Patna High Court - Orders
Amrendra Narayan Singh @ Amrendra Kumar ... vs The State Of Bihar on 5 August, 2013
Author: Hemant Kumar Srivastava
Bench: Hemant Kumar Srivastava
Patna High Court Cr.Misc. No.20020 of 2013 (4) dt.05-08-2013
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.20020 of 2013
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1. Rajesh Roushan S/O Surya Narayan Yadav
.... .... Petitioner/s
Versus
1. The State Of Bihar
.... .... Opposite Party/s
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with
Criminal Miscellaneous No.20058 of 2013
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1. Mani Bhusan Bharti S/O Narendra Kumar Yadav
.... .... Petitioner/s
Versus
1. The State Of Bihar
.... .... Opposite Party/s
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with
Criminal Miscellaneous No.20074 of 2013
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1. Manoj Kumar Munna S/O Late Mahendra Prasad Yadav
.... .... Petitioner/s
Versus
1. The State Of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.20085 of 2013
======================================================
1. Ram Bhagat Yadav S/O Late Fulo Yadav
.... .... Petitioner/s
Versus
1. The State Of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.20189 of 2013
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1. Arbind Kumar S/O Late Shatrughan Prasad Yadav
.... .... Petitioner/s
Versus
1. The State Of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.20359 of 2013
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1. Amrendra Narayan Singh @ Amrendra Kumar Singh S/O Late Baldeo Prasad
Singh
.... .... Petitioner/s
Patna High Court Cr.Misc. No.20020 of 2013 (4) dt.05-08-2013
Versus
1. The State Of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.19647 of 2013
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1. Sanjeev Kumar Singh @ Sanjeev Kumar S/O Chandeshwari Prasad Singh
.... .... Petitioner/s
Versus
1. The State Of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.19650 of 2013
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1. Nandani Devi W/O Ganesh Jha
.... .... Petitioner/s
Versus
1. The State Of Bihar
.... .... Opposite Party/s
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Appearance :
(In Cr.Misc. No.20074 of 2013)
For the State : Mr. Upendra Kumar (A.P.P.)
(In Cr.Misc. No.19650 of 2013)
For the Petitioner/s : Mr. Sharda Nand Mishra
For the State : Mr. Ram Priya Sharan Singh (A.P.P.)
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CORAM: HONOURABLE MR. JUSTICE HEMANT KUMAR
SRIVASTAVA
ORAL ORDER
4 05-08-2013All the above stated anticipatory bail petitions arise out of Sour Bazar (O.P. Patarghat) P.S. Case No. 482 of 2012 registered for the offences punishable under Sections 406, 409, 420, 467, 468, 471 of the Indian Penal Code and accordingly, all the above stated anticipatory bail petitions are being disposed of by this common order.
Heard learned counsel for the petitioners as well as learned Additional Public Prosecutor for the State. Patna High Court Cr.Misc. No.20020 of 2013 (4) dt.05-08-2013
Petitioners either being headmaster or centre in charge of training centres apprehend their arrest in connection with the above stated case as there is accusation against them that being headmaster or centre in charge they committed several irregularities in functioning of aforesaid training centres and accordingly, they defalcated the government money.
It appears that mainly two fold irregularities were found. Firstly, it is stated that when inspection of the centres was conducted, less children were found and secondly, it is stated that centre in charge withdrew Rs. 2200/- in place of Rs. 1200/-.
Learned counsel for the petitioners submits that so far as first accusation is concerned, only suspicion has been raised and the committee, which inspected the centres, did not find any appropriate material to show that payment was made to more than 60 children and so far as withdrawal of Rs. 2200/- is concerned, the centre in charge was authorized to withdraw Rs. 4000/- which has already been decided by the State Government. It is further contended by him that one co-accused, Anjani Kumar Mehta, having similar allegation, has already been admitted to anticipatory bail by a Bench of this Court vide order dated 22.07.2013 passed in Cr. Misc. No. 21686 of 2013.
Considering the aforesaid facts and circumstances as Patna High Court Cr.Misc. No.20020 of 2013 (4) dt.05-08-2013 well as submissions of the parties, particularly, keeping in mind that a vague and general allegation has been levelled against all the petitioners, these anticipatory bail petitions are allowed and it is ordered that above said petitioners, in the event of their arrest/ surrender within three weeks from the date of receipt of this order to the court concerned, shall be released on bail on furnishing bail bonds of Rs 10,000/- (ten thousand) each with two sureties of the like amount each to the satisfaction of the Chief Judicial Magistrate, Saharsa in Sour Bazar (O.P. Patarghat) P.S. Case No. 482 of 2012 subject to condition as laid down under Section 438(2) of the Cr.P.C.
(Hemant Kumar Srivastava, J) SHAHZAD/-