Patna High Court - Orders
Braj Lala Prasad Sinha vs State Of Bihar on 12 May, 2008
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.15797 of 2008
BRAJ LALA PRASAD SINHA
Versus
STATE OF BIHAR
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2. 12.5.2008. Heard both sides.
Petitioner apprehends arrest in a case under section 420 besides some other sections of the Penal Code.
It is submitted that the vehicle in question was released in favour of the petitioner by the order of the court after due enquiry. This case has been filed in order to take undue advantage against the petitioner. In support of it, order dated 15.6.2006 passed by the A.C.J.M., Hilsa has been filed.
Having regard to the facts and
circumstances, in case of arrest or surrender
before the court below within four weeks of
receipt of this order, petitioner, namely,
Brajlala Prasad Sinha is directed to be released on bail on his furnishing bond of Rs.10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of A.C.J.M., Hilsa in Complaint Case No.282© of 2007, subject to the condition as laid down under section 438(2) Cr.P.C.
( Ghanshyam Prasad ) N.H./