Dheeraj Yadav vs The State Of Bihar on 10 January, 2023

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Patna High Court - Orders

Dheeraj Yadav vs The State Of Bihar on 10 January, 2023

Bench: Arvind Srivastava

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.64232 of 2022
                       Arising Out of PS. Case No.-84 Year-2022 Thana- BALIYA District- Begusarai
                 ======================================================
           1.     DHEERAJ YADAV S/O Anoop Yadav R/O Village- Bari Ballia, P.S- Ballia,
                  District- Begusarai
           2.    Lutan Yadav S/O Meghu Yadav R/O Village- Bari Ballia, P.S- Ballia,
                 District- Begusarai
           3.    Indradeo Yadav S/O Ugandeo Yadav R/O Village- Bari Ballia, P.S- Ballia,
                 District- Begusarai
           4.    Bhadai Yadav S/O Late Ram Swaroop Yadav R/O Village- Bari Ballia, P.S-
                 Ballia, District- Begusarai
           5.    Rita Devi W/O Lutan Yadav R/O Village- Bari Ballia, P.S- Ballia, District-
                 Begusarai

                                                                                    ... ... Petitioner/s
                                                        Versus
                 The State of Bihar

                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :       Mr.Bipin Kumar
                 For the Opposite Party/s :       Mr.Jagdhar Prasad
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE ARVIND SRIVASTAVA
                                       ORAL ORDER

2   10-01-2023

Heard learned counsel for the petitioners and learned A.P.P. for the State.

Petitioners apprehend their arrest in connection with Ballia P.S. Case No.84 of 2022 registered under Sections 147, 148, 149, 452, 341, 323, 308, 379, 504 and 506 of the Indian Penal Code.

Learned counsel for the petitioners submits that the petitioners are innocent and have falsely been implicated in this case. There is a case and counter case between both sides and Patna High Court CR. MISC. No.64232 of 2022(2) dt.10-01-2023 2/2 both sides have sustained injuries. The petitioners have got no criminal antecedent.

Having considered the above facts and circumstances of the case and the submissions advanced on behalf of the parties, let the above named petitioners be released on bail, in the event of arrest or surrender before the learned Court below within a period of four weeks from today, on furnishing personal bonds to the satisfaction of C.J.M., Begusarai in connection with Ballia P.S. Case No.84 of 2022, subject to the condition as laid down under Section 438(2) of the Cr.P.C.

(Arvind Srivastava, J) Harish/-

U      T

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Patna High Court - Orders