Patna High Court - Orders
Devendra Kumar @ Devnandan Yadav vs The State Of Bihar on 13 November, 2017
Author: Vinod Kumar Sinha
Bench: Vinod Kumar Sinha
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.51124 of 2017
Arising Out of PS.Case No. -15 Year- 2016 Thana -CHANDRADEEP District- JAMUI
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1. Devendra Kumar @ Devnandan Yadav, S/o Brijnandan Yadav,
Resident of Village- Bhaluana, P.S.- Chandradeep, District- Jamui.
.... .... Petitioner/s
Versus
1. The State of Bihar.
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Amar Prakash
For the Opposite Party/s : Mr. Sri Chandra Bhushan Prasad
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CORAM: HONOURABLE MR. JUSTICE VINOD KUMAR SINHA
ORAL ORDER
2 13-11-2017The petitioner seeks regular bail in connection with Chandradeep P.S. Case No. 15 of 2016, registered for offences punishable under Sections 147, 148, 149, 341, 323, 324, 325 and 307 of the Indian Penal Code.
Allegation against the petitioner is of assault to the informant by means of garasa causing head injury to him.
It has been submitted on behalf of the petitioner that there is case and counter case between the parties and no bony injury was found on the skull of the informant rather injury was found to be simple in nature and he has been in custody for two and half months.
Heard learned A.P.P. also.
Having heard both sides, in view of the above facts, let the petitioner above named, be released on bail on furnishing bail bonds of Rs. 25,000 (Rs. Twenty Five Thousand) with two Patna High Court Cr.Misc. No.51124 of 2017 (2) dt.13-11-2017 2/2 sureties of the like amount each to the satisfaction of learned Judicial Magistrate -1st Class, Jamui, in connection with Chandradeep P.S. Case No. 15 of 2016, subject to the following conditions:-
(i) One of the bailors of the petitioner shall be a local person having sufficient immovable property within the jurisdiction of the concerned Court.
(ii) The petitioner will not induce any witness or tamper with the evidence.
(iii) The petitioner shall cooperate in the disposal of trial and make himself available as and when required by the court and on the event of failure on his part to appear before the court below on two consecutive dates without showing any genuine reasons, the prosecution is free to move for cancellation of his bail.
(Vinod Kumar Sinha, J) sunil/-
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