Patna High Court - Orders
Md.Shahzad @ Shahzad &Amp; Anr vs State Of Bihar on 26 March, 2011
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr. Misc. No.42320 of 2010
MD.SHAHZAD @ SHAHZAD & ANR
Versus
STATE OF BIHAR
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02. 26.03.2011Heard learned counsel for the petitioners and the counsel appearing for the State.
Petitioners are named accused in Phulwarisharif P. S. Case No. 498 of 2010 for the offence punishable under sections 341, 323, 324, 307/34 of the Indian Penal Code.
Counsel for the petitioners submits that some minor altercations took place in between the petitioners and the informant on 17.05.2010 and in that regard a proceeding under section 107 Cr.P.C. was initiated. The informant after four months and 10 days instituted F.I.R. on 27.09.2010. In the F.I.R. all other sections, mentioned, are bailable except section 307. So far section 307 is concerned, there is no injury report in support of the allegation of causing grievous injury to the informant.
Considering these facts, prayer for anticipatory bail on behalf of Petitioners, namely, Md. Shahzad @ Shahzad and Md. Mobin is allowed. In the event of their arrest/surrender before the Court below within four weeks from today, they shall 2 be released on anticipatory bail on furnishing bail bonds of Rs. 10,000/- (ten thousand) each with two sureties of the like amount each to the satisfaction of Chief Judicial Magistrate, Patna in connection with Phulwarisharif P. S. Case No. 498 of 2010, subject to the conditions as laid down under section 438 (2) of the Code of Criminal Procedure.
SKM (Mridula Mishra, J.)