Ram Prakash Yadav @ Bijali Yadav vs The State Of Bihar on 25 June, 2015

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Patna High Court - Orders

Ram Prakash Yadav @ Bijali Yadav vs The State Of Bihar on 25 June, 2015

Bench: Dinesh Kumar Singh

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                                    Criminal Miscellaneous No.18764 of 2015
                        Arising Out of PS.Case No. -407 Year- 2014 Thana -BAHERA District- DARBHANGA
                   ======================================================
                   Ram Prakash Yadav @ Bijali Yadav. Son of Late Jagdev Yadav. Resident
                   of village - Shyampur, Police Station - Bahera (O.P. Alinagar), District -
                   Darbhanga.

                                                                                 .... ....   Petitioner/s
                                                         Versus
                   The State of Bihar.

                                                                    .... .... Opposite Party/s
                   ======================================================
                   Appearance :
                   For the Petitioner/s     :  Mr. Girish Chandra Jha
                   For the Opposite Party/s   : Mr. B.M.P.Sinha(App)
                   ======================================================
                   CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
                   SINGH
                   ORAL ORDER

02/   25-06-2015

Heard learned counsels for the petitioner and the State.

The petitioner is languishing in custody since 23.02.1015 in a case registered for the offences punishable under Sections 341, 323, 324, 447, 448, 307, 427, 504 and 380/34 of the Indian Penal Code.

It is alleged that this petitioner assaulted with Farsa on the head of the informant when informant fell down then co-accused Nand Kishore Yadav assaulted with Farsa on the cheek and rest accused persons assaulted with lathi.

It is submitted by learned counsel for the petitioner that for the petty dispute of keeping the garbage the Patna High Court Cr.Misc. No.18764 of 2015 (02) dt.25-06-2015 2/2 occurrence took place. There is no accusation of repeating the blow, though, the injury has been found to be grievous.

Considering the fact that there is no accusation of repeating the blow, a statement has been made in para 3 of the petition that the petitioner has no criminal antecedent and the investigation being concluded, let the above named petitioner, be released on bail on furnishing bail bonds of Rs.10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of learned Additional Chief Judicial Magistrate, Benipur, Darbhanga in connection with Bahera P.S. Case No. 407 of 2014.

(Dinesh Kumar Singh, J) DKS/-

U           T

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Patna High Court - Orders