Patna High Court - Orders
Guddu Singh vs The State Of Bihar on 24 November, 2014
Author: Ashwani Kumar Singh
Bench: Ashwani Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.42308 of 2014
Arising Out of PS.Case No. -232 Year- 2014 Thana -UDWANTNAGAR District- BHOJPUR
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Guddu Singh Son of Krishna Singh @ Indradeo Singh Resident of Village -
Udwant Nagar P.S . - Udwant Nagar Distt - Bhojpur
.... .... Petitioner
Versus
The State of Bihar .... .... Opposite Party
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Appearance :
For the Petitioner : Mr. Prabhat Kumar Singh, Advocate
For the Opposite Party : Mr. Harendra Pd., APP
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CORAM: HONOURABLE MR. JUSTICE ASHWANI KUMAR SINGH
ORAL ORDER
2 24-11-2014Heard learned counsel for the petitioner and learned counsel for the State.
The petitioner seeks bail in Udwant Nagar P.S. Case No. 232 of 2014 registered for the offences punishable under Sections 341, 323, 504, 506, 307, 387 and 379 of the Indian Penal Code.
It has been contended that no such occurrence, as alleged, ever took place and the petitioner has been falsely implicated in the case due to political rivalry. The informant and the petitioner are co-villagers and they are known to each other by face and by name and on such a background, the allegation of demand of rangdari etc. is highly improbable.
It has further been contended that the offence under Section 307 of the Indian Penal Code is not made out as no firing had ever taken place.
Learned counsel for the State has opposed the prayer for bail.
Be that as it may, having regard to the facts and circumstances of the case, the petitioner is directed to be released Patna High Court Cr.Misc. No.42308 of 2014 (2) dt.24-11-2014 2/2 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 Chief Judicial Magistrate, Bhojpur at Ara in connection with Udwant Nagar P.S. Case No. 232 of 2014.
(Ashwani Kumar Singh, J) Pawan/-
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