Patna High Court - Orders
Dharmendra Kumar Paswan @ Dharmendra ... vs The State Of Bihar on 25 June, 2019
Author: Vinod Kumar Sinha
Bench: Vinod Kumar Sinha
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.25487 of 2019
Arising Out of PS. Case No.-485 Year-2018 Thana- BIKRAMGANJ District- Rohtas
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1. DHARMENDRA KUMAR PASWAN @ DHARMENDRA KUMAR Son of
Sri Ganesh Ram Resident of Village- Dhibra Mohalla (Ward No.3),
Bikramganj, Police Station- Bikramganj, District- Rohtas
2. Surendra Paswan @ Surendra Kumar Son of Sri Ganesh Ram Resident of
Village- Dhibra Mohalla (Ward No.3), Bikramganj, Police Station-
Bikramganj, District- Rohtas
3. Birendra Ram Son of Sri Ganesh Ram Resident of Village- Dhibra Mohalla
(Ward No.3), Bikramganj, Police Station- Bikramganj, District- Rohtas
4. Ganesh Ram Son of Late Anant Ram Resident of Village- Dhibra Mohalla
(Ward No.3), Bikramganj, Police Station- Bikramganj, District- Rohtas
... ... Petitioner/s
Versus
The State of Bihar Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Binod Bihari Singh
For the Opposite Party/s : Mr.Binod Kumar
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CORAM: HONOURABLE MR. JUSTICE VINOD KUMAR SINHA
ORAL ORDER
4 25-06-2019This application, for grant of anticipatory bail, arises out of Bikramganj P.S. Case No. 485/18, disclosing offences under Sections 147, 148, 149, 431, 323, 325, 307, 327, 379, 504, 506 and 427 of the Indian Penal Code.
Allegation against the petitioners is of assault to the informant and others.
Submission of learned counsel for the petitioners is that there is case and counter case between the parties and although, there is allegation of assault, however, the injuries sustained by the injured were found to be simple in nature. Patna High Court CR. MISC. No.25487 of 2019(4) dt.25-06-2019 2/2 Heard learned A.P.P. also.
Having heard both sides, in view of the above facts, this application is allowed. Let the petitioners, above named, in the event of their arrest or surrender before the court below within six weeks, be released on bail on furnishing bail bond of Rs. 25,000/- (Rupees Twenty five Thousand) each with two sureties of the like amount each to the satisfaction of learned Additional Cheif Judicial Magistrate, Bikramganj, Rohtas, in connection with Bikramganj P.S. Case No. 485/18, subject to the condition laid down under Section 438 (2) of the Code of Criminal Procedure.
(Vinod Kumar Sinha, J) sunilkumar/-
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