Patna High Court - Orders
Ankur Kumar vs The State Of Bihar on 7 September, 2021
Author: Sudhir Singh
Bench: Sudhir Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.7635 of 2021
Arising Out of PS. Case No.-250 Year-2020 Thana- SAMASTIPUR MUFFASIL District-
Samastipur
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1. ANKUR KUMAR S/O Pappu Rai @ Pappu Ray R/o Village - Hasanpur
Jitwarpur, P.S. - Samastipur Muffasil, District - Samastipur.
2. Sumit Kumar S/O Kishore Rai @ Kishor Rai R/o Village - Hasanpur
Jitwarpur, P.S. - Samastipur Muffasil, District - Samastipur.
3. Sonu Kumar S/o Late Dev Narayan Rai R/o Village - Desua, P.S. -
Ujiyarpur, District - Samastipur.
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Mahendra Pratap
For the Opposite Party/s : Mr.A.G.
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CORAM: HONOURABLE MR. JUSTICE SUDHIR SINGH
ORAL ORDER
2 07-09-2021Heard learned counsel for the petitioners and the State through virtual mode.
Learned counsel for the petitioners is directed to remove the defect(s), as pointed out by the office, within a period of four weeks after restoration of normalcy.
The petitioners are apprehending their arrest in Samastipur Muffasil P.S. Case No. 250 of 2020 registered under Sections 341, 323, 307, 504, 506/34 of the Indian Penal Code and 27 of the Arms Act.
Allegedly, the petitioners along with others made firing upon the informant.
Patna High Court CR. MISC. No.7635 of 2021(2) dt.07-09-2021 2/3 It has been submitted on behalf of the petitioners that the petitioner No. 3 has got no criminal antecedent. There is no allegation of tampering of witnesses alleged against the petitioners. The petitioners have been falsely implicated in the present case. General and omnibus allegation has been made against the petitioners. No specific overt act is alleged against the petitioners. Eight known and 3-7 unknown persons have been made accused in the FIR.
On behalf of the State, it is submitted that the petitioners are named in the Complaint Case/F.I.R.
Considering the aforesaid facts and circumstances of the case, let the petitioners, above named, in the event of arrest or surrender before the learned court below within a period of twelve weeks from today, be released on anticipatory bail on their personal bond to the satisfaction of learned Additional Chief Judicial Magistrate-II, Samastipur in connection with Samastipur Muffasil P.S. Case No. 250 of 2020 subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.
Once the normalcy is restored, the petitioners shall furnish bail bonds of Rs. 10,000/- (Rupees ten thousand) with two sureties of the like amount each within a period of eight Patna High Court CR. MISC. No.7635 of 2021(2) dt.07-09-2021 3/3 weeks to the satisfaction of the court concerned in connection with the aforesaid case.
(Sudhir Singh, J) A.K.V.//-
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