Patna High Court - Orders
Rameshwar Singh vs The State Of Bihar on 11 April, 2012
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.12357 of 2012
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Rameshwar Singh
.... .... Petitioner/s
Versus
The State Of Bihar
.... .... Opposite Party/s
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CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
SINGH
ORAL ORDER
2 11-04-2012Heard learned counsels for the petitioner and the State.
The petitioner is apprehending arrest in a complaint case in which cognizance has been taken for the offences under Sections 406, 420, 471 and 468 of the Indian Penal Code.
The accusation is of transferring 66 decimals land of the petitioner in favour of the complainant on 25.7.2007 out of which, the petitioner had the title over 46 decimals of land and rest 20 decimals were government lands.
It is submitted that the petitioner had Parcha of the government land and pursuant to that, the petitioner executed the sale deed.
Considering the fact that for the transfer made in 2007, the complaint has been lodged in 2011, let the above named petitioner be released on anticipatory bail in the event of arrest or surrender before the learned Court below within a period of 12 weeks from today, on furnishing bail bond of Rs. 10,000/- (ten thousand) with two sureties of the like amount each to the 2 Patna High Court Cr.Misc. No.12357 of 2012 (2) dt.11-04-2012 2/2 satisfaction of the learned Chief Judicial Magistrate, Bhojpur at Ara in connection with Sikrahata P.S. Case No. 2 of 2012 arising out of complaint case no. 1481 C of 2011 subject to the conditions as laid down under Section 438(2) Cr.P.C.
(Dinesh Kumar Singh, J) Anil/-