Patna High Court - Orders
Kameshwar Manjhi vs The State Of Bihar on 3 April, 2015
Author: Vikash Jain
Bench: Vikash Jain
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.37865 of 2014
Arising Out of PS.Case No. -365 Year- 2013 Thana -SIWAN CITY District- SIWAN
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Kameshwar Manjhi, son of Late Kanhaiya Manjhi, resident of village
Nawalpur, P.S. - Hussainganj, District - Siwan.
.... .... Petitioner
Versus
The State of Bihar.
.... .... Opposite Party
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Appearance :
For the Petitioner : Mr. Radha Krishna Singh, Advocate
For the Opposite Party : APP
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CORAM: HONOURABLE MR. JUSTICE VIKASH JAIN
ORAL ORDER
2 03-04-2015Heard learned counsel for the petitioner and learned APP for the State.
2. The petitioner apprehends his arrest for the offences alleged under Sections 420,465,467,468,469,471 and 120B of the Indian Penal Code registered in connection with Siwan Town P.S. Case No.365 of 2013.
3. It is submitted that the petitioner has been falsely implicated being a mere witness in the sale deed and he has not received any consideration amount. In any event, Title Suit No.758 of 2012 is pending between the parities in respect of the transaction which is of pure civil nature.
4. Having regard to the entirety of the facts and circumstances of the case, in the event of the petitioner's arrest or surrender before the court below within six weeks from Patna High Court Cr.Misc. No.37865 of 2014 (2) dt.03-04-2015 2/2 the date of communication of this order, let the petitioner (Kameshwar Manjhi) be released on bail on furnishing bail bonds of Rs.10,000/- (ten thousand) with two sureties of like amount each to the satisfaction of learned Chief Judicial Magistrate, Siwan in connection with Siwan Town P.S. Case No.365 of 2013, subject to the conditions as laid down under Section 438 (2) Cr.P.C.
(Vikash Jain, J) B.T/-
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