Patna High Court - Orders
Purnanand Jha @ Parmanand Jha vs The State Of Bihar on 10 February, 2015
Author: Amaresh Kumar Lal
Bench: Amaresh Kumar Lal
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.44418 of 2014
Arising Out of PS.Case No. -126 Year- 2010 Thana -BARAHIYA District- LAKHISARAI
======================================================
Purnanand Jha @ Parmanand Jha Son of Late Srikant Jha R/o Village
Sanhauli, P.S. Chitragupt Nagar, District Khagaria
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
CORAM: HONOURABLE MR. JUSTICE AMARESH KUMAR LAL
ORAL ORDER
2 10-02-2015Heard the learned counsel for the petitioner and the learned A.P.P. for the State.
The petitioner seeks bail in a case for the offence punishable under Sections 406, 409, 420, 467, 468, 471/34 of the Indian Penal Code.
It is submitted that for construction of six rooms of the school, the cost of the construction was estimated Rs. 11,11,600/- and only Rs. 3.5 lacs was released by the petitioner and at the place of occurrence four rooms were completed and two rooms were found under construction. The petitioner has retired on 18.2.2007. After investigation chargesheet has also been submitted. There is no chance of tampering with the witnesses. In similar facts and circumstances, co-accused has been granted anticipatory bail.
Considering the facts and circumstances of this case, the above-named petitioner is directed to be released on bail on furnishing bail bond of Rs. 10,000/- (Ten thousand) with two sureties of the like amount Patna High Court Cr.Misc. No.44418 of 2014 (2) dt.10-02-2015 2/2 each to the satisfaction of the learned Chief Judicial Magistrate, Lakhisarai, in Barahiya P.S. Case no. 126 of 2010 with the following conditions :
1. One of the bailors will be the close relative of the petitioner.
2. The petitioner will not indulge in similar or in any other offence.
3. The petitioner will be well represented in the court.
4. In case of absence for two consecutive dates or in violation of the terms of the bail, his bail bond will be liable to be cancelled by the court concerned.
(Amaresh Kumar Lal, J) sudip/-
U T