Patna High Court - Orders
Arun Kumar Yadav vs State Of Bihar & Anr on 5 February, 2018
Author: Arun Kumar
Bench: Arun Kumar
Patna High Court Cr.M isc. No.6852 of 2018 (2) dt.05-02-2018
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.6852 of 2018
Arising Out of PS.Case No. -810 Year- 2009 Thana -BHAGALPUR COMPLAINT CASE District-
BHAGALPUR
======================================================
Arun Kumar Yadav, son of Patwari Prasad Yadav, resident of Village-
Mathurapur, P.S. Bihpur (Narayanpur), District- Bhagalpur.
.... .... Petitioner
Versus
1. The State of Bihar.
2. Ashok Kumar Akela, son of Late Budhdeo Prasad, resident of Housing
Board Colony, N.G. 135, Barari, P.S.- Barari, District- Bhagalpur.
.... .... Opposite Party
======================================================
Appearance :
For the Petitioner/s : Mr.
For the Opposite Party/s : Mr.
======================================================
CORAM: HONOURABLE MR. JUSTICE ARUN KUMAR
ORAL ORDER
2 05-02-2018Heard learned Counsel for the petitioner and the State.
Petitioner, already in custody, seeks bail in Complaint Case No. 810 of 2009 registered under Sections 323, 504, 420, 467 and 468 of the IPC.
The allegation in brief is that the petitioner on the pretext of providing job to the complainant had taken 1,70,500/- rupees.
Learned Counsel for the petitioner submits that the allegation is of the year 2006 and the complaint was filed in the year 2009, the petitioner had no knowledge of any process issued against him and he is in custody since 3.11.2017.
Having considered the said facts and circumstances, the petitioner, namely, Arun Kumar Yadav is directed to be released on bail on furnishing bail bonds of Rs. 10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of ACJM IX Bhagalpur in connection with Complaint Case No. 810 of 2009.
Snkumar/- (Arun Kumar, J.) U T