Patna High Court - Orders
Ranjeet Yadav & Anr vs The State Of Bihar on 22 November, 2018
Author: Sanjay Priya
Bench: Sanjay Priya
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.67275 of 2018
Arising Out of PS. Case No.-207 Year-2018 Thana- KHAGARIA District- Khagaria
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1. Ranjeet Yadav, s/o Paras Yadav
2. Satrughan Yadav, S/o Paras Yadav
both r/v-Barkhandi Tola, P.S.-Muffasil, District- Khagaria.
... ... Petitioner/s
Versus
The State Of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Mrityunjay Kumar
For the Opposite Party/s : Mr. Sri Shyameshwar Dayal
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CORAM: HONOURABLE MR. JUSTICE SANJAY PRIYA
ORAL ORDER
2 22-11-2018Heard the learned counsel for the petitioners and the learned A.P.P. for the State.
The petitioners seek bail in Khagaria (Muffasil) P.S. Case No. 207/2018, instituted under Sections 147, 148, 149, 448, 341, 323, 307, 302, 379 and 120(B) of the Indian Penal Code read with Section 27 of Arms Act.
It is alleged in the written report that on the date of occurrence these petitioners along with F.I.R. named accused persons armed with deadly weapons arrived and surrounded the house of informant. Thereafter on the order of Atmaram Yadav, co-accused Ashok Yadav caused firearm injury in the abdomen of Rato Devi (Bhabho of informant), who succumbed to her injury. Allegation against these petitioners is that they also made Patna High Court Cr.Misc. No.67275 of 2018(2) dt.22-11-2018 2/2 indiscriminate firing, wherein horse of informant sustained firearm injury.
Learned counsel for the petitioners has submitted that other accused persons with similar allegation have already been granted bail by a Co-ordinate Bench of this Court in Cr. Misc. No. 42809/2018 dated 19.07.2018.
Petitioners have clean antecedent. They are in custody since 14.08.2018.
Considering the aforesaid facts and circumstances, prayer of the petitioners for grant of bail is allowed. Let the petitioners, above named, 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 Smt. Akita Jaiswal, Judicial Magistrate 1st Class, Khagaria in connection with Khagaria (Muffasil) P.S. Case No. 207/2018, subject to the conditions that both the bailors shall be the close relative of the petitioners.
(Sanjay Priya, J) rakhi/-
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