Patna High Court - Orders
Kishun Das vs The State Of Bihar on 19 September, 2012
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.34826 of 2012
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Kishun Das
.... .... Petitioner/s
Versus
The State Of Bihar
.... .... Opposite Party/s
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CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
SINGH
ORAL ORDER
3 19-09-2012Heard learned counsels for the petitioner and the State.
The petitioner being the Junior Engineer is apprehending arrest in a case registered for the offences punishable under Sections 467, 420, 468, 409 and 120B of the Indian Penal Code.
It is alleged that Rs. 22,344/- and Rs. 2,304/- were misappropriated by preparing false muster roll and recording wrong measurement.
It is submitted by learned counsel for the petitioner that enquiry has been done after more than one year of the conduction of the work and irregularity has been found of meager amount.
Considering the aforesaid facts, let the above named petitioner be released on anticipatory bail, in the event of arrest or surrender before the learned Court below within a period of 12 weeks from today, on furnishing bail bond of Rs. 10,000/- (ten thousand) with two sureties of the like amount each to the Patna High Court Cr.Misc. No.34826 of 2012 (3) dt.19-09-2012 2/2 satisfaction of the learned Chief Judicial Magistrate, Nawada in connection with Hisua P.S. Case No. 78 of 2012, subject to the conditions as laid down under Section 438(2) Cr.P.C.
(Dinesh Kumar Singh, J) Amrendra/-