Mukesh Das vs The State Of Bihar on 18 April, 2017

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Patna High Court - Orders

Mukesh Das vs The State Of Bihar on 18 April, 2017

Bench: Prabhat Kumar Jha

                    IN THE HIGH COURT OF JUDICATURE AT PATNA
                                  Criminal Miscellaneous No.13334 of 2017
                          Arising Out of PS.Case No. -119 Year- 2016 Thana -SONO District- JAMUI
                 ======================================================
                 Mukesh Das Son of Munna Das Resident of Vijaiya, P.S. Charkapathar,
                 District- Jamui.

                                                                                 .... ....   Petitioner/s
                                                        Versus
                 The State of Bihar

                                                                 .... .... Opposite Party/s
                 ======================================================
                 Appearance:
                 For the Petitioner/s     : Mr. Satya Prakash Parasar, Advocate
                 For the Opposite Party/s : Smt. Sucheta Yadav, APP
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR
                 JHA
                 ORAL ORDER

2   18-04-2017

Heard both sides.

The petitioner apprehends his arrest in Sono P.S. Case No. 119 of 2016 registered for the offences under section 307 and other sections of the IPC.

The informant alleged that on 18.8.2016 the petitioner and five other accused persons came and demolished his gumti. The petitioner is alleged to have assaulted the informant with Tangi on his head.

Learned counsel for the petitioner submits that Sono P.S. Case No. 118 of 2016 is lodged under Section 307 and other sections of the IPC by Nunwatiya Devi who is accused no. 1 in this case. There is a counter version and both sides entered into mutual scuffle in which the informant of the case also sustained Patna High Court Cr.Misc. No.13334 of 2017 (2) dt.18-04-2017 2 injuries. Doctor found the injuries simple in nature.

Considering the fact that there is case and counter case between both sides, the above named petitioner, in the event of his arrest or surrender before the learned court below within a period of four weeks from the date of receipt/ production of a copy of this order, is directed to be enlarged on bail on furnishing bail bond of Rs. 10,000/- (Ten thousand) with two sureties of the like amount each to the satisfaction of the learned Additional Chief Judicial Magistrate, Jamui in Sono P.S. Case No. 119 of 2016, subject to the conditions as laid down under section 438(2) of the Code of Criminal Procedure.

(Prabhat Kumar Jha, J) S.Sb/-

U           T

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Patna High Court - Orders