Patna High Court - Orders
Paras Yadav & Ors vs The State Of Bihar on 9 August, 2018
Author: Sanjay Priya
Bench: Sanjay Priya
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.43232 of 2018
Arising Out of PS.Case No. -162 Year- 2018 Thana -SABAUR District- BHAGALPUR
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1. Paras Yadav, S/o Mahendra Yadav,
2. Jugal Yadav S/o Late Sheetal Yadav,
3. Mangal Yadav S/o Radhey Yadav @ Radhe Yadav,
4. Radhe Yadav @ Radhey Yadav S/o Khoni Yadav,
5. Rudal Yadav S/o Late Sheetal Yadav,
6. Laxman Yadav S/o Baleshwar Yadav, All are R/o Vill.- Salpur , P.S.-
Goradih, District- Bhagalpur.
7. Anil Yadav S/o Jhabban Yadav, R/o Vill.- Ali Nagar, P.S.- Sabour,
District- Bhagalpur.
.... .... Petitioner/s
Versus
1. The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Ranjan Kumar Jha
For the Opposite Party/s : Mr. Sri Zainul Abedin
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CORAM: HONOURABLE MR. JUSTICE SANJAY PRIYA
ORAL ORDER
3 09-08-2018Heard learned counsel for the petitioners as well as the State.
The petitioners apprehend their arrest in Sabour P.S. Case No. 162/2018, instituted for the offences punishable under Sections 147, 149, 323, 427, 436, 307, 504 and 506 of the Indian Penal Code.
Learned counsel for the petitioners has submitted that in the written report, there is specific allegation of setting fire to the house of informant against co-accused Karu Yadav. There is no allegation of any specific overt act against these petitioners. Patna High Court Cr.M isc. No.43232 of 2018 (3) dt.09-08-2018 2/2
Considering the facts and circumstances of the case, the prayer for anticipatory bail of the petitioners is allowed. In the event of surrender/arrest of the petitioners, named above, within six weeks from today, in connection with Sabour P.S. Case No. 162/2018, they shall be released on anticipatory bail 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 A.C.J.M. Xth, Bhagalpur, subject to the conditions as laid down under Section 438(2) of the Cr.P.C. with further conditions (1) bailors should be local having sufficient immovable property within the jurisdiction of the court concerned, (2) petitioners shall cooperate in the trial and shall be present on each and every date fixed by the court and absence on two consecutive dates without proper and reasonable reason will automatically cancel bail bond of the petitioners and (3) if petitioners tamper with the evidence or the witnesses of the case, in that case, prosecution will be at liberty to move for cancellation of bail of the petitioners.
(Sanjay Priya, J.)
Rakhi
U T