Triveni Mandal vs The State Of Bihar on 3 January, 2023

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Patna High Court - Orders

Triveni Mandal vs The State Of Bihar on 3 January, 2023

Bench: Anjani Kumar Sharan

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.59033 of 2022
                 Arising Out of PS. Case No.-15 Year-2022 Thana- BANDHUWA KURAWA District- Banka
                 ======================================================
                 Triveni Mandal Son Of Marwari Manadal R/O Faga Tola Govindpur, P.O.-
                 Barhwasani (FAGA), P.S.- Katoria, Distt.- Banka (Bihar)
                                                                             ... ... Petitioner/s
                                                   Versus
                 The State of Bihar
                                                                      ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :     Mr.Shiw Kumar Prabhakar
                 For the Opposite Party/s :     Mr.Jitendra Kumar Singh
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE ANJANI KUMAR SHARAN
                                       ORAL ORDER

2   03-01-2023

Heard learned counsel for the petitioner and learned Additional Public Prosecutor for the State.

The petitioner is apprehending his arrest in a case registered for the offence punishable under Sections 420, 467, 468, 471 147, 149, 353 of the Indian Penal Code.

Petitioner is said to have obstructed the informant and other officials from discharging of their official duties. It is further alleged in the FIR that petitioner committing forgery prepared forged document with a view to grab the government land.

Learned counsel for the petitioner submits that the petitioner is innocent and has been falsely implicated in this case. He submits that there is no specific overt act against the petitioner. He submits that all alleged Sections are bailable except Sections 420, 467 and 353 of the Indian Penal Code. He Patna High Court CR. MISC. No.59033 of 2022(2) dt.03-01-2023 2/2 submits that the present case is purely civil in nature. He further submits that petitioner has no criminal antecedent as stated in para-3 of this application.

Learned APP for the State opposes the prayer for bail.

Considering the facts and circumstances of the case, let the above named petitioner in the event of his arrest or surrender before the learned Court below within a period of six weeks from today, be enlarged on bail on furnishing bail bond of Rs.25,000/- (Rupees Twenty Five Thousand) with two sureties of the like amount each to the satisfaction of the learned court below where the case is pending/successor court in connection with Bandhuwa Kurwa P.S. Case No. 15 of 2022, subject to the condition as laid down under Section 438 (2) of the Cr.P.C.

(Anjani Kumar Sharan, J) devendra/-

U      T

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Patna High Court - Orders