Patna High Court - Orders
Harsh Ranjan vs The State Of Bihar on 11 September, 2012
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.33153 of 2012
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Harsh Ranjan
.... .... Petitioner/s
Versus
The State Of Bihar
.... .... Opposite Party/s
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CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
SINGH
ORAL ORDER
2 11-09-2012Heard learned counsels for the petitioner and the State.
The petitioner is apprehending arrest in a case registered for the offences punishable under Sections 420, 467, 468 and 471/34 of the Indian Penal Code.
The accusation against the petitioner is that in secondary school examination, in place of petitioner one Vivek Kumar was appearing.
It is submitted by learned counsel for the petitioner that Vivek Kumar appeared in the examination in place of the petitioner without the knowledge of the petitioner.
Considering the aforesaid facts, let the above named petitioner be released on anticipatory bail, in the event of arrest or surrender before the learned Court below within a period of 12 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 the learned Addl. Chief Judicial Magistrate, Patna High Court Cr.Misc. No.33153 of 2012 (2) dt.11-09-2012 2/2 Danapur in connection with Bihta P.S. Case No. 112 of 2012, subject to the conditions as laid down under Section 438(2) Cr.P.C.
(Dinesh Kumar Singh, J) Amrendra/-