Parshuram Singh vs The State Of Bihar on 1 February, 2018

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Patna High Court - Orders

Parshuram Singh vs The State Of Bihar on 1 February, 2018

Bench: Vinod Kumar Sinha

                    IN THE HIGH COURT OF JUDICATURE AT PATNA
                                  Criminal Miscellaneous No.4093 of 2018
                     Arising Out of PS.Case No. -529 Year- 2017 Thana -BARBIGHA District- SEKHPURA
                 ======================================================
                 Parshuram Singh S/o Late Bhuneshwar Singh, R/o Village- P.O. & P.S.
                 Mehus, District- Sheikhpura Working in Block office Sheikhpura.

                                                                                 .... ....   Petitioner
                                                       Versus
                 The State of Bihar

                                                               .... .... Opposite Party
                 ======================================================
                 Appearance :
                 For the Petitioner/s     : Mr. Pankaj Kumar
                 For the Opposite Party/s  : Mr. Ram Bachan Singh
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE VINOD KUMAR SINHA
                 ORAL ORDER

2   01-02-2018

Petitioner apprehends his arrest in connection with Barbigha P.S.Case No. 529 of 2017 registered for the offences under Sections 409 and 120B of the Indian Penal Code.

Allegation against the petitioner is of defalcation of Rs.4.75 lacs granted for Social Security Pension Scheme.

Submission of learned counsel for the petitioner is that he has falsely been implicated in this case and earlier a case was filed against Nazir with respect to the same defalcation and later on this case has been filed against the petitioner. It is further submitted that petitioner is ready to deposit the amount in instalments and petitioner is a Government servant.

Heard learned APP also.

In the facts and circumstances, this application is Patna High Court Cr.M isc. No.4093 of 2018 (2) dt.01-02-2018 2/2 disposed of with a direction to the court below that if the petitioner surrenders within a period of six weeks with a Bank Draft of 1/3rd of defalcated amount then on satisfaction he shall be released on provisional bail for three months with the condition that he will continue to deposit the rest amount in two instalments in next two months and when the total amount is deposited learned court below on satisfaction will confirm his bail bond, otherwise court below shall pass any other order(s) as he may deem fit and proper.

(Vinod Kumar Sinha, J) spal/-

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Patna High Court - Orders