Patna High Court - Orders
Rajendra Yadav & Ors. vs The State Of Bihar on 29 April, 2013
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
Patna High Court Cr.Misc. No.13691 of 2013 (2) dt.29-04-2013
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.13691 of 2013
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1. Rajendra Yadav son of Late Kripal Yadav
2. Pintu Yadav son of Rajendra Yadav
3. Raja Ram Yadav son of Late Bavjan Yadav
4. Bihari Yadav son of Raja Ram Yadav
5. Sanjay Yadav son of Rameshwar Yadav
6. Pramod Yadav son of Late Chhavila Yadav
.... .... Petitioner/s
Versus
The State Of Bihar
.... .... Opposite Party/s
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CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
SINGH
ORAL ORDER
2 29-04-2013Heard learned counsel for the petitioners and the State.
The petitioners are apprehending their arrest in a case registered for offence punishable under Sections 147, 323, 341, 325, 354, 294, 379 of the Indian Penal Code.
It is alleged that the informant protested for taking illegal electric connection from the poll. Informant was assaulted, abused and Rs. 25,000/- was snatched.
It is submitted by the learned counsel for the petitioners that there is counter version of the case also and both sides have retracted by filing an application before the learned court below.
Patna High Court Cr.Misc. No.13691 of 2013 (2) dt.29-04-2013
Considering the same, let petitioners named above be released on anticipatory bail in the event of arrest or surrender before the learned court below within a period of twelve weeks from today in connection with K. Nagar P. S. Case No. 412 of 2012 (G.R. No. 3002 of 2012) on furnishing bail bond of Rs.10,000/-(Ten thousand) each with two sureties of the like amount each to the satisfaction of the Judicial Magistrate, Ist Class, Purnea, subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.
(Dinesh Kumar Singh, J) sudip/-