Chandan Kumar vs. The State Of Bihar - Patna High Court, 06 February 2019

Cause title — parties, addresses and appearances

IN THE HIGH COURT OF JUDICATURE AT PATNA Criminal Miscellaneous No.6813 of 2019 Arising Out of PS. Case No.-311 Year-2018 Thana- UDAKISHUNGANJ District- Madhepura ====================================================== CHANDAN KUMAR (Male) Son of Hareram Mahto, Resident of Village - Bishahariya Nemua, P.S. Uda-Kishunganj, District- Madhepura ... ... Petitioner/s Versus The State of Bihar ... ... Opposite Party/s ====================================================== Appearance : For the Petitioner/s : Mr.Pawan Kumar For the Opposite Party/s : Mr.Jagdhar Prasad ====================================================== CORAM: HONOURABLE MR. JUSTICE ANIL KUMAR UPADHYAY

ORAL ORDER 2 06-02-2019 Heard learned counsel for the petitioner and the counsel appearing on behalf of the State. The petitioner is in custody in connection with Uda- Kishunganj P.S. Case No. 311 of 2018 for the offence under Sections 406, 420, 34 of the Indian Penal Code and Section 03 of the Lotteries Act, 1998. Learned counsel appearing on behalf of the petitioner submits that the petitioner has no criminal antecedent. In the instant case allegation against this petitioner is that he was involved in running lottery business. Learned counsel for the petitioner submits that in fact, petitioner has a shop near the place where the alleged lottery business was going on. He submits that petitioner is in custody since 08.10.2018. Patna High Court Cr.Misc. No.6813 of 2019(2) dt.06-02-2019 2/2 Considering the fact that the petitioner has no criminal antecedent and he is in custody since 08.10.2018, let the petitioner above named, be released on bail on furnishing bail bond of Rs.10,000/- (Ten thousand) with two sureties of the like amount each to the satisfaction of the Court of learned Additional Chief Judicial Magistrate, Uda- Kishunganj, in connection with Uda-Kishunganj P.S. Case No. 311 of 2018, subject to the conditions that one of the bailors should be a local trader having GST registration.

T.Kr./- (Anil Kumar Upadhyay, J) U T