Patna High Court - Orders
Nirmal Mahaldar & Ors vs The State Of Bihar on 21 February, 2017
Author: Sanjay Priya
Bench: Sanjay Priya
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.7056 of 2017
Arising Out of PS.Case No. -38 Year- 2016 Thana -SARSI District- PURNIA
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1. Nirmal Mahaldar son of Biran Mahaldar
2. Sunil Mahaldar son of Bhusan Mahaldar
3. Laddu Mahaldar son of Moli Mahaldar
4. Anil Mahaldar son of Bhusan Mahaldar
5. Vijay Mahaldar son of Bhola Mahaldar
6. Saimul Mahaldar son of Ramedeo Mahaldar
7. Sambhu Mahaldar son of Ramedeo Mahaldar
8. Wakil Mahaldar son of Lowin Mahaldar
9. Santosh Mahaldar son of Ramchandra Mahaldar All residents of Godhi
Tola, P.S. Sarsi, District - Purnia.
.... .... Petitioner/s
Versus
The State of Bihar.
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.
For the Opposite Party/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE SANJAY PRIYA
ORAL ORDER
2 21-02-2017Heard learned counsel for the petitioners and learned counsel for the State.
Petitioners apprehend their arrest in connection with Sarsi P.S. Case No. 38 of 2016 registered under Sections 147,148,149,341,323,307,353,186,171(F) of the Indian Penal Code.
As per written report, the villagers had blocked the road near Parasmani village and when the police party went to clear the road, they were obstructed by the mob. The Choukidar of the locality has identified the FIR named accused persons including Patna High Court Cr.Misc. No.7056 of 2017 (2) dt.21-02-2017 2/2 these petitioners.
Learned counsel for the petitioners submits that there is general and omnibus allegation against the petitioners. They have clean antecedent.
Considering the facts and circumstances of the case, the petitioners, above named, in the event of arrest or surrender within period of four weeks from today, is directed to be released on bail on furnishing bail bonds of Rs. 10,000/- (ten thousand) each with two sureties of the like amount each to the satisfaction of Judicial Magistrate 1st, Purnia in connection with Sarsi P.S. Case No. 38 of 2016 subject to the conditions as laid down under section 438(2) of the Code of Criminal Procedure.
(Sanjay Priya, J) Prakash/-
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