Patna High Court - Orders
Asgar Alam @ Md. Asfar @ Babloo & Anr. vs The State Of Bihar on 6 August, 2014
Author: Vikash Jain
Bench: Vikash Jain
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.15000 of 2014
Arising Out of PS.Case No. -337 Year- 2011 Thana -ARARIA District- ARRARIA
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1. Asgar Alam @ Md. Asfar @ Babloo S/O Hazi Iliyas
2. Hazi Md. Iliyas S/O Late Hamid
All Resident Of Village - Dumaria, P.S.- Jokihat (Mahalgaon), District-
Araria.
.... .... Petitioner/s
Versus
1. The State Of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Kundan Kr. Singh, Advocate
For the Opposite Party/s : Mr. APP
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CORAM: HONOURABLE MR. JUSTICE VIKASH JAIN
ORAL ORDER
2 06-08-2014Heard learned counsel for the petitioners and learned APP for the State.
2. The petitioners apprehend their arrest for the offences alleged under Sections 467, 468, 406, 409, 504, 506, 120B of the Indian Penal Code registered in connection with Araria P.S. Case No. 337 of 2011.
3. It is submitted that the petitioners have been falsely implicated only because he happens to be the son of the Mukhiya. Even otherwise the accusations with regard to misappropriation of Government fund by forged signature of the informant on several cheques whose numbers are not in consecutive serial and bearing dates ranging from February, 2009 to January, 2011, are highly improbable. It is further Patna High Court Cr.Misc. No.15000 of 2014 (2) dt.06-08-2014 2 submitted that the concerned Bank officials Baidnath Murmu and Praveen Kumar Srivastava have been granted anticipatory bail by the learned Sessions Judge.
4. Having regard to the entirety of the facts and circumstances of the case, as such, in the event of the petitioners' arrest or surrender before the court below within six weeks from the date of communication of this order, let the above named petitioners be released on bail on furnishing bail bonds of Rs.10,000/- (ten thousand) each with two sureties of like amount each to the satisfaction of learned Chief Judicial Magistrate, Araria, in connection with Araria P.S. Case No. 337 of 2011 (G.R. No. 1452 of 2011), subject to the conditions as laid down under Section 438 (2) Cr.P.C. with additional condition that the petitioners will be well represented on each and every date and if they fails to do so on two consecutive dates, their bail bonds will be liable to be cancelled by the Court concerned.
(Vikash Jain, J) P.K./-
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