Patna High Court - Orders
Abhimanyu Prasad @ Abhimanyu Prasad ... vs State Of Bihar & Anr on 6 September, 2016
Author: Prabhat Kumar Jha
Bench: Prabhat Kumar Jha
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.29894 of 2016
Arising Out of PS.Case No. -152 Year- 2015 Thana -DHAKA District-
EASTCHAMPARAN(MOTIHARI)
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Abhimanyu Prasad @ Abhimanyu Prasad Yadav
.... .... Petitioner/s
Versus
State of Bihar & Anr
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Shashi Bhushan Pandey
For the Opposite Party/s : Mr. Sri Shailendra Kumar -2
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CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR
JHA
ORAL ORDER
2 06-09-2016Heard both sides.
The petitioner apprehends his arrest in Dhaka P.S. case No. 152 of 2015 under Section 406, 420, 467, 468, 471, 195(A), 120B, 379 of the Indian Penal Code.
The informant, Brahmdeo Das, Mahanth of Misharaulia Math, filed a complaint on the basis of which the present FIR is lodged. The informant came to know that lands of Khata No. 29, Khesra No. 339, 1981, 1392 and 1716 belong to Math but Raj Kishore Thakur fraudulently executed sale deed to different persons with regard to the same lands.
It is submitted that petitioner is also one of the purchasers from Raj Kishore Thakur. The dispute is of civil nature and if Raj Kishore Thakur has no title the petitioner would not get any title over the land.
Patna High Court Cr.Misc. No.29894 of 2016 (2) dt.06-09-20162/2
Considering the facts aforesaid and the nature of allegations made against the petitioner, the above named petitioner, in the event of his arrest or surrender before the learned court below within a period of four weeks from the date of receipt / production of a copy of this order, is directed to be enlarged on bail on furnishing bail bond of Rs. 10,000/- (Ten thousand) with two sureties of the like amount each to the satisfaction of the learned Sub-divisional Judicial Magistrate, Sikarhana, East Champaran at Motihari in Dhaka P.S. Case No. 152 of 2015, subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.
(Prabhat Kumar Jha, J) BKS/-
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