Patna High Court - Orders
Ramanand Paswan & Ors. vs The State Of Bihar on 23 November, 2011
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.38917 of 2011
Ramanand Paswan & Ors.
Versus
The State Of Bihar
2. 23.11.2011. Heard learned counsels for the petitioners and the State.
The petitioners are apprehending their arrest in a case registered under Sections 147, 341, 342, 323, 379, 507, 506 of the Indian Penal Code and Section ¾ of the Prohibition of Witch (Daain)Practices Act, 1991.
The accusation is of causing simple injury.
It is submitted by learned counsel for the petitioners that the impugned order reflects that accusation under Section 379 of the I.P.C. has been found false.
Considering the general nature of accusation and since no serious injury has been caused, let the petitioners, Ramanand Paswan, Dharichchan Paswan @ Dharikisan Paswan, Ajay Paswan, Sanjay Paswan, Horil Paswan and Anarsi Paswan, be released on bail in the event of arrest or surrender before the learned court below within a period of twelve weeks from today in 2 connection with Turkaulia P.S. Case No. 469 of 2010 on furnishing bail bond of Rs.10,000/-(Ten Thousand) each with two sureties of the like amount each to the satisfaction of the learned C.J.M. Motihari, subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.
U. K. ( Dinesh Kumar Singh, J)