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Patna High Court - Orders

Jai Gopal Kumar @ Jai Gopal Yadav vs The State Of Bihar on 24 December, 2021

Author: Sandeep Kumar

Bench: Sandeep Kumar

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                 CRIMINAL MISCELLANEOUS No.3495 of 2021
             Arising Out of PS. Case No.-67 Year-2020 Thana- KONCH District- Gaya
     ======================================================
1.    Jai Gopal Kumar @ Jai Gopal Yadav (Male), aged about 38 years, son of
      Ram Lakhan Yadav.
2.   Santosh Kumar @ Santosh Yadav (Male), aged about 24 years, son of
     Sanjay Yadav.
3.   Lakhan Yadav (Male), aged about 71 years, son of Late Ram Briksh Yadav.
4.   Khelawan Yadav (Male), aged about 55 years, son of Ram Briksh Yadav.
5.   Purshotam Yadav (Male), aged about 24 years, son of Sarju Yadav.
6.   Deo Nandan Yadav (Male) aged about 55 years, son of Mangar Yadav.
7.   Ramjee Yadav (Male), aged about 56 years, son of Ganeshi Yadav.
8.   Mahendra Yadav (Male), aged about 49 years, son of Bhikshuk Yadav.
9.   Munarik Yadav (Male), aged about 53 yeas, son Sukan Yadav.
10. Sanjay Yadav (Male), aged about 37 years, son of Lakhan Yadav.
11. Awadhesh Kumar @ Awadhesh Yadav (Male), aged about 34 years, son of
    Ramashish Yadav.
12. Mahesh Yadav (Male), aged about 35 years, son of Badri Yadav.
13. Sadhu Yadav @ Sadhu Saran Yadav (Male), aged about 55 years son of Ram
    Briksh Yadav
14. Dharmedra Yadav @ Chhotan Yadav (Male), aged about 33 years, son
    Lakhan Yadav
15. Ranjit Yadav (Male), aged about 39 years, son of Indradeo Yadav.
16. Rabindra Yadav (Male), aged about 35 years, son of Brahmdeo Yadav.
17. Rajesh Yadav (Male), aged about 42 years, son of Badri Yadav.
18. Laxman Sao (Male), aged about 40 years, son of Ram Chandra Sao.
19. Sudhir Kumar (Male), aged about 29 years, son of Narayan Yadav.
20. Shiv Nandan Kumar (Male), aged about 33 years, son of Khelawan Yadav.
21. Rameshwar Yadav (Male) aged about 47 years, son of Lakhan Yadav.
22. Badri Yadav (Male), aged about 68 years, son of late Mungeshwar Yadav.
23. Shashi @ Dharmendra Yadav (Male), aged about 35 years, son Suresh
    Yadav.
24. Indradeo Yadav (Male), aged about 66 years, son of Ramchandra Yadav
25. Bejesh Yadav (Male), aged about 31 years, son of Indradeo Yadav.
           All resident of Village- Amwan, P.S.- Konch, District- Gaya

                                                                       ... ... Petitioners
                                           Versus
     The State of Bihar.
                                                                  ... ... Opposite Party
          Patna High Court CR. MISC. No.3495 of 2021(3) dt.24-12-2021
                                                     2/3




                 ======================================================
                 Appearance :
                 For the Petitioners    :         Mr. Ray Saurabh Nath, Advocate
                 For the Opposite Party :         Mr. Jharkhandi Upadhyay, APP
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE SANDEEP KUMAR
                                       ORAL ORDER

3   24-12-2021

Heard learned counsel for the parties.

Learned counsel for the petitioners is permitted to remove defect(s), as pointed out by the office, if any, within a period of four weeks from today.

This application for anticipatory bail arises out of Konch P.S. Case No. 67 of 2020 for the offence punishable under Sections 147, 148, 149, 341, 323, 307, 153 (A) of the Indian Penal Code.

Learned counsel for the petitioners seeks permission to withdraw this bail application on behalf of petitioner nos. 1, 2, 3, 5, 6, 9, 11, 12, 15, 16, 17, 18, 19, 22, 24 and 25, above named.

Accordingly, this bail application is dismissed as withdrawn as against petitioner nos. 1, 2, 3, 5, 6, 9, 11, 12, 15, 16, 17, 18, 19, 22, 24 and 25, above named.

Considering the nature of allegation levelled against the petitioner nos. 4, 7, 8, 10, 13, 14, 20, 21 and 23 and also the fact that there is case and counter case from both the sides and both the sides have sustained injuries, this anticipatory Patna High Court CR. MISC. No.3495 of 2021(3) dt.24-12-2021 3/3 bail application on their behalf is also allowed.

Let the petitioner nos. 4, 7, 8, 10, 13, 14, 20, 21 and 23, above named, in the event of their arrest/surrender within four weeks from today in the Court below, 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 learned Chief Judicial Magistrate, Gaya, in connection with Konch P.S. Case No. 67 of 2020, subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.

(Sandeep Kumar, J) pawan/-

U         T