Patna High Court - Orders
Ram Kripal Yadav vs The State Of Bihar on 8 January, 2016
Author: Anjana Mishra
Bench: Anjana Mishra
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.57497 of 2015
Arising Out of PS.Case No. -38 Year- 2015 Thana -RUDRAPUR District- MADHUBANI
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Ram Kripal Yadav, Son of Late Sundar Yadav, resident of Village-
Phulbariya, P.S.- Rudrapur, District- Madhubani.
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Gagan Deo Yadav, Advocate
For the Opposite Party/s : Ms. Gulnar Begum(APP)
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CORAM: HONOURABLE JUSTICE SMT. ANJANA MISHRA
ORAL ORDER
2 08-01-2016Heard learned counsel for the petitioner and the learned counsel appearing on behalf of the State.
The petitioner is apprehending his arrest in connection with Rudrapur P.S. Case No.38 of 2015 for allegedly having committed the offence under Sections 341, 324, 307, 379 and 504/34 of the Indian Penal Code.
Learned counsel for the petitioner submits that the petitioner and the informant are Gotia and there is litigation between the parties.
Considering the nature of allegations made and the fact that the injury is simple in nature and that there is case and counter case between the parties, let the petitioner, above named, in the event of his arrest or surrender before the court Patna High Court Cr.Misc. No.57497 of 2015 (2) dt.08-01-2016 2/2 below within a period of four weeks from the date of receipt/production of a copy of this order, be released on bail on furnishing bail bond of Rs.10,000/- (Ten thousand) with two sureties of the like amount each to the satisfaction of the learned Judicial Magistrate, 1st Class, Madhubani, in connection with Rudrapur P.S. Case No.38 of 2015, subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.
(Anjana Mishra, J)
PNM
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