Patna High Court - Orders
Gautam Yadav & Ors vs The State Of Bihar on 12 October, 2015
Author: Ashwani Kumar Singh
Bench: Ashwani Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.42451 of 2015
Arising Out of PS.Case No. -100 Year- 2015 Thana -KATEYA District- GOPALGANJ
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1. Gautam Yadav son of Birbal Yadav
2. Rakesh Yadav @ Rakesh Choudhary son of Paras Yadav
Both are resident of village- Khalgaon, P.S.- Kateya, District- Gopalganj
3. Balistar Yadav son of Jagarnath Yadav
4. Jagarnath Yadav son of Puja Chaudhary
5. Haresh Yadav son of Jagarnath Yadav
6. Nandlal Yadav @ Nandlal Kumar Yadav son of Jagarnath Yadav,
All are of resident of village- Kukurbhuka, P.S.- Kateya, District-
Gopalganj
.... .... Petitioner/s
Versus
1. The State of Bihar .... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Lokesh Kumar Singh, Advocate
For the Opposite Party/s : Mr. Sanjay Kumar Sharma, APP
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CORAM: HONOURABLE MR. JUSTICE ASHWANI KUMAR SINGH
ORAL ORDER
2 12-10-2015Heard learned counsel for the petitioners and learned counsel for the State.
The petitioners seek pre-arrest bail in connection with Kateya P.S. Case No. 100 of 2015 registered under Sections 341, 323, 324, 307 and 504/34 of the Indian Penal Code.
It is contended that there is a case and counter case 2 Patna High Court Cr.Misc. No.42451 of 2015 (2) dt.12-10-2015 2/2 and members of both sides have sustained injuries.
Be that as it may, regard being had to the injuries caused to the several persons, I am not inclined to grant pre- arrest bail to the petitioners. Accordingly, the application filed under Section 438 Cr. P.C. is rejected.
In case the petitioners surrender and seek bail, the same shall be considered on its own merit without being prejudiced in any manner by this order.
(Ashwani Kumar Singh, J.) Sanjeet/-
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