Patna High Court - Orders
Raja Ram Yadav & Ors vs The State Of Bihar on 19 April, 2014
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.10650 of 2014
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1. Raja Ram Yadav.
2. Jibachh Yadav.
3. Sunil Yadav.
4. Amerika Yadav.
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
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CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
SINGH
ORAL ORDER
2 19-04-2014Heard learned counsels for the petitioners and the State.
The petitioners are apprehending their arrest in a case registered for the offences punishable under Sections 341, 323, 307, 379 and 504/34 of the Indian Penal Code.
It is alleged that the accused persons made assault to the informant with fists and slaps when petitioner no. 3 Sunil Yadav caused injury with spade and petitioner no. 4 Amerika Yadav took Rs. 1500/- from the pocket of the informant.
It is submitted that injury report contained in Annexure-2 reflects lacerated and abrasion wounds simple in nature caused by hard and blunt substance when the informant has retracted from his initial version and filed a petition to that effect before the learned court below. There is counter version of 2 Patna High Court Cr.Misc. No.10650 of 2014 (2) dt.19-04-2014 2/2 occurrence also. A statement has been made in paragraph no. 3 of the petition that the petitioners have no criminal antecedent.
Considering the aforesaid facts, let the petitioners, above named, be released on bail in the event of arrest or surrender before the learned court below within a period of twelve weeks from today in connection with Hasanpur P.S. Case No. 160 of 2013 on furnishing bail bond of Rs.10,000/-(Ten Thousand) each with two sureties of the like amount each to the satisfaction of the learned A.C.J.M. Rosera, Samastipur, subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.
U.K./- (Dinesh Kumar Singh, J)