Patna High Court - Orders
Krishna Murari Yadav vs The State Of Bihar on 22 June, 2011
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.19254 of 2011
KRISHNA MURARI YADAV, son of Narayan Yadav, resident of village-
Katarkia, P. S. Muffasil, District- Munger... Petitioner.
Versus
THE STATE OF BIHAR
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2. 22.06.2011This is an application for grant of anticipatory bail to the accused - petitioner, Krishna Murari Yadav, in Mufassil P. S. Case No. 77/11 for the offence punishable under Sections 147, 148, 149, 447, 341, 323, 325, 307, 365, 506 IPC and 27 of Arms Act.
Heard learned counsel for the petitioner and learned counsel for the State.
It is submitted that the informant and the petitioner are neighbour and agnates and there is a land dispute between both the parties. The petitioner has contested the post of Member of Zila Parishad and has also been elected. He is also a candidate of Chairman of Zila Parishad. The election is scheduled to be held on 30.6.2011 and the oath ceremony of Member of Zila Parishad is scheduled to be held on 28.6.2011. It is further submitted that the injuries found on the person of the victim are simple in nature.
Learned counsel for the State could not 2 controvert the contention of the learned counsel for the petitioner while opposing the prayer.
Considering the facts and circumstances of this case, the abovenamed petitioner is directed to surrender before the court below and pray for bail, In that event, the petitioner will be released on bail till 4th July 2011 on furnishing bail bond of Rs.7000/-(Seven thousand only) with two sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate, Munger in connection with Mufassil P. S. Case No. 77/11, subject to the conditions as laid down under Section 438(2) Cr.P.C with further condition that in the meantime, the petitioner will not indulge himself in similar or any other offence.
On 4th July 2011, the petitioner will make prayer for bail before the learned Magistrate who will consider the same on its own merit.
This application is, accordingly, disposed of.
kanchan ( Amaresh Kumar Lal, J.)