Patna High Court - Orders
O.P. Yadav & Anr. vs The State Of Bihar on 24 February, 2012
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.5377 of 2012
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O.P. Yadav & Anr. .
.... .... Petitioners.
Versus
The State Of Bihar
.... .... Opposite Party.
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CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
SINGH
ORAL ORDER
2 24.02.2012. Heard learned counsels for the petitioners and the State.
The petitioners are apprehending their arrest in a case registered for the offences punishable under Sections 33, 41, 42 and 2(kh) of the Indian Forest Act.
It is alleged against the petitioners that they were digging under protected forest area for extracting stones.
It is submitted by learned counsel for the petitioners that the mother of petitioner no.1 purchased the land on 13.10.1990 from Kapileshwar Singh and she was one of the purchasers and thereafter she gifted 50 decimals of land to the Government of Bihar for setting up Electric Sub Station.
Considering the aforesaid submissions and nature of accusation, let the petitioners, O.P. Yadav and Shree Yadav be released on bail in the Patna High Court Cr.Misc. No.5377 of 2012 (2) dt.24-02-2012 2/2 event of arrest or surrender before the learned court below within a period of twelve weeks from today in connection with Case No. 293 C2/11 on furnishing bail bond of Rs.10,000/-(Ten Thousand) with two sureties of the like amount each to the satisfaction of the learned J.M. Ist Class, Jamui, subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.
U.K. (Dinesh Kumar Singh, J) .