Patna High Court - Orders
Guddu Yadav vs The State Of Bihar on 7 October, 2015
Author: Sudhir Singh
Bench: Sudhir Singh
Patna High Court Cr.Misc. No.38262 of 2015 (3) dt.07-10-2015
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.38262 of 2015
Arising Out of PS.Case No. -285 Year- 2014 Thana -KATEYA District- GOPALGANJ
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Guddu Yadav, son of Paras Chaudhary @ Paras Yadav, resident of Village-
Giridhar, Poiya, P.S.- Kateya, District- Gopalganj.
.... .... Petitioner
Versus
The State of Bihar.
.... .... Opposite Party
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Appearance :
For the Petitioner : Mr. Ajay Kumar Mishra
For the Opposite Party : Mr. Shantanu Kumar(App)
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CORAM: HONOURABLE MR. JUSTICE SUDHIR SINGH
ORAL ORDER
3 07-10-2015Heard the counsel for the petitioner and counsel for the State.
The petitioner is languishing in jail since 16.06.2015 in a case instituted under Sections 147, 341, 323, 379, 504 and 307 of the Indian Penal Code.
As per allegation, it is a case of assault by the accused persons regarding filling soil in well and snatched Rs.15,000/- of the informant.
It has been submitted on behalf of the petitioner that the petitioner is in custody since 16.06.2015. Chargesheet has been submitted in the case. Petitioner has got no criminal antecedent. It is a case and counter case between the parties. Both parties are neighbour. For a petty reason, the alleged occurrence is Patna High Court Cr.Misc. No.38262 of 2015 (3) dt.07-10-2015 said to have taken place.
On behalf of the State, it has been submitted that the petitioner is named in the FIR.
Considering the aforesaid facts and circumstances, let the above named petitioner be released on bail on furnishing bail bond of Rs.10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of Shri R.K.Pandey, Judicial Magistrate, Ist Class, Gopalganj in connection with Keteya P.S.Case No.285 of 2014.
(Sudhir Singh, J) B.Kr./-
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