Patna High Court - Orders
Guddu Yadav vs The State Of Bihar on 11 May, 2015
Author: Prabhat Kumar Jha
Bench: Prabhat Kumar Jha
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.14916 of 2015
Arising Out of PS.Case No. -285 Year- 2014 Thana -KATEYA District-
GOPALGANJ
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Guddu Yadav Son of Paras Chaudhary @ Paras Yadav, Resident of Village
- Giridhar Poiya, Police Station - Kateya, District - Gopalganj.
.... .... Petitioner
Versus
The State of Bihar
.... .... Opposite Party
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Appearance :
For the Petitioner/s : Mr. Lokesh Kumar Singh, Adv.
For the Opposite Party/s : Mr. Surendra Kr.(APP)
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CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR JHA
ORAL ORDER
2 11-05-2015
Heard both sides.
The petitioner apprehends his arrest in Kateya P.S. Case no. 285 of 2014, registered for the offences punishable under Sections 147, 341, 323, 379, 504 and 307 of the Indian Penal Code.
The petitioner is alleged to have assaulted with iron rod on the head of Vishwanath Singh, the informant. The doctor found the injury is grievous.
It is submitted that there is a land dispute between the parties. Admittedly, the petitioner along with others was filling the well of the land of the informant which was objected by the informant.
Patna High Court Cr.Misc. No.14916 of 2015 (2) dt.11-05-20152/2
It appears that of course there is a land dispute but on account of assault made by the petitioner with iron rod on the head of the informant, grievous injury was found, I am not inclined to enlarge the petitioner above named on anticipatory bail. Accordingly, the same is rejected.
(Prabhat Kumar Jha, J.) Rakhi/-
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