Patna High Court - Orders
Ashutosh Kumar vs The State Of Bihar on 9 October, 2013
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.32757 of 2013
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Ashutosh Kumar
.... .... Petitioner/s
Versus
The State Of Bihar
.... .... Opposite Party/s
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CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
SINGH
ORAL ORDER
2 09-10-2013Heard learned counsels for the petitioner and the State.
The petitioner is apprehending arrest in a complaint case in which cognizance has been taken under Sections 417 and 420/34 of the Indian Penal Code.
It is alleged that the sale deed with regard to land of the complainant was executed by co-accused Neel Kamal in favour of Rita Devi. The petitioner alleged to be the witness to the sale deed.
Considering the fact that the thrust of accusation is against Neel Kamal, let the above named petitioner be released on anticipatory bail, in the event of arrest or surrender before the learned Court below within a period of 12 weeks from today, on furnishing bail bond of Rs. 10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of the learned Judicial Magistrate, 1st Class, Hilsa, Nalanda in connection with Complaint Case No. 114C of 2011, subject to the conditions as Patna High Court Cr.Misc. No.32757 of 2013 (2) dt.09-10-2013 2/2 laid down under Section 438(2) Cr.P.C.
(Dinesh Kumar Singh, J) U.K./-