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Patna High Court - Orders

Ram Ratan Bhar vs The State Of Bihar on 10 February, 2017

Author: Arun Kumar

Bench: Arun Kumar

                    IN THE HIGH COURT OF JUDICATURE AT PATNA
                                   Criminal Miscellaneous No.6542 of 2017
                     Arising Out of PS.Case No. -316 Year- 2016 Thana -BUXAR MUFFSIL District- BUXAR
                 ======================================================
                 Ram Ratan Bhar, Son of Keshav Bhar, resident of Village- Unvas, Police
                 Station- Itadhi in the District of Buxar.

                                                                                .... ....   Petitioner/s
                                                        Versus
                 The State of Bihar.

                                                             .... .... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     : Mr. Sushant Kumar
                 For the Opposite Party/s : Mr. Uma Shankar Prasad Singh
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE ARUN KUMAR
                 ORAL ORDER

2   10-02-2017

Heard learned counsel for the petitioner and the State.

The petitioner apprehends his arrest in connection with Buxar (Muffasil) P.S. Case No. 316 of 2016 registered under Sections 341, 324, 504, 307/34 of the Indian Penal Code.

Allegation, in brief, is that the petitioner- brother-in- law of the informant stopped the informant while he was coming to home and took knife caused injury in the hand of the informant.

It is submitted that due to some matrimonial dispute between the petitioner and his wife, this false allegation was levelled and the injury is simple in nature as is reflected from the impugned order of the learned sessions Judge and this petitioner has got no criminal antecedent.

Considering the aforesaid facts and circumstances, in the event of arrest/surrender within four weeks from the date of receipt of this order to the concerned court, let the petitioner, namely, Ram Ratan Bhar be released on bail on furnishing bail bond of Rs.10,000/- (ten thousand) each with two sureties of the like amount to the satisfaction of Additional Chief Judicial Patna High Court Cr.Misc. No.6542 of 2017 (2) dt.10-02-2017 2/2 Magistrate-V, Buxar, in connection with Buxar (M) P.S. Case No. 316 of 2016, , subject to the conditions as laid down under Section 438(2) of the Cr.P.C.

(Arun Kumar, J) BTiwary/-

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