Patna High Court - Orders
Raj Kumar Sharma & Ors. vs The State Of Bihar on 14 January, 2013
Author: Anjana Prakash
Bench: Anjana Prakash
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.578 of 2013
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1. Raj Kumar Sharma, son of late Ganga Sharma
2. Raghav Sharma, son of late Ganga Sharma
3. Madhav Sharma, son of late Ganga Sharma
4. Ramsurat Sharma, son of late Kanhaiya Sharma
All resident of village Baswaria, P.S. Bettiah Town, Distt. West
Champaran.
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Sanjeev Kr. No. 2, Adv.
For the State : Mr. Madan Kumar, A.P.P.
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CORAM: HONOURABLE JUSTICE SMT. ANJANA PRAKASH
ORAL ORDER
2. 14.01.2013Heard learned counsel for the Petitioners and the State.
The Petitioners seek anticipatory bail in a case instituted for the offence under Sections 341, 323, 387, 379, 507 and 34 of the Indian Penal Code.
Considering the nature of allegations, I am not inclined to extend the privilege of anticipatory bail to the Petitioners.
The prayer for anticipatory bail is rejected.
(Anjana Prakash, J.) S.Ali