Patna High Court - Orders
Avtar Kishan Raina @ A.K. Raina vs The Central Bureau Of Investigation, ... on 20 May, 2015
Author: Anjana Prakash
Bench: Anjana Prakash
Patna High Court Cr.Misc. No.5905 of 2015 (3) dt.20-05-2015
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.5905 of 2015
Arising Out of PS.Case No. -30 Year- 2008 Thana -C.B.I CASE District- MUZAFFARPUR
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1. Avtar Kishan Raina @ A.k. Raina Proprietor of M/S Rana Security, Retd.
Squadan leader, Resident of 62 B, Sanjay Gram, Gurgaon, Haryana and
1255, Sector 17 C, Gurgaon, Haryana, Office at Flat No. 205, Shashi
Complex, 2nd Floor, Exhibition Road, Patna-01
.... .... Petitioner/s
Versus
1. The Central Bureau of Investigation, North Bihar
2. The General Manager, B.S.N.L Bihar, Patna.
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Ms. Soni Srivastava, Advocate
Dr. Raj Kumar Singh, Advocate
For the Opposite Party/s : Mrs. Renuka Sharma, Advocate
Mr. Sudhanshu Trivedi, Advocate
Mr. Bipin Kumar Sinha, SC, CBI
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CORAM: HONOURABLE JUSTICE SMT. ANJANA PRAKASH
ORAL ORDER
3 20-05-2015Heard learned counsel for the petitioner and the State.
The petitioner is apprehending his arrest in a case registered under Sections 120B, 406, 420, 467, 468, 471 of the Indian Penal Code and 13(ii) and 13(i) of the Prevention of Corruption Act.
The Petitioner had earlier deposited a sum of Rs.2,85,000/- in favour of the Registrar, Civil Court, Muzaffarpur. Since the A.O., TDM, B.S.N.L. was the rightful recipient, now a fresh draft to the tune of Rs.2,15,000/- has been produced in Court, which Mr. Sudhanshu Trivedi, Junior Counsel of Mrs. Renuka Sharma receives and signs in the margin of the order sheet in token of receipt of the same.
Since the draft of Rs.2,85,000/- in favour of the Registrar, Patna High Court Cr.Misc. No.5905 of 2015 (3) dt.20-05-2015 Civil Court, Muzaffarpur has not been credited in any account, the Petitioner shall further deposit a draft of the same amount in favour of the A.O., TDM, B.S.N.L. within a period of four weeks from the date of receipt of this order.
On such deposit, the Magistrate concerned shall return the draft in lieu of fresh draft, the petitioner above named shall be released on anticipatory bail in the event of arrest or surrender before the learned court below within a period of six weeks from the date of receipt of this order in connection with Special C.B.I. case No.30(A) of 2008 arising out of FIR No.RC0232008A0030 on furnishing bail bonds of Rs.5,000/- (five thousand) with two sureties of the like amount each to the satisfaction of Special Judge, CBI Court, North Bihar, Muzaffarpur, subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure as also condition that one of the bailor will be a close relative of the petitioner who will give an affidavit giving genealogy as to how he is related with the petitioner. The bailor will undertake to furnish information to the Court about any change in address of the petitioner.
(Anjana Prakash, J) Narendra/-
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