Patna High Court - Orders
Ram Naresh Singh & Ors vs State Of Bihar on 22 December, 2008
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.51695 of 2008
1. Ram Naresh Singh
2. Krishna Kumar Singh
3. Sunil Kumar Singh
--------- Petitioners
Versus
STATE OF BIHAR
----------- Opposite Party
-----------
02/ 22-12-2008Heard the learned counsel for the petitioners and the learned counsel for the State.
The petitioners apprehend arrest in a Complaint Case under Sections 420, 468/34 of the Indian Penal Code.
The submission is that for the purpose of anticipatory bail the petitioners are willing to deposit a sum of Rs. 99,000/- alleged to have been paid by way of demand draft without prejudice to their right and contentions. They have no criminal antecedent.
Absence of antecedent and the willingness to deposit the money persuades this Court to direct the petitioners named above that if they surrender in the court below within a period of six weeks along with a sum of Rs. 99,000/-, they shall be enlarged on anticipatory bail on furnishing bail bonds of Rs. 10,000/- (Ten thousand) each with two sureties of the like amount each to the satisfaction of Judicial Magistrate Ist Class, Begusarai in connection with Complaint Case No. 2507/07.
The money deposited by the petitioners shall be invested by the court below in a government interest earning security to abide by the result of the case.
S.Sb/- (Navin Sinha, J.)