Patna High Court - Orders
Anirudh Rai @ Anurodh Rai vs The State Of Bihar on 11 December, 2019
Author: Ashutosh Kumar
Bench: Ashutosh Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.72561 of 2019
Arising Out of PS. Case No.-407 Year-2018 Thana- BHORE District- Gopalganj
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1. Anirudh Rai @ Anurodh Rai Son of Late Gorakh Rai Resident of Village-
Jagranath Chhapra, Police Station-Bhatani, District-Deoria (U.P). At Present
Resident of Village-Ramnagar, Police Station-Bhorey, District-Gopalganj.
2. Achyutanand Rai @ Achutanand Rai Son of Anirudh Rai @ Anurodh Rai
Resident of Village-Jagranath Chhapra, Police Station-Bhatani, District-
Deoria (U.P). At Present Resident of Village-Ramnagar, Police Station-
Bhorey, District-Gopalganj.
3. Ramesh Ram Son of Gopal Ram Resident of Village-Ramnagar, Police
Station-Bhorey, District-Gopalganj.
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Lokesh Kumar Singh
For the Opposite Party/s : Mr. Uday Pratap Singh
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CORAM: HONOURABLE MR. JUSTICE ASHUTOSH KUMAR
ORAL ORDER
2 11-12-2019The petitioners seek bail in anticipation of their arrest in connection with Bhorey P.S. Case No. 407 of 2018 dated 16.12.2018 instituted for the offences under Sections 420, 467, 468, 34 of the Indian Penal Code.
The F.I.R has been lodged by the Mahanth of Ram Janaki Math alleging that the land belongs to the Math but the deity has been sold to a third party by the petitioners and in the aforesaid sale deed, petitioner Nos. 2 and 3 are witnesses.
Learned counsel for the petitioners has submitted Patna High Court CR. MISC. No.72561 of 2019(2) dt.11-12-2019 2/2 that the land actually belongs to petitioner No. 1 and in support of the aforesaid contention, attention of this Court has been drawn to Annexure-2 which is the rent receipts paid by the petitioner No. 1. The land in question is situated in the district of Gopalganj and it belongs to the petitioners and not to the Math or the deity which is evident from the jamabandi and the order of the authority under the public grievance redressal cell.
Considering the aforestated facts, the petitioners, above named, in the event of their arrest or surrender before the Court below within a period of four weeks from today, are directed to be released on bail on their furnishing bail bonds of Rs. 10,000/-(Ten Thousands) each with two sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate, Gopalganj in connection with Bhorey P.S. Case No. 407 of 2018, subject to the conditions as laid down under Section 438(2) of the Cr.P.C.
(Ashutosh Kumar, J) Shageer/-
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