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Patna High Court - Orders

Devendranath Singh & Ors. vs The State Of Bihar on 4 July, 2012

Author: Dinesh Kumar Singh

Bench: Dinesh Kumar Singh

      Patna High Court Cr.Misc. No.23156 of 2012 (2) dt.04-07-2012




                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                                  Criminal Miscellaneous No.23156 of 2012
                   ======================================================
                   1. Devendranath Singh,
                   2. Arun Prakash,
                   3. Barun Prakash alias Munna Singh,
                   4. Chandeshwar Rai,
                   5. Chandan Rai alias Chandan Kr. Rai
                                                                      .... .... Petitioner/s
                                                   Versus
                   The State Of Bihar
                                                                 .... .... Opposite Party/s
                   ======================================================

                   CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
                   SINGH
                   ORAL ORDER

2   04-07-2012

Heard learned counsels for the petitioners and the State.

The petitioners are apprehending arrest in a complaint case in which cognizance has been taken under sections 323, 341, 504 and 384 of the Indian Penal Code.

It is alleged that petitioners Chandeshwar Rai and Chandan Rai forcefully took possession of the land of the complainant and they started constructing the house on the portion of the land. The informant on enquiry further learnt that the said land was transferred by petitioner Devendra Nath Singh. It is further alleged that the accused persons snatched gold chain, rupees five thousand and took signature of the complainant.

It is submitted that the petitioners are agnates of the complainant and in the background of serious land dispute the Patna High Court Cr.Misc. No.23156 of 2012 (2) dt.04-07-2012 accusation has been levelled.

Considering the aforesaid facts, let the above named petitioners be released on anticipatory bail in the event of arrest or surrender before the learned court below within a period of 12 weeks from today on furnishing bail bond of Rs.10,000/-(ten thousand) each with two sureties of the like amount each to the satisfaction of the learned Judicial Magistrate Ist Class, Muzaffarpur in connection with Complaint Case No. 982 of 2008 subject to the conditions as laid down under section 438(2) of the Cr.P.C.

(Dinesh Kumar Singh, J) Anil/-