Patna High Court - Orders
Ravindra Kumar And Ors vs The State Of Bihar on 13 February, 2019
Author: Vikash Jain
Bench: Vikash Jain
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.8330 of 2019
Arising Out of PS. Case No.-582 Year-2016 Thana- HAJIPUR District- Vaishali
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1. RAVINDRA KUMAR s/o. Late Vijendra Paswan Resident of village-Rampur
Nausahan, P.S.- IndustrialArea, Hajipur, District -Vaishali
2. Vinay Kumar, s/o. Satya Narain Paswan Resident of Village-Rampur
Nausahan, P.S.- Industrial Area Hajipur, District - Vaishali
3. Sanjeev Kumar , s/o. Subedar Paswan Resident of village-Rampur Nausahan,
P.S.- IndustrialArea, Hajipur, District -Vaishali
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Rajesh Kumar
For the Opposite Party/s : Mr.Shailendra Kumar Singh
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CORAM: HONOURABLE MR. JUSTICE VIKASH JAIN
ORAL ORDER
2 13-02-2019At the outset, it is submitted that charge-sheet has been filed against the petitioners only in respect of bailable offences and they are on police bail.
2. In that view of the matter and having regard to the decision of the Hon'ble Division Bench reported in 2011 (1) PLJR 731 (Bishundeo Sahu vs. The State of Bihar and Ors.) the present anticipatory bail petition is held to be not maintainable.
3. Let the petitioners surrender before the learned Chief Judicial Magistrate, Vaishali at Hajipur in connection with Hajipur Town P.S. Case No. 582 of 2016.
4. The anticipatory bail petition stands disposed of.
(Vikash Jain, J) Chandran/-
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