Patna High Court - Orders
Kuldeo Yadav & Ors vs The State Of Bihar on 26 October, 2018
Author: Sudhir Singh
Bench: Sudhir Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.55664 of 2018
Arising Out of PS.Case No. -184 Year- 2017 Thana -LAUKAHI District- M ADHUBANI
======================================================
1. Kuldeo Yadav Son of Mohan Yadav
2. Kishan Yadav @ Krishna Deo Yadav Son of Mohan Yadav
3. Amaladatt Yadav @ Amaldat Yadav Son of Giraj Yadav
4. Ram Narayan Yadav @ Ram Nr. Yadav Son of Late Sampat Yadav
5. Sanjan Yadav @ Sanjay Yadav Son of Ram Lochan Yadav
6. Gopal Yadav @ Gopal Kumar Yadav Son of Ram Narayan Yadav
7. Maila Yadav @ Kamaldeo Yadav Son of Giraj Yadav All are resident of
Village - Kariot, P.S. - Laukahi, District - Madhubani.
.... .... Petitioner/s
Versus
1. The State of Bihar.
.... .... Opposite Party/s
======================================================
Appearance :
For the Petitioner/s : Mr. Gagan Deo Yadav
For the Opposite Party/s : Mr. Amit Kumar Rakesh
======================================================
CORAM: HONOURABLE MR. JUSTICE SUDHIR SINGH
ORAL ORDER
3 26-10-2018Heard learned counsel for the petitioners and learned APP for the State.
The petitioners are apprehending their arrest in a case registered under Sections 147, 148, 149, 341, 323, 324, 379, 307, 366(A), 354, 504 of the Indian Penal Code.
The prosecution case, in brief, is that in course of going to coaching centre, the informant's sister was kidnapped for the purpose of marriage. After three hours, his sister returned weeping and told about the occurrrence.
It has been submitted on behalf of the petitioners that there is no allegation of tampering of witnesses alleged against the Patna High Court Cr.M isc. No.55664 of 2018 (3) dt.26-10-2018 Page 2 of 2 petitioners. There is case and counter case between the parties. The statement of the victim has been recorded u/S 164 Cr.P.C. vide Annexure-5 to the application, in which, she has not made any allegation against the petitioner. In her statement recorded u/S 164 Cr.P.C., the victim has made specific allegation against co- accused Phuldeo Yadav. There is admitted land dispute between the parties.
On behalf of the State, it is submitted that the petitioners are named in the Complaint Case/F.I.R.
Considering the aforesaid facts and circumstances, let the petitioners, above named, in the event of arrest/surrender before the learned court below within a period of six weeks from today, be released on anticipatory bail on furnishing bail bonds of Rs.10,000/- (Ten thousand) each with two sureties of the like amount each to the satisfaction of learned Sub Divisional Judicial Magistrate, Jhanjharpur, Madhubani in connection with Laukahi P.S. Case No. 184 of 2017, subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.
(Sudhir Singh, J) A.K.V./-
U T