Rajesh Kumar vs The State Of Bihar on 16 December, 2020

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Patna High Court - Orders

Rajesh Kumar vs The State Of Bihar on 16 December, 2020

Bench: Prabhat Kumar Singh

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.33645 of 2020
                    Arising Out of PS. Case No.-769 Year-2019 Thana- MOTIHARI TOWN District- East
                                                       Champaran
                 ======================================================
                 RAJESH KUMAR S/o Late Mahadeo Ram R/o village- Kesariya, P.S.-
                 Kesariya, District- East Champaran

                                                                                 ... ... Petitioner/s

                                                      Versus
           1.    The State of Bihar
           2.    Assistant Electrical Engineer, Electricity Supply Sub - Division, Motihar,
                 North Bihar Power Distribution Co. Ltd.

                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :      Mr.Patanjali Rishi
                 For the NBPDCL:           :     Mr. Anand Kumar
                 For the Opposite Party/s :      Mr.Nagendra Prasad
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR SINGH
                                       ORAL ORDER

3   16-12-2020

This matter is taken up for consideration through Video Conferencing under the orders of Hon'ble the Chief Justice.

Heard learned counsel for the petitioner and learned counsel for the State.

The petitioner apprehends his arrest in Nagar P.S. Case No. 769 of 2019, registered for the offences punishable under Sections 420, 467, 468 and 471 of the Indian Penal Code.

As per prosecution case, this petitioner obtained appointment on forged and fabricated certificate.

It is submitted that petitioner has been falsely Patna High Court CR. MISC. No.33645 of 2020(3) dt.16-12-2020 2/2 implicated in this case. Petitioner has not committed any forgery. The certificate was issued by the ITI Marhaura. It is further submitted that petitioner has already been removed from the service.

Considering the facts aforesaid, the petitioner above- named, in the event of his arrest/surrender before the court below within a period of eight weeks from the date of receipt/production of a copy of this order, is directed to be enlarged 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 Chief Judicial Magistrate, East Champaran in connection with Nagar P.S. Case No. 769 of 2019, subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.

(Prabhat Kumar Singh, J) vinita/-

U          T

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Patna High Court - Orders