Patna High Court - Orders
Suman Kumar vs State Of Bihar & Anr on 17 November, 2017
Author: Vinod Kumar Sinha
Bench: Vinod Kumar Sinha
Patna High Court Cr.M isc. No.54790 of 2017 (2) dt.17-11-2017
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.54790 of 2017
Arising Out of PS.Case No. -269 Year- 2017 Thana -RAJIVNAGAR District- PATNA
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1. Suman Kumar, son of Late Amar Singh, Resident of Mohalla-
Chandravihar Colony, Nepali Nagar, Ashiyana, P.S.- Rajiv Nagar, District-
Patna. At present posted as Sub- Divisional Officer, Rural Work
Department Dalsinghsarai Samastipur.
.... .... Petitioner/s
Versus
1. The State of Bihar.
2. The Bihar State Housing Board, Patna.
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Dharmendra Kumar Singh
For the Opposite Party/s : Mr. Sri Akshay Lal Pandit
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CORAM: HONOURABLE MR. JUSTICE VINOD KUMAR SINHA
ORAL ORDER
2 17-11-2017The petitioner seeks regular bail in connection with Rajiv Nagar P.S. Case No. 269 of 2017, registered for offences punishable under Sections 420, 467, 468, 469, 470, 471/34 of the Indian Penal Code and Section 3/4 of the Prevention of Damage to Public Property Act.
Allegation against the petitioner is of illegal construction of housing on the land of housing board department.
It has been submitted on behalf of the petitioner that he has falsely been implicated in this case and he has not concern with the said concern and the land on which the construction was being done, does not belong to petitioner. It has also been submitted that petitioner is an S.D.O in Dalsingsarai and as he is a Government servant, there is no chance of his absconding in this case. Further he has been in custody since 18.10.2017 Patna High Court Cr.M isc. No.54790 of 2017 (2) dt.17-11-2017 Heard learned A.P.P. also.
Having heard both sides, in view of the above facts, let the petitioner above named, be released on bail on furnishing bail bonds of Rs. 25,000 (Rs. Twenty Five Thousand) with two sureties of the like amount each to the satisfaction of learned ACJM -III, Patna, in connection with Rajiv Nagar P.S. Case No. 269 of 2017, subject to the following conditions:-
(i) One of the bailors of the petitioner shall be a local person having sufficient immovable property within the jurisdiction of the concerned Court.
(ii) The petitioner will not induce any witness or tamper with the evidence.
(iii) The petitioner shall cooperate in the disposal of trial and make himself available as and when required by the court and on the event of failure on his part to appear before the court below on two consecutive dates without showing any genuine reasons, the prosecution is free to move for cancellation of his bail.
(Vinod Kumar Sinha, J) sunil/-
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