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Chutri Yadav And Ors v. The State Of Bihar And Ors

Chutri Yadav And Ors v. The State Of Bihar And Ors

(High Court Of Judicature At Patna)

Criminal Miscellaneous No.22252 of 2015 | 07-07-2015

1. Heard learned counsels for the petitioner and the State.

2. The petitioner is languishing in custody since 23.12.2014 in a case registered for the offences punishable under sections 341, 323, 506, 504, 509, 353, 385, 34 of the Indian Penal Code.

3. It is alleged that the petitioner misbehaved with the school teachers and demanded extortion.

4. It is submitted by learned counsel for the petitioner that the accusation has been levelled only on suspicion though the petitioner is accused in one other case and investigation has already concluded.

5. Considering the aforesaid fact, let the above named petitioner be released on bail, on furnishing bail bond of Rs.10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate, Jamui in connection with Simultalla P.S. Case No.67 of 2014.

Advocate List
  • Mr. Pramod Kumar

  • Mr. A.K. Choudhary (App)

Bench
  • HON'BLE MR. JUSTICE DINESH KUMAR SINGH
Eq Citations
  • LQ
  • LQ/PatHC/2015/2172
Head Note

Criminal Procedure Code, 1973 — S. 439 — Bail — Accused in one other case and investigation already concluded — Accused misbehaved with school teachers and demanded extortion — Accusation levelled only on suspicion — Petitioner released on bail