- (1.) Sri Girish Kumar Sharma, Advocate has filed his power on behalf of applicant, he states that he has taken no objection from Sri Bhuvnesh Kumar Singh, who is also present along with him, which is taken on record.
(2.) Heard Sri Girish Kumar Sharma and Sri Bhuvnesh Kumar Singh, learned counsel for the applicant, Sri Nitin Srivastava, learned A.G.A. for the State.
(3.) This application under Section 482 Cr.P.C. has been filed for quashing the impugned order dated 18.12.2014 passed by Incharge Chief Judicial Magistrate, Maharajganj in Case Crime No.895/2014, u/s 419, 420, 467, 468, 471 IPC and 14-B Foreigner Act, P.S. Sonauli district Maharajganj and direct the C.J.M., Maharajganj to reduce the amount of personal bond and amount of sureties and also direct the C.J.M. Maharajganj to accept the aforesaid reduced amount in cash at the time of accepting the bail bond of the applicant in case crime no.895/2014, u/s 419, 420, 467, 468, 471 IPC and 14-B, Foreigner Act, P.S. Sonauli district Maharajganj.;