Patna High Court - Orders
Narain Poddar & Ors vs The State Of Bihar on 19 October, 2012
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.39941 of 2012
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1. Narain Poddar S/O Late Ragho Poddar R/O Village - Chhoti Ballia
Maulna Chak, P.S. Ballia, District - Begusarai
2. Shambhu Poddar S/O Shri Narain Poddar R/O Village - Chhoti Ballia
Maulna Chak, P.S. Ballia, District - Begusarai
3. Santosh Poddar S/O Shri Narain Poddar R/O Village - Chhoti Ballia
Maulna Chak, P.S. Ballia, District - Begusarai
4. Sikandar Poddar S/O Shri Narain Poddar R/O Village - Chhoti Ballia
Maulna Chak, P.S. Ballia, District - Begusarai
5. Raja Poddar S/O Shri Shambhu Poddar R/O Village - Chhoti Ballia
Maulna Chak, P.S. Ballia, District - Begusarai
.... .... Petitioner/s
Versus
1. The State Of Bihar
.... .... Opposite Party/s
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CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
SINGH
ORAL ORDER
2 19-10-2012Heard learned counsels for the petitioners and the State.
The petitioners are apprehending arrest in a case registered for the offences punishable under Sections 147,148,149,323,324,307,384,386,504 and 506 of the Indian Penal Code.
It is alleged that the petitioners inflicted injury with dagger to the two brothers of the informant when rupees five thousand was also taken from the informant.
It is submitted that the injuries have been found to be simple in nature caused by hard and blunt substance when the petitioners are agnates of the informant and there is counter Patna High Court Cr.Misc. No.39941 of 2012 (2) dt.19-10-2012 2/2 version of the occurrence also.
It is submitted by learned counsel for the informant that injury is serious in nature.
Considering the nature of injury which is not corroborated by the accustion, let the above named petitioners be released on anticipatory bail in the event of arrest or surrender before the learned Court below within a period of twelve weeks from today on furnishing bail bond of Rs. 10,000/- (ten thousand) each with two sureties of the like amount each to the satisfaction of learned CJM, Begusarai in connection with Ballia P.S. Case No. 133 of 2012 subject to the conditions as laid down under Section 438(2) Cr.P.C.
(Dinesh Kumar Singh, J) Anil/-