Patna High Court - Orders
Nadeem Ali & Anr. vs The State Of Bihar on 18 April, 2012
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.13941 of 2012
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1. Nadeem Ali
2. Naushad Ali
.... .... Petitioner/s
Versus
The State Of Bihar
.... .... Opposite Party/s
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CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
SINGH
ORAL ORDER
02/ 18-04-2012Heard learned counsels for the petitioners and the State.
The petitioners are apprehending their arrest in a case registered for the offences punishable under Sections 420, 406, 465, 467, 468 and 471 of the Indian Penal Code.
The accusation against the petitioners is of taking money for the purposes of getting the informant's son admitted in some institute at Hyderabad.
It is submitted by learned counsel for the informant that he has proof with regard to deposit of Rs.62,000/- in the bank account of petitioner no. 1. The petitioners undertake to return the said Rs.62,000/- to the informant.
Let the petitioners produce the bank draft of Patna High Court Cr.Misc. No.13941 of 2012 (2) dt.18-04-2012 2/2 Rs.62,000/- before the learned court below which will be released in favour of the informant by the learned court below.
Considering the stand of the parties, let the above named petitioners be released on anticipatory bail in the event of their arrest or surrender before the learned court below within a period of twelve weeks from today, on furnishing bail bond of Rs.10,000/- (Ten thousand) each with two sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate, Gopalganj in connection with Manjhagarh P.S. Case No. 211 of 2011, subject to the conditions as laid down under Section 438(2) of the Cr.P.C.
The bail bond of the petitioners will be accepted on submission of the aforesaid bank draft.
(Dinesh Kumar Singh, J.) DKS/ .