Patna High Court - Orders
Ram Dayal Rai vs The State Of Bihar on 31 August, 2018
Author: Vinod Kumar Sinha
Bench: Vinod Kumar Sinha
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.50337 of 2018
Arising Out of PS.Case No. -118 Year- 2017 Thana -BIBHUTIPUR District- SAMASTIPUR
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Ram Dayal Rai S/o Ramsunder Rai, Resident of Village- Sakh Mohan, P.S.
Bibhutipur, District- Samastipur.
.... .... Petitioner
Versus
The State of Bihar
.... .... Opposite Party
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Appearance :
For the Petitioner/s : Mr. Manish Chandra Gandhi
For the Opposite Party/s : Mr. B.N. Pandey
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CORAM: HONOURABLE MR. JUSTICE VINOD KUMAR SINHA
ORAL ORDER
3 31-08-2018Heard learned counsel for the petitioner.
Petitioner apprehends his arrest in connection with Bibhutipur P.S.Case No. 118 of 2017 registered for the offences punishable under Sections 147, 148, 443, 341, 323, 307, 325, 354, 380, 504 and 506 of the Indian Penal Code.
Allegation against the petitioner is of assault by lathi, causing hand fracture.
Submission of learned counsel for the petitioner is that there is case and counter case between the parties and both sides have received injuries and the injury is not on vital part of the informant.
Heard learned APP also.
Having heard both sides and in the facts and Patna High Court Cr.M isc. No.50337 of 2018 (3) dt.31-08-2018 2/2 circumstances, let the petitioner, named above, in the event of his arrest or surrender, be released on bail on furnishing bail bond of Rs.25,000/- (Rupees twenty five thousand) with two sureties of the like amount each to the satisfaction of the Additional Chief Judicial Magistrate-I, Rosra, Samastipur, in connection with Bibhutipur P.S.Case No. 118 of 2017, subject to the conditions as laid down under Section 438(2) Cr.P.C. and further condition is that one of the bailors shall be a local person having sufficient immoveable properties within the jurisdiction of court concerned.
(Vinod Kumar Sinha, J) spal/-
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