Patna High Court - Orders
Avnish Kumar @ Bablu vs State Of Bihar & Anr on 16 January, 2014
Author: Anjana Prakash
Bench: Anjana Prakash
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.39504 of 2013
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1. Avnish Kumar @ Bablu S/O Late Birendra Roy, Resident Of Village
Rahimpur (Naya Tola), P.S. Mufassil, District Khagaria.
.... .... Petitioner/s
Versus
1. The State Of Bihar.
2. Madhu Kumari W/O Sri Avnish Kumar @ Bablu, Resident Of
Dakbunglow Road, Campus of Omar Balika High School, Police Station
Sadar, District Begusarai.
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Shailendra Kumar Jha, Advocate
For the Opposite Party/s : Ms. Rina Sinha, A.P.P.
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CORAM: HONOURABLE JUSTICE SMT. ANJANA PRAKASH
ORAL ORDER
2 16-01-2014In the nature of dispute between the parties, let the matter be referred to Patna High Court, Mediation & Conciliation Centre, where the parties shall produce the relevant documents, if required, along with a copy of this order within a week.
Put up this matter on 16.05.2014 with the report of the Mediation & Conciliation Centre.
In the mean while, let the petitioner above named be released on provisional anticipatory bail till further orders in the event of arrest or surrender before the learned court below within a period of four weeks from today in connection with Complaint case No.2488(C) of 2012 on furnishing bail bonds of Rs.5,000/- (five thousand) with two sureties of the like amount Patna High Court Cr.Misc. No.39504 of 2013 (2) dt.16-01-2014 2 each to the satisfaction of S.D.J.M., Begusarai, subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure as also condition that one of the bailor will be a close relative of the petitioner who will give an affidavit giving genealogy as to how he is related with the petitioner. The bailor will undertake to furnish information to the Court about any change in address of the petitioner.
The petitioner is directed to deposit Rs.750/- (seven hundred and fifty) per month in the court below firstly within 15 days from the date of receipt of this order and subsequently by 15th every month which the wife of the petitioner will be at liberty to withdraw without prejudice the right of the parties. The court below shall inform the wife of the petitioner about the present order. However, if the Complainant/informant has a Bank account or subsequently opens a Bank account, the money shall be deposited in the account and a receipt to this effect shall be filed by 15th every month in the court below and in case he fails to do so, his provisional anticipatory bail would be automatically cancelled.
(Anjana Prakash, J) Narendra/-