Patna High Court - Orders
Surajmal Singh @ Ram Dhayan Singh & Anr vs The State Of Bihar on 6 February, 2013
Author: Gopal Prasad
Bench: Gopal Prasad
Patna High Court Cr.Misc. No.37080 of 2012 (3) dt.06-02-2013
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No. 37080 of 2012
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1. Surajmal Singh @ Ramdhayan Singh
2. Birajmal Singh @ Ram Pukar Singh
Both S/O Late Ram Barat Singh, Resident of Village - Mallu Khaira,
P.S.- Baroon, District- Aurangabad (Bihar)
.... .... Petitioner/s
Versus
1. The State of Bihar
.... .... Opposite Party/s
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CORAM: HONOURABLE MR. JUSTICE GOPAL PRASAD
ORAL ORDER
3 06-02-2013Heard learned counsel for the petitioners and learned counsel for the State.
This is a petition for grant of regular bail in a case under Sections 447, 504, 341, 323 and 307/34 of the Indian Penal Code.
There is allegation against the petitioners of assault and two injures have been found on the person of Jagat Narayan. The occurrence took place with regard to the land dispute.
Learned counsel for the petitioners submits that there is a case and counter case and the petitioners are in jail custody since 20.07.2012.
Hence, having regard to the facts and circumstances of the case, the petitioners above named are ordered 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 Chief Judicial Magistrate, Aurangabad (Bihar) in connection with Baroon P. S. Case No. 111 of 2012, subject to the condition that the petitioners shall appear in the case on each and every date fixed by the learned court below and any absence of the petitioners shall be subject to the satisfaction of the learned court below on reasonable grounds.
(Gopal Prasad, J.) Kundan/-