Kameshwar Singh & Ors vs The State Of Bihar on 15 January, 2015

[Cites 9, Cited by 0]

Patna High Court - Orders

Kameshwar Singh & Ors vs The State Of Bihar on 15 January, 2015

Bench: Dinesh Kumar Singh

                    IN THE HIGH COURT OF JUDICATURE AT PATNA
                                  Criminal Miscellaneous No.1704 of 2015
                       Arising Out of PS.Case No. -151 Year- 2013 Thana -DORIGANJ District- SARAN
                 ======================================================
                    1. Kameshwar Singh
                    2. Biran Singh.
                    3. Chandeshwar Singh.
                    4. Binod Singh.
                    5. Ramesh Kumar Singh @ Ramesh Singh.
                    6. Kamakhya Singh.
                    7. Pintu Kumar Singh @ Pintu @ Bhapu Kumar Singh @ Bhapu
                         Singh.
                    8. Anil Singh.
                                                                     .... .... Petitioner/s
                                                  Versus
                 The State of Bihar
                                                                .... .... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :  Mr. Awadhesh Kumar
                 For the Opposite Party/s   : Mr. Ganesh Prasad Singh (App)
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR SINGH
                 ORAL ORDER

2   15-01-2015

Heard learned counsels for the petitioner and the State.

The petitioners are apprehending arrest in a case registered for the offences punishable under Sections 147, 148, 149, 323, 324, 325, 452, 308 and 504 of the Indian Penal Code.

The accusation is of making assault.

It is submitted by learned counsel for the petitioners that the petitioners are the agnates of the informant. Except one, other injuries of the informant's side have been found to be simple when there is counter version of the occurrence also and petitioners' side also received injuries. Though, the fardbeyan of the petitioner was recorded at earlier point of time but the case of the petitioners' Patna High Court Cr.Misc. No.1704 of 2015 (2) dt.15-01-2015 2/2 side was registered immediately after registration of the present case. A statement has been made in para 3 of the petition that the petitioners have no criminal antecedent.

Considering the aforesaid facts, let the above named petitioners be released on anticipatory bail, in the event of arrest or surrender before the learned Court below within a period of 12 weeks from today, on furnishing bail bond of `10,000/- (ten thousand) each with two sureties of the like amount each to the satisfaction of the learned C.J.M., Saran at Chapra in connection with Doriganj P.S. Case No. 151 of 2013, subject to the conditions as laid down under Section 438(2) Cr.P.C.

(Dinesh Kumar Singh, J) Amrendra/-

 U           T

Unlock Advanced Research with PRISMAI

Patna High Court - Orders