Patna High Court - Orders
Ram Naresh Choudhary @ Naresh Choudhary ... vs The State Of Bihar on 28 February, 2013
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.4213 of 2013
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1. Ram Naresh Choudhary @ Naresh Choudhary.
2. Rita Devi.
.... .... Petitioners.
Versus
The State Of Bihar
.... .... Opposite Party.
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CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
SINGH
ORAL ORDER
2 28-02-2013Heard learned counsels for the petitioners and the State.
The petitioners being the brother and brother's wife of the husband of the informant are apprehending their arrest in a case registered for the offences punishable under Sections 307, 323, 324, 341, 379, 448 and 498(A) of the Indian Penal Code.
The accusation is of torture. It is alleged against this petitioner that he caused injury with dagger. The injury report of the informant suggests two lacerated injuries superficial simple in nature.
Considering the thrust of accusation against the husband of the informant, let the petitioners above named, be released on bail in the event of arrest or surrender before the learned court below within a period of twelve weeks from today in connection with Sanjhauli P.S. Case No. 55 of 2012 2 Patna High Court Cr.M isc. No.4213 of 2013 (2) dt.28-02-2013 2/ 2 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 S.D.J.M., Bikramganj, Rohtas, subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.
U.K./- (Dinesh Kumar Singh, J)