Patna High Court - Orders
Arvind Parit @ Arvind Kumar @ Arbind ... vs The State Of Bihar on 1 August, 2012
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.26828 of 2012
======================================================
Arvind Parit @ Arvind Kumar @ Arbind Pandit
.... .... Petitioner
Versus
The State Of Bihar
.... .... Opposite Party
======================================================
CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
SINGH
ORAL ORDER
2 01-08-2012Heard learned counsels for the petitioner and the State.
The petitioner being the agnate of the informant is apprehending his arrest in a case registered for the offences punishable under Sections 341, 323, 324, 307 and 504/34 of the Indian Penal Code.
It is alleged that for cutting soil, assault was made to the informant's husband with fists and slaps and subsequently the petitioner assaulted with spade.
It is submitted that the doctor has suggested the injury on the forehead caused by hard and blunt substance which has been subsequently found to be simple in nature.
Considering the aforesaid facts, let the petitioner, above named, be released on bail in the event of arrest or surrender before the learned 2 Patna High Court Cr.Misc. No.26828 of 2012 (2) dt.01-08-2012 2/2 court below within a period of twelve weeks from today in connection with Bhagwanpur P.S. Case No. 36 of 2012 on furnishing bail bond of Rs.10,000/-(Ten Thousand) with two sureties of the like amount each to the satisfaction of the learned C.J.M. Siwan, subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.
U.K./- (Dinesh Kumar Singh, J)