Patna High Court - Orders
Md. Nauman @ Nauman vs The State Of Bihar on 17 May, 2017
Author: Birendra Kumar
Bench: Birendra Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.24019 of 2017
Arising Out of PS.Case No. -192 Year- 2016 Thana -JOKIHAT District- ARRARIA
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Md. Nauman @ Nauman, son of late Israfil, resident of village Thapkol,
P.S. Jokihar, district Araria
.... .... Petitioner
Versus
The State of Bihar
.... .... Opposite Party
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Appearance :
For the Petitioner : Mr. Md. Naushad Uzzoha, Adv.
For the Opposite Party : Mr. Akbar Ali, APP 7
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CORAM: HONOURABLE MR. JUSTICE BIRENDRA KUMAR
ORAL ORDER
2 17-05-2017Heard the learned counsel for the petitioner and the State.
This is a petition for grant of regular bail for offence under Sections 467, 468, 471 and 420 of the Indian Penal Code and 7 of the Essential Commodities Act.
The petitioner is a Public Distribution System dealer. Allegation is that on verification of the stock shortage of wheat and rice was noticed.
Submission of the petitioner is that the same was already distributed to the consumers. Though petitioner had produced the distribution register, however, the same was not accepted since the same was not verified because soon before the alleged raid the distribution was made. The petitioner had got no such criminal antecedent.
Considering the aforesaid fact, the petitioner, Patna High Court Cr.Misc. No.24019 of 2017 (2) dt.17-05-2017 2/2 above named, be released on bail on furnishing bail bond of Rs.10,000/- (rupees ten thousand) with two sureties of the like amount each in connection with Jokihat P.S. Case No. 192 of 2016 to the satisfaction of the Subdivisional Judicial Magistrate, Araria, or successor Court.
(Birendra Kumar, J) SA/-
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