----- For Petitioners : Mr. Aman Sekhar, Advocate For Respondent : A.P.P.
------ 02/ 25.05.2017 Heard learned counsel for the petitioners and learned counsel for the State. The petitioners are accused in a case registered for the offences punishable under Sections 341, 323, 379, 406, 420/34 IPC. Learned counsel for the petitioners submits that the petitioners have been falsely implicated in the present case and have not committed any offence as alleged in the present F.I.R. On the basis of written report, this case has been lodged against the above named petitioners. It is contended that the present dispute is of civil nature and accordingly, no criminal liability can be imposed on accused/ petitioners. It is further submitted that informant prepared a false document and increased the loan amount of Rs.1,50,000/- to Rs.4,40,000/- and started demanding the alleged forged amount from the petitioner No. 2 with a motive to grab her land and pucca house but on protest, the informant started to threatened the petitioner No. 2. Petitioners have no criminal antecedents. Learned A.P.P. opposes the prayer for bail of the petitioner. Considering the fact and circumstances of the case, I find that this is a dispute of civil nature in between the informant and accused/ petitioners. Under these circumstances, the above named petitioners in the event of their arrest or surrender before the Court below, shall be enlarged on bail, on furnishing bail bond of Rs.10,000/- (Rupees ten thousand) each with two sureties of the like amount each to the satisfaction of learned S.D.J.M. Sahebganj, in connection with Borio (J) P.S. Case No. 244/2014, corresponding to G.R. No. 535/2014, subject to the conditions as laid down under Section 438(2) of the Cr. P.C. (Dr. S.N. Pathak, J.) kunal/-
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