Patna High Court - Orders
Dilip Bhindwar @ Dilip Kumar Yadav vs The State Of Bihar on 18 June, 2014
Author: Ashutosh Kumar
Bench: Ashutosh Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.24821 of 2014
Arising Out of PS.Case No. -15 Year- 2013 Thana -SC/ST PS District- SUPAUL
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Dilip Bhindwar @ Dilip Kumar Yadav, S/o Baijnath Bhindwar, R/O/V-
Koshikapur, P.S. Birpur, District- Supaul
.... .... Petitioner
Versus
The State of Bihar
.... .... Opposite Party
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CORAM: HONOURABLE MR. JUSTICE ASHUTOSH KUMAR
ORAL ORDER
2 18-06-2014Heard learned counsel for the petitioner and learned counsel for State.
The petitioner is accused in a case registered under Sections 341, 323, 504, 506/34 of the Indian Penal Code & Section 3(1) (x) of the SC/ST Act.
There has been undue delay in filing of the first information report by the informant. However, later on, the informant has retracted from the allegation earlier levelled against the petitioner. No offence under Section 3(1)(X) of the SC/ST 2 Patna High Court Cr.Misc. No.24821 of 2014 (2) dt.18-06-2014 2/2 Act appears to have been made out.
Considering this aspect of the matter, let the petitioner above named, in the event of his arrest or surrender within four weeks from the date of receipt of the order in the court below, shall be released on bail on furnishing bail bonds of Rs.10,000/- (ten thousand) with two sureties of the like amount each in connection with Supaul SC/ST P.S. Case No. 15 of 13 to the satisfaction of Sri Sanjeev Kumar, J.M. 1st Class, Supaul subject to the conditions as laid down u/S 438 (2) of the Code of Criminal Procedure.
(Ashutosh Kumar, J) Sanjay-II/-
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