Patna High Court - Orders
Sabindra Thakur & Ors vs The State Of Bihar on 3 April, 2012
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.10774 of 2012
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1. Sabindra Thakur
2. Ram Balak Thakur.
3. Subodh Kumar
4. Rajnish Kumar @ Rajnish Thakur.
5. Rajendra Paswan.
.... .... Petitioner/s
Versus
The State Of Bihar
.... .... Opposite Party/s
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CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
SINGH
ORAL ORDER
2 03-04-2012Heard learned counsels for the petitioner and the State.
The petitioners are apprehending arrest in a case registered for the offences punishable under Sections 147, 149, 323, 427, 354, 308 and 380 of the Indian Penal Code.
The accusation against the petitioners and others is to have entered into the house of the informant when petitioner no.1 snatched the Mangalsutra of the wife of the informant while other accused persons snatched Rs. 10,000/- from the pocket of the informant.
It is submitted by learned counsel for the petitioners that there is a tenancy dispute between the parties and for not vacating the premises of the petitioners' side the case has been lodged.
It is submitted by learned counsel for the informant that the petitioner took Rs. 50,000/- as security money which is not being returned as a result he is not vacating the house in question. Patna High Court Cr.Misc. No.10774 of 2012 (2) dt.03-04-2012 2/2
Considering the accusation arising out of tenancy dispute, let the above named petitioners 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) each with two sureties of the like amount each to the satisfaction of the learned Addl. Chief Judicial Magistrate, Danapur at Patna in connection with Naubatpur P.S. Case No. 09 of 2012, subject to the conditions as laid down under Section 438(2) Cr.P.C.
(Dinesh Kumar Singh, J) Amrendra/-