Patna High Court - Orders
Ramdev Yadav vs The State Of Bihar on 19 April, 2019
Author: Vikash Jain
Bench: Vikash Jain
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.24287 of 2019
Arising Out of PS. Case No.-190 Year-2016 Thana- RANIGANJ District-
Araria
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1. RAMDEV YADAV Son of Late Kari Yadav Resident of Village-Jagta, P.S.-
Raniganj, District-Araria.
2. Mithu Yadav @ Mithu Kumar Yadav Son of Ramdev Yadav Resident of
Village-Jagta, P.S.-Raniganj, District-Araria.
3. Arvind Yadav Son of Dhoday Yadav Resident of Village-Jagta, P.S.-
Raniganj, District-Araria.
4. Ravindra Yadav @ Rabin Kumar Yadav Son of Dhoday Yadav Resident of
Village-Jagta, P.S.-Raniganj, District-Araria.
... ... Petitioners
Versus
The State of Bihar
... ... Opposite Party
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Appearance :
For the Petitioner : Mr. Abhijeet Gautam, Advocate.
For the Opposite Party: APP
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CORAM: HONOURABLE MR. JUSTICE VIKASH JAIN
ORAL ORDER
2 19-04-2019Heard learned counsel for the petitioners and learned APP for the State.
2. The petitioners apprehend their arrest for the offences alleged under Sections 149, 323, 341, 447, 354(B) of the Indian Penal Code registered in connection with Raniganj P.S. Case No. 190 of 2016.
3. It is submitted that the petitioners have been falsely implicated, and in any event they are on police bail. The petitioners claim clean antecedents.
4. In that view of the matter and having regard to the Patna High Court CR. MISC. No.24287 of 2019(2) dt.19-04-2019 2/2 decision of the Hon'ble Division Bench in the case of Bishundeo Sahu Vs. The State of Bihar and Others, 2011(1) PLJR 731, the present anticipatory bail petition held to be not maintainable.
5. Let the petitioners surrender before the Court of learned Sub-Divisional Judicial Magistrate, Araria in connection with Raniganj P.S. Case No. 190 of 2016.
6. The anticipatory bail petition stands disposed of.
(Vikash Jain, J) Ibrar//-
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