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Judgment
6 paragraphs · 352 wordsAmbuj Nath, J
Heard the parties.
Petitioner is apprehending his arrest in connection with Gumla P.S. Case No. 188/2018, corresponding to G.R. No. 719/2018 for the offences registered under sections 193, 196, 420, 467, 468, 469, 471 and 120B of the Indian Penal Code, pending in the court of learned Chief Judicial Magistrate, Gumla.
It is alleged that co-accused Akhouri Gaurav Prasad had filed an application before the Circle Officer, Gumla Sadar for entering his name in the revenue records with regard to the lands appertaining to Plot Nos. 863, 864 an 866 under Khata No. 176, total area 0.54 acres, as Akhouri Baibhav Prasad in whose name, aforesaid lands was mutated, had died. Petitioner is claiming the land as his legal heir. Co-accused Akhouri Gaurav Prasad made this application for mutating his name on the basis of fake death certificate of Akhouri Baibhav Kumar. Petitioner is alleged to be the pairvikar of the co-accused Akhouri Gaurav Prasad.
Mr. Indrajit Sinha, learned counsel appearing on behalf of the petitioner, submitted that the main accused Akhouri Gaurav Prasad has been granted regular bail by the Sessions Judge, Gumla in B.P. No. 923/2023 and the case of this petitioner stands on a better footing. It was submitted that the petitioner was not going to be benefitted even after mutation of the land in the name of the main accused Akhouri Gaurav Prasad.
Considering the fact that the main accused Akhouri Gaurav Prasad has been granted regular bail by the learned Sessions Judge, Gumla, petitioner, above named, is directed to surrender before the learned court below within two weeks from the date of receipt of a copy of this order and the learned court below on his surrender, shall release him on bail on furnishing bail bonds of Rs. 25,000/- (Rupees twenty five thousand) with two sureties of the like amount each, to the satisfaction of learned Chief Judicial Magistrate, Gumla in connection with Gumla P.S. Case No. 188/2018, corresponding to G.R. No. 719/2018, subject to the conditions as laid down under section 438(2) of the Code of Criminal Procedure.