Patna High Court - Orders
Devendra Yadav @ Devendra Prasad Yadav @ ... vs The State Of Bihar on 23 June, 2020
Author: Ashwani Kumar Singh
Bench: Ashwani Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.77137 of 2019
Arising Out of PS. Case No.-225 Year-2019 Thana- LAUKAHA District- Madhubani
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Devendra Yadav @ Devendra Prasad Yadav @ Devendra Kumar Yadav Son
of Madheshwer Yadav Resident of Village-Bisanpur, P.S-Laukaha, District-
Madhubani.
... ... Petitioner
Versus
The State Of Bihar
... ... Opposite Party
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Appearance :
For the Petitioner/s : Mr. Gagan Deo Yadav
For the Opposite Party/s : Mr. Uday Pratap Singh
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CORAM: HONOURABLE MR. JUSTICE ASHWANI KUMAR SINGH
ORAL ORDER
4 23-06-2020Heard learned counsel for the petitioner and learned counsel for the State via video conferencing.
The petitioner has filed the present application for grant of pre-arrest bail in connection with Laukaha P.S. Case No. 225 of 2019 registered for the offence punishable under Sections 341, 323, 324, 307, 354B, 379, 504 and 506/34 of the Indian Penal Code.
Considering the allegation against the petitioner that being armed with farsa, he assaulted the informant which hit him on his neck and nose and when his wife came to his rescue, co-accused Maheshwar Yadav tore her saree and blouse, due to which, she became naked, I am not inclined to grant pre-arrest bail. The application is rejected.
Patna High Court CR. MISC. No.77137 of 2019(4) dt.23-06-2020 2/2 In case, the petitioner surrenders and seeks bail, the same should be considered and disposed of its on merit without being prejudiced in any manner by this order.
(Ashwani Kumar Singh, J) rohit/-
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