Patna High Court - Orders
Mahendra Paswan vs The State Of Bihar on 24 October, 2019
Author: Rajendra Kumar Mishra
Bench: Rajendra Kumar Mishra
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.64414 of 2019
Arising Out of PS. Case No.-184 Year-2019 Thana- TEGHRHA District- Begusarai
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1. Mahendra Paswan, Son of Late Pitamber Paswan, Resident of Village-
Baharbanni, P.S.- Birpur, District- Begusarai.
2. Deepak Kumar Paswan @ Deepak Paswan, Son of Mahendra Paswan,
Resident of Village- Baharbanni, P.S.- Birpur, District- Begusarai.
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Dilip Kumar Singh
For the Opposite Party/s : Mr.B.M.Pd.Sinha ,App
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CORAM: HONOURABLE MR. JUSTICE RAJENDRA KUMAR
MISHRA
ORAL ORDER
2 24-10-2019Heard learned counsel for the petitioners and the learned A.P.P. for the State.
The petitioners apprehend their arrest in connection with Teghra P.S. Case No. 184 of 2019, registered under Sections 448, 341, 323, 504, 506 and 307/34 of the Indian Penal Code.
The accusation is that four persons named in the F.I.R. including the petitioners having pistol, Khanti, sickle, bricks and lathi in their hand came at the door of the informant, Ram Dulari Devi and asked him to transfer the land. At that time, Mahendra Paswan (petitioner no.1) pulled her cloths and started to assault and Madhuri Devi caused injury by pelting Patna High Court CR. MISC. No.64414 of 2019(2) dt.24-10-2019 2/2 bricks near her eye. At that time, Deepak Kumar Paswan (petitioner no.2), started to assault, in which, she along with her husband and son sustained injury.
Learned counsel for the petitioners submits that marriage of Madhuri Devi, daughter of the petitioner no.1, is performed with Ram Bilash Paswan and due to land dispute in between co-accused, Rambilash Paswan and his mother, informant, Ram Dulari Devi, the petitioners have falsely been implicated in the present case.
Having regard to the facts and circumstances of the case, let the above named petitioners be released on bail, in the event of their arrest or surrender before the learned Court below within a period of six weeks from today, on furnishing bail bond of Rs. 10,000/- (ten thousand) each with two sureties of the like amount each to the satisfaction of the Learned Chief Judicial Magistrate, Begusarai, in connection with Teghra P.S. Case No. 184 of 2019, subject to the condition as laid down under Section 438(2) of the Cr.P.C.
(Rajendra Kumar Mishra, J) Bhardwaj/-
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