Bimal Kumar Sonar @ Bimal Sonar @ Bimal ... vs The State Of Bihar on 21 August, 2015

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Patna High Court - Orders

Bimal Kumar Sonar @ Bimal Sonar @ Bimal ... vs The State Of Bihar on 21 August, 2015

Bench: Dinesh Kumar Singh

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                                     Criminal Miscellaneous No.36037 of 2015
                           Arising Out of PS.Case No. -164 Year- 2014 Thana -SAHAR District- BHOJPUR
                   ======================================================
                   1. Bimal Kumar Sonar @ Bimal Sonar @ Bimal Kumar S/o Uma Shankar
                      Sonar
                   2. Madhu Kumar Keshri @ Madhu Keshri S/o Dwarika Keshri
                      Both R/o village - Sahar, P.S. Sahar, District - Bhojpur
                                                                             .... .... Petitioner/s
                                                      Versus
                   The State of Bihar
                                                                        .... .... Opposite Party/s
                   ======================================================
                   Appearance :
                   For the Petitioner/s     :   Mr. Ravindra Kumar
                   For the Opposite Party/s   : Mr. Anil Kr. Singh(App)
                   ======================================================
                   CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
                   SINGH
                   ORAL ORDER

02/   21-08-2015

Heard 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, 307, 353, 353A, 333, 338, 295A, 153, 153A, 435, 337, 379, 427, 506 and 504 of the Indian Penal Code.

The prosecution case is that 200 persons were going to immerse the Idol of Goddess Laxmi when the procession diverted the route and tried to proceed through Muslim area. On protest being made by Muslim community the police tried to pacify the issue when the stones were pelted from both side as a result the mob became violent and ransacked the Patna High Court Cr.Misc. No.36037 of 2015 (2) dt.21-08-2015 2/2 shops and tried to put them on fire.

It is submitted by learned counsel for the petitioners that the accusation is against the mob and none received any substantial injury.

A statement has been made in paragraph 3 of the petition that the petitioners have no criminal antecedent.

Considering the accusation against the mob, let the above named petitioners be released on anticipatory bail in the event of their arrest or surrender before the learned court below within a period of twelve weeks from today, on furnishing bail bonds of Rs.10,000/- (Ten thousand) each with two sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate, Bhojpur at Ara in connection with Sahar P.S. Case No. 164 of 2014, subject to the conditions as laid down under Section 438(2) of the Cr.P.C.

(Dinesh Kumar Singh, J) DKS/-

U           T

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Patna High Court - Orders