Vicki Kumar @ Vicki Kumar Srivastava vs The State Of Bihar on 14 July, 2022

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Patna High Court - Orders

Vicki Kumar @ Vicki Kumar Srivastava vs The State Of Bihar on 14 July, 2022

Bench: Prabhat Kumar Singh

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.65939 of 2021
                   Arising Out of PS. Case No.-203 Year-2021 Thana- NAUTAN District- West Champaran
                 ======================================================
           1.     VICKI KUMAR @ VICKI KUMAR SRIVASTAVA S/o Runa Lal R/o
                  Village - Mangalpur Kala, P.S. Nautan, District - West Champaran.
           2.    KUNDAN KUMAR @ KUNDAN KUMAR SRIVASTAVA S/o Sunil Lal @
                 Sunil Kumar R/o Village - Mangalpur Kala, P.S. Nautan, District - West
                 Champaran.
           3.    CHANDAN LAL @ CHANDAN KUMAR S/o Sunil Lal @ Sunil Kumar
                 R/o Village - Mangalpur Kala, P.S. Nautan, District - West Champaran.
           4.    SUNIL LAL @ SUNIL KUMAR S/o Late Umashankar Lal @ Uma Shankar
                 Prasad R/o Village - Mangalpur Kala, P.S. Nautan, District - West
                 Champaran.
           5.    TINKU KUMAR @ TINKU KUMAR SRIVASTAVA S/o Vijay Prasad @
                 Vijay Kumar Srivastava R/o Village - Mangalpur Kala, P.S. Nautan, District
                 - West Champaran.

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

                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :       Mr.Bimlesh Kumar Pandey
                 For the Opposite Party/s :       Mr.Abhay Kumar
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR SINGH
                                       ORAL ORDER

2   14-07-2022

Heard learned counsel for the petitioners and the State.

Petitioners apprehend their arrest in a case registered for the offence punishable under Section 307 and some other ancillary Sections of the Indian Penal Code.

As per the prosecution case, petitioners are alleged to have assaulted the son of informant as a result of which he sustained injuries on his neck and ear.

Patna High Court CR. MISC. No.65939 of 2021(2) dt.14-07-2022 2/2 Learned counsel appearing for the petitioners submits that petitioners are innocent and have falsely been implicated in the case. It is further submitted that petitioners are neighbour of the informant and due to some petty dispute simple mar-pit took place. There is no injury report on record. Petitioners have got clean antecedent.

Learned counsel appearing for the State opposes the prayer for anticipatory bail.

Considering the facts of the case and clean antecedent of the petitioners, let the petitioners, above named, in the event of their arrest/ surrender within a period of six weeks from today shall be enlarged on bail on furnishing bail bond of Rs. 10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of Judicial Magistrate, 1st class, West Champaran, Bettiah in connection with Nautan PS case No. 203/2021, subject to conditions laid down u/s 438(2) of the Cr. P. C. (Prabhat Kumar Singh, J) BKS/-

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Patna High Court - Orders