Patna High Court - Orders
Krishna Jiwan Jha @ Thagan Jha & Ors vs The State Of Bihar on 29 April, 2011
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.11878 of 2011
1. KRISHNA JIWAN JHA @ THAGAN JHA
2. RAM VILASH JHA.
3. GOVIND JHA.
4. MURARI JHA
5. KASHI KANT JHA
6. KAMAL KANT JHA @ PANKAJ JHA.
Versus
THE STATE OF BIHAR
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2 29.04.2011Heard learned counsels for the petitioners and the State.
The petitioners are apprehending their arrest in a case registered under Sections 341, 323, 324, 307, 380 and 504/34 of the Indian Penal Code.
The accusation is of making assault and taking away Jewelry and Rs. 32,000/-.
The injury report reflects that the injury is simple in nature.
It is submitted that the petitioners' side lodged a case against the informant prior in time.
Considering the aforesaid facts, let the above named petitioners, be released on anticipatory bail, in the event of their arrest or surrender before the learned Court below within a period of 12 weeks from today, on furnishing bail bond of Rs. 10,000/- (ten thousand) 2 each with two sureties of the like amount each to the satisfaction of the learned Chief Judicial Magistrate, Sitamarhi in connection with Sitamarhi P.S. Case No. 387/2010, subject to the conditions as laid down under Section 438(2) Cr.P.C.
(Dinesh Kumar Singh, J.) Amrendra/-