Patna High Court - Orders
Md. Mushtafa & Anr. vs The State Of Bihar on 10 January, 2012
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.621 of 2012
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1. Md. Mushtafa
2. Md. Ziyabul
.... .... Petitioners
Versus
The State Of Bihar
.... .... Opposite Party/s
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2 10-01-2012Heard learned counsels for the petitioners and the State.
The petitioners are apprehending their arrest in a complaint case in which cognizance has been taken under Sections 468, 120B, 419 and 504 of the Indian Penal Code.
It is submitted that the order of cognizance has been passed on 23.02.2011. It is alleged by the complainant that a piece of land which was purchased by the complainant was subsequently being claimed by these petitioners by virtue of some gift deed.
Considering the accusation arising out of civil nature of dispute between the parties, let the above named petitioners be released on anticipatory bail in the event of their arrest or surrender before the learned court below within a period of twelve weeks from today, on furnishing the bail bond of Rs. 10,000/- (ten thousand) each with two sureties of the like amount each to the satisfaction of learned Judicial Magistrate, 1st Class, Araria in connection with Complaint Case No. 3489C of 2007 subject to the conditions as laid down under Section 438(2) of the Cr.P.C.
(Dinesh Kumar Singh, J) Amrendra Kumar/-