Prakash Patel @ Ravi Prakash Patel vs The State Of Bihar on 22 October, 2021

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Patna High Court - Orders

Prakash Patel @ Ravi Prakash Patel vs The State Of Bihar on 22 October, 2021

Bench: Birendra Kumar

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.30716 of 2021
                   Arising Out of PS. Case No.-677 Year-2020 Thana- BAGHA District- West Champaran
                 ======================================================
                 PRAKASH PATEL @ RAVI PRAKASH PATEL S/o Dhrup Patel R/o village-
                 Basgaon, P.S.- Bhairoganj, Distt.- West Champaran

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

                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :      Mr.Vijay Kr Singh No. 1, Adv
                 For the Opposite Party/s :      Mr.Navin Kumar Pandey, APP
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE BIRENDRA KUMAR
                                       ORAL ORDER

2   22-10-2021

Heard the parties in virtual Court.

Petitioner seeks bail in a case registered for the offences punishable under Sections 147,341,342,307 and 379 of the Indian Penal Code.

Allegation against the petitioner is of commission of assault with Farsa at the head, however, the Doctor has found injury by a Hard and Blunt substance and simple in nature.

Considering the nature of allegation non-corroborated by medical evidence as well as completion of investigation, let the petitioner, above named, be released on bail on furnishing bail bond of Rs.20,000/- (Twenty Thousand) with two sureties of the like amount each to the satisfaction of learned Court below where the case is pending in connection with Bagaha (Bhairoganj) Police Station Case No.677 of 2020 with following Patna High Court CR. MISC. No.30716 of 2021(2) dt.22-10-2021 2/2 conditions:

(a) Both the bailors shall be resident of territorial jurisdiction of the learned Court-below.

(b) The petitioner shall fully cooperate with the trial of the case, failing which the court below shall be at liberty to cancel the bail bond of the petitioner.

(c) The petitioner shall not leave the country without permission of the trial Court.

(Birendra Kumar, J) Nitesh/-

U          T

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Patna High Court - Orders