Patna High Court - Orders
Lalit Kumar Choudhary vs The State Of Bihar on 18 February, 2013
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.46650 of 2012
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Sushant Yadav S/O Sri Bharat Yadav R/O Village - Chukti, Police Station -
Mansi, District - Khagaria.
.... .... Petitioner.
Versus
The State Of Bihar
.... .... Opposite Party.
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with
Criminal Miscellaneous No.47476 of 2012
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1. Abhay Kumar Avinash S/O Nandeswari Prasad Yadav Resident Of
Village Saidpur P.S. Mansi District Khagaria.
2. Md. Wasi Alam @ Wasi Ahmad S/O Md. Afikuddin Resident of Village
Saidpur P.S. Mansi District Khagaria.
.... .... Petitioners.
Versus
The State Of Bihar
.... .... Opposite Party.
======================================================
with
Criminal Miscellaneous No.47522 of 2012
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Lalit Kumar Choudhary Son Of Late Ramanand Choudhary Resident Of
Rahimpur, Police Station Khagaria, District Khagaria.
.... .... Petitioner.
Versus
The State Of Bihar
.... .... Opposite Party.
======================================================
with
Criminal Miscellaneous No.47612 of 2012
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1. Mithilesh Yadav S/O Kamal Kishore Yadav R/O Vill-Thuthi Mohanpur,
P.S.-Chautham, Distt-Khagaria.
2. Karmabir Thakur S/O Bhikhari Thakur R/O Vill-Thuthi Mohanpur, P.S.-
Chautham, Distt-Khagaria.
.... .... Petitioners.
Versus
The State Of Bihar
.... .... Opposite Party.
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2 Patna High Court Cr.Misc. No.46650 of 2012 (4) dt.18-02-2013
2/3
with
Criminal Miscellaneous No.48699 of 2012
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Nandlal Mandal S/O Late Subalal Mandal R/O Village - Thatha, Police
Station - Mansi, District - Khagaria.
.... .... Petitioner.
Versus
The State Of Bihar
.... .... Opposite Party.
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CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
SINGH
ORAL ORDER
4 18-02-2013Heard learned counsels for the petitioners and the State.
The petitioners are apprehending their arrest in a case registered for the offences punishable under Sections 147, 148, 149, 160, 323, 337, 120(B), 307, 353, 379, 427, 435, 436, 332, 504 of the Indian Penal Code, 27 of the Arms Act and ¾ of The Prevention of Damage to Public Property Act.
It is alleged that on the eve of visit of Hon'ble the Chief Minister to Khagaria, 75 named and 500-600 unknown accused persons blocked the road, made protest by raising slogans for demand of providing Indira Awas Scheme, flood reliefs and other reliefs when stones were pelted and firing was resorted to, when the police personnels received injuries, the vehicles were burnt and legal cell of the Collectorate was also set on fire.
It is submitted by learned counsel for the 3 Patna High Court Cr.Misc. No.46650 of 2012 (4) dt.18-02-2013 3/3 petitioners that accusation is omnibus and general against the mob when no injury report has been brought on record and considering the same, other accused person has been granted anticipatory bail by this Court vide Cr. Misc. No. 687 of 2013.
Considering the same, let the petitioners except petitioner no. 2, Md. Wasi Alam @ Wasi Ahamad of Cr. Misc. No. 47476 of 2012 since his anticipatory bail application has already been withdrawn, be released on 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 (Chitragupta Nagar) P.S. Case No. 507 of 2012, G.R. No. 1911 of 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 learned C.J.M. Khagaria, subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.
U.K./- (Dinesh Kumar Singh, J)