Patna High Court - Orders
Devendra Prasad Yadav vs The State Of Bihar on 24 June, 2014
Author: Anjana Prakash
Bench: Anjana Prakash
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.17978 of 2014
Arising out of Runni Saidpur P.S. Case No. -157, Year- 2013, Thana -RUNISAIDPUR, District-
SITAMARHI
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Devendra Prasad Yadav, son of Bhola Rai, resident of village-Runni
Saidpur, Ward No.-7 (Juggi Basti), P.S.-Runni Saidpur, District-Sitamarhi.
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
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CORAM: HONOURABLE JUSTICE SMT. ANJANA PRAKASH
ORAL ORDER
2 24-06-2014Heard learned counsel for the Petitioner and the State.
The Petitioner apprehends his arrest in a case instituted for the offence under Sections 420, 406, 467, 468, 471, 323, 504 of the Indian Penal Code and Section 3(i)(x) of the SC/ST Act.
Considering that the Petitioner is ready to deposit a sum of Rs.45,000/- in the Court below without prejudice to his case, it is ordered that in the event of such deposit and surrender/arrest of the Petitioner, named above, within four weeks from the date of receipt/production of a copy of this order in connection with Runni Saidpur P.S. Case No. 157 of 2013, he shall be released on anticipatory bail on furnishing bail bond of Rs.5,000/- (Five thousand) with two sureties of the like amount each or any other surety to be fixed by the court below to the Patna High Court Cr.Misc. No.17978 of 2014 (2) dt.24-06-2014 2/2 satisfaction of Sub Divisional Judicial Magistrate, Sitamarhi, subject to the conditions as laid down under Sections 438(2) Cr. P.C. and (i) That one of the bailors will be a close relative of the Petitioner who will give an affidavit giving genealogy as to how he is related with the Petitioner. The bailor will also undertake to inform the Court if there is any change in the address of the Petitioner. (ii) That the affidavit shall clearly state that the Petitioner is not an accused in any other case and if he is, he shall not be released on bail. (iii) That the bailor shall also state on affidavit that he will inform the court concerned if the Petitioner is implicated in any other case of similar nature after his release in the present case and thereafter the court below will be at liberty to initiate the proceeding for cancellation of bail on the ground of misuse. (iii) That the Petitioner will be well represented on each date and if he fails to do so on two consecutive dates, his bail will be liable to be cancelled.
S.Ali/- (Anjana Prakash, J) U T