Patna High Court - Orders
Ramashanker Pd. Yadav @ Rama Shankar ... vs The State Of Bihar on 22 April, 2014
Author: Akhilesh Chandra
Bench: Akhilesh Chandra
Patna High Court Cr.Misc. No.7439 of 2014 (2) dt.22-04-2014
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.7439 of 2014
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Ramashanker Pd. Yadav @ Rama Shankar Prasad Yadav @ Rama Shankar
Prasad, son of Ramautar Yadav
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
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CORAM: HONOURABLE MR. JUSTICE AKHILESH CHANDRA
ORAL ORDER
2 22-04-2014Heard learned counsel for the petitioner and learned Additional Public Prosecutor for the State.
The petitioner, apprehends his arrest in connection with a case registered for the offence punishable under Sections 409 and 420 of the Indian Penal Code, is solitary named accused in this case being panchayat secretary with allegation of getting good number of coupons lost.
Submission is of false implication, in fact, these coupons were lost during transit and petitioner lodged information with competent authority but as appears from such information vide Annexure - 2 dated 10th September 2013, loss of coupons was made roughly three months ago on 25th June 2013. However, petitioner submits that no such coupons was ever encashed or any loss is caused to the state exchequer. Further, petitioner undertakes if any such things happens to compensate and deposit the amount against such losses. Further, petitioner carries no criminal antecedent.
If, it is so, in the event petitioner filed duly verified application supported with personal affidavit and Patna High Court Cr.Misc. No.7439 of 2014 (2) dt.22-04-2014 making deposit of the amount if detected within a month of its detection, in the event of his arrest/surrender before the court below within four weeks, let the above named petitioner be enlarged on bail on furnishing bail bond of Rs. 10,000/- (ten thousand only) with two sureties of the like amount each to the satisfaction of Chief Judicial Magistrate, West Champaran at Bettiah, in connection with Lauria P.S. Case No. 192 of 2013, subject to condition laid down under Section 438 (2) of the Code of Criminal Procedure with additional condition to remain physically present before the court below on each and every date till disposal of the case.
(Akhilesh Chandra, J) Rajeev/-