Patna High Court - Orders
Gandeo Marik @ Gandeo Yadav vs The State Of Bihar on 11 February, 2013
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.2098 of 2013
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Gandeo Marik @ Gandeo Yadav son of Late Prtmrdhest Yadav
.... .... Petitioner/s
Versus
The State Of Bihar
.... .... Opposite Party/s
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CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
SINGH
ORAL ORDER
3 11-02-2013Petitioner is apprehending his arrest in a case registered for the offences punishable under Sections 341, 323, 420, 504 of the I.P.C. and 3(1)(X)(XI) of the SC & ST(Prevention of Atrocities) Act.
It is alleged that Rs.2000/- was realized by the informant for getting the basgit parcha issued in favour of the informant and when it was not done then money was demanded then the informant was abused by calling caste name.
It is submitted by learned counsel for the petitioner that for a petty dispute the accusation has been levelled when the informant has retracted from the initial version and has filed a petition to that effect before learned Court below.
Considering the same, let the petitioner, above 2 Patna High Court Cr.Misc. No.2098 of 2013 (3) dt.11-02-2013 2/2 named, in the event of his arrest or surrender before the Court below within a period of 12 weeks from today, be released on anticipatory bail on furnishing bail bond of Rs. 10,000/-(ten thousand) with two sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate, Supaul in connection with Supaul SC/ST P.S. Case No. 18 of 2012.
(Dinesh Kumar Singh, J) Shageer/-