Patna High Court - Orders
Sunil Poddar vs The State Of Bihar on 19 December, 2012
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.43348 of 2012
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Sunil Poddar
.... .... Petitioner.
Versus
The State Of Bihar
.... .... Opposite Party.
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CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
SINGH
ORAL ORDER
2 19-12-2012Heard learned counsels for the petitioner and the State.
The petitioner is apprehending his arrest in a case registered for the offences punishable under Sections 341,323, 379,353, 427, 504, 448 of the Indian Penal Code and 3(1)(x) of the SC/ST (Prevention of Atrocities Act).
The accusation is of entering into the school of which the informant is the Headmaster and asked the informant not to sit on the chair, abused by calling caste name, dragged the informant on the ground and took his mobile.
It is submitted by learned counsel for the informant that for dispute with regard to taking drinking water, occurrence taken place when there is counter version of occurrence also. A statement has been made in paragraph no. 11 of the petition that the petitioner has no criminal antecedent and for 2 Patna High Court Cr.Misc. No.43348 of 2012 (2) dt.19-12-2012 2/2 occurrence of 18.04.2012 at 9.30 A.M. in the morning, F.I.R. was registered on 18.04.2012 at 3.15 P.M. Considering the aforesaid facts, let the petitioner, above named, be released on bail in the event of arrest or surrender before the learned court below within a period of twelve weeks from today in connection with Sarairanjan(Ghatho) P.S. Case No. 75 of 2012 on furnishing bail bond of Rs.10,000/-(Ten Thousand) with two sureties of the like amount each to the satisfaction of the learned C.J.M. Samastipur, subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.
U.K./- (Dinesh Kumar Singh, J)