Rohit Yadav vs The State Of Bihar on 11 April, 2022

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Patna High Court - Orders

Rohit Yadav vs The State Of Bihar on 11 April, 2022

Bench: Anjani Kumar Sharan

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.43513 of 2021
                         Arising Out of PS. Case No.-102 Year-2021 Thana- JAMUI District- Jamui
                 ======================================================
                 Rohit Yadav S/O Late Dullu Yadav @ Jagdish Yadav Resident of Village -
                 Sultanpur, Police Station - and, District - Jamui.
                                                                           ... ... Petitioner/s
                                                      Versus
                 The State of Bihar
                                                                    ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :        Mr.Amrendra Kumar
                 For the Opposite Party/s :        Mr.Md. Iftekhar Mahmood
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE ANJANI KUMAR SHARAN
                                       ORAL ORDER

2   11-04-2022

Heard learned counsel for the petitioner and learned Additional Public Prosecutor for the State.

Learned counsel for the petitioner undertakes to remove the defects within three weeks. In the eventuality of non-removal of defects within undertaken period, the office will place the matter before the Bench.

The petitioner is apprehending his arrest in a case registered for the offence punishable under Sections 147, 148, 149, 346, 323, 324, 307, 504 of the Indian Penal Code.

Petitioner is said to have assaulted the informant by means of Garasa. He also assaulted the informant by brick upon his head.

It is submitted by learned counsel for the petitioner that petitioner is innocent and has been falsely implicated in this case. He submits that there is case and counter Patna High Court CR. MISC. No.43513 of 2021(2) dt.11-04-2022 2/2 case between the parties and both sides have sustained grievous injury. He further submits that petitioner has no criminal antecedent as stated in para-3 of this application.

Learned APP for the State opposed the prayer for bail.

Considering the facts that both sides have sustained grievous injury, the above named petitioner in the event of his arrest or surrender before the learned Court below within a period of six weeks from today, be enlarged on bail on furnishing bail bond of Rs.25,000/- (Rupees Twenty Five Thousand) with two sureties of the like amount each to the satisfaction of the learned court below where the case is pending/successor court in connection with Jamui P.S. Case No. 102 of 2021, subject to the condition as laid down under Section 438 (2) of the Cr.P.C.

(Anjani Kumar Sharan, J) devendra/-

U      T

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Patna High Court - Orders