Benktesh Sharma @ Hakhanu @ Khakhnu vs The State Of Bihar on 29 June, 2018

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Patna High Court - Orders

Benktesh Sharma @ Hakhanu @ Khakhnu vs The State Of Bihar on 29 June, 2018

Bench: Vinod Kumar Sinha

                 IN THE HIGH COURT OF JUDICATURE AT PATNA

                                   Criminal Miscellaneous No.38392 of 2018
                        Arising Out of PS.Case No. -118 Year- 2017 Thana -GOH District- AURANGABAD
                 ======================================================
                 BENKTESH SHARMA @ HAKHANU @ KHAKHNU
                                                                     .... .... Petitioner
                                              Versus
                 The State of Bihar
                                                                .... .... Opposite Party
                 ======================================================
                 Appearance :
                 For the Petitioner/s     : Mr. Ashok Kumar Singh, Advocate
                 For the Opposite Party/s : Mr. Dashrath Mehta, APP
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE VINOD KUMAR SINHA
                 ORAL ORDER

2   29-06-2018

Heard learned counsel for the petitioner and leaned Additional Public Prosecutor of the State.

The petitioner is apprehending his arrest in connection with Goh P.S.Case No. 118 of 2017, registered for offences punishable under Sections 341, 323, 307, 504 and 34 of the Indian Penal Code.

The allegation against the petitioner is to assault of the informant by iron rod, causing injury on the head of the informant.

Submission of the learned counsel for the petitioner is that there is a case and counter case and injury is simple in nature.

Learned Additional Public Prosecutor opposes the prayer of bail.

Having heard both sides and in view of the facts Patna High Court Cr.M isc. No.38392 of 2018 (2) dt.29-06-2018 2/2 and circumstances, as discussed above, let the petitioner, above named, in the event of his arrest or surrender before the Court below within a period of six weeks from the date of the order, be released on anticipatory bail on furnishing bail bonds of Rs. 25,000/- (Twenty five thousand) with two sureties of the like amount each in connection with Goh P.S.Case No. 118 of 2017 to the satisfaction of learned Sub Divisional Judicial Magistrate, Daudnagar, subject to the conditions laid down under Section 438 ( 2) Cr.P.C. with other that bailors should be local having sufficient immovable property within the jurisdiction of the Court concerned and petitioner shall cooperate in the investigation and shall be present before the police as and when required, otherwise prosecution is at liberty to move for cancellation of his bail bonds.

(Vinod Kumar Sinha, J) Sudha/-

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Patna High Court - Orders