Patna High Court - Orders
Devendra Prasad Yadav vs State Of Bihar on 26 August, 2009
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.28109 of 2009
DEVENDRA PRASAD YADAV Son of Awadh Rai @
Awadh Pd. Yadav Resident of Village-Murli, Police Station-
Chhauradano, Dist.-East Champaran.
Versus
THE STATE OF BIHAR
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02. 26.08.2009Heard learned counsel for the petitioner and the State.
The petitioner seeks bail in a case instituted for the offences under Sections 467, 468, 471 and 420/34 of the Indian Penal Code.
Taking into consideration the fact that the petitioner was entrusted with the job of returning the loan amount of the poor villagers but did not deposit the same in the Bank and later on coercion deposited one lakh out of five lakhs due, I am inclined to grant provisional bail to the petitioner on the undertaking that he will deposit the rest of the amount in the Bank. At this juncture, the petitioner's counsel informed the Court that in fact the loan of the loanees has already been waived and there is no requirement to deposit those loan amounts now, let the petitioner be released on provisional bail for a period of three months on furnishing bail bond of Rs. 5,000/- with two sureties of the like amount -2- each to the satisfaction of Sub-Divisional Judicial Magistrate, Raxaul at Motihari in connection with Chauradano P.S. Case No. 19 of 2009 on the undertaking that he will deposit the rest of the loan amount in case it has not been waived and if the same has been waived he will produce the said documents before the Court on the next date.
Put up this case on 25.11.2009 in the Chambers at 2 P.M. if not sitting singly.
Vikash/- (Anjana Prakash, J.)