Patna High Court - Orders
Jawahar Yadav @ Jawahar Kumar Yadav & ... vs The State Of Bihar on 15 March, 2012
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.7911 of 2012
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1. Jawahar Yadav @ Jawahar Kumar Yadav
2. Vijay Shankar Kamkar @ Nanku Kumar @ Vijay Shankar Prasad @
Vijay Shankar Kumar
.... .... Petitioner/s
Versus
The State Of Bihar
.... .... Opposite Party/s
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CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
SINGH
ORAL ORDER
02/ 15-03-2012Heard learned counsels for the petitioners and the State.
The petitioners are apprehending their arrest in a complaint case in which cognizance has been taken for the offences punishable under Sections 406 and 420/34 of the Indian Penal Code.
It is alleged against the petitioners that they realized Rs.10,000/- for getting the complainant passed in the Matriculation examination but the complainant failed in the Matriculation examination.
It is submitted by learned counsel for the petitioners that due to the money dispute between the parties the present case has been lodged.
Considering the nature of accusation, let the above named petitioners be released on anticipatory bail Patna High Court Cr.Misc. No.7911 of 2012 (2) dt.15-03-2012 2/2 in the event of their arrest or surrender before the learned court below within a period of twelve weeks from today, on furnishing bail bond of Rs.10,000/- (Ten thousand) each with two sureties of the like amount each to the satisfaction of Sri S.K. Mishra, learned Judicial Magistrate, Ist Class, Buxar in connection with Complaint Case No. 833 (C) of 2009/ Tr. No. 567 of 2011, subject to the conditions as laid down under Section 438(2) of the Cr.P.C.
(Dinesh Kumar Singh, J.) DKS/ .