Patna High Court - Orders
Nirmal Yadav @ Niramal Kumar Yadav & Ors. vs The State Of Bihar on 12 December, 2013
Author: Gopal Prasad
Bench: Gopal Prasad
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No. 20377 of 2013
======================================================
1. Nirmal Yadav @ Niramal Kumar Yadav, S/O Dhanik Lal Yadav
2. Dhanik Lal Yadav, S/O Late Achhe Lal Yadav
3. Bhaiji Yadav @ Devendra Yadav, S/O Ramphal Yadav
4. Randeo Yadav, S/O Luchai Yadav
All are Residents of Village - Chichaodhwa, P.S. Laukahi, District
Madhubani
.... .... Petitioner/s
Versus
1. The State of Bihar
.... .... Opposite Party/s
======================================================
CORAM: HONOURABLE MR. JUSTICE GOPAL PRASAD
ORAL ORDER
3 12-12-2013Heard learned counsel for the petitioners and learned counsel for the State.
This is a petition for grant of regular bail in a case under Sections 147, 148, 149, 323, 324, 326, 307 and 302 of the Indian Penal Code, Section 27 of the Arms Act as well as Section 3(x) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act.
It is alleged that the accused persons fired but there is specific allegation that Raj Kumar Yadav @ Raja Yadav fired causing injury to the nephew of the informant and Buddhan Yadav fired causing injury to Dilip Paswan.
However, the allegation of firing against the petitioners is general and omnibus and there is no specific allegation that the firing made by the petitioners hit the injured.
Hence, having regard to the facts and circumstances of Patna High Court Cr.Misc. No.20377 of 2013 (3) dt.12-12-2013 2 the case, the petitioners above named are ordered to be released on bail on furnishing bail bonds of Rs.10,000/- (ten thousand) each with two sureties of the like amount each to the satisfaction of learned Additional Chief Judicial Magistrate, Jhanjharpur, Dist. - Madhubani in connection with Laukahi P.S. Case No. 127 of 2012.
(Gopal Prasad, J) Kundan/-