Patna High Court - Orders
Krishna Yadav vs The State Of Bihar on 2 May, 2011
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.13694 of 2011
KRISHNA YADAV
Versus
THE STATE OF BIHAR
-----------
2 02.05.2011Heard learned counsels for the petitioner and the State.
The petitioner is apprehending his arrest in a case registered under Sections 147, 148, 149, 323, 379, 504 and 307 of the Indian Penal Code.
The accusation against the petitioner is of taking mobile.
The informant, in the First Information Report, admitted that the petitioner and the accused side have joint land holding at one place.
It is submitted by learned counsel for the petitioner that there was Bataidari dispute with the informant as a result of which the present case has been lodged. It is further submitted that the petitioner is 70 years old and has no criminal antecedent.
Considering the aforesaid facts, let the above named petitioner, be released on anticipatory bail, in the event of his arrest or surrender before the learned 2 Court below within a period of 12 weeks from today, on furnishing bail bond of Rs. 10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of the learned Judicial Magistrate, Khagaria in connection with Mansi P.S. Case No. 16/2010, subject to the conditions as laid down under Section 438(2) Cr.P.C.
(Dinesh Kumar Singh, J.) Amrendra/-