Patna High Court - Orders
Ram Kripal Yadav vs The State Of Bihar on 12 August, 2013
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.26970 of 2013
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1. Ram Kripal Yadav Son Of Late Bhousad Yadav @ Bharousi Yadav
Resident Of Village Gidha, Police Station Alouli, District Khagaria
.... .... Petitioner/s
Versus
1. The State Of Bihar
.... .... Opposite Party/s
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with
Criminal Miscellaneous No.27009 of 2013
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1. Uday Yadav S/O Late Bahur Yadav Resident Of Village Sanjhauti,
Police Station Alouli, District Khagaria.
.... .... Petitioner/s
Versus
1. The State Of Bihar
.... .... Opposite Party/s
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CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
SINGH
ORAL ORDER
2 12-08-2013Both the bail application arise out of the same police station case number, therefore, they are being heard together and are disposed of by a common order.
Petitioners are languishing in custody since 09.04.2013 in a case registered for the offence punishable under sections 341, 323, 324, 307, 420, 504/34 of the Indian Penal Code.
It is alleged that in the back ground of some dispute with regard to the installation of mobile tower on the order of Ram Kripal Yadav the other petitioner Uday 2 Patna High Court Cr.Misc. No.26970 of 2013 (2) dt.12-08-2013 2/2 Yadav inflicted knife injury which has been found to be grievous.
Considering the aforesaid facts, this court is not inclined to grant bail to the petitioner Uday Yadav in connection with Khagaria (Chitragupta Nagar) P.S. Case No. 623 of 2012 pending in the court of C.J.M, Khagaria.
So far as petitioner Ram Kripal Yadav is concerned, he is an order giver, therefore, let the petitioner Ram Kripal Yadav be released on bail on furnishing bail bond of Rs. 10,000/- (ten thousand) with two sureties of like amount each to the satisfaction of Chief Judicial Magistrate, Khagaria in connection with Khagaria (Chitragupta Nagar) P.S. Case No. 623 of 2012.
(Dinesh Kumar Singh, J) M.Rahman/-