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Pramod Kumar Dokania vs The State Of Bihar on 11 June, 2012

Author: Jyoti Saran

Bench: Jyoti Saran

                    IN THE HIGH COURT OF JUDICATURE AT PATNA
                                  Criminal Miscellaneous No.18846 of 2012
                 ======================================================
                 Pramod Kumar Dokania, S/o Sri Mahabeer Prasad Dokania, R/o Mohalla-
                 Amla Tola, P.S.-Katihar, Distt-Katihar.
                                                                      .... .... Petitioner/s
                                                   Versus
                 The State of Bihar.
                                                                 .... .... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     : Mr. N.K. Agrawal, Sr. Advocate
                 For the Opposite Party/s : Mr. J.K. Roy No.1, APP
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE JYOTI SARAN
                 ORAL ORDER

2   11-06-2012

Heard learned counsel appearing on behalf of the petitioner and the learned Additional Public Prosecutor appearing for the State.

The petitioner apprehends his arrest in connection with Complaint Case No. CA 3248 of 2010 for the offences punishable under sections 346, 420 and 468 of the Indian Penal Code.

Learned counsel for the petitioner submits that the petitioner is a bona-fide purchaser from the father of the complainant who deceased after executing the sale-deed. He further submits that a civil suit is pending before the court of competent civil jurisdiction and that considering the circumstances some of the co-accused have been granted anticipatory bail by a Bench of this Court present at Annexure-2 series.

Regard being had to the submission of learned counsel and materials on record let the petitioner, namely, Pramod Kumar Dokania in the event of his arrest or surrender within four weeks from the date of receipt/production of a copy of this order be released on bail on furnishing bail bonds of Rs.10,000/- (Ten thousand) with two sureties of the like amount each to the satisfaction of the learned Judicial Magistrate 1st Class, Katihar in connection with Complaint Case No.CA 3248 of 2010; subject to the conditions as laid down under section 438(2) of the Code of Criminal Procedure.

(Jyoti Saran, J) SKPathak/-