Patna High Court - Orders
Bibek Kumar @ Vivek Kumar vs The State Of Bihar on 6 July, 2022
Author: Sunil Kumar Panwar
Bench: Sunil Kumar Panwar
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.56998 of 2021
Arising Out of PS. Case No.-205 Year-2021 Thana- BIBHUTIPUR District- Samastipur
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Bibek Kumar @ Vivek Kumar Son Of Dajjo Choudhary R/O Village-
Sonwarchak, Ward No.-15, P.S.- Bibhutipur, District- Samastipur
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Sandip Kumar Gautam, Advocate
For the Opposite Party/s : Mr. Rajendra Nath Jha, APP
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CORAM: HONOURABLE MR. JUSTICE SUNIL KUMAR PANWAR
ORAL ORDER
2 06-07-2022Heard learned counsel for the petitioner and learned APP for the State.
The petitioner is apprehending his arrest in a case registered for the offences punishable under Sections 341, 323, 324, 325, 504, 506, 308, 379 and 147 of the Indian Penal Code.
It is a case of assaulting to the informant's husband by means of brash fighter by the petitioner.
It is submitted by learned counsel for the petitioner that the petitioner has falsely been implicated in this case. He further submits that there are three injuries of swelling on leg wrist and right knee which opined grievous in n ature and the injury report shows that the injuries have not sustained on the vital p art of the body of the victim. He further submits that the injury report is not consonance with the fact of the prosecution case. Patna High Court CR. MISC. No.56998 of 2021(2) dt.06-07-2022 2/2 Petitioner has got clean antecedent.
Learned APP appearing for the State has opposed the prayer for anticipatory bail.
Considering the aforesaid submissions, let the petitioner above named in the event of his arrest or surrender before the court below within a period of four weeks from today, be released on anticipatory bail on furnishing bail bonds of Rs. 10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of learned ACJM-II, Rosera, Samastipur in connection with Bibhutipur P.S. Case No. 205 of 2021, subject to the conditions as laid down under Section 438(2) of the Cr.P.C.
(Sunil Kumar Panwar, J) Brajesh Kumar/-
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