Patna High Court - Orders
Arbind Singh vs The State Of Bihar on 7 July, 2014
Author: Amaresh Kumar Lal
Bench: Amaresh Kumar Lal
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.27139 of 2014
Arising Out of PS.Case No. -260 Year- 2013 Thana -DESHRI District- VAISHALI(HAJIPUR)
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Arbind Singh, son of late Sheodhar Singh, resident of village- Chainpur
Nankhar, P.S.-Deshri (Chandpura OP), District- Vaishali at Hajipur.
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
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CORAM: HONOURABLE MR. JUSTICE AMARESH KUMAR LAL
ORAL ORDER
2 07-07-2014Heard the learned counsel for the petitioner and the learned counsel for the State.
The petitioner apprehends his arrest in a case registered for the offence punishable under Sections 147, 149, 342, 323, 302, 504 and 120B of the I.P.C.
It is submitted that the petitioner has no criminal antecedent. Only he has been named in the FIR due to land dispute.
Considering the facts and circumstances of the case, let the petitioner above-named be released on bail in the event of arrest or surrender within one month on furnishing bail bond of Rs.10,000/- with two sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate, Vaishali at Hajipur in Deshri (Chandpura O.P) P.S. Case No.260/2013 subject to the condition as laid down under Section 438 (2) of Patna High Court Cr.Misc. No.27139 of 2014 (2) dt.07-07-2014 2/2 the Code of Criminal Procedure and the other following conditions :
1. One of the bailors will be the close relative of the petitioner.
2. The petitioner will not indulge in similar or in any other offence.
3. The petitioner will be well represented in the court.
4. In case of absence for two consecutive dates or in violation of the terms of the bail, his bail bond will be liable to be cancelled by the court concerned.
(Amaresh Kumar Lal, J) V.K. Pandey/-
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