Bachche Lal Chaupal & Ors vs The State Of Bihar on 25 May, 2016

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Patna High Court - Orders

Bachche Lal Chaupal & Ors vs The State Of Bihar on 25 May, 2016

Bench: Navaniti Prasad Singh

                    IN THE HIGH COURT OF JUDICATURE AT PATNA
                                  Criminal Miscellaneous No 22429 of 2016
                   Arising Out of PS.Case No. -19 Year- 2016 Thana -ANDHRATHARI District- MADHUBANI
                 ======================================================
                 1. Bachche Lal Chaupal Son of Late Sugdev Chaupal
                 2. Suraj Chaupal son of Bachche Lal Chaupal
                 3. Parmanand Chaupal son of Dasarath Chaupal All residents of village
                 Devhar Khavetola, P.S.- Andharatharhi, District- Madhubani

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

                                                                 .... .... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :  Mr. Ashok Kumar Jha
                 For the Opposite Party/s   : Mr. Atul Chandra (App)
                 ======================================================
                 CORAM: HON'BLE MR JUSTICE NAVANITI PRASAD SINGH

                                                 ORAL ORDER

2   25-05-2016

The three petitioners apprehend arrest in relation to Andharatharhi Police Station (PS) Case No 19 of 2016 instituted under Sections 147, 148, 149, 341, 323, 324, 307/504 of Indian Penal Code.

Having heard the learned counsel for the petitioners, so far as petitioner No 1 Suraj Chaupal and petitioner No 3 Parmanand Chaupal are concerned, there being specific allegation against them of having assaulted at vital parts with farsa and khanti, I am not inclined to entertain their prayer for anticipatory bail. Prayer for anticipatory bail on their behalf is, accordingly, rejected.

They may surrender in the Court below within four Patna High Court Cr.Misc. No.22429 of 2016 (2) dt.25-05-2016 2/2 weeks from today and if they do so, their prayer for bail shall be considered on its own merit without being prejudiced by this order.

So far as petitioner No 1 Bachche Lal Chaupal is concerned, in the event of his arrest or surrender within four weeks from today, he shall be released on bail on his furnishing bonds of Rs 10,000/- (Rupees Ten Thousand) with two sureties of the like amount each to the satisfaction of Chief Judicial Magistrate, Madhubani in Andharatharhi PS Case No 19 of 2016 subject to all conditions as laid down in Section 438 (2) of Criminal Procedure Code.

(Navaniti Prasad Singh, J) M.E.H./-

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Patna High Court - Orders