Patna High Court - Orders
Ram Nihore Singh & Anr vs State Of Bihar on 10 November, 2008
Author: Navin Sinha
Bench: Navin Sinha
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.30602 of 2008
1.RAM NIHORA SINGH son of Jailal Singh 2. Vijay
Singh son of Ram Nihora Singh, both resident of village Tedha, P.S. Isuapur,
district Saran------------------------------------------------ Petitioners
Versus
STATE OF BIHAR--------------- Opp. party
-----------
4. 10.11.2008Heard learned counsel for the petitioners and the State.
The petitioners apprehend arrest in a complaint case filed under Sections 406 and 420 of the Penal Code.
It is submitted that the allegations are basically for breach of an alleged contract to sell the land to the complainant. In breach of which the petitioners allegedly sold it to another.
Having considered the facts and circumstances of the case, let the petitioners, above named, surrender in the court below within a period of four weeks from today, when they shall be enlarged on bail on furnishing bail bonds of Rs.10,000/- (Rupees ten thousand) each with two sureties of the like amount each to the satisfaction of Sri V.P.Pandey, Judicial Magistrate, 1st Class, Chapra, in connection with Complaint case no. 1560 of 2007.
(Navin Sinha,J.) spal/