Patna High Court - Orders
Sheo Pujan Bind & Anr vs State Of Bihar on 12 September, 2008
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.33254 of 2008
SHEO PUJAN BIND & ANR
Versus
STATE OF BIHAR
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2. 12.9.2008. Heard learned counsel for the petitioners and the State.
Petitioner no.1 is said to be an order giver and petitioner no.2 is said to have assaulted the informant, his wife and daughter.
Learned counsel for the petitioners submits that the occurrence took place because of land dispute in which members of both sides received injury. Whatever happened that happened at the spur of the moment. It has also been said that the petitioners have no criminal antecedent.
Considering the facts and circumstances of the case, the prayer for grant of anticipatory bail is allowed. The petitioners, Sheopujan Bind and Vijay Bind @ Bijai Bind are directed to surrender before the Chief Judicial Magistrate, Kaimur at Bhabua within a period of four weeks from today and on their so surrendering they shall be released on bail on furnishing bail bond of Rs.10,000/- each with two sureties of the like amount each to the satisfaction of Chief Judicial Magistrate, Kaimur at Bhabua in connection with Chainpur P.S.Case No.46 of 2008 subject to the conditions as laid down under section 438(2) Cr.P.C.
It is made clear that if the petitioners involve in such criminal activity after granting anticipatory bail, their bail shall be cancelled.
Md.S. (Mridula Mishra,J.)