Patna High Court - Orders
Md. Zahid & Anr. vs The State Of Bihar on 8 January, 2014
Author: Gopal Prasad
Bench: Gopal Prasad
Patna High Court Cr.Misc. No.20854 of 2013 (5) dt.08-01-2014
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IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.20854 of 2013
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1. Md. Zahid Son Of Tasiruddin Resident Of Village - Dharam Tola, P.S. -
Kochadhaman, District - Kishanganj
2. Badrul Alam Son Of Ataur Rahman Resident Of Village - Dharam Tola,
P.S. - Kochadhaman, District - Kishanganj .... Petitioners
Versus
1. The State Of Bihar .... Opposite Party
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CORAM: HONOURABLE MR. JUSTICE GOPAL PRASAD
ORAL ORDER
5 08-01-2014Heard learned counsel for the petitioners, the informant and the State.
This is a petition for grant of anticipatory bail for offence under Sections 323, 406, 418 and 504 of the Penal Code on the basis of a complaint with allegation that Rs.34,000/- and Rs.39,000/- were taken for procuring service in foreign country and preparing passport, however, no document has been filed.
Hence, having regard to the facts and circumstances of the case, the petitioners, above named, in the event of their arrest or surrender, within four weeks from the date of receipt of this order, is directed to be released on anticipatory bail on furnishing bail bounds of Rs.10,000/- (rupees ten thousand) each with two sureties of the like amount each in connection with Complaint Case No. 167 C of 2012 to the satisfaction of the Chief Judicial Magistrate, Kishanganj, subject to the condition laid down in Section 438(2) of the Criminal Procedure Code and the petitioners shall appear in Court on each and every date, fixed in the case and any absence, on two consecutive dates, without any reasonable ground to the satisfaction of the Court below, shall be a ground of cancellation of bail of the petitioner(s) by the lower Court itself.
(Gopal Prasad, J) SA/-