Dahu Yadav vs The State Of Bihar on 12 May, 2023

[Cites 8, Cited by 0]

Patna High Court - Orders

Dahu Yadav vs The State Of Bihar on 12 May, 2023

Bench: Sunil Kumar Panwar

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.18471 of 2023
                 Arising Out of PS. Case No.-147 Year-2022 Thana- MAGADH UNIVERSITY District- Gaya
                 ======================================================
                 Dahu Yadav Son Of Ganga Yadav Resident Of Village - Dadpur, P.S. -
                 Magadh University, Distt. - Gaya

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

                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :      Mr.Manish Kumar No2
                 For the Opposite Party/s :      Mr.Ganesh Prasad Singh
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE SUNIL KUMAR PANWAR
                                       ORAL ORDER

2   12-05-2023

Heard learned counsel for the petitioner and learned APP for the State.

The petitioner is languishing in custody in a case registered for the offences punishable under Sections 147, 148, 149, 341, 323, 324, 307, 506 of the Indian Penal Code.

It is a case of assaulting due to which the informant's side sustained injuries.

It is submitted by learned counsel for the petitioner that petitioner is innocent and he has falsely been implicated in this case. There is general and omnibus allegation against the petitioner. There is land Patna High Court CR. MISC. No.18471 of 2023(2) dt.12-05-2023 2/2 dispute between the parties. There is counter version of the occurrence also and petitioner's side also sustained injuries. The petitioner is languishing in custody since 04.11.2022. Moreover, other co-accused has been granted bail by a coordinate Bench of this Court vide order dated 10.01.2023 passed in Cr. Misc. No. 55250 of 2022.

Considering the facts aforesaid and the period under custody, let the petitioner, above named, be released on bail on furnishing bail bonds of Rs. 10,000/- (Ten Thousands) with two sureties of the like amount each to the satisfaction of learned Judicial Magistrate, 1 st Class, Gaya in connection with Magadh University P.S. Case No. 147 of 2022.

(Sunil Kumar Panwar, J) Shageer/-

U      T

Unlock Advanced Research with PRISMAI

Patna High Court - Orders