Shibu Quraishi @ Zeeshan Quraishi vs The State Of Bihar on 29 November, 2017

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Patna High Court - Orders

Shibu Quraishi @ Zeeshan Quraishi vs The State Of Bihar on 29 November, 2017

Bench: Rajendra Kumar Mishra

                    IN THE HIGH COURT OF JUDICATURE AT PATNA
                                  Criminal Miscellaneous No.55674 of 2017
                     Arising Out of PS.Case No. -86 Year- 2017 Thana -BIKRAMGANJ District- SASARAM
                                                          (ROHTAS)
                 ======================================================
                 Shibu Quraishi @ Zeeshan Quraishi, Son of Jabbar Quraishi, Resident of
                 Village-Bikramganj, Police Station-Bikramganj, District-Rohtas at Sasaram

                                                                                 .... ....   Petitioner
                                                       Versus
                 The State of Bihar
                                                                .... .... Opposite Party
                 ======================================================
                 Appearance :
                 For the Petitioner/s     : Mr. Raghunandan Kumar Singh
                 For the Opposite Party/s : Smt. Gulnar Begam
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE RAJENDRA KUMAR
                 MISHRA
                 ORAL ORDER

2   29-11-2017

Heard learned counsel for the petitioner and the learned A.P.P. for the State.

The petitioner apprehends his arrest in connection with Bikramganj P.S. Case No. 86 of 2017, registered under Sections 147, 148, 149, 341, 323, 324, 307, 153, 153(A), 295, 295(A), 337, 338, 353, 332, 435, 379, 427 and 120(B) of the Indian Penal Code.

Submission is that while petitioner is named in the F.I.R., but no specific allegation has been leveled against him. Similarly situated co-accused Raju Quraishi @ Rajoo Quaraishi, Sonu Khan @ Sonoo Khan, Jaid Khan @ Bhuar Khan and Asif Khan have been granted privilege of pre-arrest bail on 20.09.2017 vide Criminal Miscellaneous No. 43797 of 2017 by a co-ordinate Patna High Court Cr.M isc. No.55674 of 2017 (2) dt.29-11-2017 2/2 Bench of this Court. The petitioners have no criminal antecedent.

Having considered the facts and the circumstances of the case, let the petitioners, above named, in the event of their arrest or surrender by them within four weeks, be enlarged on bail on their furnishing bail bond of Rs.10,000/-(Rupees Ten Thousand) each with two sureties of the like amount each to the satisfaction of the S.J-1st -cum-Addl. Chief Judicial Magistrate, Rohtas at Sasaram in connection with Bikramganj P.S. Case No. 86 of 2017, subject to the conditions laid down under Section 438(2) Cr.P.C.

(Rajendra Kumar Mishra, J) manish/-

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Patna High Court - Orders