Patna High Court - Orders
Paras Yadav vs The State Of Bihar on 30 June, 2011
Author: Rajendra Kumar Mishra
Bench: Rajendra Kumar Mishra
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.20385 of 2011
Paras Yadav, son of Shyam Lal Yadav, resident of village-
Nawadih, P.S. Barachatti, District-Gaya..............Petitioner.
Versus
The State Of Bihar..................................Opposite Party.
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For the Petitioner : Mr. S. Jamil Akhtar, Advocate.
For the State : Mr. S. Dayal, A.P.P.
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2. 30.6.2011. Heard both sides.
The petitioner seeks bail in connection with Barachatti P.S. Case No.147, 148, 149, 380, 307 and 427 of the Indian Penal Code , Section 17 of the C.L.A. Act and 3/5 of the Explosive Substance Act..
Learned counsel appearing on behalf of the petitioner submits that the petitioner is not named in the First Information Report and he is in custody since 7.4.2011. It has also been submitted the case has been compromised between the parties. A compromise petition contained in Annexure-'3' to this application has also been brought on record.
The allegation is that on the alleged date of occurrence when the informant was lying in his house after taking meal, his door was knocked by the extremists 100-150 2 in number and they damaged the house of the informant by exploding bombs and snatched Rs.3000/- from his wife.
Considering the facts and the circumstances of the case, the petitioner, Paras Yadav, is directed to be released on bail on his furnishing bail bond of Rs.10,000/-(Rupees Ten Thousand) with two sureties of the like amount each to the satisfaction of S.D.J.M., Sherghati, Gaya, in connection with Barachatti P.S. Case No.87 of 2005.
(Rajendra Kumar Mishra, J) P.S.