Patna High Court - Orders
Ram Chandra Rajak vs The State Of Bihar on 16 May, 2013
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.17956 of 2013
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Ram Chandra Rajak, son of Binda Rajak
.... .... Petitioner/s
Versus
The State Of Bihar
.... .... Opposite Party/s
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CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR SINGH
ORAL ORDER
02/ 16-05-2013Heard learned counsels for the petitioner and the State.
The petitioner is apprehending his arrest in a case registered for the offences punishable under Sections 420, 471 and 406/34 of the Indian Penal Code.
It is alleged that the petitioner received Rs.30,000/- under Indira Awas Scheme on the basis of false declaration.
It is submitted by learned counsel for the petitioner that the money has already been returned.
Considering the aforesaid facts, let the above named petitioner be released on anticipatory bail in the 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 Patna High Court Cr.Misc. No.17956 of 2013 (2) dt.16-05-2013 2/2 learned CJM, Vaishali at Hajipur in connection with Hajipur Sadar P.S. Case No. 23 of 2012, subject to the conditions as laid down under Section 438(2) of the Cr.P.C.
(Dinesh Kumar Singh, J.) DKS/