Patna High Court - Orders
Hit Lal Mandal @ Rit Lal Mandal & Ors. vs The State Of Bihar on 17 December, 2013
Author: Ashwani Kumar Singh
Bench: Ashwani Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.52443 of 2013
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1.Hit Lal Mandal @ Rit Lal Mandal son of Gagan Deo Mandal
2.Radhey Mandal son of Jage Mandal
3.Mithlesh Mandal son of Bisheshwar Mandal
4.Dilchand Mandal son of Bisheshwar Mandal
5.Indrajeet Mandal son of Swarath Mandal
6.Rita Devi wife of Kamlesh Mandal
7.Geeta Devi wife of Baleshwar Mandal
8.Kumri Devi wife of Rit Lal Mandal
9.Sirbo Devi @ Likho Devi wife of Ram Brich Mandal
10.Ari Devi wife of Mohan Mandal
All resident of village- Nayatol Rehua, P.S.-Nanpur, District-
Sitamarhi
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
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CORAM: HONOURABLE MR. JUSTICE ASHWANI KUMAR
SINGH
ORAL ORDER
2 17-12-2013Heard learned counsel for the petitioners and learned counsel for the State.
The petitioners seek anticipatory bail in connection with Nanpur P.S. Case No. 248 of 2013 registered for the offences punishable under sections 323, 307, 379, 324, 323, 341, 149, 147 and 148 of the Indian Penal Code.
It is contended that there is case and counter case and both sides sustained injury. It is further contended that the specific allegation in the first information report is against co-accused Baleshwar Mandal and Dileep Mandal.
Be that as it may, considering the facts and circumstances of the case, let the petitioners, named above, in the Patna High Court Cr.Misc. No.52443 of 2013 (2) dt.17-12-2013 2 event of arrest or surrender within a period of four weeks from the date of receipt/ production of a copy of this order, 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 learned Chief Judicial Magistrate, Sitamarhi in connection with Nanpur P.S. Case No.248 of 2013 subject to the conditions as laid down under section 438(2) Cr.P.C.
(Ashwani Kumar Singh, J) Md.S./-