Patna High Court - Orders
Md. Alim Khan @ Md. Halim Khan @ Abdul ... vs The State Of Bihar on 24 April, 2018
Author: Sanjay Priya
Bench: Sanjay Priya
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.23844 of 2018
Arising Out of PS. Case No.-305 Year-2015 Thana- CIVIL LINE District- Gaya
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MD. ALIM KHAN @ MD. HALIM KHAN @ ABDUL HALIM KHAN son
of Late Suleman Khan resident of village - Nagmatia Road, in front of AR
Palace Gali, P.S. - Civil Line, District - Gaya.
... ... Petitioner/s
Versus
The State of Bihar.
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Ajay Kumar Sinha
For the Opposite Party/s : Mr. Nawal Kishore Prasad, APP
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CORAM: HONOURABLE MR. JUSTICE SANJAY PRIYA
ORAL ORDER
2 24-04-2018Heard learned counsel for the petitioner and learned APP for the State.
Petitioner apprehends his arrest in Civil Line P.S. case no. 305 of 2015 instituted for the offence under Section(s) 467, 468, 471, and 420/34 of the Indian Penal Code.
Learned counsel for the petitioner has submitted that there is case and counter case between the parties. One of the co- accused, namely Abdul Halim Khan has lodged the F.I.R. Bearing civil line P.S. case no. 306 of 2015 against the informant and other family members on the same day and thereafter this case has been filed as a counter blast. In the instant case it is alleged that petitioner acted fraudulently and manufactured document to usurp the property of the Agthoo Patna High Court Cr.Misc. No.23844 of 2018(2) dt.24-04-2018 2/2 Waqf Estate.
In the facts and circumstances of the case, prayer of the petitioner for grant of anticipatory bail is allowed. In the event of surrender/arrest of the petitioner, named above, within six weeks from today in connection with Civil Line P.S. case no. 305 of 2015, he shall be released on anticipatory bail 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. 1st Class, Gaya, subject to the conditions as laid down under Section 438(2) Cr. P. C. with further conditions:(1) bailors should be local having sufficient immovable property within the jurisdiction of the court concerned, (2) petitioner shall cooperate in the trial and shall be present on each and every date fixed by the court and absence on two consecutive dates without proper and reasonable reason will automatically cancel bail bond of the petitioner and (3) if petitioner tampers with the evidence or the witnesses of the case, in that case, prosecution will be at liberty to move for cancellation of bail of the petitioner.
(Sanjay Priya, J) shyambihari/-
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