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Patna High Court - Orders

Surendra Yadav @ Bhurkund Yadav @ ... vs The State Of Bihar on 16 July, 2014

Author: Prabhat Kumar Jha

Bench: Prabhat Kumar Jha

                    IN THE HIGH COURT OF JUDICATURE AT PATNA
                                 Criminal Miscellaneous No.22137 of 2014
                         Arising Out of PS.Case No. -52 Year- 2009 Thana -GURARU District- GAYA
                 ======================================================
                 1. Surendra Yadav @ Bhurkund Yadav @ Bhurkund Raushan Son of Akalu
                 Yadav Resident of village- Pandey Pokhar, P.S. Konch, Distt. Gaya
                 2. Jaynandan Paswan Son of Deosharan Paswan Residen of village-
                 Chapari, P.S.-Obra, Distt.-Aurangabad.

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

                                                      .... .... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :  Mr.
                 For the Opposite Party/s   : Mr.
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR
                 JHA
                 ORAL ORDER

3   16-07-2014

Heard both sides.

The petitioners seek bail in Guraru PS Case No. 52 of 2009 registered for offences under Sections 147, 148, 149, 435, 427 of the Indian Penal Code and Section 17 of the C.L.A. Act, registered against unknown.

It is submitted that the petitioners are innocent and their names in the case has figured in the confessional statement of the co-accused and except the confessional statement there is no material against the petitioners.

Learned Additional PP however opposed the prayer for bail and submitted that the petitioners have got criminal antecedent.

Admittedly the petitioners are not named in the FIR. Name of the petitioners figured in the case on the confessional statement of one co-accused. The informant alleged that many extremists came Patna High Court Cr.Misc. No.22137 of 2014 (3) dt.16-07-2014 2 and damaged the Reliance Tower and also burnt the properties kept there in the Generator Room.

Considering the fact that the petitioners' name figured in the confessional statement of co-accused, the petitioners above named are directed to be enlarged on bail on furnishing bail bonds of Rs. 10,000/- (Ten thousand) by each one of them with two sureties of the like amount each to the satisfaction of CJM, Gaya in Guraru PS Case No. 52 of 2009.

(Prabhat Kumar Jha, J) Snkumar/-

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