Patna High Court - Orders
Ajai Kumar Gupta vs State Of Bihar & Anr on 26 March, 2015
Author: Hemant Kumar Srivastava
Bench: Hemant Kumar Srivastava
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.11640 of 2015
Arising Out of PS.Case No. -1073 Year- 2013 Thana -EAST CHAMPARAN COMPLAINT
District- EASTCHAMPARAN(MOTIHARI)
======================================================
1. Ajai Kumar Gupta son of Late Kapildeo Prasad resident of Mohalla -
Birta Chowk Ghorasahan, P.S. - Ghorasahan, District - East Champaran.
.... .... Petitioner/s
Versus
1. The State of Bihar.
2. Kapildeo Prasad son of Late Lalita Prasad resident of Village -
Pathmuhan, P.S. - Jharokhar, District - East Champaran.
.... .... Opposite Party/s
======================================================
Appearance :
For the Petitioner/s : Mr. Binod Kumar Mishra
For the Opposite Party/s : Mr. Ganesh Pd.Singh(App)
======================================================
CORAM: HONOURABLE MR. JUSTICE HEMANT KUMAR SRIVASTAVA
ORAL ORDER
3 26-03-2015Supplementary affidavit is filed on behalf of the petitioner.
Heard learned counsel for the petitioner and learned Additional Public Prosecutor for the State.
The petitioner apprehends his arrest in connection with Complaint Case No. C-1073 of 2013 in which cognizance has been taken under Sections-420, 406, 386 of the Indian Penal Code.
According to complaint case itself, the complainant purchased the lands on 16-04-2003 and filed this compliant case on 23-12-2013 on the ground that the petitioner intentionally and cunningly had given wrong plot numbers in the said deed.
Considering the aforesaid facts and circumstances Patna High Court Cr.Misc. No.11640 of 2015 (3) dt.26-03-2015 2/2 as well as submission of the parties, let the petitioner named above, in the event of his arrest or surrender within four weeks from the date of receipt/production of copy of order in the court below, be released on bail on furnishing bail bond of Rs 10,000/- (ten thousand) with two sureties of the like amount each in connection with Complaint Case No. C-1073 of 2013 to the satisfaction of Judicial Magistrate-Ist Class, Sikerhana at Motihari.
(Hemant Kumar Srivastava, J) A.K.V./-
U T