Patna High Court - Orders
Bhola Yadav & Anr. vs The State Of Bihar on 4 February, 2013
Author: Akhilesh Chandra
Bench: Akhilesh Chandra
IN THE HIGH COURT OF JUDICATURE AT
PATNA
Criminal Miscellaneous No.43030 of 2012
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1. Bhola Yadav S/O Late Kailash Yadav R/O Village- Pindari, P.S.-
Fatehpur, Dist.- Gaya
2. Satendra Yadav S/O Late Kailash Yadav R/O Village- Pindari, P.S.-
Fatehpur, Dist.- Gaya
.... .... Petitioner/s
Versus
1. The State Of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.
For the Opposite Party/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE AKHILESH CHANDRA
ORAL ORDER
4 04-02-2013Heard learned counsel for the petitioners and learned Additional Public Prosecutor for the State, who is armed with carbon/xerox copy of the case diary.
The petitioners, who are languishing in custody, seeks bail in a case registered under Sections 341, 323, 325, 307 & 507/34 of the Indian Penal Code and under Section 3(i)(x) of the S.C./S.T. Act are the named accused in this case of assault.
Submission is of false implication, case and counter case arising out of petty land dispute and nature of injuries are deemed 2 Patna High Court Cr.Misc. No.43030 of 2012 (4) dt.04-02-2013 2/2 to be simple in nature in absence of any otherwise report. Further none of these petitioners carry criminal antecedent.
If it is so, the petitioners above named are directed to be released on bail on furnishing bail bond of Rs. 10,000/- (Rs. Ten Thousand) each with two sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate, Gaya in connection with Fetehpur P.S. Case No. 108 of 2012 subject to condition to remain physically present before the court below on each and every date till disposal of the case and in case of failure on two consecutive dates without giving any reasonable explanation, the privilege granted shall be deemed to be cancelled.
(Akhilesh Chandra, J) Mkr./-