Lalan Prasad Yadav @ Lalan Prasad vs The State Of Bihar on 8 October, 2018

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Patna High Court - Orders

Lalan Prasad Yadav @ Lalan Prasad vs The State Of Bihar on 8 October, 2018

Bench: Vinod Kumar Sinha

                    IN THE HIGH COURT OF JUDICATURE AT PATNA
                                  Criminal Miscellaneous No.56004 of 2018
                       Arising Out of PS.Case No. -360 Year- 2018 Thana -M ASAUDHI District- PATNA
                 ======================================================
                 Lalan Prasad Yadav @ Lalan Prasad S/o Late Tapsi Yadav, R/o Vill.- Badri
                 Bigha, P.S.- Masaurhi, District- Patna.

                                                                                  .... ....   Petitioner
                                                        Versus
                 The State of Bihar

                                                             .... .... Opposite Party
                 ======================================================
                 Appearance :
                 For the Petitioner/s     : Mr. Nilesh Kumar
                 For the Opposite Party/s  : Mr. Dilip Kumar
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE VINOD KUMAR SINHA
                 ORAL ORDER

2   08-10-2018

Heard learned counsel for the petitioner.

Petitioner prays for bail in connection with Special Case No. 56 of 2018, arising out of Masaurhi P.S.Case No. 360 of 2018 registered for the offences punishable under Sections 354, 354C of the Indian Penal Code and 20/22 of N.D.P.S. Act and 25(1-B)(a), 26 and 35 of the Arms Act.

Allegation as per FIR is that petitioner used to tease wife of the informant and there is also allegation against him is that he sexually harassed her and from the possession of petitioner 2 kg. ganja and pistol were recovered.

Submission of learned counsel for the petitioner is that due to family dispute he has been made accused in this case and petitioner is father of the informant and he is in custody since Patna High Court Cr.M isc. No.56004 of 2018 (2) dt.08-10-2018 2/2 29.6.2018, having no criminal antecedent.

Heard learned APP also.

Having heard both sides and in the facts and circumstances, let the petitioner, named above, be released on bail on furnishing bail bond of Rs.25,000/- (Rupees twenty five thousand) with two sureties of the like amount each to the satisfaction of the Special Judge, N.D.P.S. Act, Patna, in connection with Special Case No. 56 of 2018, arising out of Masaurhi P.S.Case No. 360 of 2018, subject to the condition that one of the bailors shall be a local person having sufficient immoveable properties within the jurisdiction of court concerned.

(Vinod Kumar Sinha, J) spal/-

  U         T

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Patna High Court - Orders