Shashikesh Prasad vs The State Of Bihar on 11 September, 2019

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Patna High Court - Orders

Shashikesh Prasad vs The State Of Bihar on 11 September, 2019

Bench: Vinod Kumar Sinha

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.57353 of 2019
                        Arising Out of PS. Case No.-118 Year-2019 Thana- MANJHI District- Saran
                 ======================================================
                 SHASHIKESH PRASAD Son of Harihar Prasad Resident of Village -
                 Ghorhat, P.S.- Manjhi, Dist.- Saran.

                                                                                   ... ... Petitioner/s
                                                       Versus
                 THE STATE OF BIHAR.

                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :       Mr.Anant Kumar Bhaskar
                 For the Opposite Party/s :       Mr.Sanjay Kumar Sharma
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE VINOD KUMAR SINHA
                                       ORAL ORDER

2   11-09-2019

Petitioner seeks bail in anticipation of his arrest in connection with Manjhi P.S. Case No. 118 of 2019 registered for the offences punishable under Sections 341, 323, 504, 307, 379,34 of the Indian Penal Code.

Allegation against this petitioner is that he assaulted the informant by means of rod and there is allegation against the other accused also they assaulted the informant by means of Farsa.

Submission of the learned counsel for the petitioner is that there is case and counter case between the parties, injuries sustained on side of the petitioner also. Moreover, the injuries attributed to the informant is simple in nature.

Heard learned A.P.P. also who has opposed the prayer of bail.

Patna High Court CR. MISC. No.57353 of 2019(2) dt.11-09-2019 2/2 In view of the above facts and circumstances, let the petitioner, above named, in the event of his arrest or surrender before the Court below within six weeks, be released on bail on furnishing bail bond of Rs. 25,000/- (Rupees Twenty Five Thousand) with two sureties of the like amount to the satisfaction of learned Addl. Chief Judicial Magistrate, II, Saran at Chapra in connection with Manjhi P.S. Case No. 118 of 2019 subject to the condition as laid down under Section 438 (2) of the Cr.P.C. and further condition is that one of the bailors of the petitioner shall be a local person having sufficient immovable property within the jurisdiction of the Court concerned.

(Vinod Kumar Sinha, J) T.Kr./-

U         T

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Patna High Court - Orders