Patna High Court - Orders
Kedar Yadav vs The State Of Bihar on 29 October, 2018
Author: Vinod Kumar Sinha
Bench: Vinod Kumar Sinha
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.64743 of 2018
Arising Out of PS. Case No.-446 Year-2018 Thana- SHERGHATI District- Gaya
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Kedar Yadav, Son of Kail Yadav, resident of Village- Jamuan, Police Station-
Sherghati, District- Gaya.
... ... Petitioner
Versus
The State of Bihar.
... ... Opposite Party
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Appearance :
For the Petitioner/s : Mr. Binod Kumar
For the Opposite Party/s : Mr. Anil Kumar
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CORAM: HONOURABLE MR. JUSTICE VINOD KUMAR SINHA
ORAL ORDER
2 29-10-2018Heard learned counsel for the petitioner.
Petitioner prays for bail in connection with Sherghati P.S.Case No. 446 of 2018 registered for the offences punishable under Sections 341, 323, 325, 506 and 326/34 of the Indian Penal Code.
Allegation against the accused persons, including the petitioner is of assault by lathi, kularhi and khanti, due to which informant received fracture injuries.
Submission of learned counsel for the petitioner is that the FIR has been lodged after 11 days of the occurrence and furthermore no specific allegation has been attributed against him and he is in custody since 19.8.2018.
Heard learned APP also.
Having heard both sides and in the facts and Patna High Court Cr.Misc. No.64743 of 2018(2) dt.29-10-2018 2/2 circumstances, let the petitioner, above named, be released on bail on furnishing bail bond of Rs.25,000/- (Rupees twenty five thousand) with two sureties of the like amount each to the satisfaction of Additional Chief Judicial Magistrate, Sherghati, Gaya, in connection with Sherghati P.S.Case No. 446 of 2018, subject to the condition that one of the bailors shall be a local person having sufficient immoveable properties within the jurisdiction of the court concerned.
(Vinod Kumar Sinha, J) spal/-
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