Ranjeet Yadav & Ors. vs The State Of Bihar on 2 April, 2013

[Cites 9, Cited by 0]

Patna High Court - Orders

Ranjeet Yadav & Ors. vs The State Of Bihar on 2 April, 2013

Bench: Dinesh Kumar Singh

      Patna High Court Cr.M isc. No.5376 of 2013 (2) dt.02-04-2013




                       IN THE HIGH COURT OF JUDICATURE AT PATNA
                                  Criminal Miscellaneous No.5376 of 2013
                   ======================================================
                   1. Ranjeet Yadav S/O Sulen Yadav R/O Vill-Awash Board, P.S.-
                   Khagaria(Muffasil), Distt-Khagaria
                   2. Sulen Yadav S/O Ram Ratan Yadav R/O Vill-Awash Board, P.S.-
                   Khagaria(Muffasil), Distt-Khagaria
                   3. Amarjeet Yadav S/O Sulen Yadav R/O Vill-Awash Board, P.S.-
                   Khagaria(Muffasil), Distt-Khagaria

                                                                      .... ....   Petitioner/s
                                                           Versus
                   1. The State Of Bihar

                                                        .... .... Opposite Party/s
                   ======================================================
                   ======================================================
                   CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
                   SINGH
                   ORAL ORDER

2   02-04-2013

Learned counsel for the petitioners submits that petitioner No.1 has been apprehended. As such, he wants to withdraw this application as against petitioner No. 1.

This application is dismissed as withdrawn as against petitioner No. 1.

Heard learned counsel for the petitioners No. 2 and 3 and the State.

The petitioners No. 2 and 3 are apprehending their arrest in a case registered for offence punishable under Sections 147, 148, 149, 341, 323, 307, 379 of the Indian Penal Code and Section 27 of the Arms Act.

Accusation of causing injury by fire arms to the informant is against SanjeetYadav (non-petitioner) when Ranjit Patna High Court Cr.M isc. No.5376 of 2013 (2) dt.02-04-2013 Yadav caught hold of the informant. Petitioner Amarjeet Yadav took out Rs. 4,000/- from the pocket of the informant though co-accused Mithilesh Yadav attempted to cause injury.

It is submitted by the learned counsel for the petitioners that accusation of causing injury is not against the petitioners when there is counter version of the occurrence also.

Considering the same, let petitioners No.2 and 3 named above 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 in connection with Khagaria (Muffasil) P. S. Case No. 484 of 2012 G.R. No. 1853/2012 on furnishing bail bond of Rs.10,000/-(Ten thousand) each with two sureties of the like amount each to the satisfaction of the C.J.M., Khagaria, subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.

(Dinesh Kumar Singh, J) sudip/-

Unlock Advanced Research with PRISMAI

Patna High Court - Orders