Dr. Naresh Mandal vs The State Of Bihar on 6 November, 2015

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Patna High Court - Orders

Dr. Naresh Mandal vs The State Of Bihar on 6 November, 2015

Bench: Kishore Kumar Mandal

                    IN THE HIGH COURT OF JUDICATURE AT PATNA
                                  Criminal Miscellaneous No.50316 of 2015
                      Arising Out of PS.Case No. -471 Year- 2015 Thana -MUZAFFARPUR TOWN District-
                                                       MUZAFFARPUR
                 ======================================================
                 1. Dr. Naresh Mandal Son of Late Lakhan Mandal resident of village -
                 Kotwar, P.S. Kahalgaona, Distt. - Bhagalpur

                                                                               .... ....   Petitioner/s
                                                       Versus
                 1. The State of Bihar

                                                                 .... .... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :  Mr. Pranav Kumar Jha
                 For the Opposite Party/s   : Mr. Smt.Asha Devi (App)
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE KISHORE KUMAR
                 MANDAL
                 ORAL ORDER

2   06-11-2015

Heard learned counsel for the petitioner and the State.

The petitioner apprehends his arrest in connection with Muzaffarpur Town P.S.Case no.471 of 2015 registered under Sections 419, 420, 468 and 471 of the Indian Penal Code.

While the petitioner was at the verge of retirement, his Veterinary Officer, the informant under the direction of the State has filed this case alleging therein that the petitioner disclosing himself as a member of'Kharwar community got SC/ST certificate and obtained the degree. It is submitted that a departmental proceeding was initiated and he has been dismissed.

Considering the aforesaid, this Court is inclined to extend the privilege of anticipatory bail to the petitioner. Let the Patna High Court Cr.Misc. No.50316 of 2015 (2) dt.06-11-2015 2/2 petitioner, named above, in the event of his arrest/surrender before the learned court below within a period of four weeks from today, be released on bail on furnishing bail bond of Rs. 10,000/-(ten thousand) with two sureties of the like amount each to the satisfaction of the learned C.J.M., Muzaffarpur in Muzaffarpur Town P.S.Case No. 471 of 2015, subject to the conditions as laid down u/s 438(2) Cr.P.C. with further following conditions:-

(i) One of the bailors shall be the own/close family member of the petitioner.

ii) In case of framing of charge, the petitioner shall appear in person on each and every date fixed in the court below. In case of default in doing so on two consecutive occasions without any cogent/satisfactory reason, the trial court shall have liberty to cancel the bail bond of the petitioner and secure his arrest in accordance with law.

(Kishore Kumar Mandal, J) singh/-

  U          T

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Patna High Court - Orders