Patna High Court - Orders
Chandan Kumar Singh @ Chandan Singh @ ... vs The State Of Bihar on 27 November, 2019
Author: Ashwani Kumar Singh
Bench: Ashwani Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.55454 of 2019
Arising Out of PS. Case No.-110 Year-2019 Thana- BANIAPUR District- Saran
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Chandan Kumar Singh @ Chandan Singh @ Chandan Kumar Son of Goutam
Singh, resident of Village - Ramkala, P.S.- Baniyapur, Dist.- Saran at Chapra
... ... Petitioner
Versus
The State of Bihar
... ... Opposite Party
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Appearance :
For the Petitioner : Mr.Chandra Mohan Jha, Advocate
For the Opposite Party : Mrs.Anita Kumari Singh, APP
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CORAM: HONOURABLE MR. JUSTICE ASHWANI KUMAR SINGH
ORAL ORDER
4 27-11-2019Heard learned counsel for the petitioner and learned counsel for the State.
The petitioner seeks bail in connection with Baniyapur P. S. Case No. 110 of 2019 registered under Sections 420, 489A, 489B, 489C, 489D/34 of the Indian Penal Code.
Considering the alleged recovery of fake currency notes amounting to Rs.74,000/- from the person of the petitioner and his criminal antecedent as described in para-3 of the application, I am not inclined to grant him bail even though co- accused Santosh Singh from whom twenty five fake currency notes of rupee two thousand are alleged to have been recovered, has already been granted bail by a Bench of this Court. The application is rejected.
Patna High Court CR. MISC. No.55454 of 2019(4) dt.27-11-2019 2/2 The trial court is directed to expedite the trial and conclude the same as early as possible.
(Ashwani Kumar Singh, J) kanchan/-
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