Patna High Court - Orders
Balmat Yadav vs The State Of Bihar on 8 September, 2022
Author: Anjani Kumar Sharan
Bench: Anjani Kumar Sharan
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.29799 of 2022
Arising Out of PS. Case No.-376 Year-2021 Thana- CHANDI District- Nalanda
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1. Balmat Yadav Son Of Bhageru Yadav R/O- Village- Paharpur, P.S.- Chandi,
Dist.- Nalanda
2. Mintu Devi Wife Of Balmat Yadav R/O- Village- Paharpur, P.S.- Chandi,
Dist.- Nalanda
... ... Petitioner/s
Versus
The State Of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Ashok Kumar
For the Opposite Party/s : Mr.Ganesh Prasad Singh
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CORAM: HONOURABLE MR. JUSTICE ANJANI KUMAR SHARAN
ORAL ORDER
2 08-09-2022Heard learned counsel for the petitioners and learned Additional Public Prosecutor for the State.
Learned counsel for the petitioners undertakes to remove the defects within three weeks. In the eventuality of non-removal of defects within undertaken period, the office will place the matter before the Bench.
The petitioners are apprehending their arrest in a case registered for the offence punishable under Sections 302, 201 and 34 of the Indian Penal Code.
Petitioners are said to have killed the daughter of the informant and disappeared her dead body.
Learned counsel for the petitioners submits that Patna High Court CR. MISC. No.29799 of 2022(2) dt.08-09-2022 2/2 the petitioners are innocent and have been falsely implicated in this case. He submits that petitioners are the in law of the deceased and husband of the deceased is already in judicial custody. He further submits that petitioners have no criminal antecedent as stated in para-3 of this application.
Learned APP for the State opposes the prayer for bail.
Considering the facts and circumstances of the case and the fact that there is no eye witness in the present case, let the above named petitioners in the event of their arrest or surrender before the learned Court below within a period of six weeks from today, be enlarged on bail on furnishing bail bond of Rs.25,000/- (Rupees Twenty Five Thousand) each with two sureties of the like amount each to the satisfaction of the learned court below where the case is pending/successor court in connection with Chandi P.S. Case No. 376 of 2021, subject to the condition as laid down under Section 438 (2) of the Cr.P.C.
(Anjani Kumar Sharan, J) Ajay/Devendra/-
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