Patna High Court - Orders
Jai Prakash Yadav & Anr. vs The State Of Bihar on 2 February, 2015
Author: Amaresh Kumar Lal
Bench: Amaresh Kumar Lal
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.32580 of 2014
Arising Out of PS.Case No. -172 Year- 2013 Thana -BAIRIYA District-
WESTCHAMPARAN(BETTIAH)
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1. Jai Prakash Yadav Son of Ramchandra Yadav
2. Rajeshwar Yadav Son of Ramchandra Yadav Both are resident of village-
Balua Rampurwa, Police Station- Bairiya, District- West Champaran.
.... .... Petitioner/s
Versus
1. The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Brij Kishor Mishra
For the Opposite Party/s : Mr. Binod Kumar(App)
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CORAM: HONOURABLE MR. JUSTICE AMARESH KUMAR
LAL
ORAL ORDER
2 02-02-2015Heard learned counsel for the petitioners and the State.
The petitioners apprehend their arrest in a case registered for the offences punishable under Sections 341, 323, 387, 379, 353/34 of the Indian Penal Code.
It is submitted that the petitioners have no criminal antecedents.
This petition stands disposed of with a liberty to the petitioners to move the learned Chief Judicial Magistrate, West Champaran at Bettiah in Bairiya P. S. Case No. 172 of 2013 who will pass order in view of the direction of the Hon'ble Supreme Patna High Court Cr.Misc. No.32580 of 2014 (2) dt.02-02-2015 2/2 Court in case of Arnesh Kumar Vs. State of Bihar & Anr., reported in 2014 (3) P.L.J.R. 314 (S.C.) on the same day.
(Amaresh Kumar Lal, J) Sudha/-
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