Patna High Court - Orders
Devendra Yadav @ Rajendra Yadav & Anr vs The State Of Bihar on 4 May, 2017
Author: Birendra Kumar
Bench: Birendra Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.19966 of 2017
Arising Out of PS.Case No. -39 Year- 2017 Thana -GHOSI District- JEHANABAD
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1. Devendra Yadav @ Rajendra Yadav son of late Devsharan Yadav,
2. Dhananjay Yadav son of Devendra Prasad @ Rajendra Prasad,
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Amrendra Kumar Singh, Advocate
For the Opposite Party/s : Mr. Surendra Prasad Singh, APP
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CORAM: HONOURABLE MR. JUSTICE BIRENDRA KUMAR
ORAL ORDER
2 04-05-2017Heard learned counsel for the petitioners and learned Additional Public Prosecutor for the State.
The petitioners are apprehending their arrest in a case registered for the offences punishable under Sections 147/148/149/341/323/325/354/504/506/379 of the Indian Penal Code.
There is general and omnibus allegation of commission of assault and theft against the petitioners and others for dispute relating to path.
Considering the aforesaid fact, let the petitioners, above named, in the event of their arrest or surrender before the Court below within a period of thirty days from the date of receipt of the order, be released on anticipatory bail on furnishing bail bonds of Rs.10,000/- (Ten Thousand) each with two sureties of the Patna High Court Cr.Misc. No.19966 of 2017 (2) dt.04-05-2017 2/2 like amount each to the satisfaction of learned Chief Judicial Magistrate, Jehanabad/Successor Court in connection with Ghosi Police Station Case No.39 of 2017, subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure. With further condition that petitioners shall fully cooperate with the investigation and trial of the case, failing which the Court-below shall be at liberty to take steps for cancellation of the bail-bonds of the petitioners in this case.
(Birendra Kumar, J) Mkr./-
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