Patna High Court - Orders
Chandraveer Yadav, vs The State Of Bihar on 17 April, 2019
Author: Prakash Chandra Jaiswal
Bench: Prakash Chandra Jaiswal
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.24767 of 2019
Arising Out of PS. Case No.-379 Year-2018 Thana- BAHADURPUR District- Darbhanga
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1. CHANDRAVEER YADAV (Male), aged about 48 Years, Son of Kuseshwar
Yadav, Resident of village- Satghara, P.S.- Bahadurpur (Pator O.P.), District-
Darbhanga.
2. Lalan Yadav (Male), aged about 40 Years, Son of Kuseshwar Yadav,
Resident of village- Satghara, P.S.- Bahadurpur (Pator O.P.), District-
Darbhanga.
3. Bablu Yadav (Male), aged about 22 Years, Son of Chandraveer Yadav,
Resident of village- Satghara, P.S.- Bahadurpur (Pator O.P.), District-
Darbhanga.
... ... Petitioner/s
Versus
THE STATE OF BIHAR
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Manish Kumar No2
For the Opposite Party/s : Mr. Prem Kumar Jha
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CORAM: HONOURABLE MR. JUSTICE PRAKASH CHANDRA
JAISWAL
ORAL ORDER
2 17-04-2019Heard learned counsel for the petitioners and the learned A.P.P. for the State.
The petitioners apprehend their arrest in connection with Bahadurpur (Pator O.P.) P.S. Case no. 379 of 2018, registered under Sections 341, 323, 324, 504, 506, 307 and 379/34 of the Indian Penal Code.
Petitioner Chandraveer Yadav is said to have assaulted on the head of the informant by means of farsa while petitioners Lalan Yadav and Bablu Yadav are said to have assaulted the informant by means of lathi along with three other accused persons.
Patna High Court CR. MISC. No.24767 of 2019(2) dt.17-04-2019 2/2 It is submitted by learned counsel for the petitioners that no such occurrence as alleged ever took place. Petitioners have been falsely implicated in the case. The injuries found on the person of the informant are all abrasion and simple in nature caused by hard and blunt substance and not by sharp cutting weapon. There is case and counter case between the parties. Allegation levelled against petitioner nos. 2 and 3 are not specific rather general and omnibus in nature. Petitioners have no criminal antecedent.
Having regard to the facts and circumstances of the case, let the above named petitioners, be released on bail, in the event of their arrest or surrender before the learned Court below within a period of four weeks from today, on furnishing bail bond of Rs. 10,000/- (Ten thousand) each with two sureties of the like amount each to the satisfaction of the learned S.D.J.M., Darbhanga in connection with Bahadurpur (Pator O.P.) P.S. Case no. 379 of 2018, subject to the condition as laid down under Section 438 (2) of the Cr.P.C.
(Prakash Chandra Jaiswal, J) mantreshwar/-
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