Patna High Court - Orders
Robin Singh & Anr vs The State Of Bihar on 25 September, 2018
Author: Birendra Kumar
Bench: Birendra Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.50571 of 2018
Arising Out of PS.Case No. -278 Year- 2018 Thana -M OTIHARI MUFASIL District-
EASTCHAM PARAN (MOTIHARI)
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1. Robin Singh, S/o Narayan Singh,
2. Arbind Singh, S/o Narayan Singh, Both R/o Vill.- Rupdih, P.S.-
Muffasil, Motihari, District- East Champaran.
.... .... Petitioner/s
Versus
1. The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Dhurendra Kumar
For the Opposite Party/s : Mr. Pramod Kumar Pandey
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CORAM: HONOURABLE MR. JUSTICE BIRENDRA KUMAR
ORAL ORDER
2 25-09-2018Heard learned counsel for the petitioners and learned Additional Public Prosecutor for the State.
The petitioners are apprehending their arrest in a case registered for the offences punishable under Sections 147, 148, 149, 323, 324, 325, 307, 379, 387, 504 and 506 of the Indian Penal Code.
Allegation against the petitioners is of commission of injury at the head of the named injureds.
Submission of the learned counsel for the petitioners is that there is case and counter case. The Doctor has found simple injuries.
Learned counsel for the informant opposed the prayer for bail.
Patna High Court Cr.M isc. No.50571 of 2018 (2) dt.25-09-20182/2
Considering the fact that the petitioners had knowledge that their act might cause death, I am not inclined to enlarge them on anticipatory bail in connection with Mufassil Police Station Case No. 278 of 2018 pending in the court of learned Chief Judicial Magistrate, East Champarant at Motihari.
Hence, prayer for anticipatory bail is refused. Petitioners are directed to surrender within a period of three weeks from today.
(Birendra Kumar, J) Kundan/-
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