MADAN MAHTON Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned Additional Public Prosecutor for the State.

(2.) Petitioner is in jail custody since 22.04.2014 in a case registered for the offences punishable under sections 414, 420, 467, 468, 471, 120B of the Indian Penal Code and Section 18 (C) 18 (a), (vi) read with Section 65(17), 65(18) and 27 of the Drugs and Cosmetics Act.

(3.) Taking into consideration that name of petitioner came in confessional statement of co-accused, Akhtar Hussain and except the aforesaid material there appears to be nothing against him and furthermore, earlier the petitioner was granted privilege of anticipatory bail by this court but due to some unavoidable Patna High Court Cr.Misc. No.33917 of 2014 (4) dated 20-01-2015 circumstances, he could not surrender before the court below, let the petitioner be released on bail on furnishing bail bonds of Rs.10,000/- (Ten Thousand) with two sureties of the like amount each to the satisfaction of Chief Judicial Magistrate, Patna in connection with Kadam Kuan P.S. Case No. 20 of 2005.