Patna High Court - Orders
Smt. Sunita Shukla vs The State Of Bihar on 3 December, 2012
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.19000 of 2012
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Smt. Sunita Shukla W/O Sri Mahendra Kumar Shukla at present residing at
House No -2c-221, Awas Vikas, Navbasta, P.S.- Hanspuram, District-
Kanpur (Uttar Pradesh).
.... .... Petitioner.
Versus
The State Of Bihar & Anr.
.... .... Opposite Parties.
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with
Criminal Miscellaneous No.32704 of 2012
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Sri Mahendra Kumar Shukla Son Of Sri R.C. Shukla at present residing at
House No - 2c-221, Awad Vikas , Navbasta, P.S. - Hanspuram, District -
Kanpur (Uttar Pradesh).
.... .... Petitioner.
Versus
The State Of Bihar
.... .... Opposite Party.
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CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
SINGH
ORAL ORDER
7 03-12-2012Notices were issued to opposite parties on 20.06.2012 in both the matters. The matters were adjourned on 11.09.2012 for 08.10.2012, on 09.10.2012 for 16.10.2012 and when none appeared on behalf of opposite parties on 16.10.2012, the matters were adjourned for 21.11.2012 and on 21.11.2012 for today. Today also, none is appearing on behalf of opposite parties.
Heard learned counsels for the petitioners and the State.
2 Patna High Court Cr.Misc. No.19000 of 2012 (7) dt.03-12-20122/3
The petitioners are apprehending their arrest in a complaint case in which cognizance has been taken for the offence punishable under Sections 406, 420 and 120(B) of the Indian Penal Code.
It is alleged that the complainant was induced by the petitioners for become a C & F Agent of Vigas Homecare Products(P) Ltd., when the complainant deposited Rs. 10,00,000/- as security money and invested further Rs. 10,00,000/-. Subsequently, the complainant was assured that her son will get scholarship for study in USA and her son will also get appointed in General Motors when the offer letter of General Motors was found to be forged.
It is submitted by learned counsel for the petitioners that only Rs. 82,000/- was deposited in the joint account of the petitioners when the said money was deposited in relation to the business transaction and there is no proof with regard to payment of Rs. 20,00,000/- in the joint account of the petitioners.
The petitioners undertake to deposit Rs. 82,000/- before the learned court below which will be invested in some fixed deposit scheme which will be subject to result of the case.
Considering the nature of accusation on 3 Patna High Court Cr.Misc. No.19000 of 2012 (7) dt.03-12-2012 3/3 deposit of Rs. 82,000/-, let the petitioners above named, be released on bail in the event of arrest or surrender before the learned court below within a period of twelve weeks from today in connection with Complaint Case No. 2848(C) of 2010 on furnishing bail bond of Rs.10,000/-(Ten Thousand) each with two sureties of the like amount each to the satisfaction of the learned J.M.Ist Class, Patna, subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.
U.K./- (Dinesh Kumar Singh, J)