Patna High Court - Orders
Krishna Dhanuk & Ors. vs The State Of Bihar on 26 April, 2012
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.15373 of 2012
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Krishna Dhanuk & Ors.
.... .... Petitioner/s
Versus
The State Of Bihar
.... .... Opposite Party/s
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CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
SINGH
ORAL ORDER
2 26-04-2012Petitioners are apprehending their arrest in a case registered for the offences punishable under Sections 341, 323, 504, 506, 379/34 of the I.P.C. and Section 3(1)(X) of the S.C. & S.T.(Prevention of Atrocities) Act.
Accusation is of making assault, committing theft and abusing by calling caste name.
It is submitted by learned counsel for the petitioners that on 21.12.2011 the petitioners' side lodged a case against the family members of the informant for kidnapping when the present case was lodged on 24.12.2011.
Considering the case lodged at the behest of the petitioners at earlier point of time, let the petitioners namely 1. Krishna Dhanuk 2. Umesh Dhanuk 3. Dipu Kumar, in the event of their arrest or surrender before the Court below within a period of 12 weeks from today, be released on anticipatory 2 Patna High Court Cr.Misc. No.15373 of 2012 (2) dt.26-04-2012 2/2 bail on furnishing bail bond of Rs. 10,000/-(ten thousand) each with two sureties of the like amount each to the satisfaction of learned Additional District & Sessions Judge, Sheikhpura in connection with Sheikhpura Harijan P.S. Case No. 5 of 2011.
(Dinesh Kumar Singh, J) Shageer/-