Patna High Court - Orders
Manir Mian & Anr vs The State Of Bihar on 3 August, 2015
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.27647 of 2015
Arising Out of PS.Case No. -174 Year- 2014 Thana -RAXAUL District-
EASTCHAMPARAN(MOTIHARI)
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1. Manir Mian s/o late Sadique Mian
2. Asalam Mian S/o Manir Mian
Both are resident of Village - Prem Nagar Ahirwa tola , P.s
Raxaul (Haraiya O.P) District East Champaran.
.... .... Petitioners
Versus
The State of Bihar
.... .... Opposite Party
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Appearance :
For the Petitioner/s : Mr. Pramod Kumar Pandey, Adv.
For the Opposite Party/s : Mr. T.P.Mandal, APP
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CORAM: HONOURABLE MR. JUSTICE AMARESH KUMAR LAL
ORAL ORDER
2 03-08-2015Heard learned counsel for the petitioners and learned A.P.P. for the State.
The accused-petitioners seek bail in a case registered for the offence punishable under Sections 447, 341, 323, 324, 325, 307, 379, 504/34 of IPC.
It is submitted that there are case and counter case between both the parties. Earlier, a case was filed by one Chandrika Yadav bearing Raxaul P. S. Case No. 173 of 2014 against the informant and others for the offence punishable under Sections 341, 323, 307,379/34 IPC.
It is further submitted that in similar facts and Patna High Court Cr.Misc. No.27647 of 2015 (2) dt.03-08-2015 2/2 circumstances, co-accused have been granted bail vide Cr. Misc. No. 49388 of 2014 (annexure-4).
Considering the facts and circumstances, the above named petitioners are directed to be released on bail on furnishing bail bond of Rs.10,000/- (ten thousand only) each with two sureties of the like amount each to the satisfaction of learned SDJM, Raxaul at Motihari /court concerned in Raxaul P. S. Case No. 174 of 2014 with following conditions:-
1. The petitioners will not indulge themselves in similar or any other offence.
2. One of the bailors must be the close relative of the petitioners.
3. The petitioners will be well represented in the Court on each and every date and in case of absence for two consecutive dates or in case of violation of terms of bail, their bail bonds would be liable to be cancelled by the learned Court concerned.
(Amaresh Kumar Lal, J) Kanchan/-
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