Deepan Sahni & Ors vs State Of Bihar & Anr on 16 July, 2015

[Cites 3, Cited by 0]

Patna High Court - Orders

Deepan Sahni & Ors vs State Of Bihar & Anr on 16 July, 2015

Bench: Prabhat Kumar Jha

                    IN THE HIGH COURT OF JUDICATURE AT PATNA
                                  Criminal Miscellaneous No.25444 of 2015
                   Arising Out of PS.Case No. -3529 Year- 2012 Thana -VAISALI COMPLAINT CASE District-
                                                    VAISHALI (HAJIPUR)
                 ======================================================
                 1. Deepan Sahni, Son of Late Sukhdeo Sahni
                 2. Munshilal Sahni, Son of Nathu Sahni,
                 3. Sampt Kumar @ Sampat Kumar Sahni, Son of Deepan Sahni.
                 All resident of village Tada Chowri, Mahnar, Ward No.16, P.S. Mahnar,
                 District Vaishali.
                 4. Deep Narayn Sahni, Son of Late Harihar Sahni of Village Mahnar,
                 Kushuwaha, Dharshala, Ward No. 14, P.S.- Mahnar, District- Vaishali.
                                                                      .... .... Petitioner/s
                                                  Versus
                 1. The State of Bihar.
                 2. Maheshwar Sah son of Late Bhailal Sah of Mohalla- Babu Mohalla,
                 Ward No. 11, P.S.- Mahanar, District- Vaishali.
                                                                 .... .... Opposite Party/s
                 ======================================================
                 Appearance:
                 For the Petitioner/s       :   Mr. Bal Mukund Prasad Sinha
                 For the Opposite Party/s   : Mr. Ram Anurag Singh (APP)
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR JHA
                 ORAL ORDER

2   16-07-2015

Heard both sides.

The petitioners, four in number, apprehend their arrest in a case under Sections 420/34 of the Indian Penal Code.

The complainant alleged that he purchased a piece of land of Khesra No. 1154, Khata No. 2651, measuring an area of 4½ decimals, situated in Village Mahnar, Babu Muhalla but Deepan Sahni (petitioner no. 1) sent a legal notice stating that the complainant had agreed to sell the aforesaid land in his favour for which the complainant received Rs. 95,000/-. It is submitted that the deed is on record. The dispute is of civil nature.

Considering the fact one Deed of Agreement to sell Patna High Court Cr.Misc. No.25444 of 2015 (2) dt.16-07-2015 2/2 the land is brought by the petitioners and the petitioners claim that the complainant had executed the said deed after receiving Rs. 95,000/-, the above named petitioners, in the event of their arrest or surrender before the learned court below within a period of four weeks from the date of receipt / production of a copy of this order, are directed to be enlarged on bail on furnishing bail bond of Rs. 10,000/- (Ten thousand) each with two sureties of the like amount each to the satisfaction of Sri R. Kumar, Judicial Magistrate, 1st Class, Vaishali at Hajipur in Complaint Case No. C1-3529/2012, corresponding to Trial No. 4367/14, subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.

(Prabhat Kumar Jha, J) Dilip/-

  U          T

Unlock Advanced Research with PRISMAI

Patna High Court - Orders