Patna High Court - Orders
Dindayal Banka vs State Of Bihar on 9 June, 2009
Author: V. N. Sinha
Bench: V. N. Sinha
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr. Misc. No.8263 of 2009
DINDAYAL BANKA, Son of Late Ishwar Prasad Banka, Resident of Mohalla-
Purani Bazar, Jhajha, Police Station-Jhjha, District- Jamui. . . . . . Petitioner.
Versus
STATE OF BIHAR
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2/ 09.06.2009Heard learned counsel for the petitioner and the State.
Petitioner is apprehending his arrest in a case registered for the offence under Sections 420, 406 of the Penal Code and 7 of the Essential Commodities Act. He is a P.D.S. dealer and alleged to have misappropriated rice allotted for distribution to the beneficiaries attached to his shop. It is submitted on his behalf that he distributed the allotted rice to the beneficiaries no sooner the permit was issued in favour of the beneficiaries but before issue of the permit and distribution of the rice present First Information Report has been lodged.
Let the petitioner surrender within four weeks from today before the court below (Learned Chief Judicial Magistrate, Jamui) in connection with Jhajha P.S. case no. 08 of 2009 and apply for regular bail which should be considered in accordance with law.
Accordingly, this application is disposed of.
(V. N. Sinha, J.) Uday/