Patna High Court - Orders
Sujit Kumar vs The State Of Bihar on 2 April, 2019
Author: Sudhir Singh
Bench: Sudhir Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.17897 of 2019
Arising Out of PS. Case No.-473 Year-2017 Thana- MASAUDHI District- Patna
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1. Sujit Kumar Son of Sahdev Yadav Resident of Village- Mohiuddinpur, P.S.-
Masaurhi, District- Patna.
2. Vinod Yadav Son of Jagdev Yadav Resident of Village- Mohiuddinpur, P.S.-
Masaurhi, District- Patna.
3. Surendra Yadav Son of Jagdev Yadav Resident of Village- Mohiuddinpur,
P.S.- Masaurhi, District- Patna.
4. Dilip Yadav Son of Jaddu Yadav Resident of Village- Mohiuddinpur, P.S.-
Masaurhi, District- Patna.
5. Umesh Yadav Son of Jagdev Yadav Resident of Village- Mohiuddinpur, P.S.-
Masaurhi, District- Patna.
6. Ravi Kumar Son of Umesh Yadav Resident of Village- Mohiuddinpur, P.S.-
Masaurhi, District- Patna.
7. Golu Kumar Son of Vinod Yadav Resident of Village- Mohiuddinpur, P.S.-
Masaurhi, District- Patna.
8. Vikash Kumar @ Vikash Yadav Son of Dillip Yadav Resident of Village-
Mohiuddinpur, P.S.- Masaurhi, District- Patna.
9. Sumant Kumar @ Sumant Yadav Son of Sahdev Yadav Resident of Village-
Mohiuddinpur, P.S.- Masaurhi, District- Patna.
10. Sunil Kumar @ Sunil Yadav Son of Sahdev Yadav Resident of Village-
Mohiuddinpur, P.S.- Masaurhi, District- Patna.
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Anuj Kumar
For the Opposite Party/s : Mr.Chandra Bhushan Prasad
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CORAM: HONOURABLE MR. JUSTICE SUDHIR SINGH
ORAL ORDER
2 02-04-2019Heard learned counsel for the petitioners and learned APP for the State.
The petitioners are apprehending their arrest in a case registered under Sections 341, 343, 379, 354, 354(B), 504, 506/34 of the Indian Penal Code.
Patna High Court CR. MISC. No.17897 of 2019(2) dt.02-04-2019 2/2 Allegation is that the accused persons including the petitioners assaulted the informant and family members.
It has been submitted on behalf of the petitioners that the petitioners have got no criminal antecedent. There is no allegation of tampering of witnesses alleged against the petitioners. The petitioners have falsely been implicated in the present case. General and omnibus allegation has been made. No specific overt act has been alleged against the petitioners. Offences are triable by the Magistrate.
On behalf of the State, it is submitted that the petitioners are named in the F.I.R.
Considering the aforesaid facts and circumstances, let the petitioners, above named, in the event of arrest/surrender before the learned court below within a period of six weeks from today, be released on anticipatory bail on furnishing bail bonds of Rs.10,000/- (Ten thousand) with two sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate, Masaurhi in connection with Masaurhi P.S. case No.473 of 2017, subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.
(Sudhir Singh, J) Narendra/-
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