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Patna High Court - Orders

Mithun Yadav @ Prince Yadav vs The State Of Bihar on 7 February, 2018

Author: Arun Kumar

Bench: Arun Kumar

          Patna High Court Cr.M isc. No.270 of 2018 (3) dt.07-02-2018



                           IN THE HIGH COURT OF JUDICATURE AT PATNA
                                           Criminal Miscellaneous No.270 of 2018
                             Arising Out of PS.Case No. -98 Year- 2015 Thana -BARIYARPUR District- MUNGER
                       ======================================================
                       Mithun Yadav @ Prince Yadav, Son of Gopal Yadav @ Gldi Yadav,
                       Resident of Village/Mohalla- Bari Mirzapur (Sandalpur) P.S.- Kasim Bazar,
                       District- Munger.                                   .... .... Petitioner
                                                         Versus
                       The State of Bihar.                                . .... Opposite Party
                       ======================================================
                       Appearance :
                       For the Petitioner      : Mr. Sanjiv Kumar Singh
                       For the Opposite Party   : Mr. Md. Nazir Ansari
                       ======================================================
                       CORAM: HONOURABLE MR. JUSTICE ARUN KUMAR
                       ORAL ORDER

3       07-02-2018

Heard learned Counsel for the petitioner and the State.

Petitioner, already in custody, seeks bail in Bariyarpur PS Case No. 98 of 2017 registered under Sections 341, 342, 307, 34 of the IPC and Section 27 of the Arms Act.

The allegation in brief is that the petitioner on the lonely place stopped the motorcycle of the informant and made an attempt to cut his neck by sickle and one another accused shot at him.

Learned Counsel for the petitioner submits that the allegation is false and no corresponding injury on the neck has been found, the injury report does not mention dimension of the injury except that from the neck blood was oozing out from the cut injury. No fire arm injury was found on the body of the informant and another co - accused has been admitted to bail. Charge-sheet has been submitted in this case.

Having considered the said facts and circumstances, the petitioner, namely, Mithun Yadav @ Prince Yadav is directed to be released on bail on furnishing bail bonds of Rs. 10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of CJM Munger in connection with Bariyarpur PS Case No. 98 of 2017.

Snkumar/-                                               (Arun Kumar, J.)


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