Dilip Kumar @ Dilip Kumar Gupta vs The State Of Bihar on 23 September, 2014

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Patna High Court - Orders

Dilip Kumar @ Dilip Kumar Gupta vs The State Of Bihar on 23 September, 2014

Bench: Akhilesh Chandra

    Patna High Court Cr.Misc. No.24132 of 2014 (2) dt.23-09-2014




                          IN THE HIGH COURT OF JUDICATURE AT PATNA
                                Criminal Miscellaneous No.24132 of 2014

                 Arising Out of PS.Case No. -243 Year- 2013 Thana - Buddha Colony
                 District- Patna
                 ======================================================
                 Dilip Kumar @ Dilip Kumar Gupta, son of Late Jagdish Prasad Gupta,
                 resident of house of Ram Chandra Singh, 3rd Floor, B 118A, Budha
                 Colony, P.S. Budha Colony, District Patna
                                                                          .... ....   Petitioner/s
                                                        Versus
                 The State of Bihar
                                                                .... .... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :   Mr. Ashok Kumar Mishra
                 For the Opposite Party/s   : Ms. Madhuri Lata (APP)
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE AKHILESH CHANDRA
                 ORAL ORDER

2       23-09-2014

Supplementary affidavit has been filed on behalf of the petitioner.

Heard learned counsel for the petitioner and learned Additional Public Prosecutor for the State.

The petitioner, who apprehends his arrest in connection with a case registered for the offence punishable under Sections 384, 420, 506, 507, 511 and 120B of the Indian Penal Code, is one of the named accused in this case with allegation of certain threatening in connection with earlier instituted case lodged by one V.N. Sahay, for realization of certain amount.

Submission is of false implication, just to save his own skin from any action against bouncing of cheque issued by the complainant opposite party no. 2 in favour of petitioner as Patna High Court Cr.Misc. No.24132 of 2014 (2) dt.23-09-2014 early as on 9th June 2013 for Rs. 1,00,000/- from his Andhra Bank Account No. 041810011007995 vide cheque no. 806163. Learned counsel for the opposite party no. 2 could not be able to explain issuance of such cheque. Further, as submitted, he carries no criminal antecedent except one Complaint Case No. 2614(c) of 2013 under section 406 and section 138 of the N.I. Act, wherein he is on bail.

If, it is so, having regard to the facts and circumstances of the case, in the event of his arrest or surrender before the court below within four weeks, let the petitioner above-named be enlarged on bail on furnishing bail bond of Rs. 10,000/- (Ten Thousand only) with two sureties of the like amount each to the satisfaction of Sri Ravi Ranjan, Judicial Magistrate, 1st Class, Patna, in connection with Budha Colony P.S. Case No. 243/2013, subject to condition laid down under Section 438 (2) of the Code of Criminal Procedure with additional condition to remain physically present before the court below on each and every date till disposal of the case.

    Rajeev/-                                                          (Akhilesh Chandra, J.)


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Patna High Court - Orders