Patna High Court - Orders
Kusheshwar Pd. Singh @ Kusho Singh & Ors. vs The State Of Bihar on 5 April, 2012
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.11416 of 2012
======================================================
1. Kusheshwar Pd. Singh @ Kusho Singh,
2. Madhusudan Singh alias Masudan Singh,
3. Subhash Singh alias Subhash Pd. Singh
.... .... Petitioner/s
Versus
The State Of Bihar
.... .... Opposite Party/s
======================================================
CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
SINGH
ORAL ORDER
2 05-04-2012Heard learned counsels for the petitioners and the State.
The petitioners are apprehending arrest in a case registered for the offences punishable under Sections 143, 147, 353, 504, 506 and 342 of the Indian Penal Code.
The accusation is of obstructing the police officer in executing the processes in a case registered under sections 420 and 406 IPC.
It is submitted that the thrust of accusation is against one Pinku Singh. The petitioner used to instigate aforesaid Pinku Singh.
Considering the nature of accusation, let the above named petitioners be released on anticipatory bail in the event of arrest or surrender before the learned Court below within a period of 12 weeks from today on furnishing bail bond of Rs. 10,000/- (ten thousand) each with two sureties of the like amount each to 2 Patna High Court Cr.Misc. No.11416 of 2012 (2) dt.05-04-2012 2/2 the satisfaction of the learned Additional Chief Judicial Magistrate, Barh, Patna in connection with Maranchi P.S. Case No.1 of 2012 subject to the conditions as laid down under Section 438(2) Cr.P.C.
(Dinesh Kumar Singh, J) Anil/-