Patna High Court - Orders
Angesh Chauhan vs The State Of Bihar on 12 September, 2012
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.33473 of 2012
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Angesh Chauhan
.... .... Petitioner/s
Versus
The State Of Bihar
.... .... Opposite Party/s
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CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
SINGH
ORAL ORDER
2 12-09-2012Heard learned counsels for the petitioner and the State.
The petitioner is apprehending arrest in a case registered for the offences punishable under Sections 407 and 409/34 of the Indian Penal Code.
It is alleged by the informant being the Manager of brick kiln that after receiving Rs. 8,95,000/- from the proprietor, he handed over it to the petitioner for supply of labour but neither the labour was supplied nor the money was returned.
It is submitted by learned counsel for the petitioner that there is no proof with regard to the payment and a statement has been made in para 12 of the petition that the petitioner has no criminal antecedent.
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 bond of Rs. 10,000/- (ten Patna High Court Cr.Misc. No.33473 of 2012 (2) dt.12-09-2012 2/2 thousand) with two sureties of the like amount each to the satisfaction of the learned Chief Judicial Magistrate, Gaya in connection with Wazirganj P.S. Case No. 191 of 2011, subject to the conditions as laid down under Section 438(2) Cr.P.C.
(Dinesh Kumar Singh, J) Amrendra/-