Patna High Court - Orders
Pradeep Bhar And Ors vs The State Of Bihar on 25 February, 2019
Author: Chakradhari Sharan Singh
Bench: Chakradhari Sharan Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.11100 of 2019
Arising Out of PS. Case No.-272 Year-2018 Thana- PHULWARIYA District- Gopalganj
======================================================
1. PRADEEP BHAR Son of Indrashan Rajabhar Resident of Village - Hathi
Khal, O.P. Shreepur, P.S.- Fulwariya, District - Gopalganj.
2. Bablu Bhar @ Babloo Bhar Son of Jamuna Bhar Resident of Village - Hathi
Khal, O.P. Shreepur, P.S.- Fulwariya, District - Gopalganj.
3. Vivek Bhar @ Vikesh Bhar Son of Jamuna Bhar Resident of Village - Hathi
Khal, O.P. Shreepur, P.S.- Fulwariya, District - Gopalganj.
... ... Petitioners
Versus
The State of Bihar
... ... Opposite Party
======================================================
Appearance :
For the Petitioner/s : Mr.Subhash Kumar
For the Opposite Party/s : Mr.Binod Kumar
======================================================
CORAM: HONOURABLE MR. JUSTICE CHAKRADHARI SHARAN
SINGH
ORAL ORDER
2 25-02-2019Heard learned counsel for the parties.
This application for anticipatory bail arises out of Fulwariya P.S. Case No. 272 of 2018 for the offence under Sections 147, 341, 323, 324, 354, 379, 504 and 506 of the Indian Penal Code.
It is evident from the First Information Report that the occurrence had taken place, if any, out of some petty dispute. The petitioners and the informant are agnates. Though there is allegation of assault made by scythe (Phasuli), no perceptible injury is said to have been found.
Considering the facts and circumstances, this application is allowed.
Patna High Court Cr.Misc. No.11100 of 2019(2) dt.25-02-2019 2/2 Let the petitioners above named, in the event of their arrest/surrender within six weeks from today in the Court below, be released on bail on furnishing bail bond of Rs. 10,000/- (Ten Thousand) each with two sureties of the like amount each to the satisfaction of the learned A.C.J.M.-XIII, Gopalganj in Fulwariya P.S. Case No. 272 of 2018, subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.
This is subject to the condition that the petitioners shall present themselves before the Police/Court, as the case may be, as and when required and in the event of failure on their part to appear before the Court on two consecutive occasions, their bail bonds shall be liable to be cancelled.
(Chakradhari Sharan Singh, J) Pawan/-
U T