Patna High Court - Orders
Yogi Dash @ Yogi Das vs The State Of Bihar on 26 July, 2018
Author: Vinod Kumar Sinha
Bench: Vinod Kumar Sinha
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.44115 of 2018
Arising Out of PS.Case No. -24 Year- 2018 Thana -KALYANPUR District- EASTCHAM PARAN
(MOTIHARI)
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1. Yogi Dash @ Yogi Das, Son of Late Chirkut Dash, resident of Village-
Bakhari Tola- Purainiya, P.S.- Kalyanpur, District- East Champaran.
.... .... Petitioner/s
Versus
1. The State of Bihar.
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Binod Kumar Singh, Advocate
For the Opposite Party/s : Mr. Sanjay Kumar Tiwary 1, A.P.P.
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CORAM: HONOURABLE MR. JUSTICE VINOD KUMAR SINHA
ORAL ORDER
2 26-07-2018Heard the parties.
The petitioner seeks anticipatory bail in connection with Kalyanpur P.S.Case No. 24 of 2018, registered for offences punishable under Sections 341, 323, 324, 307, 504, 506 and 379/34 of the Indian Penal Code.
As per F.I.R., allegation against the petitioner is of assult by khanti to the nephew of the informant, causing serious cut injury on his head.
Submission of the learned counsel for the petitioner is that there is case and counter case between the parties and as such, no case is made out under Section 307 of the I.P.C. It is further submitted that the petitioner has been falsely implicated in this Patna High Court Cr.M isc. No.44115 of 2018 (2) dt.26-07-2018 2/2 case.
Learned A.P.P. opposes the prayer for bail. Having heard both sides and in view of the facts and circumstances, as discussed above, let the petitioner, above named, surrenders be released on bail on furnishing bail bond of Rs. 25,000/- (Twenty five thousand) with two sureties of the like amount each to the satisfaction of learned Additional Chief Judicial Magistrate.9th, Motihari, in connection with Kalyanpur P.S.Case No. 24 of 2018, subject to the conditions as laid down under Section 438 (2) of Cr.P.C. with condition that one of the bailors of the petitioner shall be a local person having sufficient immovable property within the jurisdiction of the concerned court.
(Vinod Kumar Sinha, J)
Sudha/-Sunil
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