Patna High Court - Orders
Ramesh Sah vs The State Of Bihar on 24 August, 2018
Author: Vinod Kumar Sinha
Bench: Vinod Kumar Sinha
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.48462 of 2018
Arising Out of PS.Case No. -138 Year- 2018 Thana -VAISHALI District- VAISHALI(HAJIPUR)
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Ramesh Sah S/o Sri Mishari Lal Sah, aged about 26 Years, R/o Vill.-
Bhagwatpur, P.S.- Vaishali, District- Vaisali.
.... .... Petitioner
Versus
The State of Bihar
.... .... Opposite Party
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Appearance :
For the Petitioner/s : Mr. Satya Prakash Sinha
For the Opposite Party/s : Mr. Manoj Kumar
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CORAM: HONOURABLE MR. JUSTICE VINOD KUMAR SINHA
ORAL ORDER
2 24-08-2018Heard learned counsel for the petitioner.
Petitioner apprehends his arrest in connection with Vaishali P.S.Case No. 138 of 2018 registered for the offences punishable under Sections 341, 323, 324, 307, 506 and 34 of the Indian Penal Code.
Allegation against the petitioner is of assault by knife on chest of the father and petitioner is said to be his stepson.
Submission of learned counsel for the petitioner is that there is land dispute between the parties and petitioner has falsely been implicated in this case.
Heard learned APP and also, who has opposed the prayer for anticipatory bail.
Having heard both sides and in the facts and Patna High Court Cr.M isc. No.48462 of 2018 (2) dt.24-08-2018 2/2 circumstances, I am not inclined to grant privilege of anticipatory bail to the petitioner, rather petitioner to surrender and make prayer for regular bail, which shall be considered on its own merit, without being prejudiced by this order.
With the above observation, this application is dismissed.
(Vinod Kumar Sinha, J) spal/-
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