Patna High Court - Orders
Jhapsi Paswan vs The State Of Bihar on 23 July, 2012
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.24664 of 2012
======================================================
Jhapsi Paswan
.... .... Petitioner/s
Versus
The State Of Bihar
.... .... Opposite Party/s
======================================================
CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
SINGH
ORAL ORDER
2 23-07-2012Petitioner is apprehending his arrest in a case registered for the offences punishable under Sections 295A/34 of the I.P.C. and Section 11 of the Cruelty of Animal Act.
On information that petitioner and others used to carry animals to butcher house, the vehicle was intercepted when one Lakshmi Kant Shudhanshu was apprehended.
It is submitted by learned counsel for the petitioner that only on suspicion the accusation has been levelled against the petitioner.
A statement has been made in para 9 of the petition that petitioner has no criminal antecedent.
Considering the aforesaid facts, let the petitioner namely Jhapsi Paswan, in the event of his arrest or surrender before the Court below within a period of 12 weeks from today, be released on anticipatory bail on furnishing bail bond of Rs. 2 Patna High Court Cr.Misc. No.24664 of 2012 (2) dt.23-07-2012 2/2 10,000/-(ten thousand) with two sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate, Vaishali at Hajipur in connection with Mahua P.S. Case No. 118 of 2012.
(Dinesh Kumar Singh, J) Shageer/-