Patna High Court - Orders
Mahanth Siya Ram Das vs The State Of Bihar on 27 June, 2012
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.22660 of 2012
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Mahanth Siya Ram Das
.... .... Petitioner.
Versus
The State Of Bihar
.... .... Opposite Party.
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CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
SINGH
ORAL ORDER
2 27-06-2012Heard learned counsels for the petitioner and the State.
The petitioner is apprehending his arrest in a case registered for the offences punishable under Sections 420 and 406 of the Indian Penal Code.
The informant has to supply the tent and other articles to the petitioner on occasion of Yagya for consideration money of Rs. 1,75,000/- and advance money Rs. 61,000/- has already been paid to the informant but rest amount Rs. 1,14,000/- was not paid when it is alleged that the petitioner cheated the informant.
It is submitted that supply was to be made on occasion of Yagya when tents were not waterproof as a result of which articles of Yagya were destroyed as a result of which payments were not paid.
Considering the accusation arising out of 2 Patna High Court Cr.Misc. No.22660 of 2012 (2) dt.27-06-2012 2/2 contractual nature relationship between the parties, let the petitioner, above named, be released on bail in the event of arrest or surrender before the learned court below within a period of twelve weeks from today in connection with Bakhri P.S. Case No. 265 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 learned C.J.M. Begusarai, subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.
U.K./- (Dinesh Kumar Singh, J)