Patna High Court - Orders
Sateyndra Verma @ Satendra Varama @ ... vs The State Of Bihar on 22 January, 2020
Author: Anjana Mishra
Bench: Anjana Mishra
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.72024 of 2019
Arising Out of PS. Case No.-31 Year-2019 Thana- BIHTA District- Patna
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1. Sateyndra Verma @ Satendra Varama @ Satyendra Singh Son of Late
Basawan Manto Resident of Village - Shrirampur, P.S.- Bihta, Distt - Patna.
2. Jayendra Kumar @ Jayendra Verma Son of Late Basawan Mahto Resident
of Village - Shrirampur, P.S.- Bihta, Distt - Patna.
... ... Petitioner/s
Versus
1. The State Of Bihar
2. Sita Devi Wife of Sri Kamaldeo Kumar Resident of Village - and P.O.
Painthi, P.S.- Bihta, Distt - Patna. Presently residing at Bihta, P.S.- Bihta,
Distt - Patna.
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Ashok Kumar Sinha
For the Opposite Party/s : Mr.Rana Randhir Singh
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CORAM: HONOURABLE JUSTICE SMT. ANJANA MISHRA
ORAL ORDER
2 22-01-2020Heard learned counsel for the petitioners and learned counsel appearing on behalf of the State.
Petitioners are apprehending their arrest in connection with Bihta P.S.Case No.31 of 2019 registered for the offences punishable under Sections 420, 467, 468, 427, 323, 504, 354, 386/34 of the Indian Penal Code.
Learned counsel for the petitioners submits that the pursuant to some negotiations, the petitioners had sold the land which came to registered on 02.08.2008 and since then the complainant/informant is in exclusive possession of the land without any objection from any corner. It is further submitted that the plot number had wrongly been mentioned in the deed and therefore, some corrections were to be made. It is further submitted that the allegation is that the petitioners are Patna High Court CR. MISC. No.72024 of 2019(2) dt.22-01-2020 2/2 demanding Rs.1,00000/- for making such corrections. It is further submitted submitted that there was no dishonest intention on the part of the petitioners and the allegation under Section 354 of the IPC is also ornamental and motivated so as to make the charge graver. It is further submitted that this is a case of purely a civil dispute and need not necessitate any criminal act and after considering all the facts and that the informant is already in possession of the land for nearly ten years, the petitioners may be extended the privilege of pre-arrest bail.
Considering the aforesaid fact, let the above named petitioners be released on anticipatory bail in the event of their arrest or surrender in the court below within a period of four weeks from the date of receipt of the order, on furnishing bail bond of Rs.10,000/- (ten thousand) each with two sureties of the like amount each to the satisfaction of learned Additional Chief Judicial Magistrate-I, Danapur, District-Patna in connection with Bihta P.S.Case No.31 of 2019, subject to the conditions as laid down under Section 438(2) of the Cr.P.C. B.Kr./-
(Anjana Mishra, J)
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