Patna High Court - Orders
Md. Tabrej vs The State Of Bihar on 6 March, 2020
Author: Vikash Jain
Bench: Vikash Jain
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.75607 of 2019
Arising Out of PS. Case No.-338 Year-2019 Thana- KRITYANAND NAGAR District-
Purnia
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1. MD. TABREJ Son of Sheikh Imamuddin Resident of Mohalla -
Mohammadpur, P.S.- K. Nagar, Distt - Purnea.
2. Md. Rustam Son of Sheikh Imamuddin Resident of Mohalla -
Mohammadpur, P.S.- K. Nagar, Distt - Purnea.
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Md. Hussain
For the Opposite Party/s : Mr.Binod Kumar
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CORAM: HONOURABLE MR. JUSTICE VIKASH JAIN
ORAL ORDER
3 06-03-2020Heard learned counsel for the petitioners and learned APP for the State.
2. The petitioners apprehend their arrest for the offences alleged under Sections 341, 323, 325, 307, 379, 504/34 of the Indian Penal Code registered in connection with K. Nagar (Champa Nagar) P.S. Case No. 338 of 2019.
3. At the very outset, learned counsel for the petitioners fairly submits that the petitioners are on police bail.
4. In that view of the matter and having regard to the decision of the Hon'ble Division Bench in the case of Bishundeo Sahu vs. The State of Bihar and Others, 2011(1) PLJR 731, the present anticipatory bail petition held to be not maintainable.
5. Let the petitioner surrender before the Court of learned CJM, Patna High Court CR. MISC. No.75607 of 2019(3) dt.06-03-2020 2/2 Purnea in connection with K. Nagar (Champa Nagar) P.S. Case No. 338 of 2019.
6. The petition stands disposed of.
(Vikash Jain, J) Chandran/-
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