Patna High Court - Orders
Sahdeo Yadav @ Sahdeo Pd. Yadav vs The State Of Bihar on 20 March, 2013
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.7243 of 2013
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Sahdeo Yadav @ Sahdeo Pd. Yadav
.... .... Petitioner/s
Versus
The State Of Bihar
.... .... Opposite Party/s
======================================================
CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
SINGH
ORAL ORDER
2. 20-03-2013. Heard learned counsels for the petitioner and the State.
The petitioner is apprehending arrest in a case registered for the offences punishable under Sections 467, 420, 468/34 of the Indian Penal Code.
It is alleged that Basgit Purcha was issued by the petitioner in the name of Nandlal Mandal. It is alleged against this petitioner who is a Karamchari that he has submitted only the report and that the Circle Officer has issued the Parcha..
It is submitted by learned counsel for the petitioner that the thrust of allegation is against the Nandlal Mandal in whose favour the Parcha has been issued.
Considering the aforesaid facts, let the above named petitioner, be released on anticipatory bail, in the event of arrest or surrender before the learned Court below within a period of 12 weeks from today, on furnishing bail Patna High Court Cr.Misc. No.7243 of 2013 (2) dt.20-03-2013 2 bond of Rs.10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of the learned Chief Judicial Magistrate, Katihar in connection with Complaint Case No.C.A.3352 of 2011, subject to the conditions as laid down under Section 438(2) Cr.P.C.
(Dinesh Kumar Singh, J.) ahk/-