Patna High Court - Orders
Vijay Kumar & Anr vs State Of Bihar & Anr on 21 August, 2009
Author: V.N. Sinha
Bench: V.N. Sinha
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.11007 of 2009
1. VIJAY KUMAR, SON OF BANS RAJ.
2. ASHOK KUMAR, SON OF BANS RAJ.
BOTH ARE RESIDENT OF OLD BASI ROAD,MORINDA,
DISTRICT-ROPAR (PUNJAB).
Versus
STATE OF BIHAR & ANR
-----------
With
Cr.Misc. No.12526 of 2009
BINAY KUMAR SAH S/O LATE DINA PRASAD OF
VILL.-PIPRAHIYA, P.S.-YOGAPATTI, DIST.-
WEST CHAMPARAN.
Versus
STATE OF BIHAR
-----------
2. 21.8.2009. Petitioners in the two applicastions are apprehending their arrest in connection with Madhuban P.S. Case No.23 of 2008 registered for the offence under sections 364, 120(B)/34 of I.P.C.
Perusal of the first information report indicates that the occurrence had taken place on 9.8.2007 within the jurisdiction of Morinda P.S. in the district of Ropar (Punjab) and the first information report was registered on 15.3.2008 on the intervention of Hon'ble lthe Chief Minister after an application was made by the informant.
It is submitted on behalf of the petitioners that Madhuban police had even visited Morinda P.S. in the State of Punjab, -2- but nothing transpired which fact is mentioned in paragraphs 44, 45 and 51 of the case diary.
Let the petitioners surrender in the court below within four weeks from the date of receipt of a copy of this order and their prayer for bail be considered by the court below in the light of the finding of the police authorities recorded in paragraphs 44, 45 and 51 of the case diary.
This application is, accordingly, disposed of.
( V.N. Sinha,J.) N.H./