Shankar Kumar vs The State Of Bihar on 2 June, 2016

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Patna High Court - Orders

Shankar Kumar vs The State Of Bihar on 2 June, 2016

Bench: Anjana Mishra

                    IN THE HIGH COURT OF JUDICATURE AT PATNA
                                  Criminal Miscellaneous No.24492 of 2016
                       Arising Out of PS.Case No. -176 Year- 2015 Thana -GOH District- AURANGABAD
                 ======================================================
                 SHANKAR KUMAR, S/o Ram Balak Mahto, Vill-Tilora, P.S.-Wajirganj,
                 District-Gaya
                                                                      .... .... Petitioner/s
                                                  Versus
                 The State of Bihar
                                                                 .... .... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :  Mr. Indradeo Prasad
                 For the Opposite Party/s   : Mr. Rana Randhir Singh(App)
                 ======================================================
                 CORAM: HONOURABLE JUSTICE SMT. ANJANA MISHRA
                 ORAL ORDER

2   02-06-2016

Heard learned counsel for the petitioner and learned counsel appearing on behalf of the State.

The petitioner is in custody since 18.01.2016 in connection with Goh P.S. Case No. 176 of 2015 registered for the offences punishable under Sections 461 and 379 of the Indian Penal Code. Later on Sections 295, 411, 414, 420 of the Indian Penal Code, Section 25 Antiques & Treasure Act and Section 30(i)(iii) Ancient Monument and Archeological Sites & Remains Act was added.

Learned counsel for the petitioner submits that the petitioner has been taken into custody on the basis of suspicion and there has been no recovery of stolen articles from the possession of the petitioner. Learned counsel for the petitioner further submits that other similarly co-accused has been Patna High Court Cr.Misc. No.24492 of 2016 (2) dt.02-06-2016 2/2 extended the privilege of bail in Criminal Miscellaneous No. 16543 of 2016 vide order dated 26.04.2016.

In view of the facts and circumstances, similarly situated co-accused has been extended the privilege of bail in Criminal Miscellaneous No. 16543 of 2016 vide order dated 26.04.2016, let the petitioner, be enlarged on bail on furnishing bail bonds of Rs. 10,000/- (ten thousand) with two sureties of the each amount to the satisfaction of the learned Judicial Magistrate, 1st class, Aurangabad in connection with Goh P.S. Case No. 176 of 2015.

(Anjana Mishra, J) ajaypd./-

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Patna High Court - Orders