Patna High Court - Orders
Babulal Yadav & Ors. vs The State Of Bihar on 19 February, 2015
Author: Prabhat Kumar Jha
Bench: Prabhat Kumar Jha
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.45052 of 2014
Arising Out of PS.Case No. -59 Year- 2014 Thana -BHABHUA District- BHABHUA (KAIMUR)
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1. Babulal Yadav
2. Babban Yadav
3. Daddan Yadav
4. Madan Yadav All four are sons of Late Shivnath Yadav Resident of
Bhabua Ward No. 20, P.S. - Bhabua, District- Kaimur (Bihar).
.... .... Petitioner/s
Versus
1. The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Rakesh Singh
For the Opposite Party/s : Mr. Jagdhar Pd.(App)
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CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR
JHA
ORAL ORDER
2 19-02-2015Heard both sides.
The petitioners seek bail in a case registered under section 25(1-b)a, 26, 35 of the Arms Act.
The police went for investigation in Sonhan P.S. Case No. 56 of 2014 registered under sections 302 and other allied sections of the Indian Penal Code and on search from the side of semi constructed house of the petitioners .315 bore country made gun, one eight round revolver, one country made rifle of .315 bore, one .315 empty cartridge, one .32 bore spent up cartridge were recovered.
The learned counsel for the petitioners submits Patna High Court Cr.Misc. No.45052 of 2014 (2) dt.19-02-2015 2/2 that no arms and ammunitions was recovered from the conscious possession of the petitioners and they are in jail for about a years.
Considering the fact that the petitioners are in jail for about a year, the above named petitioners are directed to be enlarged on bail on furnishing bail bonds of Rs. 10,000/- (ten thousand) with two sureties of like amount each to the satisfaction of Chief Judicial Magistrate, Kaimur at Bhabua in Bhabua P.S. Case No. 59 of 2014.
(Prabhat Kumar Jha, J) M.Rahman/-
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