Chandeshwari Sharma vs The State Of Bihar on 21 November, 2019

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Patna High Court - Orders

Chandeshwari Sharma vs The State Of Bihar on 21 November, 2019

Bench: Vinod Kumar Sinha

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.74188 of 2019
                     Arising Out of PS. Case No.-118 Year-2019 Thana- PURAINI District- Madhepura
                 ======================================================
                 CHANDESHWARI SHARMA Son of Sukdeo Sharma Resident of Village -
                 Kherho, Ambedkar Nagar, P.S.- Puraini, Distt.- Madhepura.

                                                                                  ... ... Petitioner/s
                                                       Versus
                 The State of Bihar

                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :       Mr.Anant Kumar 1
                 For the Opposite Party/s :       Mr.Uma Shankar Prasad Singh
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE VINOD KUMAR SINHA
                                       ORAL ORDER

2   21-11-2019

Petitioner seeks bail in anticipation of his arrest in connection with Puraini P.S. Case No. 118 of 2019 registered for the offences punishable under Sections 147, 148, 149, 341, 323, 307, 504, 506 of the Indian Penal Code and Sections 25(1-B)(a), 26, 27 of the Arms Act .

As per FIR when panchayati was going on with respect to grazing of moong crop of the informant it is said that some altercation took place and one Dhrub Sharma fired, causing injury to one Abdul Sattar. So far this petitioner is concerned, he is said to be member of mob.

Heard learned counsel for the petitioner and learned APP for the State.

In view of above facts and circumstances, let petitioner, in the event of arrest or surrender, be released on bail Patna High Court CR. MISC. No.74188 of 2019(2) dt.21-11-2019 2/2 on furnishing bail bond of Rs.25,000/- (Rupees twenty five thousand) with two sureties of the like amount each to the satisfaction of the Judicial Magistrate, 1st Class, Udakishanganj (Madhepura), in connection with Puraini P.S. Case No. 118 of 2019, subject to the conditions as laid down under Section 438(2) of the Cr.P.C. and further condition is that one of the bailors of the petitioner shall be a local person having sufficient immoveable property within the jurisdiction of the court concerned.

(Vinod Kumar Sinha, J) spal/-

U        T

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Patna High Court - Orders