Patna High Court - Orders
Bakil Singh vs State Of Bihar & Anr on 5 December, 2012
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
Patna High Court Cr.Misc. No.29189 of 2012 (3) dt.05-12-2012
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.29189 of 2012
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Bakil Singh
.... .... Petitioner/s
Versus
State Of Bihar & Anr
.... .... Opposite Party/s
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CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
SINGH
ORAL ORDER
3 05-12-2012Heard learned counsels for the petitioner and the State.
The petitioner is apprehending arrest in a complaint case in which cognizance has been taken under Section 420 of the Indian Penal Code.
It is alleged that the complainant entered into an agreement to purchase the land of the petitioner for consideration of Rs.6,50000 when Rs.2,10000 was given in cash but subsequently when it was verified that the petitioner gave wrong plot number then the complainant refused to purchase the land but the money was not returned.
Notice was issued to the O.P. No. 2 on 30.8.2012 but none appears on behalf of the O.P. No. 2.
It is submitted that there is no proof with regard to the payment.
Considering the accusation arising out of contractual relationship between the parties, let the above named petitioner be Patna High Court Cr.Misc. No.29189 of 2012 (3) dt.05-12-2012 released on anticipatory bail in the event of arrest or surrender before the learned Court below within a period of twelve weeks from today on furnishing bail bond of Rs. 10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of learned JM, Ist Class, Patna in connection with complaint case no. 2985 C of 2011 subject to the conditions as laid down under Section 438(2) Cr.P.C.
(Dinesh Kumar Singh, J) Anil/-