Patna High Court - Orders
Baban Singh & Anr. vs The State Of Bihar on 18 April, 2012
Author: Gopal Prasad
Bench: Gopal Prasad
Patna High Court Cr.Misc. No.10725 of 2012 (3) dt.18-04-2012
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.10725 of 2012
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1. Baban Singh, son of Late Yamuna Singh.
2. Satyadeo Singh, son of Baban Singh.
Both residents of Village- Amaruhan, P.S. Chauri, District-Bhojpur.
.... .... Petitioners.
Versus
The State of Bihar
.... .... Opposite Party.
CORAM: HONOURABLE MR. JUSTICE GOPAL PRASAD
ORAL ORDER
3 18-04-2012Heard learned counsel for the petitioners and learned counsel for the State.
The petitioners have been arrested in connection with Chauri P.S. Case No. 74 of 2011, registered under Sections 364 and 302/34 of the Indian Penal Code.
It is alleged that six accused persons including these petitioners came in the house of the informant and kidnapped her son in the night at 10.30 P.M. However, in her further statement she has stated that that she saw Kamal Kishore was taken her son and when she lit torch then saw other accused persons including these petitioners.
However, there is no overt act against these petitioners. However, in the case diary it is stated that Kamal Kishore has illicit relation with the daughter of the informant Pushpa Kumari.
Learned counsel for the petitioners submits that Patna High Court Cr.Misc. No.10725 of 2012 (3) dt.18-04-2012 petitioners are gotia of Kamal Kishore.
Under the facts and circumstances of the case, the above named petitioners are directed to be released on bail on furnishing bail bond of Rs. 10,000/- (Ten thousand) each with two sureties of the like amount each to the satisfaction of the Chief Judicial Magistrate, Bhojpur at Ara, in connection with Chauri P.S. Case No. 74 of 2011.
m.p. (Gopal Prasad, J)