Satyaprakash vs The State Of Bihar on 17 March, 2011

[Cites 4, Cited by 1]

Patna High Court - Orders

Satyaprakash vs The State Of Bihar on 17 March, 2011

Bench: Dinesh Kumar Singh

             IN THE HIGH COURT OF JUDICATURE AT PATNA
                                Cr.Misc. No.4296 of 2011
 SATYAPRAKASH, S/O SRI SURESH PANDEY, COLLECTION AGENT, FAST-
 AGENCY OF HDFC BANK, C/O HDFC BANK LIMITED, RAJENDRA RAM
 PLAZA, EXHIBITION ROAD, PATNA, P.S. GANDHI MAIDAN, TOWN & DIST
 PATNA-----------------------------------------------------------------------PETITIONER
                                           Versus
 THE STATE OF BIHAR----------------------------------------------------OPP. PARTY
                                          -----------
2.    17.3.2011

Heard learned counsel for the petitioner and learned APP for the State.

The petitioner is apprehending his arrest in a case registered under Sections 420, 406, 506 and 120B of the Indian Penal Code.

The informant's vehicle was taken by Bank due to non-payment of the loan amount. Subsequently the present case has been lodged. It is submitted by learned counsel for the petitioner that co-accused Gaurav Kumar @ Gaurav Sinha has already been enlarged on bail by this Court.

Considering the facts and circumstances of the case, let the petitioner, in the event of his arrest or surrender, be released on bail on furnishing bail bond of Rs.10,000/- (Rupees ten thousand) with two sureties of the like amount each to the satisfaction of Chief Judicial Magistrate, Patna, in connection with Gandhi Maidan P.S.Case No. 339/2010, subject to the conditions as laid down under Section 438(2) Cr.P.C.

(Dinesh Kumar Singh, J.) Spal/

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Patna High Court - Orders