Golu Kumar @ Gulu Kumar vs The State Of Bihar on 18 July, 2022

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Patna High Court - Orders

Golu Kumar @ Gulu Kumar vs The State Of Bihar on 18 July, 2022

Bench: Nawneet Kumar Pandey

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.59868 of 2021
                        Arising Out of PS. Case No.-57 Year-2019 Thana- KARPI District- Jehanabad
                 ======================================================
           1.     GOLU KUMAR @ GULU KUMAR Son of Nand Kishor Singh Resident of
                  Village- Karwa Bankar, P.S.- Karpi, District- Arwal
           2.    Jay Prakash Kumar Son of Nand Kishor Singh Resident of Village- Karwa
                 Bankar, P.S.- Karpi, District- Arwal
           3.    Kanti Devi W/o Nand Kishor Singh Resident of Village- Karwa Bankar,
                 P.S.- Karpi, District- Arwal

                                                                                     ... ... Petitioners
                                                        Versus
                 THE STATE OF BIHAR

                                                          ... ... Opposite Party
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :        Mr.Arvind Prasad Singh
                 For the Opposite Party/s :        Mr.Harendra Prasad
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE NAWNEET KUMAR
                 PANDEY
                                       ORAL ORDER

2   18-07-2022

Learned counsel for the petitioners is directed to remove all the defects pointed out by the Stamp Reporter within one month.

Heard learned counsel for the petitioners as well as the learned APP for the State.

The petitioners apprehend their arrest in connection with Karpi P.S. Case No. 57 of 2019, registered for the offences punishable under Sections 341, 323, 354 (B), 307, 448, 379/34 of the Indian Penal Code.

As per allegation, co-accused Ashok Kumar, entered into the house of the informant and started teasing her. On hue and cry made by the informant, petitioner Nos. 1 and 2 who are brothers of Ashok Kumar, went there and assaulted her. The allegation against Patna High Court CR. MISC. No.59868 of 2021(2) dt.18-07-2022 2/2 petitioner No. 2 is that he assaulted the informant and her husband and made them injured.

Learned counsel for the petitioners has submitted that both the parties are agnates. The real fact is that the father of the informant has executed will deed in favour of petitioner No. 3 and in this respect a title suit is going on between the parties. He has submitted further that the petitioners are the persons of clean antecedents and injuries suffered by the informant are simple in nature.

Considering the above-mentioned facts and circumstances, let the petitioners, in the event of their arrest or surrender within four weeks before the learned court below, be released on bail on furnishing bail bond of Rs. 10,000/- (Ten Thousand) each with two sureties of the like amount each to the satisfaction of learned A.C.J.M.-IV, Arwal in connection with Karpi P.S. Case No. 57 of 2019, subject to the conditions as laid down under Section 438(2) Cr.P.C.

Office shall ensure that all defects are removed by the petitioners within the stipulated time provided in para-1 hereinabove, failing which the matter shall be brought to the notice of this Court.

(Nawneet Kumar Pandey, J) SONALI/-

U     T

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Patna High Court - Orders