Sunil Poddar And Ors vs The State Of Bihar on 16 January, 2019

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Patna High Court - Orders

Sunil Poddar And Ors vs The State Of Bihar on 16 January, 2019

Bench: Vinod Kumar Sinha

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                                    Criminal Miscellaneous No.1024 of 2019
                       Arising Out of PS. Case No.-548 Year-2018 Thana- KATIHAR District- Katihar
              ======================================================
           1. Sunil Poddar and Ors S/O- Late Ram Prasad Poddar
           2. Nutan Devi W/O- Sunil Poddar
           3. Pankaj Poddar S/O- Late Ram Prasad Poddar Petitioner No.1 and 2 are R/O-
              Daheriya, House of Devendra Singh, Near Shiv Mandir Street, Petitioner No-
              3, R/O- Verma Colony, Near Kali Asthan, All are p.s.- Katihar Town, Distt-
              Katihar

                                                                                    ... ... Petitioners
                                                        Versus
                 The State of Bihar

                                                          ... ... Opposite Party
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :        Mr.Sanjeev Kumar Singh
                 For the Opposite Party/s :        Mr.S.M. Rahman
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE VINOD KUMAR SINHA
                                       ORAL ORDER

2   16-01-2019

Petitioners apprehend their arrest in connection with Katihar Town P.S. Case No. 548 of 2018 registered for the offences punishable under Sections 420, 406, 504, 323, 385 and 120B/34 of the Indian Penal Code.

Prosecution case is that the informant was married with one Pappu Sah and allegation is that there was illicit relationship with Pappu Sah and her younger sister and further allegation is that accused persons have taken case cash and jewellery worth Rs.10,000/- and informant was threatened with respect to execution of sale deed of her house.

Submission of learned counsel for the petitioners is that they have falsely been implicated in this case and as a Patna High Court Cr.Misc. No.1024 of 2019(2) dt.16-01-2019 2/2 matter of fact dispute is between the informant and her younger sister.

Heard learned APP also.

Having heard both sides and in the facts and circumstances, let petitioners, above named, in the event of arrest or surrender within a period of six weeks from the receipt of this order, be released on bail on furnishing bail bonds of Rs.25,000/- (Rupees twenty five thousand) each with two sureties of the like amount each to the satisfaction of the Chief Judicial Magistrate, Katihar, in connection with Katihar Town P.S. Case No. 548 of 2018, subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure and further condition that one of the bailors of the petitioners shall be a local person having sufficient immoveable properties within the jurisdiction of the court concerned.

(Vinod Kumar Sinha, J) spal/-

U        T

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Patna High Court - Orders