Patna High Court - Orders
Ram Sinhasan Singh vs The State Of Bihar on 17 July, 2012
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.23861 of 2012
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Ram Sinhasan Singh
.... .... Petitioner/s
Versus
The State Of Bihar
.... .... Opposite Party/s
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CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
SINGH
ORAL ORDER
02/ 17-07-2012Heard learned counsels for the petitioner and the State.
The petitioner is apprehending his arrest in a case registered for the offences punishable under Sections 436 and 447 of the Indian Penal Code.
The accusation is of litting the house of the informant on fire when the informant saw this petitioner fleeing away from the place of occurrence. The informant claims the land in question by virtue of the parcha whereas the petitioner claims the land by virtue of gift.
It is submitted by learned counsel for the petitioner that the petitioner is 80 years old.
Considering the aforesaid facts and nature of accusation, let the above named petitioner be released on anticipatory bail in the Patna High Court Cr.Misc. No.23861 of 2012 (2) dt.17-07-2012 2/2 event of his 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 Chief Judicial Magistrate, Buxar in connection with Itarhi P.S. Case No. 44 of 2012, subject to the conditions as laid down under Section 438(2) of the Cr.P.C.
(Dinesh Kumar Singh, J.) DKS/ .