Patna High Court - Orders
Vikas Kumar vs The State Of Bihar on 3 July, 2012
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
Patna High Court Cr.Misc. No.19035 of 2012 (3) dt.03-06-2012
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.19035 of 2012
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Vikas Kumar
.... .... Petitioner/s
Versus
The State Of Bihar
.... .... Opposite Party/s
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CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
SINGH
ORAL ORDER
3 03-07-2012Heard learned counsels for the petitioner and the State.
The petitioner is apprehending arrest in a case registered for the offences punishable under sections 147,148,149,341,323,324,307,379 and 504 of the Indian Penal Code.
It is alleged against the petitioner that he caused bleeding injury by iron rod and took Rupees five lacs from the drawer.
It is submitted that the cousin sister of the petitioner lodged a case against the informant side for eve teasing, hence the present case has been lodged against the petitioner and the injury is simple.
In view of this court, the contentions of learned counsel for the petitioner can be good grounds for consideration of regular bail of the petitioner by the learned court below in case the petitioner surrenders within six weeks from today in connection Patna High Court Cr.Misc. No.19035 of 2012 (3) dt.03-06-2012 with Digha P.S. Case no. 137 of 2011 pending in the court of learned C.J.M., Patna.
This application is disposed of with the aforesaid observation/direction.
Let this order be transmitted through FAX at the cost of the petitioner.
(Dinesh Kumar Singh, J) Anil/-