Patna High Court - Orders
Satish Kumar @ Dablu Yadav vs The State Of Bihar on 7 October, 2015
Author: Anjana Mishra
Bench: Anjana Mishra
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.29709 of 2015
Arising Out of PS.Case No. -125 Year- 2015 Thana -SHEKHPURA District- SEKHPURA
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Satish Kumar @ Dablu Yadav, aged about 36 years, son of Paras Nath
Yadav @ Paro Yadav, resident of Village- Indai, Sheikhpura, P.S.-
Shiekhpura, District- Sheikhpura.
.... .... Petitioner
Versus
The State of Bihar
.... .... Opposite Party
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Appearance :
For the Petitioner/s : Mr. Sudhir Kumar Upadhyay
For the Opposite Party/s : Mr. Ahmad Ali (APP)
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CORAM: HONOURABLE JUSTICE SMT. ANJANA MISHRA
ORAL ORDER
3 07-10-2015Heard learned counsel for the petitioner and learned counsel appearing on behalf of the State.
The petitioner is apprehending his arrest in connection with Sheikhpura P.S.Case No. 125 of 2015 registered under Sections 147, 341, 109, 353 and 506 of the Indian Penal Code.
Learned counsel for the petitioner submits that the sole allegation against the petitioner is while the informant was trying to apprehend the overloaded tractor and the driver, who was trying to run away, the petitioner along with some others helped in effecting his escape. Learned counsel further submits that the name of the petitioner has been roped in for oblique purpose and he has no role to play.
Considering the aforementioned facts and circumstances Patna High Court Cr.Misc. No.29709 of 2015 (3) dt.07-10-2015 2 and that the petitioner has one criminal antecedent of simple nature, let the petitioner, above named, in the event of his arrest/surrender in the court below within a period of four weeks from the date of receipt/production of a copy of this order, be released on bail on furnishing bail bond of Rs.10,000/- (Rupees ten thousand) with two sureties of the like amount each in connection with Sheikhpura P.S.Case No. 125 of 2015 to the satisfaction of the Chief Judicial Magistrate, Sheikhpura, subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.
(Anjana Mishra, J) spal/-
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