Patna High Court - Orders
Jitan Yadav @ Jitan Singh @ Jitendra ... vs The State Of Bihar on 10 July, 2018
Author: Arun Kumar
Bench: Arun Kumar
Patna High Court Cr.M isc. No.41280 of 2018 (2) dt.10-07-2018
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.41280 of 2018
Arising Out of PS.Case No. -50 Year- 2018 Thana -SIKRAUL District- BUXAR
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Jitan Yadav @ Jitan Singh @ Jitendra Singh, , son of Sheoraj Yadav,
resident of Village Kadesari, PS Kikraul, District Buxar
.... .... Petitioner/s
Versus
The State of Bihar .... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Jitendra Narain Singh
For the Opposite Party/s : Mr. Md. Mushtaque Alam, APP
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CORAM: HONOURABLE MR. JUSTICE ARUN KUMAR
ORAL ORDER
2 10-07-2018Heard learned Counsel for the petitioner and the State.
Petitioner, already in custody since 21.5.2018, seeks bail in Sikraul PS Case No. 50 of 2018 registered under Sections 147, 148, 149, 341, 323, 307, 504 and 302 of the IPC.
The allegation in brief is that while the informant's son was watching dance programme on the occasion of marriage ceremony of a villager it is alleged that on dispute of watching dance the accused persons took out the informant's son from the tent and Shankar Yadav assaulted over his head several times as a result of which he died.
Learned Counsel for the petitioner submits that there is no accusation of assault against the petitioner on the deceased rather it is specific that Shankar Yadav assaulted over the head of informant's son causing his death and the petitioner has no criminal antecedent.
Having considered the said facts and circumstances, the petitioner, namely, Jitan Yadav @ Jitan Singh @ Jitendra Singh is directed to be released on bail on furnishing bail bonds of Rs. 10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of ACJM VI Buxar in connection with Sikraul PS Case No. 50 of 2018.
Snkumar/- (Arun Kumar, J) U T