Patna High Court - Orders
Sanjay Singh vs State Of Bihar & Anr on 6 March, 2018
Author: Prabhat Kumar Jha
Bench: Prabhat Kumar Jha
Patna High Court Cr.M isc. No.12514 of 2018 (2) dt.06-03-2018
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IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.12514 of 2018
Arising Out of PS.Case No. -214 Year- 2017 Thana -RAJIVNAGAR District- PATNA
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1. Sanjay Singh, aged about 48 years, son of Ramjatan Singh, R/o Mohalla
Digha Chauhatta, P.S.- Digha, District- Patna.
.... .... Petitioner/s
Versus
1. The State of Bihar.
2. Rajeev Ranjan Kumar (Executive Engineer), Bihar State Housing Board,
Patna Pramandal-3, Patna.
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Pramod Kumar Singh
For the Opposite Party/s : Mr. Ajay Kumar-1
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CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR
JHA
ORAL ORDER
2 06-03-2018Heard both sides.
The petitioner apprehends his arrest in Rajiv Nagar P.S. Case No.214 of 2017 registered under Sections 420, 467, 468, 471, 120(B) of the Indian Penal Code and under Sections 3 and 4 of Prevention of Damage to Public Property Act.
The Executive Engineer, Bihar State Awas Board has alleged that 400 acres of land is situated in the western side of Digha-Ashiana Road. The Awas Board got information about the illegal encroachment over 14 kathas of land situated in Chandra Bihar Colony. It is alleged that the petitioner and others are indulged in selling the land of Awas Board.
The learned counsel for the petitioner submits that Patna High Court Cr.M isc. No.12514 of 2018 (2) dt.06-03-2018 2 there is a dispute between the real land owner and the Government. The original landlord sold the land to different persons situated at both sides of Digha-Ashiana Road and the Awas Board gained the land by virtue of acquisition.
Considering the facts aforesaid and the nature of allegation made against the petitioner, the petitioner, above named, in the event of his 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 is directed to 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 learned A.C.J.M.-cum-Sub Judge III, Patna in connection with Rajiv Nagar P.S. Case No.214 of 2017, subject to conditions as laid down under Section 438(2) of the Code of Criminal Procedure.
(Prabhat Kumar Jha, J) Saurabh/-
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