Bhaiya Ram @ Bhaiya Ram Ram & Ors vs The State Of Bihar on 1 August, 2018

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Patna High Court - Orders

Bhaiya Ram @ Bhaiya Ram Ram & Ors vs The State Of Bihar on 1 August, 2018

Bench: Vinod Kumar Sinha

                    IN THE HIGH COURT OF JUDICATURE AT PATNA
                                 Criminal Miscellaneous No.45059 of 2018
                    Arising Out of PS.Case No. -342 Year- 2017 Thana -BIKRAMGANJ District- SASARAM
                                                          (ROHTAS)
                 ======================================================
                 1. BHAIYA RAM @ BHAIYA RAM RAM, S/o Ram Bachan Ram,
                 2. Raj Kumari Devi W/o Late Jiwan Ram,
                 3. Pappu Ram S/o Bhim Ram,
                 4. Bhim Ram S/o Late Ram Chij Ram,
                 5. Nirmal Ram S/o Late Jiwan Ram,
                 6. Amarjeet Ram @ Amarjeet Kumar , S/o Bhaiya Ram,
                 7. Jag Jiwan Ram S/o Ram Bachan Ram, All are R/o Vill.- Khairabhudhar,
                 P.S.- Bikramganj, District- Rohtas.

                                                                               .... ....   Petitioners
                                                       Versus
                 The State of Bihar

                                                                .... .... Opposite Party
                 ======================================================
                 Appearance :
                 For the Petitioner/s     : Mr. Nagendra Upadhyay
                 For the Opposite Party/s  : Mr. S. Ehteshamuddin
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE VINOD KUMAR SINHA
                 ORAL ORDER

2   01-08-2018

Heard learned counsel for the petitioners.

Petitioners apprehend their arrest in connection with Bikramganj P.S.Case No. 342 of 2017 registered for the offences punishable under Sections 147, 148, 149, 341, 323 and 307 of the Indian Penal Code.

Allegation against the petitioners is of assault to the informant and others, causing injuries.

Submission of learned counsel for the petitioners is that there is case and counter case between the parties and injuries are simple in nature, which will appear from the impugned order. Patna High Court Cr.M isc. No.45059 of 2018 (2) dt.01-08-2018 2/2

Heard learned APP also.

Having heard both sides and in the facts and circumstances, let the petitioners, named above, in the event of their arrest or surrender, be released on bail on furnishing bail bonds of Rs.25,000/- (Rupees twenty five thousand) each with two sureties of the like amount each to the satisfaction of the Additional Chief Judicial Magistrate, Bikramganj (Rohtas), in connection with Bikramganj P.S.Case No. 342 of 2017, subject to the conditions as laid down under Section 438(2) Cr.P.C. and further condition is that one of the bailors shall be a local person having sufficient immoveable properties within the jurisdiction of court concerned.

(Vinod Kumar Sinha, J) spal/-

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Patna High Court - Orders