Patna High Court - Orders
Ganesh Das @ Ganesh Tanti vs The State Of Bihar on 12 February, 2018
Author: Sanjay Priya
Bench: Sanjay Priya
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.57102 of 2017
Arising Out of PS.Case No. -174 Year- 2017 Thana -TEGHRA District- BEGUSARAI
======================================================
1. Ganesh Das @ Ganesh Tanti son of Suresh Tanti Resident of Village -
Amba, P.S. - Teghra, District - Begusarai.
.... .... Petitioner/s
Versus
1. The State of Bihar.
.... .... Opposite Party/s
======================================================
Appearance :
For the Petitioner/s : Mr. Manoj Kumar Singh
For the Opposite Party/s : Mr. Smt. Pushpa Sinha
======================================================
CORAM: HONOURABLE MR. JUSTICE SANJAY PRIYA
ORAL ORDER
3 12-02-2018Heard learned counsel for the petitioner and the State.
The petitioner apprehends arrest in Teghra P.S. Case No. 174 of 2017 instituted for the offence under Sections 147, 148, 149, 447, 341, 323, 379, 307, 334, 504 and 506 of the Indian Penal Code.
Allegation against the petitioner is that he assaulted the informant with Khanti, causing injury on his right wrist.
Learned counsel for the petitioner has submitted that petitioner was not present on the date of occurrence rather he was in Ahmadabad. Injury report of the informant is available in para 27 and 32 of the case diary. The doctor has found, after x-ray, fracture on the lower portion o n radius of right wrist.
The plea of alibi can only be seen at the time of trial. Considering that there is specific allegation against the petitioner, I am not inclined to grant him anticipatory bail and, his such Patna High Court Cr.M isc. No.57102 of 2017 (3) dt.12-02-2018 2/2 prayer stands rejected.
Petition is dismissed accordingly.
Petitioner may surrender and pray for regular bail in the learned lower court and the court will dispose of the matter on the same day in accordance with law.
(Sanjay Priya, J) sushma/-
U