Patna High Court - Orders
Ram Kumar Paswan vs The State Of Bihar on 6 April, 2015
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.14113 of 2015
Arising Out of PS.Case No. -242 Year- 2014 Thana -BIBHUTIPUR District- SAMASTIPUR
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Ram Kumar Paswan
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Rajesh Kumar Sinha
For the Opposite Party/s : Mr. Parmeshwar Mehta(App)
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CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR SINGH
ORAL ORDER
2 06-04-2015The petitioner being the Panchayat Secretary is apprehending arrest in a case registered for the offence punishable under Sections 409/420/477A of the Indian Penal Code.
The accusation is of irregularly committed during distribution Social Security Pension amount to the beneficiaries.
Call for xerox copy of the original case diary (right from beginning till date) in connection with Bibhutipur P.S. Case No.242 of 2014 from the court of learned Additional Chief Judicial Magistrate, Rosera and list this case on receipt of the same.
Meanwhile, let no coercive step be taken against the petitioner in connection with the aforesaid case.
(Dinesh Kumar Singh, J) Ashwini/-
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