Patna High Court - Orders
Ramashanker Singh vs The State Of Bihar on 2 August, 2012
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.26236 of 2012
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Ramashanker Singh
.... .... Petitioner/s
Versus
The State Of Bihar
.... .... Opposite Party/s
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CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
SINGH
ORAL ORDER
03/ 02-08-2012Heard learned counsels for the petitioner and the State.
The petitioner being the Headmaster of the school is apprehending his arrest in a case registered for the offences punishable under Sections 409 and 188 of the Indian Penal Code.
The accusation is of not handing over the charge even after the transfer. Annexure-5, the letter issued by the Headmaster of Tirhut Govt. School, Mehsi dated 19.05.2012 has been brought on record to suggest that now the full charge has been given.
Considering the aforesaid facts, let the above named petitioner be released on anticipatory bail in the event of his arrest or surrender before the learned court below within a period of twelve weeks from today, on furnishing bail bond of Rs.10,000/- (Ten thousand) with Patna High Court Cr.Misc. No.26236 of 2012 (3) dt.02-08-2012 2/2 two sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate, Motihari in connection with Mehsi P.S. Case No. 122 of 2009, subject to the conditions as laid down under Section 438(2) of the Cr.P.C.
(Dinesh Kumar Singh, J.) DKS/ .