Mahendar Yadav @ Mahendra Singh Yadav & ... vs The State Of Bihar on 6 April, 2011

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Patna High Court - Orders

Mahendar Yadav @ Mahendra Singh Yadav & ... vs The State Of Bihar on 6 April, 2011

Bench: Dinesh Kumar Singh

                 IN THE HIGH COURT OF JUDICATURE AT PATNA
                              Cr.Misc. No.10787 of 2011
              MAHENDAR YADAV @ MAHENDRA SINGH YADAV & ORS.
                                          Versus
                                THE STATE OF BIHAR
                                        -----------

02.   06.04.2011

The petitioners are apprehending their arrest in a case registered under Sections 323, 504, 427, 380, 147 & 148 of the I.P.C. and Section 3(x) of S.C./S.T. Prevention of Atrocities Act.

It is alleged against the petitioners to have abused and threatened to set on fire the house of the informant and took away bag containing Rs.3,000/-. It appears from the impugned order that proceeding under Section 107 Cr.P.C. was initiated against the informant. Informant himself stated that the genesis of occurrence is for vacating the place occupied by the informant.

Considering the aforesaid facts, let the petitioners namely, Mahendar Yadav @ Mahendra Singh Yadav, Surajmal Yadav @ Surajmal Kumar, Satyendra Mishra, nathuni Rawani @ Nathun Singh, Vikash Kumar and Lalu Kumar, in the event of their arrest or surrender before the Court-below within a period of 12 weeks from today, be released on 2 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 Chief Judicial Magistrate, Daudnagar, Aurangabad in connection with Obra P.S. Case No. 90 of 2010 subject to condition laid down under Section 438 (2) of the Cr.P.C.

( Dinesh Kumar Singh, J.) Mkr.

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Patna High Court - Orders