Patna High Court - Orders
Yogendra Paswan & Anr. vs The State Of Bihar on 13 December, 2013
Author: Chakradhari Sharan Singh
Bench: Sharan Singh, Chakradhari Sharan Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.47373 of 2013
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1. Yogendra Paswan S/O Bujhawan Paswan Resident Of Village Adampur,
P.S. Goraul, District Vaishali.
2. Rita Devi W/O Sanjeev Paswan Resident Of Village Adampur, P.S.
Goraul, District Vaishali.
.... .... Petitioner/s
Versus
1. The State Of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioners : Smt. Anuradha Singh
For the Opposite Party/s : Mr. Surendra Kr., APP
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CORAM: HONOURABLE MR. JUSTICE CHAKRADHARI
SHARAN SINGH
ORAL ORDER
2 13-12-2013Heard learned counsel for the petitioners and learned Additional Public Prosecutor for the State.
Petitioners apprehend their arrest in a case registered for the offence punishable under sections 341, 323, 307 and 380/34 of the Indian Penal Code.
Petitioners and the informant are agnates. The allegation is that these petitioners and other accused persons entered into the house of the informant and assaulted her and thereafter took away a sum of Rs. 10,000/-.
Learned counsel appearing on behalf of the petitioners contends that no grievous injury has been found on the body of the informant and on the basis of allegation as contained in the First Patna High Court Cr.Misc. No.47373 of 2013 (2) dt.13-12-2013 2 Information Report, no case under section 307 of the Indian Penal Code is made out.
In view of submissions as above, let the above named petitioners, in the event of their arrest/surrender in the court below within six weeks from today, be released on bail on furnishing bail bond of Rs. 10,000/- (ten thousand) each with two sureties of the like amount each to the satisfaction of Chief Judicial Magistrate, Vaishali at Hajipur in Goraul P. S. Case No. 322/2013, subject to the conditions as laid down under section 438(2) of Code of Criminal Procedure.
(Chakradhari Sharan Singh, J) A.I./-