Patna High Court - Orders
Dhanji Singh @ Dharamraj Singh vs The State Of Bihar on 6 January, 2015
Author: Anjana Prakash
Bench: Anjana Prakash
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.52034 of 2014
Arising Out of Complaint Case No.1166(C) Year- 2010 District- BUXAR
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Dhanji Singh @ Dharamraj Singh, son of late Shiv Kumar Singh, resident
of village Manahatha, P.S. Nawanagar, Distt. Buxar.
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Ravi Shanker Pankaj, Adv.
For the State : Mr. Lallan Kumar, APP
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CORAM: HONOURABLE JUSTICE SMT. ANJANA PRAKASH
ORAL ORDER
2 06-01-2015Heard learned counsel for the Petitioner and the State.
The Petitioner seeks bail in a case instituted for the offence under Sections 406, 420, 467, 468 and 504 of the Indian Penal Code.
Considering the nature of allegation, let the Petitioner above named, be released on 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 satisfaction of Chief Judicial Magistrate, Buxar, in connection with Complaint Case No. 1166(C) of 2010 subject to the following conditions: (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 Patna High Court Cr.Misc. No.52034 of 2014 (2) dt.06-01-2015 2/2 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. (iv) That the Petitioner will give an undertaking that he will receive the police papers on the given date and be present on date fixed for charge and if he fails to do so on two given dates and delays the trial in any manner, his bail will be liable to be cancelled for reasons of misuse. (v) 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.
(Anjana Prakash, J) S.Ali/-
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