Patna High Court - Orders
Neel Kamal Prasad & Ors. vs The State Of Bihar on 3 October, 2013
Author: Shailesh Kumar Sinha
Bench: Shailesh Kumar Sinha
Patna High Court Cr.Misc. No.29718 of 2013 (2) dt.03-10-2013
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.29718 of 2013
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1. Neel Kamal Prasad son of Dhaneshwar Prasad.
2. Sanjay Prasad alias Sanjay Kumar son of Ramcharita
Prasad.
3. Sudhir Prasad son of Rajendra Prasad.
4. Rita Devi wife of Bhupendra Kumar
5. Jitendra Kumar son of Nandlal Singh
All the resident of village - Pillichh. P.S. Parwalpur, District -
Nalanda
6. Prem Prakash Verma son of Ram Kumar Prasad resident of
village - Vele P.S. Islampur, District - Nalnda.
.... .... Petitioner/s
Versus
The State Of Bihar
.... .... Opposite Party/s
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CORAM: HONOURABLE MR. JUSTICE SHAILESH KUMAR
SINHA
ORAL ORDER
2 03-10-2013Heard learned counsel for the petitioners and the State.
Petitioners are apprehending their arrest in a police case (in connection with Complaint Case No. 114C/2011) for the alleged offence under Sections 417, 420/34of the Indian Penal Code.
It is submitted on behalf of the petitioners that as alleged, petitioner nos. 1,2 and 3 executed the sale deed in favour of the petitioner no. 4. Petitioner no. 5 is the attesting witness and petitioner no. 6 is the scribe of the sale deed. It is further submitted that with respect to the aforesaid sale deed, a civil suit is already pending vide Title Suit No. 19 of 2011 in the civil court.
Considering the facts and circumstances of the case, Patna High Court Cr.Misc. No.29718 of 2013 (2) dt.03-10-2013 let the petitioners above named, in the event of their arrest or surrender in connection with Complaint Case No. 114C/2011 within a period of four weeks from today, be enlarged on bail on furnishing bail bond of Rs. 10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of Sri. S.K. Roy, Judicial Magistrate, Hilsa Nalanda in connection with the aforesaid case, on the conditions mentioned in Sub-section (2) of section 438 of the Code of Criminal Procedure.
Jagdish/- (Shailesh Kumar Sinha, J)