Patna High Court - Orders
Rajeev Kumar @ Raju @ Jai Shankar Kumar vs The State Of Bihar on 10 January, 2022
Author: Ashutosh Kumar
Bench: Ashutosh Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.17990 of 2021
Arising Out of PS. Case No.-299 Year-2019 Thana- RAJAON District- Banka
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1. RAJEEV KUMAR @ RAJU @ JAI SHANKAR KUMAR SON OF
ASHUDTOSH VERMA RESIDENT OF VILLAGE- BHUSIA, P.S.-
RAJOUN, DISTT.- BANKA
2. BHASKAR VERMA @ BHASKAR PRASAD VERMA SON OF DEEP
NARAYAN VERMA RESIDENT OF VILLAGE- BHUSIA, P.S.- RAJOUN,
DISTT.- BANKA
3. AJAY VERMA SON OF BHARAT LAL RESIDENT OF VILLAGE-
BHUSIA, P.S.- RAJOUN, DISTT.- BANKA
... ... Petitioner/s
Versus
THE STATE OF BIHAR BIHAR
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Swapnil Kumar Singh, Advocate
For the Opposite Party/s : Mr. APP
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CORAM: HONOURABLE MR. JUSTICE ASHUTOSH KUMAR
ORAL ORDER
2 10-01-2022Heard Mr. Swapnil Kumar Singh, learned Advocate for the petitioners and the learned APP for the State.
The petitioners seek bail in anticipation of their arrest in connection with Rajoun P.S. Case No. 299 of 2019 dated 07.07.2019 instituted for the offences under Sections 341, 323, 307, 379, 504 and 34 of the Indian Penal Code.
It has been urged on behalf of the petitioners that an occurrence took place because of a dispute over a plot of land where construction was sought to be made by the informant in an unauthorized manner. The Patna High Court CR. MISC. No.17990 of 2021(2) dt.10-01-2022 2/2 injuries suffered by the victims are all reported to be simple in nature.
Precisely for this reason, the petitioners have been sent up for the offence under Section 308 and other Sections of the Indian Penal Code.
Regard being had to the fact that the petitioners clashed with the prosecution side over a dispute on a plot of land resulting in simple injuries and that the parties are from the same stock of family, they are directed to be released on bail, in the event of their arrest or surrender before the court below within a period of four weeks from the date of receipt/production of a copy of this order, on their furnishing bail bonds in the sum of Rs. 10,000/- (Ten Thousand) each with two sureties of the like amount each to the satisfaction of the learned Chief Judicial Magistrate, Banka in connection with Rajoun P.S. Case No. 299 of 2019, subject to the conditions as laid down under Section 438(2) Cr.P.C.
(Ashutosh Kumar, J) krishna/-
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