Patna High Court - Orders
Sarjug Mahto @ Saryug Mahto & Anr vs The State Of Bihar on 19 April, 2014
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.10596 of 2014
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1. Sarjug Mahto @ Saryug Mahto Son Of Shiwan Mahto
2. Rama Mahto @ Ramu Kumar Son Of Shiwan Mahto Both Resident Of
Village- Nawada, P.S.: Barh District- Patna
.... .... Petitioner/s
Versus
1. The State Of Bihar
.... .... Opposite Party/s
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CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
SINGH
ORAL ORDER
2 19-04-2014Heard learned counsels for the petitioners and the State.
The petitioners are apprehending arrest in a case registered for the offences punishable under Sections 342,323,307 and 379/34 of the Indian Penal Code.
The accusations are of making assault and taking the mobile of the informant.
It is submitted by learned counsel for the petitioners that for the occurrence of 3.1.2014 the FIR was registered on 7.1.2014 when the petitioners' side lodged a case against the informant on 3.1.2014 making accusation under sections 450,376, 354(2), 379/511,342 and 323 IPC when the informant subsequently retracted from the initial version.
Considering the aforesaid facts, let the above named petitioners be released on anticipatory bail in the event of arrest or Patna High Court Cr.Misc. No.10596 of 2014 (2) dt.19-04-2014 2/2 surrender before the learned Court below within a period of twelve weeks from today on furnishing bail bond of Rs. 10,000/- (ten thousand) each with two sureties of the like amount each to the satisfaction of learned ACJM, Barh in connection with Barh P.S. Case No.8 of 2014 subject to the conditions as laid down under Section 438(2) Cr.P.C.
(Dinesh Kumar Singh, J) Anil/-