Patna High Court - Orders
Golu Yadav @ Gogu Yadav @ Ramcharan Yadav ... vs The State Of Bihar on 3 January, 2019
Author: Vinod Kumar Sinha
Bench: Vinod Kumar Sinha
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.77835 of 2018
Arising Out of PS. Case No.-118 Year-2016 Thana- ALOULI District- Khagaria
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1. Golu Yadav @ Gogu Yadav @ Ramcharan Yadav son of late Paltu Yadav null
2. Sandeep kumar @ San Yadav Son of Gogu Yadav,
3. Sujit Kumar @ sufit Yadav Son of Gogu Yadav,
4. Amit Kumar @ Amit Yadav. Son of Gogu Yadav,
5. Pawan Devi wife of Golu Yadav @ Gogu yadav @ Ramcharan Yadav
6. Khakhru Yadav Son of Paltu yadav All resident of village- Chhilkauri, P.S.
Alauli, District- Khagaria.
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Ram Sumiran Rai
For the Opposite Party/s : Mr.Sri Sanjay Kumar
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CORAM: HONOURABLE MR. JUSTICE VINOD KUMAR SINHA
ORAL ORDER
2 03-01-2019Heard the parties.
The petitioners are apprehending their arrest in connection with Alauli P.S.Case no.118 of 2016 dated 14.5.2016 , registered for offences punishable under Sections 341, 323, 379, 307, 504 and 506/34 of the Indian Penal Code.
Allegation against the petitioners is that they have assaulted the informant and the specific allegation of assault is against the petitioner nos. 2 and 4.
Submission of the learned counsel for the petitioners is that the police after investigation has submitted the charge sheet under the bailable offences but the cognizance has also been taken under Sections 307 and 379 of the IPC. There is case and Patna High Court Cr.Misc. No.77835 of 2018(2) dt.03-01-2019 2/2 counter case between the parties.
Heard learned A.P.P. also.
Having heard both sides and in view of the facts and circumstances, as stated above, let the petitioners, above named, in the event of arrest or surrender before the court below within a period of six weeks from the date of order be released on bail on furnishing bail bond of Rs.25,000/- (Twenty Five Thousand) each with two sureties of the like amount each to the satisfaction of the learned SDJM, Khagaria in connection with Alauli P.S.case No.118 of 2016 dated 14.5.2016, subject to condition as laid down under Section 438 (2) of the Code of Criminal Procedure.
With the aforesaid observation, this application is allowed.
(Vinod Kumar Sinha, J) chn/-
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