Patna High Court - Orders
Latu Dubey @ Daya Shankar Dubey & Anr. vs The State Of Bihar on 6 December, 2013
Author: Chakradhari Sharan Singh
Bench: Sharan Singh, Chakradhari Sharan Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.46878 of 2013
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1. Latu Dubey @ Daya Shankar Dubey Son Of Gopi Dubey Resident Of
Village - Narwatpur (Bara More), P.S. - Buxar (Muffasil), District -
Buxar
2. Bhudol Dubey Son Of Gopi Dubey Resident Of Village - Narwatpur
(Bara More), P.S. - Buxar (Muffasil), District - Buxar
.... .... Petitioners
Versus
1. The State Of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioners : Mr. Arun Kumar Gupta
For the Opposite Party/s : Mr. Murlidhar, APP
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CORAM: HONOURABLE MR. JUSTICE CHAKRADHARI
SHARAN SINGH
ORAL ORDER
2 06-12-2013Heard learned counsel for the petitioners and learned Additional Public Prosecutor for the State.
Petitioners apprehend their arrest in a case registered for the offence punishable under sections 147, 341, 323, 379, 506 and 504 of the Indian Penal Code.
The allegation is that the petitioners and others had stopped a Bus in which the informant was a Conductor and they assaulted the informant and one Md. Mukhtar. The informant also alleged that they took away the key of the Bus and snatched some cash to the tune of Rs. 25,000/- from his pocket and the petitioner no.2 snatched a golden chain from his neck.
Learned counsel appearing on behalf of the petitioners Patna High Court Cr.Misc. No.46878 of 2013 (2) dt.06-12-2013 2 submits that the First Information Report has been instituted out of malice and because of business rivalry and also because of the fact that the petitioners made a complaint against the local Police Officer regarding dispute of timing of the Bus.
Be that as it may, in view of nature of dispute, let the above named petitioners, in the event of arrest/surrender in the court below within six weeks from today, be released on bail on furnishing bail bond of Rs. 10,000/- (ten thousand) each with two sureties of the like amount each to the satisfaction of the Chief Judicial Magistrate, Buxar in Buxar (M) P. S. Case No. 120/2013, subject to the conditions as laid down under section 438(2) of Code of Criminal Procedure.
(Chakradhari Sharan Singh, J) A.I./-