Patna High Court - Orders
Sujeet Kumar @ Sujeet Yadav & Ors vs The State Of Bihar on 15 December, 2014
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.43960 of 2014
Arising Out of PS.Case No. -115 Year- 2013 Thana -KHIJARSARAI District- GAYA
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1. Sujeet Kumar @ Sujeet Yadav, son of Pokhi Yadav
2. Pokhi Yadav son of Shiva Yadav
3. Service Yadav son of Shiva Yadav @ Thita Yadav
All are resident of Vill . Khudai Tola Baijna, P.S. Khizar Sarai, Distt. Gaya
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Shiv Kumar Dwivedy, Advocate
For the Opposite Party/s : Mr. Dashrath Mehta (APP)
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CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR SINGH
ORAL ORDER
2 15-12-2014Heard learned counsels for the petitioners and the State.
The petitioners are apprehending arrest in a case registered for the offences punishable under Sections 447, 341, 323, 324, 307, 504/34 of the Indian Penal Code.
The accusation against the petitioners is of assaulting the informant whereas accused Kailu Yadav caused fracture injury to the mother of the informant.
It is submitted by learned counsel for the petitioners Patna High Court Cr.Misc. No.43960 of 2014 (2) dt.15-12-2014 2/2 that the omnibus and general accusation has been levelled in the background of serious land dispute when the informant has retracted from his initial version.
Considering the aforesaid facts, let the above named petitioners be released on anticipatory bail in the event of arrest or surrender before the learned Court below within a period of twelve weeks from today on furnishing bail bond of Rs.10,000/- (ten thousand) each with two sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate, Gaya in connection with Khizar Sarai P.S. Case No. 115 of 2013 subject to the conditions as laid down under Section 438(2) Cr.P.C.
(Dinesh Kumar Singh, J) Sunil/-
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