Patna High Court - Orders
Kedar Nath Shahi vs The State Of Bihar on 15 March, 2012
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.7658 of 2012
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Kedar Nath Shahi
.... .... Petitioner.
Versus
The State Of Bihar
.... .... Opposite Party.
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Appearance :
For the Petitioner : Mr. Arun Kumar, Advocate.
For the Opposite Party : Mr. Suraj Pd. Singh, A.P.P.
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CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
SINGH
ORAL ORDER
2 15-03-2012Heard learned counsels for the petitioner and the State.
The petitioner being the Principal of the College is apprehending his arrest in a case registered for the offences punishable under Sections 420, 467, 468, 471 and 120(B) of the Indian Penal Code.
It is alleged that the petitioner did not allow the informant to enter in the College to perform his duty and for payment of arrear of salary Rs. 25,000/- was demanded as illegal gratification.
It is submitted by learned counsel for the petitioner that accusation was found false during investigation and final form was submitted but differing with the same cognizance has been taken against the petitioner.
Considering the fact that accusation was 2 Patna High Court Cr.Misc. No.7658 of 2012 (2) dt.15-03-2012 2/2 found false during investigation, 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 Runi Saidpur P.S. Case No. 278 of 2009 on furnishing bail bond of Rs.10,000/- (Ten Thousand) with two sureties of the like amount each to the satisfaction of the learned S.D.J.M., Sadar, Sitamarhi, subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.
U.K./- (Dinesh Kumar Singh, J)