Patna High Court - Orders
Suresh Bhagat vs The State Of Bihar on 10 May, 2017
Author: Vinod Kumar Sinha
Bench: Vinod Kumar Sinha
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.18940 of 2017
Arising Out of PS.Case No. -118 Year- 2016 Thana -BHORE District- GOPALGANJ
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1. Suresh Bhagat, son of Rambriksh Bhagat, resident of Village-
Kalyanpur, P.S.- Bhore, District- Gopalganj.
.... .... Petitioner/s
Versus
1. The State of Bihar.
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Nityanand Mishra
For the Opposite Party/s : Mr. Sri Bhanu Pratap Singh
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CORAM: HONOURABLE MR. JUSTICE VINOD KUMAR SINHA
ORAL ORDER
3 10-05-2017The petitioner seeks regular bail in connection with Bhore P.S. Case No. 118 of 2016, registered for offences punishable under Sections 341, 323, 324, 307, 379, 504/34 of Indian Penal Code.
Allegation against the petitioner is of assault to the husband of the informant by means of dabh.
It has been submitted on behalf of the petitioner that though there is allegation against the petitioner of assault to the husband of the petitioner but the injury was found to be simple in nature. Petitioner has no criminal antecedent and has been in judicial custody since 22.02.2017.
Heard learned A.P.P. also.
Having heard both sides, in view of the fact and circumstances of the case, nature of allegation, period of custody and also that injury was found to be simple in nature, as such, let Patna High Court Cr.Misc. No.18940 of 2017 (3) dt.10-05-2017 2/2 the petitioner above named, be released on bail on furnishing bail bonds of Rs. 25,000 (Rs. Twenty Five) with two sureties of the like amount each to the satisfaction of learned CJM, Gopalganj, in connection with Bhore P.S. Case No. 118 of 2016, subject to the following conditions:-
(i) One of the bailors of the petitioner shall be a local person having sufficient immovable property within the jurisdiction of the concerned Court.
(ii) The petitioner will not induce any witness or tamper with the evidence.
(iii) The petitioner shall cooperate in the disposal of trial and make himself available as and when required by the court and on the event of failure on his part to appear before the court below on two consecutive dates without showing any genuine reasons, the prosecution is free to move for cancellation of his bail.
(Vinod Kumar Sinha, J) sunil/-
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