Sakaldeo Paswan vs The State Of Bihar on 12 October, 2017

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Patna High Court - Orders

Sakaldeo Paswan vs The State Of Bihar on 12 October, 2017

Bench: Rajendra Kumar Mishra

                    IN THE HIGH COURT OF JUDICATURE AT PATNA
                                  Criminal Miscellaneous No.19631 of 2017
                             Arising Out of PS.Case No. -152 Year- 2015 Thana -DHAKA District-
                                             EASTCHAMPARAN(MOTIHARI)
                 ======================================================
                 Sakaldeo Paswan, Son of Late Sipahi Paswan, Resident of Village-
                 Mishraulia, P.S.- Chiraiya, District- East Champaran.
                                                                            .... .... Petitioner
                                                     Versus
                 The State of Bihar
                                                                       .... .... Opposite Party
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :   Mr. Md. Anis Akhtar
                 For the Opposite Party/s : Mr. Dr. Rabindra Kumar
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE RAJENDRA KUMAR
                 MISHRA
                 ORAL ORDER

3   12-10-2017

Heard learned counsel for the petitioner and the learned A.P.P. for the State.

The petitioner apprehends his arrest in connection with Dhaka P.S. Case no. 152 of 2015, registered under Sections 406, 420, 467, 468, 471, 195(A), 120-B and 379 of the Indian Penal Code.

The allegation of informant Brahamdeo Das is that Raj Kishore Thakur sold some lands of the Math to Abhimanu Prasad, Dina Nath Rai and this petitioner.

Learned counsel for the petitioner submits that, in fact, grandfather of Raj Kishore Thakur, who sold the land to the petitioner, were three brothers out of which two were issueless, who gifted their share to the Math. Further submission is that the land as purchased by the petitioner was in the share of grandfather of Raj Kishore Thakur. Patna High Court Cr.Misc. No.19631 of 2017 (3) dt.12-10-2017 2/2

Having regard to the facts and circumstances of the case, let the above named petitioner, be released on bail, in the event of his arrest or surrender before the learned Court below within a period of four weeks from today, on furnishing bail bond of Rs. 10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of the S.D.J.M. Sikrahna at Dhaka, East Champaran in connection with Dhaka P.S. Case No. 152 of 2015, subject to the condition as laid down under Section 438 (2) of the Cr.P.C.

(Rajendra Kumar Mishra, J) manish/-

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Patna High Court - Orders