Amrendra Bhagat @ Baua Bhagat vs The State Of Bihar on 23 December, 2022

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Patna High Court - Orders

Amrendra Bhagat @ Baua Bhagat vs The State Of Bihar on 23 December, 2022

Bench: Sandeep Kumar

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.55385 of 2022
                   Arising Out of PS. Case No.-294 Year-2019 Thana- KHAJANCHI HAT District- Purnia
                 ======================================================
           1.     AMRENDRA BHAGAT @ BAUA BHAGAT Son of Shobha Lal Bhagat
           2.    Pappu Sah @ Suraj Prakash Son of Parmanand Sah R/V- Barihat, P.S- K.
                 Hat (Sahayak ) Dist- Purnea
           3.    Sanjay Sah Son of Vishwanath Sah R/V- Barihat, P.S- K. Hat (Sahayak )
                 Dist- Purnea
           4.    Anmol Yadav Son of Late Prabhu Yadav R/V- Barihat, P.S- K. Hat
                 (Sahayak ) Dist- Purnea

                                                                                 ... ... Petitioner/s
                                                      Versus
                 The State of Bihar

                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :      Mr.Viveka Nand Singh
                 For the Opposite Party/s :      Mr. Jharkhandi Upadhyay, APP
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE SANDEEP KUMAR
                                       ORAL ORDER

2   23-12-2022

Heard learned counsel for the petitioners and learned Additional Public Prosecutor for the State.

The petitioners are in custody since 02.08.2022 in connection with Supplementary K. Hat (Sahayak) P.S. Case No. 294 of 2019 registered for the offence punishable under Sections 147/148/149/341/323/325/307 and 302 of the Indian Penal Code.

It is submitted by learned counsel for the petitioners that others are said to have assaulted the deceased and there is no specific allegation against these petitioners. Patna High Court CR. MISC. No.55385 of 2022(2) dt.23-12-2022 2/2 In view of the aforementioned facts and circumstances, let the petitioners above named be released on bail after framing of charge on furnishing bail bonds of Rs.10,000/- (Ten Thousand) each with two sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate, Purnea, in connection with Supplementary K. Hat (Sahayak) P.S. Case No. 294 of 2019.

It is directed that the petitioners will regularly participate in the trial and will appear themselves or through their lawyer(s). Any default in regular appearance will lead in cancellation of their bail bonds.

(Sandeep Kumar, J) Saif/-

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Patna High Court - Orders