Patna High Court - Orders
Shyam Deo Yadav @ Shyam Deo @ Pramod Yadav ... vs The State Of Bihar on 6 October, 2016
Author: Rajendra Kumar Mishra
Bench: Rajendra Kumar Mishra
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.38956 of 2016
Arising Out of PS.Case No. -121 Year- 2016 Thana -MAGADH MEDICAL COLLEGE District-
GAYA
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1. Shyam Deo Yadav @ Shyam Deo @ Pramod Yadav @ Pramod Kumar
S/o Dev Narayan Yadav
2. Sonu Kumar @ Ranjeet S/o Shyam Dev Yadav @ Shyam Dev @ Pramod
Yadav @ Pramod Kumar Both residents of Village - Kashipura, P.S.
Magadh Medical, District - Gaya.
.... .... Petitioner/s
Versus
The State of Bihar.
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Lilawati Singh
For the Opposite Party/s : Mr. Sri Binod Kumar 3
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CORAM: HONOURABLE MR. JUSTICE RAJENDRA KUMAR
MISHRA
ORAL ORDER
2 06-10-2016Heard learned counsel for the petitioners and the learned A.P.P. for the State.
The petitioners apprehend their arrest in connection with Magadh Medical P.S. Case No. 121 of 2016 registered under Sections 147, 148, 149, 323, 325, 501 and 307/302 of the Indian Penal Code pending in the Court of C.J.M., Gaya.
The accusation is that Binod Kumar, Dev Narayan Yadav, Ranju Devi and the petitioners armed with iron rod and lathi came at the house of the informant and forbade to Krishna Yadav to open the door when he made protest then Binod Kumar gave iron rod blow at the head of Krishna Yadav, causing blood Patna High Court Cr.Misc. No.38956 of 2016 (2) dt.06-10-2016 2/2 oozing injury. In the meantime, petitioner Shyamdev Yadav also caused injury through iron rod and petitioner Sonu Kumar caused injury through lathi, who died later on in the way to Magadh Medical College, Gaya.
Learned counsel appearing on behalf of the petitioners submits that there is specific allegation against co- accused Binod Kumar to give iron rod blow at the head of the deceased Krishna Yadav, brother of the informant, with general allegation against the petitioners to cause injury.
Having considered the facts and circumstances of the case and nature of allegation, I am not inclined to allow the prayer of the petitioners for anticipatory bail. Accordingly, this application is rejected.
However, petitioners are directed to surrender before the Court below and pray for regular bail.
(Rajendra Kumar Mishra, J) Shail/-
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