Patna High Court - Orders
Surendra Kumar Singh & Ors. vs The State Of Bihar on 15 January, 2013
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.46742 of 2012
======================================================
1. Surendra Kumar Singh
2. Rama Shankar Singh
3. Jitendra Singh
4. Uma Shankar Singh
.... .... Petitioner/s
Versus
The State Of Bihar
.... .... Opposite Party/s
======================================================
CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
SINGH
ORAL ORDER
2 15-01-2013Petitioners are apprehending their arrest in a case registered for the offences punishable under Sections 420, 467, 468, 471, 120B of the I.P.C.
Accusations against the petitioners is of claiming the land of plat No. 705, though initially in the sale deed it was recorded as plot No. 99. The said land belongs to one Vinod Kumar, hence it is suspected that in the sale deed the plot number was wrongly recorded to get the compensation from Land Acquiescing Authority.
It is submitted by learned counsel for the petitioners that actually petitioners were purchaser of plot No. 705 which is a big plot having arrear of 62. It is further submitted that Vinod Kumar has not filed the present case 2 Patna High Court Cr.Misc. No.46742 of 2012 (2) dt.15-01-2013 2/2 rather the case has been lodged by the revenue karmachari.
Considering the nature of accusation, let the petitioners, above named, in the event of their arrest or surrender before the Court below within a period of 12 weeks from today, be released on anticipatory bail on furnishing bail bond of Rs. 10,000/-(ten thousand) each with two sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate, Aurangabad in connection with Narari Kalan Khurd P.S. Case No. 13 of 2012.
(Dinesh Kumar Singh, J) Shageer/-