Patna High Court - Orders
Kul Deo Yadav & Ors. vs The State Of Bihar on 24 October, 2011
Author: Shyam Kishore Sharma
Bench: Shyam Kishore Sharma
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS NO.25675 OF 2011
1. KUL DEO YADAV SON OF SURAJ YADAV
2. MAHESH YADAV SON OFLATE DHANIK LAL YADAV
3. SHIVAN YADAV SON OF LATE GANNU YADAV
4. SHIV NARAYAN PANDIT SON OF HARI PANDIT
ALL R/O VILLAGE- HARI RAHA, P.S.- ANDHRA MATH,
DISTRICT- MADHUBANI
VERSUS
THE STATE OF BIHAR
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3 24/10/2011Heard Mr. Gagan Deo Yadav, learned counsel for the petitioners and learned APP for the State.
The petitioners apprehend their arrest in a case registered under Sections 341, 323, 504, 507, 37, 448/34 of the Indian Penal Code.
Allegation against the petitioners and others is of causing injury. Specific allegation is against Ram Ram Pravesh Yadav for causing injury to the informant. There is counter version of the occurrence also in which the informant's side caused grievous injury to the petitioners' side. Considering these facts co-accused Nawal Yadav has been admitted to bail by this Court vide order dated 3.5.2011 passed in Cr. Misc. No. 14426 of 2011.
Considering the facts and circumstances of the case, in the event of arrest or surrender within 20 days from the date of receipt/production of a copy of this order, the petitioners above named are directed to 2 be released on furnishing of 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./concerned Court, Jhanjharpur in connection with Laukahi P.S. Case No. 15 of 2010, subject to the condition as laid down under section 438(2) of the Cr.P.C.
(Shyam Kishore Sharma, J.) avin