Patna High Court - Orders
Rajdeo Mahto & Anr vs State Of Bihar on 12 September, 2008
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.33196 of 2008
RAJDEO MAHTO & ANR
Versus
STATE OF BIHAR
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2. 12.9.2008. Heard learned counsel for the petitioners and the State.
The petitioners are alleged to have assaulted the husband of the informant entering into the house in the dead of night.
Learned counsel for the petitioners submits that the statement of the injured was recorded by the police but he has not disclosed the name of the assailants. It has also been stated that the petitioners have no criminal antecedent.
Considering the facts, the prayer for grant of anticipatory bail is allowed. The petitioners, Rajdeo Mahto and Satyendra Mahto are directed to surrender before Chief Judicial Magistrate, Gaya, within a period of four weeks from today and on their so surrendering they shall be released on bail on furnishing bail bond of Rs.10,000/- each with two sureties of the like amount each to the satisfaction of Chief Judicial Magistrate, Gaya, in connection with Paraiya P.S.Case No.33 of 2008 corresponding to G.R. No.1357 of 2008 subject to the conditions as laid down under section 438(2) Cr.P.C.
Md.S. (Mridula Mishra,J.)