Patna High Court - Orders
Abhishek Kumar Verma @ Abhishek vs The State Of Bihar on 21 December, 2021
Author: Birendra Kumar
Bench: Birendra Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.48366 of 2021
Arising Out of PS. Case No.-81 Year-2021 Thana- BIND District- Nalanda
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ABHISHEK KUMAR VERMA @ ABHISHEK Son of Late Ramesh Prasad
Verma Resident of Village - Amawa, P.S.- Bind, District - Nalanda
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Rakesh Bihari Singh, Advocate
For the Opposite Party/s : Ms. Madhuri Lata, Advocate
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CORAM: HONOURABLE MR. JUSTICE BIRENDRA KUMAR
ORAL ORDER
2 21-12-2021Heard learned counsel for the parties.
Let the defect(s), if any, be removed within four weeks after complete start of the physical Court.
The petitioner is apprehending his arrest in a case registered for the offences punishable under Sections 341, 323, 379, 504 and 506/34 of the Indian Penal Code.
Submission is that land dispute between the parties is the reason behind false allegation of commission of theft of cash and registered sale deed. Petitioner has got no criminal antecedent.
Considering the submission aforesaid, let the petitioner, above named, in the event of his arrest or surrender before the learned Court below within a period of thirty days from the date of receipt of the order, be released on anticipatory bail on furnishing bail bond of Rs.20,000/- (rupees twenty Patna High Court CR. MISC. No.48366 of 2021(2) dt.21-12-2021 2/2 thousand) with two sureties of the like amount each to the satisfaction of the learned court below where the case is pending in connection with Bind Police Station Case No. 81 of 2021, subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure as well as subject to the following conditions:-
(a) The petitioner shall fully cooperate with the investigation/trial of the case, failing which the learned court below shall be at liberty to cancel the bail bond of the petitioner.
(b) Both the bailors shall be resident of territorial jurisdiction of the learned court below.
(c) The petitioner shall not leave the country without permission of the learned trial court.
(Birendra Kumar, J) Kundan/-
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