Patna High Court - Orders
Bindeshwari Rishideo vs The State Of Bihar on 8 February, 2016
Author: Anjana Mishra
Bench: Anjana Mishra
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.2546 of 2016
Arising Out of PS.Case No. -91 Year- 2015 Thana -ALAMNAGAR District- MADHEPURA
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1. Bindeshwari Rishideo Son of Mahanthi Rishideo, Resident of village-
Akaha, P.S. Alamnagar, District- Madhepura
.... .... Petitioner/s
Versus
1. The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Alok Kumar Singh
For the Opposite Party/s : Mr. P.K.Chaurasia(App)
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CORAM: HONOURABLE JUSTICE SMT. ANJANA MISHRA
ORAL ORDER
3 08-02-2016Heard learned counsel for the petitioner and learned counsel appearing on behalf of the State.
The petitioner is in custody since 22.10.2015, in connection with Alamnagar P.S. Case No. 91 of 2015, registered for offences punishable under Sections 147, 149, 341, 323, 504, 506, 379, 384, and 385 of the Indian Penal Code.
Learned counsel for the petitioner submits that though the petitioner is a Basgit Parcha holder having been settled land around the pond as per the Government's oral permission for the reason that their lands have been acquired, the informant and others have been making unnecessary hindrances. It is submitted that the informant as well as others were all residing around the pond and it is only on account of petty jealousy that the present case has been instituted.
Patna High Court Cr.Misc. No.2546 of 2016 (3) dt.08-02-20162/2
Considering the aforementioned facts and circumstances and that the petitioner is in jail custody since 22.10.2015 and has got only other criminal antecedent, having been lodged by the same informant, let the petitioner above named, be released on bail on furnishing bail bonds of Rs. 10,000 (Rs. Ten Thousand) with two sureties of the like amount each to the satisfaction of learned Sub Divisional Judicial Magistrate, Udakishunganj, in connection with Alamnagar P.S. Case No. 91 of 2015.
(Anjana Mishra, J) sunil/-
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