Patna High Court - Orders
Jitendra Kumar & Ors vs The State Of Bihar on 21 September, 2017
Author: Prabhat Kumar Jha
Bench: Prabhat Kumar Jha
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.43840 of 2017
Arising Out of PS.Case No. -118 Year- 2017 Thana -NOORSARAI District- NALANDA
(BIHARSHARIFF)
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1. Jitendra Kumar, Son of Chhoe Paswan,
2. Shammi Kumar Son of Bahadur Paswan,
3. Uday Paswan Son of Krishna Paswan,
4. Dharmi Kumar Son of Vijay Paswan, All R/o Village- Doiya, P.S.-
Noorsarai, District- Nalanda .... Petitioners
Versus
1. The State of Bihar .... Opposite Party
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Appearance :
For the Petitioners : Mr. Pramod Kumar Sinha, Adv.
For the Opposite Party : Mr. Nand Kumar, APP 154
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CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR
JHA
ORAL ORDER
2 21-09-2017Heard both sides.
The petitioners apprehend their arrest in Noorsarai P.S. Case No. 118 of 2017 under Section 308 and other sections of the Indian Penal Code.
The informant named the petitioners and alleged that the accused persons began quarrelling on the allegation that the brother of the informant kept cycle on the middle of the road. The accused persons assaulted the informant, his brother and sister.
The learned counsel for the petitioners submits that Anil Das and Bangali Das got lacerated would, which are simple in nature. The informant, Mohan Ravidas, did not receive any injury. It is, further, submitted that Gautam Kumar, one of the co- accused, has already been granted anticipatory bail vide order, dated 22.08.2017, passed in Cr. Misc. No. 38549 of 2017.
Considering the facts, aforesaid, the petitioners, above named, in the event of their arrest or surrender, within four Patna High Court Cr.Misc. No.43840 of 2017 (2) dt.21-09-2017 2/2 weeks from the date of receipt of this order, are directed to be released on anticipatory bail on furnishing bail bonds of Rs.10,000/- (rupees ten thousand) each with two sureties of the like amount each in connection with Noorsarai P.S. Case No. 118 of 2017 to the satisfaction of the Chief Judicial Magistrate, Nalanda at Biharsharif, subject to the condition laid down under Section 438(2) of the Criminal Procedure Code.
(Prabhat Kumar Jha, J) SA/-
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