Patna High Court - Orders
Arbind Paswan @ Arvind Kumar vs The State Of Bihar on 13 July, 2017
Author: Anjana Mishra
Bench: Anjana Mishra
Patna High Court Cr.Misc. No.27448 of 2017 (2) dt.13-07-2017
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.27448 of 2017
Arising Out of PS.Case No. -203 Year- 2016 Thana -SALKHUA District- SAHARSA
======================================================
Arbind Paswan @ Arvind Kumar, son of Ramvilas Paswan, resident of
Village- Utesra, P.S.- Salkhua, District- Saharsa.
.... .... Petitioner/s
Versus
1. The State of Bihar.
.... .... Opposite Party/s
======================================================
Appearance :
For the Petitioner/s : Mr. Amarnath Jha
For the Opposite Party/s : Mr. Smt. Reena Sinha
======================================================
CORAM: HONOURABLE JUSTICE SMT. ANJANA MISHRA
ORAL ORDER
2 13-07-2017Heard learned counsel for the petitioner and learned counsel appearing on behalf of the State.
The petitioner apprehends his arrest in connection with Salkhua P.S. Case No. 203 of 2016 for the offences registered under Sections 341, 323, 324, 353, 504 and 506 of the Indian Penal Code.
The allegation against the petitioner is that while the informant was coming from duty he had restrained the petitioner from running the loud speaker on which the petitioner attacked the informant with a knife and obstructed him in performing his duty. Admittedly, as per the first information report, the knife blow caused on the left eye of the informant was but a scratch.
Considering the aforesaid facts and circumstances of the Patna High Court Cr.Misc. No.27448 of 2017 (2) dt.13-07-2017 case and also the fact that the petitioner has got no criminal antecedent, let the petitioner, above named, in the event of his arrest or surrender before the court below within a period of four weeks from the date of receipt/production of a copy of this order, be released on bail on furnishing bail bonds of Rs.10,000/- (Ten thousand) each with two sureties of the like amount each to the satisfaction of Additional Chief Judicial Magistrate -II, Saharsa in connection with Salkhua P.S. Case No. 203 of 2016, subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.
(Anjana Mishra, J) Jagdish/-
U T