Patna High Court - Orders
Dinesh Ram vs The State Of Bihar on 2 April, 2013
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
Patna High Court Cr.Misc. No.5037 of 2013 (2) dt.02-04-2013
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.5037 of 2013
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1. Dinesh Ram S/O Mishri Ram Resident Of Village Chhoti Lahtora, P.S.
Araria, District Araria.
.... .... Petitioner/s
Versus
1. The State Of Bihar
.... .... Opposite Party/s
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CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
SINGH
ORAL ORDER
02-04-2013 Heard learned counsel for the petitioner and the State.
The petitioner is apprehending his arrest in a case registered for offence punishable under Sections 420, 465, 467, 468, 471, 120(B)/34 of the Indian Penal Code.
It is alleged that the Circle Officer, Araria, during inspection found that the Basgit Parcha of Khata No.31, Khesra Nos. 737, 742, 741 for an area of 4.32 acres of Mouza Lodipur was issued in the name of accused Sukru Rishideo and the Parcha does not bear the signature of the informant. It is further alleged that Sukru Rishideo got the Parcha in his name in conspiracy with petitioner and others. Patna High Court Cr.Misc. No.5037 of 2013 (2) dt.02-04-2013
Considering the thrust of accusation against Sukru Rishideo, let petitioner named above be released on anticipatory bail in the event of arrest or surrender before the learned court below within a period of twelve weeks from today in connection with Araria P. S. Case No. 525 of 2011 on furnishing bail bond of Rs.10,000/-(Ten thousand) with two sureties of the like amount each to the satisfaction of the Chief Judicial Magistrate, Araria, subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.
(Dinesh Kumar Singh, J) sudip/-