Patna High Court - Orders
Suresh Yadav vs The State Of Bihar on 17 January, 2020
Author: Vinod Kumar Sinha
Bench: Vinod Kumar Sinha
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.72437 of 2019
Arising Out of PS. Case No.-118 Year-2019 Thana- NAUTAN District- West Champaran
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1. Suresh Yadav, Son of Gorakh Yadav, Resident of Village - Bariyarpur, P.S.-
Nautan, District- West Champaran
2. Sunil Kumar, Son of Suresh Yadav, Resident of Village - Bariyarpur, P.S.-
Nautan, District- West Champaran
3. Reeta Devi, Wife of Suresh Yadav, Resident of Village - Bariyarpur, P.S.-
Nautan, District- West Champaran
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Sanjeev Kumar
For the Opposite Party/s : Mr. Anand Mohan Prasad Mehta
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CORAM: HONOURABLE MR. JUSTICE VINOD KUMAR SINHA
ORAL ORDER
2 17-01-2020This is an application for grant of anticipatory bail in connection with Nautan P. S. Case No. 118 of 2019 disclosing offences under Sections 341, 323, 324, 307, 379, 504, 506, 354/34 of the Indian Penal Code.
As per written report, petitioner no.1 assaulted by lathi to the informant on the head and petitioner no.2 thrashed the wife of the informant on the ground and petitioners were also snatched the Mangal Sutra from his wife and also assaulted by fist and slaps.
Submission of the learned counsel for the petitioners is that there was some altercation between the parties, but there was no intention to kill him and the injury is simple in nature. Patna High Court CR. MISC. No.72437 of 2019(2) dt.17-01-2020 2/2 Heard learned A.P.P. also.
Having heard both sides, considering the above submission, this application is allowed. Let the petitioners, above named, in the event of their arrest or surrender before the court below within six weeks, be released on bail on furnishing bail bond of Rs.25,000/- (Rupees Twenty Five Thousand) each with two sureties of the like amount to the satisfaction of learned C.J.M., Bettiah, West Champaran, in connection with Nautan P. S. Case No. 118 of 2019.
(Vinod Kumar Sinha, J) Sunil Shukla/-
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