Patna High Court - Orders
Md. Liyakat Ali Mansoori vs State Of Bihar & Anr on 18 January, 2013
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.47505 of 2012
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Md. Liyakat Ali Mansoori, son of Late Abdul Sattar
.... .... Petitioner/s
Versus
State Of Bihar & Anr
.... .... Opposite Party/s
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CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
SINGH
ORAL ORDER
2 18-01-2013Petitioner being headmaster of the school is apprehending his arrest in a case registered for the offences punishable under Sections 409, 420 of the I.P.C.
Accusation is of misappropriating the mid-day- meal to the tune of 5.5. quintal of rice.
It is submitted by learned counsel for the petitioner that without making proper verification the accusation has been levelled.
Petitioner undertakes to deposit Rs. 10,000/- before learned Court below which will be invested in some fixed deposit scheme, in connection with the present case, which will be subject to the result of the case.
Considering the aforesaid stand of the petitioner, let the petitioner, above named, in the event of his arrest or surrender before the Court below within a period of 12 weeks 2 Patna High Court Cr.Misc. No.47505 of 2012 (2) dt.18-01-2013 2/2 from today, be released on anticipatory bail on furnishing bail bond of Rs. 10,000/-(ten thousand) with two sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate, Saran at Chapra in connection with Bheldi P.S. Case No. 116 of 2012.
(Dinesh Kumar Singh, J) Shageer/-