Ahsanuddin Amanullah, J.) Anjani/-
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