Patna High Court - Orders
Vinay Paswan @ Ram Vinay Paswan @ Vinay ... vs State Of Bihar & Anr on 19 December, 2018
Author: Anjana Mishra
Bench: Anjana Mishra
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.74336 of 2018
Arising Out of PS. Case No.-206 Year-2017 Thana- JEHANABAD COMPLAINT CASE
District- Jehanabad
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Vinay Paswan @ Ram Vinay Paswan @ Vinay Kumar Paswan S/o Phulendra
Paswan R/o Village-Injre, P.S.-Mehandia, District-Arwal
... ... Petitioner/s
Versus
1. The State of Bihar.
2. Mahesh Pandit S/o Budhan Pandit Village-Kalandra Bigha Par, Post-Utari,
P.S.-Mehandia, District-Arwal
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Rama Kant Singh
For the Opposite Party/s : Mr. Sri Sanjay Kumar Pandey
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CORAM: HONOURABLE JUSTICE SMT. ANJANA MISHRA
ORAL ORDER
2 19-12-2018Heard learned counsel for the petitioner and learned counsel for the State.
The petitioner is apprehending his arrest in connection with Complaint Case No. 206 of 2017 for the offence registered under Sections 341, 323, 406 and 504 of the Indian Penal Code.
Learned counsel for the petitioner submits that there was some dispute with regard to the allotment of Indira Awas Yojna and since the complainant denied the benefit of Indira Awas Yojna, the petitioner, being the husband of the Mukhiya of the concerned Panchayat, is now being implicated in connection with the false case. It is further submitted that the allegation of taking centering material for construction of the house is wholly Patna High Court Cr.Misc. No.74336 of 2018(3) dt.19-12-2018 2/2 frivolous and concocted as the petitioner has never constructed any house.
Considering the aforesaid facts and circumstances of the case and that the petitioner has no criminal antecedent, let the petitioner, above named, in the event of his arrest/surrender before the learned counsel below within a period of four weeks from today, be released on anticipatory bail on furnishing bail bonds of Rs. 10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of Judicial Magistrate, 1st Class, Arwal in connection with Complaint Case No. 206 of 2017, subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.
(Anjana Mishra, J) Jagdish/-
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