Akhilesh Kumar @ Saroj Kumar vs The State Of Bihar on 11 May, 2023

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Patna High Court - Orders

Akhilesh Kumar @ Saroj Kumar vs The State Of Bihar on 11 May, 2023

Bench: Prabhat Kumar Singh

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.67755 of 2022
                     Arising Out of PS. Case No.-268 Year-2022 Thana- GHORASAHAN District- East
                                                       Champaran
                 ======================================================
           1.     AKHILESH KUMAR @ SAROJ KUMAR Son of Rambabu Rai R/V- Bela
                  Jeetpur .S- Jitna Dist- East Champaran
           2.    Rambabu Rai Son of Late Kamal Rai R/V- Bela Jeetpur .S- Jitna Dist- East
                 Champaran

                                                                                ... ... Petitioner/s
                                                      Versus
                 The State of Bihar

                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :      Mr.Pramod Kumar Pandey
                 For the Opposite Party/s :      Mr.Mukesh Kumar Singh
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR SINGH
                                       ORAL ORDER

3   11-05-2023

Heard learned counsel for the parties.

The petitioners apprehend their arrest in a case registered for the offence under Sections 147, 148, 149, 341, 323, 307, 324, 379, 504 and 506 of the Indian Penal Code.

As per F.I.R., all the F.I.R. named accused persons including these petitioners, variously armed, came to the house of informant and assaulted him and his brother. Petitioner no. 1 and co-accused Devendra Prasad Yadav are alleged to have snatched case of Rs. 15,000/- from the pocket of brother of informant, whereas, petitioner no. 2 and co-accused Awadhesh Rai gave knife injury to the informant, causing cut injury on his thumb.

Patna High Court CR. MISC. No.67755 of 2022(3) dt.11-05-2023 2/2 It is submitted on behalf of petitioners that as per F.I.R., there is admitted land dispute between the parties and with a view to grab the land of petitioner, this false and concocted case has been lodged by the informant. It is next submitted that though petitioner no. 2 is alleged to have given knife blow, but no sharp cut injury was found by the Doctor on the body of informant. Petitioners have got clean antecedent.

Learned A.P.P. for the State has opposed the bail petition.

Considering the aforesaid facts and circumstances, let the above named petitioners, in the event of their arrest/surrender within a period of six weeks from today, be enlarged on bail on furnishing bail-bonds of Rs. 10,000/- (ten thousand) each with two sureties of the like amount each to the satisfaction of learned A.C.J.M.-III, Dhaka, Sikrahana, District East Champaran in connection with Ghorasahan (Jitna) P.S. Case No. 268 of 2022, subject to condition as laid down under Section 438(2) of the Code of Criminal Procedure.

(Prabhat Kumar Singh, J) anay/-

U        T

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Patna High Court - Orders