Patna High Court - Orders
Birendra Narain Choudhary vs The State Of Bihar on 15 May, 2008
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.1763 of 2008
BIRENDRA NARAIN CHOUDHARY
Versus
THE STATE OF BIHAR
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3. 15.5.2008. Heard both sides.
Petitioner apprehends his arrest in a case under section 420 besides some other sections of the Penal Code.
It is submitted that this petitioner was not the Branch Manager at the relevant time. The entire allegation is against the Branch Manager. The amount involved in the case is R.18,000/- only. This is a case of the year 1993, but charge sheet has not yet been submitted against this petitioner.
Having regard to the facts and circumstances, in case of arrest or surrender before the court below within four weeks of receipt of this order, petitioner, namely, Birendra Narain Choudhary is directed to be released on bail on his furnishing bond of Rs.10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of Mr. D.K. Singh, Judicial Magistrate, Ist Class, Jhanjharpur in Complaint (Jhanjharpur) P.S. Case No.119/93, G.R.No.707/93 T.R.No.1186/07, subject to the condition as laid down under section 438(2) Cr.P.C.
( Ghanshyam Prasad ) N.H./