Umesh Pandey vs The State Of Bihar on 2 June, 2015

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Patna High Court - Orders

Umesh Pandey vs The State Of Bihar on 2 June, 2015

Bench: Amaresh Kumar Lal

                    IN THE HIGH COURT OF JUDICATURE AT PATNA
                                   Criminal Miscellaneous No.15167 of 2015
                   Arising Out of PS.Case No. -15 Year- 2015 Thana -LALGANJ District- VAISHALI(HAJIPUR)
                 ======================================================
                 1. Umesh Pandey Son of Late Jagdish Pandey Resident of village - Sirsa,
                 Vira, P.S. Lalganj, District - Vaishali

                                                                                 .... ....   Petitioner/s
                                                        Versus
                 1. The State of Bihar

                                                                .... .... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :   Mr. Subodh Prasad
                 For the Opposite Party/s   : Mr. Ajit Kumar(App)
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE AMARESH KUMAR
                 LAL
                 ORAL ORDER

3   02-06-2015

Heard the learned counsel for the petitioner and the learned A.P.P. for the State.

The petitioner seeks bail in Lalganj P.S.Case No. 15 of 2015 registered for the offence punishable under Sections 147, 148, 323,324,307, 447,379,504,506 of the Indian Penal Code.

The allegation against the petitioner is that he assaulted the husband of the informant with hammer and rod on his head causing fracture injury on his right leg and hands. It is also alleged that the petitioner assaulted the informant with rod causing grievous injury to her.

It is submitted that the petitioner and the husband of the informant are own brothers and there has been land dispute between both the parties. There has been fight between both the Patna High Court Cr.Misc. No.15167 of 2015 (3) dt.02-06-2015 2/3 sides and the wife of the petitioner has also lodged complaint case no. 164 of 2015 for the offence punishable under section 307, 323, 324 of the Indian Penal Code. The petitioner has no criminal antecedent and he is in jail custody since 16.01.2015.

Considering the facts and circumstances of this case, the above-named petitioner is directed to be released on bail on furnishing bail bonds of Rs.10,000/- with two sureties of the like amount each to the satisfaction of Chief Judicial Magistrate Vaishali at Hajipur in Lalganj P.S. Case No. 15 of 2015 with the following conditions :

1. One of the bailors will be the close relative of the petitioner.

2. The petitioner will not indulge in similar or in any other offence.

3. The petitioner will be well represented in the court.

4. In case of absence for two consecutive dates or in violation of the terms of the bail, his bail bond will be liable to be cancelled by the court concerned.

(Amaresh Kumar Lal, J) Patna High Court Cr.Misc. No.15167 of 2015 (3) dt.02-06-2015 3/3 Namita/-

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Patna High Court - Orders