Patna High Court - Orders
Narendra Mohan Jha vs State Of Bihar on 26 February, 2009
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.36316 of 2008
NARENDRA MOHAN JHA,
son of Shree Chaturanand Jha,
resident of Village Kushi,
P.O. Kanti, Police Station Kanti,
District Muzaffarpur
--------Petitioner
Versus
STATE OF BIHAR
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4. 26.2.2009Heard the learned counsel for the petitioner and the State.
The offence alleged against the petitioner, who is apprehending his arrest in connection with Rosera P.S. Case No.109 of 2007, is under sections 420, 408, 409, 477A 120B/34 and other allied sections of the Penal Code.
It is submitted that during the period in question on account of certain technical difficulties crept in the Computer Section, the petitioner took the assistance of Mukesh Kumar Rai, who committed the alleged offence and later the defrauded amount was recovered, as alleged in the F.I.R. itself. It is further submitted that Mukesh Kumar Rai was engaged as a bona fide..
The learned APP submits that the petitioner, being the Branch Manager of the Bank, he should neither given the pass-word 2 nor engage the services of Mukesh Kumar Rai without the permission of the higher authorities.
Considering the facts and circumstances of the case, let the petitioner above named, in the event of his arrest or surrender in connection with Rosera P.S. Case No.109 of 2007 within a period of four weeks from today, be enlarged 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 Chief Judicial Magistrate, Samastipur, in connection with the aforesaid case, on the conditions mentioned in sub- section (2) of section 438 of the Code of Criminal Procedure.
PNM (Shailesh Kumar Sinha, J.)