D. P. Yadav @ Devendra Prasad Yadav vs The State Of Bihar on 6 August, 2014

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Patna High Court - Orders

D. P. Yadav @ Devendra Prasad Yadav vs The State Of Bihar on 6 August, 2014

Bench: Akhilesh Chandra

                    IN THE HIGH COURT OF JUDICATURE AT PATNA
                                 Criminal Miscellaneous No.21430 of 2014
                         Arising Out of PS.Case No. -13 Year- 2014 Thana -KHAIRA District- JAMUI
                 ======================================================
                 D. P. Yadav @ Devendra Prasad Yadav, Son of Sukdeo Yadav
                                                                     .... .... Petitioner/s
                                                  Versus
                 The State of Bihar
                                                                .... .... Opposite Party/s
                 ======================================================
                                                   with
                                 Criminal Miscellaneous No.21611 of 2014
                         Arising Out of PS.Case No. -13 Year- 2014 Thana -KHAIRA District- JAMUI
                 ======================================================
                 Pradeep Yadav, Son of Sri Tulsi Yadav
                                                                       .... .... Petitioner/s
                                                  Versus
                 The State of Bihar
                                                                  .... .... Opposite Party/s
                 ======================================================
                 Appearance :
                 (In Cr.Misc. No.21430 of 2014)
                 For the Petitioner/s      :     Mr. Ashutosh Ranjan Pandey, Advocate
                 For the Opposite Party/s   :   Mr. L.K. Sharma, A.P.P.
                 (In Cr.Misc. No.21611 of 2014)
                 For the Petitioner/s        :   Mr. Ashutosh Ranjan Pandey, Advocate
                 For the Opposite Party/s    :   Mr. Vinod Shanker Modi, A.P.P.
                 For the Informant            :  Mr. Ajay Kumar Tiwary, Advocate
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE AKHILESH CHANDRA
                 ORAL ORDER

3   06-08-2014

Since both the applications arise out of one case, they are being taken up together and are disposed of by this composite order.

Heard the parties Both the petitioners, apprehending their arrest in connection with a case registered for the offence punishable under Sections 302/34 of the Indian Penal Code, are named accused in this case with allegation of pulling down the informant's son from pipe and dragged him behind a bridge and got him injured by stone pieces.

Submission is of false implication due to previous enmity and Patna High Court Cr.Misc. No.21430 of 2014 (3) dt.06-08-2014 2 it was a case of accidental death.

Having regard to the facts and circumstances emerging from the investigation including inquest report, column - v, none of these two petitioners appear entitled for the privilege sought. Accordingly, the prayer for anticipatory bail of the abovenamed petitioners, in connection with Khaira P.S. Case No. 13 of 2014 pending before Chief Judicial Magistrate, Jumai, is hereby refused.

(Akhilesh Chandra, J) Praveen-II/-

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Patna High Court - Orders