Patna High Court - Orders
Gaurav Kumar Singh vs The State Of Bihar on 30 January, 2016
Author: Gopal Prasad
Bench: Gopal Prasad
Patna High Court Cr.Misc. No.49983 of 2015 (3) dt.30-01-2016
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.49983 of 2015
Arising Out of PS.Case No. -76 Year- 2015 Thana -JOGBANI District- ARRARIA
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1. Gaurav Kumar Singh Son of Sunil Singh, Resident of Village - Bhim
Nagar, P.S. - Bhim Nagar, O.P. ( Birpur), District - Supaul .... Petitioner
Versus
1. The State of Bihar .... Opposite Party
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With
Criminal Miscellaneous No.50885 of 2015
Arising Out of PS.Case No. -76 Year- 2015 Thana -JOGBANI District- ARRARIA
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1. Satto Paswan S/o Yogendra Paswan resident of village - Bhim Nagar,
Ward No. 13, P.S. Bhim Nagar, District - Supaul .... Petitioner
Versus
1. The State of Bihar .... Opposite Party
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Appearance :
(In Cr.Misc. No.49983 of 2015)
For the Petitioner : Mr. Arvind Kumar Singh, Adv.
For the Opposite Party : Mr. Satyendra Pd.(App)
(In Cr.Misc. No.50885 of 2015)
For the Petitioner : Mr. Rakesh Singh, Adv.
For the Opposite Party : Mr. B.M.P.Sinha(App)
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CORAM: HONOURABLE MR. JUSTICE GOPAL PRASAD
ORAL ORDER
3 30-01-2016Heard the learned counsel for the petitioners and the State.
This is a petition for grant of regular bail for offence under Sections 414 of the Penal Code and 30(iii) of the Ancient Monuments and Archeological Sites and Remains Act, 1958.
It is submitted that there is one case against Gaurav Kumar Singh, which is a family dispute and no case is there against petitioner, Satto Paswan.
Hence, having regard to the facts and circumstances of the case, the petitioners, above named, are directed to be released on bail on furnishing bail bonds of Rs.10,000/- (rupees ten thousand) each with two sureties of the like amount each in connection with Jogbani P.S. Case No. 76 of 2015 to the satisfaction of the Additional Chief Judicial Magistrate, Araria.
(Gopal Prasad, J) SA/-
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