Patna High Court - Orders
Bibhash Yadav @ Bibhash Kumar Yadav vs The State Of Bihar on 23 December, 2014
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.45421 of 2014
Arising Out of PS.Case No. -133 Year- 2014 Thana -BHAGALPUR KOTWALI District-
BHAGALPUR
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1. Bibhash Yadav @ Bibhash Kumar Yadav Son of Bare Yadav Resident of
village- Koylaghat, P.S.- Adampur, District- Bhagalpur
.... .... Petitioner/s
Versus
1. The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Ranjan Kumar Jha
For the Opposite Party/s : Mr. J.N. Thakur (App)
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CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
SINGH
ORAL ORDER
2 23-12-2014Heard learned counsels for the petitioners and the State.
The petitioners are apprehending arrest in a case registered for the offences punishable under sections 147,149,341,323,354(B),307 and 379 of the Indian Penal Code.
It is alleged that 10-15 persons in drunken condition started dragging the bride and on protest being made by the informant and other family members, they were threatened with dire consequences. One of the co accused snatched chain from the neck of the wife of the informant.
It is submitted by learned counsel for the petitioner that the informant has retracted from the initial version and has filed a petition to that effect before the learned court below. Statement Patna High Court Cr.Misc. No.45421 of 2014 (2) dt.23-12-2014 2/2 has been made in paragraph 3 of the petition that the petitioner has no criminal antecedent.
The aforesaid facts constitute good grounds for consideration of regular bail of the petitioners by the learned court below in case the petitioners surrender within six weeks from today in connection with Kotwali (Adampur) P.S. Case No. 133 of 2014 pending in the court of learned CJM, Bhagalpur.
This application is disposed of with the aforesaid observation/direction.
(Dinesh Kumar Singh, J) Anil/-
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