Ram Nath Rai vs The State Of Bihar on 21 May, 2015

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Patna High Court - Orders

Ram Nath Rai vs The State Of Bihar on 21 May, 2015

Bench: Dinesh Kumar Singh

                    IN THE HIGH COURT OF JUDICATURE AT PATNA
                                    Criminal Miscellaneous No.22264 of 2015
                       Arising Out of PS.Case No. -20 Year- 2015 Thana -PATORI District- SAMASTIPUR
                 ======================================================
                 1. Ram Nath Rai son of Late Laxmeshwar Rai, resident of village-
                 Mirjapur, P.S.- Patory, District- Samastipur

                                                                                 .... ....   Petitioner/s
                                                        Versus
                 1. The State of Bihar

                                                               .... .... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :  Mr. Ranjan Kumar
                 For the Opposite Party/s   : Mr. Umanath Mishra(App)
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
                 SINGH
                 ORAL ORDER

2   21-05-2015

Heard learned counsels for the petitioner and the State.

The petitioner is apprehending arrest in a case registered for the offences punishable under Sections 452,380,384,504 and 506/34 of the Indian Penal Code.

It is alleged that the petitioner being nephew of the informant got a will executed by the husband of the informant and by virtue of the will he was ploughing the land of the informant. Subsequently on 14.12.2014 the petitioner along with other unidentified persons entered into the house of informant and committed theft of rupees one lac cash, ear ring and documents of the land.

It is submitted by the learned counsel for the petitioner that the probate case is pending between the parties and in the background of pendency of probate case no.26 of 2014 filed by the wife of the petitioner the present Patna High Court Cr.Misc. No.22264 of 2015 (2) dt.21-05-2015 2/2 accusation has been levelled. Statement has been made in paragraph 3 of the petition that the petitioner has no criminal antecedent.

Considering the aforesaid facts, let the above named petitioner be released on anticipatory bail in the event of arrest or surrender before the learned Court below within a period of twelve weeks from today on furnishing bail bond of Rs. 10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of learned CJM, Samastipur in connection with Patory P.S. Case No. 20 of 2015 subject to the conditions as laid down under Section 438(2) Cr.P.C.

(Dinesh Kumar Singh, J) Anil/-

  U         T

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Patna High Court - Orders