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Patna High Court - Orders

Rama Yadav @ Rama Prasad Yadav vs The State Of Bihar on 20 August, 2019

Author: Aditya Kumar Trivedi

Bench: Aditya Kumar Trivedi

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                     CRIMINAL APPEAL (SJ) No.1452 of 2019
     Arising Out of PS. Case No.-15 Year-1996 Thana- MAINATAND District- West Champaran
     ======================================================
     RAMA YADAV @ RAMA PRASAD YADAV, aged about 70 years, Male,
     Son of Late Ram Khelawan Yadav Resident of Village - Singhasni, P.S.-
     Mainatand (Inerwa), Distt.- West Champaran.        ... ... Appellant/s
                                       Versus
     The State of Bihar                               ... ... Respondent/s
     ======================================================
                                            with
                     CRIMINAL APPEAL (SJ) No. 1879 of 2019
     Arising Out of PS. Case No.-15 Year-1996 Thana- MAINATAND District- West Champaran
     ======================================================
1.    SHYAMA YADAV, aged about 62 years, Male, Son of Late Ram Khelawan
      Yadav Resident of Village - Singhasni, P.S.- Mainatand (Inerwa), District-
      West Champaran
2.   Rajdeo Yadav, aged about 60 years, Male, Son of Late Ram Khelawan
     Yadav Resident of Village - Singhasni, P.S.- Mainatand (Inerwa), District-
     West Champaran
3.   Chandradeo Yadav, aged about 58 years, Male, Son of Late Ram Khelawan
     Yadav Resident of Village - Singhasni, P.S.- Mainatand (Inerwa), District-
     West Champaran
4.   Dharamdeo Yadav, aged about 55 years, Male, Son of Late Ram Khelawan
     Yadav Resident of Village - Singhasni, P.S.- Mainatand (Inerwa), District-
     West Champaran
5.   Sukat Rai, aged about 50 years, Male, Son of Late Raghubeer Rai Resident
     of Village - Singhasni, P.S.- Mainatand (Inerwa), District- West Champaran
6.   Bhikhari Rai, aged about 50 years, Male, Son of Bhawan Rai Resident of
     Village - Singhasni, P.S.- Mainatand (Inerwa), District- West Champaran
7.   Kishundeo Rai, aged about 48 years, Male, Son of Bhawan Rai Resident of
     Village - Singhasni, P.S.- Mainatand (Inerwa), District- West Champaran
8.   Mukha Rai, aged about 55 years, Male, Son of Late Mahabeer Rai Resident
     of Village - Singhasni, P.S.- Mainatand (Inerwa), District- West Champaran
9.   Ramdeo Patel, aged about 54 years, Male, Son of late Gaya Patel Resident
     of Village - Singhasni, P.S.- Mainatand (Inerwa), District- West Champaran
10. Bhuti Patel, aged about 50 years, Male, Son of Late Gaya Patel Resident of
    Village - Singhasni, P.S.- Mainatand (Inerwa), District- West Champaran
11. Hawaldar Patel, aged about 44 years, Male, Son of Sri Gauri Raut Resident
     of Village - Singhasni, P.S.- Mainatand (Inerwa), District- West Champaran
                                                                   ... ... Appellant/s
                                         Versus
    The State of Bihar
                                                                ... ... Respondent/s
    ======================================================
     Appearance :
                Patna High Court CR. APP (SJ) No.1452 of 2019(6) dt.20-08-2019
                                                            2/2




                      (In CRIMINAL APPEAL (SJ) No. 1452 of 2019)
                      For the Appellant/s  :     Mr. Mukesh Kumar
                      For the Respondent/s :     Mr. Sujit Kumar Singh
                      (In CRIMINAL APPEAL (SJ) No. 1879 of 2019)
                      For the Appellant/s  :     Mr. Mukesh Kumar
                      For the Respondent/s :     Mr. Binod Bihari Singh
                      ======================================================
                      CORAM: HONOURABLE MR. JUSTICE ADITYA KUMAR TRIVEDI
                                            ORAL ORDER

6     20-08-2019

Heard learned counsel for the appellants as well as learned Additional Public Prosecutor.

Considering the evidence available on the record coupled with presence of counter-case with regard to murder, appellants Rama Yadav @ Rama Prasad Yadav, Shyama Yadav, Rajdeo Yadav, Chandradeo Yadav, Dharamdeo Yadav, Sukat Rai, Bhikhari Rai, Kishundeo Rai, Mukha Rai, Ramdeo Patel, Bhuti Patel and Hawaldar Patel are directed to 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 the learned Additional Sessions Judge, Fast Track Court No.II, West Champaran at Bettiah in connection with Sessions Trial No.152 of 2003 arising out of Mainatand (Inarwa) P. S. Case No.15 of 1996, till pendency of instant appeal in terms of Section 389(1) of the Cr.P.C.

Realization of fine is also stayed till pendency of instant appeal in terms of Section 389(1) of the Cr.P.C.

(Aditya Kumar Trivedi, J) Vikash/-

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