Patna High Court - Orders
Bibhuti Bhushan @ Bibhuti Kumar vs The State Of Bihar on 19 October, 2012
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.39858 of 2012
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Bibhuti Bhushan @ Bibhuti Kumar S/O Mishri Paswan Resident Of Village
Shrawan Bigha, P.S. Chewara, District Sheikhpura.
.... .... Petitioner.
Versus
The State Of Bihar
.... .... Opposite Party.
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CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
SINGH
ORAL ORDER
2 19-10-2012Heard learned counsels for the petitioner and the State.
The petitioner is apprehending his arrest in a case registered for the offences punishable under Sections 341, 323 and 386 of the Indian Penal Code.
It is alleged that the informant went to the College to fill-up the examination form then the receipt fell down which was picked up by the petitioner and demanded Rs. 200/- to supply the same thereafter the petitioner assaulted the informant with the belt and taken away Rs. 2000/-.
It is submitted that no injury was caused to any one and a statement has been made in paragraph no. 11 of the petition that the petitioner has no criminal antecedent.
Considering the nature of accusation, let the petitioner, above named, be released on bail in 2 Patna High Court Cr.Misc. No.39858 of 2012 (2) dt.19-10-2012 2/2 the event of arrest or surrender before the learned court below within a period of twelve weeks from today in connection with Jamui P.S. Case No. 81 of 2011 on furnishing bail bond of Rs.10,000/-(Ten Thousand) with two sureties of the like amount each to the satisfaction of the learned C.J.M. Jamui subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.
U.K./- (Dinesh Kumar Singh, J)