Patna High Court - Orders
Asharfi Sada And Ors vs The State Of Bihar on 11 March, 2019
Author: Vikash Jain
Bench: Vikash Jain
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.74633 of 2018
Arising Out of PS. Case No.-268 Year-2018 Thana- ALOULI District-
Khagaria
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1. Asharfi Sada S/o Ramsawroop Sada,
2. Ram Nandan Sada, S/o Ram Briksha Sada,
3. Shyam Sada, S/o Ram Briksha Sada,
4. Krish Sada, S/o Ram Briksha Sada,
5. Chandan Sada, S/o Ram Briksha Sada,
6. Ram Kumar Sada, S/o Ghuran Sada,
7. Binod Sada, S/o Asharfi Sada, All are resident of Village- Paras Gularic,
P.S.- Alauli, District- Khagaria.
... ... Petitioners
Versus
The State Of Bihar
... ... Opposite Party
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Appearance :
For the Petitioners : Mr. Binod Kumar, Advocate.
For the Opposite Party: APP
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CORAM: HONOURABLE MR. JUSTICE VIKASH JAIN
ORAL ORDER
4 11-03-2019Heard learned counsel for the petitioners and learned APP for the State.
2. The petitioners apprehend their arrest for the offences alleged under Sections 147, 148, 341, 323, 324, 307 and 504 of the Indian Penal Code registered in connection with Alauli P.S. Case No. 268 of 2018.
3. At the very outset, learned counsel for the petitioners makes a statement at the Bar that all the petitioners have been granted police bail.
4. In that view of the matter and having regard to the Patna High Court CR. MISC. No.74633 of 2018(4) dt.11-03-2019 2/2 decision of the Hon'ble Division Bench in the case of Bishundeo Sahu Vs. The State of Bihar and Others, 2011 (1) PLJR 731, the present anticipatory bail petition held to be not maintainable.
5. Let the petitioners surrender before the Court of learned Chief Judicial Magistrate, Khagaria in connection with Alauli P.S. Case No. 268 of 2018.
6. The anticipatory bail petition stands disposed of.
(Vikash Jain, J)
Ibrar/BT
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