Patna High Court - Orders
Ram Kripal Yadav vs The State Of Bihar on 11 February, 2025
Author: Nawneet Kumar Pandey
Bench: Nawneet Kumar Pandey
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.69326 of 2024
Arising Out of PS. Case No.-67 Year-2021 Thana- NARDIGANJ District- Nawada
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Ram Kripal Yadav Son of Late Ram Prasad Yadav R/O Village - Selra, PS
-Jaynagar District- Madhubani A/P -Sub Inspetor of Police cum SHO
Nardiganj, PS -Nardiganj District -Nawada
... ... Petitioner/s
Versus
The State of Bihar bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Ravi Prakash, Adv.
For the Opposite Party/s : Mr. Shailendra Kumar, APP
For Informant : Mr. Sidhendra Narayan Singh, Adv.
Kumar Lalit, Adv.
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CORAM: HONOURABLE MR. JUSTICE NAWNEET KUMAR
PANDEY
ORAL ORDER
3 11-02-2025Heard learned counsel for the petitioner and learned APP for the State.
2. The petitioner seeks bail in Nardiganj P.S. Case No. 67 of 2021 registered for the offence punishable under Sections- 341, 323, 354, 379, 504, 427 of the Indian Penal Code.
3. As per allegation in the FIR, while informant was returning after offering prayer in Pahadi Mandir, his vehicle turned turtle and fell into a ditch but neither his mother nor the driver have received any injury. In the meantime, co-accused Ram Kripal Yadav (the then S.H.O.) asked them to bring the vehicle in police station or give him bribe of Rs. 10,000/- to Patna High Court CR. MISC. No.69326 of 2024(3) dt.11-02-2025 2/3 settle the matter. On denial made by the informant, police officials threatened to implicate him in a false case and thereafter, on 5.8.2020 Nardiganj P.S. Case No. 175 of 2020 was registered with false injury report of Primary Health Center, Nardiganj. Then, the informant made several complaints to the higher police officials, District Magistrate as well as CMO, Nawada. On 11.08.2020, accused-petitioner, Ram Kripal Yadav (the then S.H.O.) along with other police personnel including the petitioner forcibly entered into the house of the informant and ransacked the entire house and damaged valuable articles. They assaulted mercilessly to him and his father. Specific allegation against the petitioner is of assaulting the informant with lathi and butt of the pistol. Thereafter, the police officials brought the informant to the police station and all the accused persons including the petitioner also assaulted the informant there brutally and snatched his ATM Card and cash of Rs. 76,000/
4. It has been submitted on behalf of the petitioner that the petitioner is under custody for more than six months.
5. Learned APP has opposed the prayer for bail.
6. Considering the aforesaid facts and circumstances, let the petitioner named above, be released on bail on furnishing Patna High Court CR. MISC. No.69326 of 2024(3) dt.11-02-2025 3/3 bail bond of Rs. 10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of learned Judicial Magistrate-Ist Class, Nawada in connection with Nardiganj P.S. Case No. 67 of 2021 with condition that the petitioner shall cooperate with the trial of the case and make himself available as and when required by the court.
7. The petitioner is directed to remain physically present on each and every date till framing of the charge.
(Nawneet Kumar Pandey, J) A.K.V.//-
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