Patna High Court - Orders
Wakil Das & Ors. vs The State Of Bihar on 25 November, 2013
Author: Gopal Prasad
Bench: Gopal Prasad
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.39002 of 2013
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1. Wakil Das S/O Late Ramji Das Resident Of At And P.O.- Lal Bari
Bailori, P.S.- Sadar, Distt.- Purnea
2. Jamuna Prasad Sah S/O Basudeo Sah Resident Of At And P.O.- Bailori,
P.S.- Dadar, Dist.- Purnea.
3. Mukesh Singh S/O Late Rajendra Singh Resident Of Village- Ufrail,
P.O.- Tamgatti, P.S.- Bousi, Distt.- Araria
.... .... Petitioner/s
Versus
The State Of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Manoj Madhav, Adv.
For the Opposite Party/s : Mr. Asha Devi,A.P.P.
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CORAM: HONOURABLE MR. JUSTICE GOPAL PRASAD
ORAL ORDER
2 25-11-2013Heard learned counsel for the petitioners as well as learned Additional Public Prosecutor for the State.
The petitioners are accused in a case registered for the offences punishable under Sections 406 and 420/34 of the I.P.C.
Learned counsel for the petitioners submits that the petitioners will return the amount of Rs.6,00, 000/- which they had received from the informant as the part of the consideration for sale of the land in agreement to sell to the informant. It will be returned in four installments each of Rs.1.50 lac at interval of three months.
Learned counsel for the informant submits that he Patna High Court Cr.Misc. No.39002 of 2013 (2) dt.25-11-2013 2/2 has no objection if the petitioners are granted bail in view of their undertaking that they will pay his entire money.
In view of the aforesaid submission of the petitioners, let the petitioners, above named, be released on provisional bail for one year on furnishing bail bonds of Rs.10,000/- each with two sureties of the like amount each to the satisfaction of the C.J.M., Purnea in Sadar P.S. Case No.141/13 subject to the condition to pay Rs.6 lacs in four equal installments of Rs.1.5 lac each. The first amount will be paid within three months from the date of release and rest three installments shall be paid in the next three installments of Rs.1.50 lac each at the equal interval of three months each. The bail bonds shall be confirmed by the court below itself after depositing Rs.6 lac in four equal installments in the manner indicated above failing of any of the conditions the bail bond shall stand cancelled.
(Gopal Prasad, J) AnilKrSinha/-