Patna High Court - Orders
Niraj Kumar @ Niraj Kumar Thakur vs State Of Bihar & Anr on 6 April, 2018
Author: Hemant Kumar Srivastava
Bench: Hemant Kumar Srivastava
Patna High Court Cr.M isc. No.14240 of 2018 (2) dt.06-04-2018 1
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.14240 of 2018
Arising Out of PS.Case No. -220 Year- 2016 Thana -RAJIVNAGAR District- PATNA
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1. Niraj Kumar @ Niraj Kumar Thakur S/o Late Dhirendra Thakur, R/o
Mohalla- Chandra Vihar Colony, Nepali Nagar, P.S.- Rajiv Nagar, District-
Patna.
.... .... Petitioner/s
Versus
1. The State of Bihar.
2. The Bihar State Housing Board, Patna.
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Manoj Kumar
For the Opposite Party/s : Mr. Madan Kumar
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CORAM: HONOURABLE MR. JUSTICE HEMANT KUMAR
SRIVASTAVA
ORAL ORDER
02/ 06.04.2018Heard learned counsel for the petitioner as well as learned Addl. Public Prosecutor for the State.
Petitioner apprehends his arrest in connection with Rajiv Nagar P. S. case no. 220/2016 registered under sections 420, 467, 468, 471 and 353 of the IPC as well as section 3 of the Prevention of Damage to Pubic Property Act.
The accusation against the petitioner is that he as well as others created hurdle in execution of government work when government officials had gone to stop illegal construction on government land.
Taking note of the above stated facts and Patna High Court Cr.M isc. No.14240 of 2018 (2) dt.06-04-2018 2 circumstances as well as this aspect of the matter that no specific overt-act has been attributed against the petitioner, it is ordered that in the event of arrest/ surrender within four weeks from the date of receipt of this order to the concerned court, let the petitioner be released on bail on furnishing bail bonds of Rs 10,000/- with two sureties of the like amount each to the satisfaction of the Chief Judicial Magistrate, Patna in Rajiv Nagar P. S. case no. 220/2016 subject to condition as laid down under section 438(2) of the Cr.P.C.
shahid (Hemant Kumar Srivastava,J) U T