Patna High Court - Orders
Jagdish Bin @ Jagdish Prasad & Anr. vs State Of Bihar & Anr on 13 November, 2014
Author: Akhilesh Chandra
Bench: Akhilesh Chandra
Patna High Court Cr.Misc. No.18232 of 2014 (6) dt.13-11-2014
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.18232 of 2014
Arising Out of PS.Case No. -22 Year- 2014 Thana -GOPALGANJ
COMPLAINT CASE District- GOPALGANJ
======================================================
1. Jagdish Bin @ Jagdish Prasad S/o Late Tapeshwar Bin
2. Binod Bin @ Binod Prasad S/o Jagdish Bin @ Jagdish Prasad R/V
Khajuriya, P.S. Sidhwaliya, District Gopalganj.
.... .... Petitioner/s
Versus
1. The State of Bihar.
2. Rajkumari Devi W/o Mantu Prasad R/V Khajuriya, P.S. Sidhwaliya,
District Gopalganj.
.... .... Opposite Party/s
======================================================
Appearance :
For the Petitioner/s : Mr. Ajay Mishra
For the Opposite Party/s : Mr. Murlidhar(APP)
======================================================
CORAM: HONOURABLE MR. JUSTICE AKHILESH CHANDRA
ORAL ORDER
6 13-11-2014Heard learned counsel for the petitioners, learned counsel for the complainant opposite party no. 2 and learned Additional Public Prosecutor for the State.
All the petitioners, apprehend their arrest in connection with a case registered for the offence punishable under Sections 436/34 of the Indian Penal Code, are named accused in this case with allegation of putting hut mate of the prosecution side ablaze.
Submission is of false implication with ulterior motive due to land dispute, counter version also that apart delayed institution of the case without any cogent and convincing explanation. Further, all the petitioners carry no criminal antecedent.
Patna High Court Cr.Misc. No.18232 of 2014 (6) dt.13-11-2014
If it is so, considering the facts and circumstances of the case, in the event of their arrest or surrender before the court below within four weeks, let the petitioners above-named be enlarged on bail on furnishing bail bonds of Rs. 10,000/- (Ten Thousand only) each with two sureties of the like amount each to the satisfaction of Chief Judicial Magistrate, Gopalganj, in connection with Complaint Case No. 22 of 2014, subject to condition laid down under Section 438 (2) of the Code of Criminal Procedure with additional condition to remain physically present before the court below on each and every date till disposal of the case.
Rajeev/- (Akhilesh Chandra, J.) U T