Sawaliya Yadav & Ors vs The State Of Bihar on 11 April, 2018

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Patna High Court - Orders

Sawaliya Yadav & Ors vs The State Of Bihar on 11 April, 2018

Bench: Vinod Kumar Sinha

                    IN THE HIGH COURT OF JUDICATURE AT PATNA
                                  Criminal Miscellaneous No.14226 of 2018
                         Arising Out of PS.Case No. -204 Year- 2017 Thana -SISWAN District- SIWAN
                 ======================================================
                 1. Sawaliya Yadav, Son of Sri Kishun Yadav @ Parmeshwar Yadav,
                 2. Rajdev Yadav, Son of Late Prabhu Yadav,
                 3. Indal Yadav, Son of Ram Kripal Yadav, All residents of Village-
                 Chateya, Police Station- Siswan, District- Siwan.

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

                                                               .... .... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     : Mr. Bijay Prakash Singh, Adv.
                 For the Opposite Party/s  : Mr. Ajit Kumar, APP
                 For informant            : Mr. Prashant Kumar, Adv.
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE VINOD KUMAR SINHA
                 ORAL ORDER

2   11-04-2018

The petitioners are apprehending their arrest in connection with Siswan P.S. Case No. 204 of 2017, registered for offences punishable under Sections 147, 447, 341, 323, 324 and 307 of the Indian Penal Code.

Allegation against the petitioners is of assaulting the son of informant by means of spade causing injuries to him.

It has been submitted on behalf of the petitioners that there is case and counter case between the parties and all the injuries are simple in nature except one that has been caused on the chest of the son of informant, which was found to be grievous in nature.

Heard learned A.P.P. as well as learned counsel for the informant.

Having heard both sides, in view of the above facts, let the petitioners above named, in the event of their arrest or Patna High Court Cr.M isc. No.14226 of 2018 (2) dt.11-04-2018 2/2 surrender before the court below within a period of six weeks from the date of receipt/production of a copy of this order, be enlarged on bail on furnishing bond of Rs. 25,000 (Rs. Twenty Five Thousand) each with two sureties of the like amount each to the satisfaction of learned ACJM -X, Siwan, in connection with Siswan P.S. Case No. 204 of 2017, subject to the conditions as laid down under Section 438(2) of the Cr.P.C, as well as subject to the following conditions, it is further subject to the condition that:-

(i) One of the bailors of the petitioners shall be a local person having sufficient immovable property within the jurisdiction of the concerned Court.

(ii) The petitioners shall cooperate in the investigation and make themselves available as and when required by the police and on the event of failure on their part to appear before the police on two consecutive dates without showing any genuine reasons, the prosecution is free to move for cancellation of their bail bonds.

(Vinod Kumar Sinha, J) sunil/-

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Patna High Court - Orders