Patna High Court Cr.Misc. No.19131 of 2012 (4) dt.08-08-2012 IN THE HIGH COURT OF JUDICATURE AT PATNA Criminal Miscellaneous No.19131 of 2012 ==================================================== Md. Mokim

.... .... Petitioner/s

Versus

The State Of Bihar

.... .... Opposite Party/s

==================================================== Appearance :

For the Petitioner/s : Mr. For the Opposite Party/s : Mr. ==================================================== ==

CORAM: HONOURABLE MR. JUSTICE HEMANT KUMAR SRIVASTAVA

ORAL ORDER

4 08-08-2012 Heard learned counsel for the petitioner as well as learned Additional Public Prosecutor for the State. Allegedly, the petitioner was caught by the informant and other villagers just after the alleged occurrence but submission on behalf of the petitioner is that the petitioner was caught on mere suspicion and according to prosecution case itself, the petitioner was caught by villagers and the informant on 01-01-2012 but he was produced before the learned court below on 04-01- 2012. It is further contended by him that the petitioner does not have any criminal antecedent.

Patna High Court Cr.Misc. No.19131 of 2012 (4) dt.08-08-2012 Considering the aforesaid facts and circumstances as well as submissions of the parties, the petitioner, namely, Md. Mokim is directed to be released on bail on furnishing bail bonds of Rs 10,000/- (ten thousand) with two sureties of the like amount each in connection with Amour P. S. Case No. 01 of 2012 to the satisfaction of Chief Judicial Magistrate, Purnea. A.K.V./- (Hemant Kumar Srivastava, J)