Patna High Court - Orders
Shambhu Yadav & Ors vs The State Of Bihar on 19 July, 2018
Author: Ashwani Kumar Singh
Bench: Ashwani Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.42982 of 2018
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1. Shambhu Yadav, S/o Guli Yadav,
2. Sonelal Yadav, S/o Manilal Yadav,
3. Fulo Yadav S/o Kailu Yadav,
4. Gopal Yadav S/o Ram Lal Yadav,
5. Rohit Yadav S/o Ram Lal Yadav,
All are R/o Vill.- Dudhibharn, P.S.- Fullidumar, District- Banka.
.... .... Petitioners
Versus
The State of Bihar
.... .... Opposite Party
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Appearance :
For the Petitioner/s : Mr. Dhananjay Kumar Pandey, Advocate
For the Opposite Party/s : Mr. Yogendra Kumar, APP
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CORAM: HONOURABLE MR. JUSTICE ASHWANI KUMAR SINGH
ORAL ORDER
2 19-07-2018Heard learned counsel for the petitioners and learned Additional Public Prosecutor for the State.
The petitioners seek pre-arrest bail in connection with Amarpur (Fullidumar) P. S. Case No. 462 of 2017 registered under Sections 148, 149, 341, 323, 324, 325, 448 and 307 of the Indian Penal Code.
Considering the allegation made in the FIR that in the alleged assault made by the petitioners at least 14 persons sustained injuries, I am not inclined to grant him pre-arrest bail. Accordingly, the application for grant of pre-arrest bail is Patna High Court Cr.M isc. No.42982 of 2018 (2) dt.19-07-2018 2/2 rejected.
However, in case the petitioners surrender and seek bail, the same shall be considered on its own merit without being prejudiced in any manner by this order.
(Ashwani Kumar Singh, J.) Kanchan/-
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