Patna High Court - Orders
Rajesh Kumar vs State Of Bihar & Ors on 12 March, 2012
Author: Ahsanuddin Amanullah
Bench: Ahsanuddin Amanullah
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No. 10249 of 2010
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Rajesh Kumar S/o Shri Anant Prasad Mandal, Prop of M/s R.B.Agency,
Bara Bazar at Naya Tola, P.O. P.S. and District- Katihar.
.... .... Petitioner/s
Versus
1. The State Of Bihar
2. Rajib Selot S/o Late Krishna Selot, Parle Product Pvt Ltd. Plaza City
No. 33/38, Flat No. 106, Local Shopping Centre Kalkazi New Delhi-
19.
3. Manish Mishra @ Manish Sharma S/o Late Rajendra Pd. Mishra,
resident of Parle Products Pvt Ltd., Villa-Parley Est P.S.-Villey, Parle,
Mumbai.
4. Vishal Sharma S/o Satyapal Sharma, resident of Sirish Logistic, C-
1213, Site No. 2 Near LML Chouraha, Panki Industrial Road, Panki,
P.S.-Panki Kanpur.
5. Alok Koundik S/o Sri Rohit Prasad, Depo Incharge M.R. Interprises,
Parle Product Pvt Ltd Mahuli Road, Karmali Chak, Begampur, Patna
City, P.S. Bye Pass Dist.-Patna.
6. Pravin Katiyar @ Pravin Kr. Katiyar, Parle Product Pvt. Ltd. Nihar
Lubristic Pvt. Ltd. Durga Ashthan, Gola Road, Muzaffarpur, P.S.-Kaji
Mohammadpur, Dist.-Muzaffarpur.
7. Sajjan Kumar Sah, Parle Product Pvt. Ltd. Durga Asthan Gola Road,
Muzaffarpur, P.S. Sadar Dist-Muzaffarpur.
8. M.P.Gupta S/o Sri Parsuram Gupta, Distributing Officer, Parle
Product Pvt Ltd. Mirlon House, 254-3, Besant Road, Warli, Mumbai-
200025.
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Surendra Kumar, Advocate
For the Opposite Party/s : Mr. Ajit Kumar, A.P.P.
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CORAM: HONOURABLE MR. JUSTICE AHSANUDDIN
AMANULLAH
ORAL ORDER
2. 12-03-2012Heard learned counsel for the petitioner and learned A.P.P. for the State.
This application is for cancellation of the anticipatory bail granted to opposite parties no. 2 to 8 in Cr. Misc. No.49577 of 2008 by a Bench of this Court on 16.12.2008. The said order was passed in connection with 2 Patna High Court Cr.Misc. No.10249 of 2010 (2) dt.12-03-2012 2/2 Katihar P.S. Case No. 234 of 2008.
Learned counsel for the petitioner submits that in the application filed for anticipatory bail, the opposite parties no. 2 to 8 had made false statement and accordingly the bail granted to them should be cancelled. Upon going through the order granting bail dated 16.12.2008 it is apparent that the Court had considered the fact that opposite parties no. 2 to 8 were employees of the company and the dealership agreement was between the company and the complainant (present petitioner). It is not disputed that such fact is not correct. However, it is submitted that other facts stated in the petition were false.
This Court does not feel inclined to interfere in the order granting anticipatory bail. However, the petitioner is at liberty to take appropriate steps in accordance with law against opposite parties no. 2 to 8 for having made false statement on oath before this Court in Cr. Misc. No. 49577 of 2008.
This application accordingly stands disposed off.
(Ahsanuddin Amanullah, J) Anand Kr.