LALA SHYAM SUNDAR LAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) In compliance of the order dtd. 24/2/2022, the Senior Superintendent of Police, Gaya, S.D.P.O., Sherghati and the Investigating Officer of the case are present.

(2.) The case was taken up on 27/1/2022 and the Court recorded that the easiest thing to do in the case is to reject the bail application of the petitioner as he is alleged to be the main assailant. The occurrence emanates from a land dispute. The land in question belongs to Meera Sinha, the sister of the petitioner as is evident from the documents on record as Meera Sinha has sale deed in her favour, land possession certificate, rent receipt of the land in question i.e. she is giving rent to the government.

(3.) Further, in a proceeding under Sec. 144 of the Cr.P.C., the rule was vacated in her favour by order dtd. 18/12/2015 (Annexure-3 of the bail petition). Further, the Circle Officer vide letter dtd. 23/11/2016 (Annexure-4 to the bail petition), in a proceeding under Sec. 145 of the Cr.P.C. reported that she was recorded tenant in the revenue record of the government, however, rival parties were claiming possession of the land, further the Circle Officer reported after institution of the present F.I.R. based on the inquiry made by the Investigating Officer that the land is mutated in name of Meera Sinha and her purchaser by letter dtd. 29/6/2021 (Annexure-5 to the bail petition). The petitioner, who is own brother of Meera Sinha is an alumnus of I.I.M., Kolkata and has held the post of Director, Senior Executive Officer, Vice-President at different corporate houses and has been awarded number of prizes including the hall of fame by Planman Media at London and is aged about 65 years, in support of which, Annexure-6 to the bail petition has been annexed.