Patna High Court - Orders
Ajit Kumar Singh @ Ajit Kushwaha @ Ajit ... vs The State Of Bihar on 14 February, 2020
Author: Hemant Kumar Srivastava
Bench: Hemant Kumar Srivastava
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.86934 of 2019
Arising Out of PS. Case No.-11 Year-2018 Thana- ARA RAIL P.S. District- Bhojpur
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Ajit Kumar Singh @ Ajit Kushwaha @ Ajit Kushwala, age about 33 years,
male, S/o Anil Kumar Singh R/o village- Uttardaan, Mannu Dehri, P.S.-
Jagdishpur, District- Bhojpur
... ... Petitioner
Versus
The State of Bihar
... ... Opposite Party
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Appearance :
For the Petitioner/s : Mr. Jagjit Roshan
For the Opposite Party/s : Dr. Ajeet Kumar
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CORAM: HONOURABLE MR. JUSTICE HEMANT KUMAR
SRIVASTAVA
ORAL ORDER
2 14-02-2020Heard learned counsel appearing for the petitioner as well as learned Additional Public Prosecutor for the State.
2. Petitioner apprehends his arrest in connection with Ara Rail P. S. Case No.11 of 2018 registered for the offences punishable under Sections 147, 149, 341, 342, 323, 337, 307, 353, 427 of the I.P.C., Sections 147, 174, 145, 153 of the Railway Act and Section 3 of the Public Property Damage Act.
3. Petitioner is named in the first information report and according to the prosecution case, petitioner and more than 500 persons assembled at Railway Platform and interrupted the running of the trains and ransacked the railway properties and when police officials tried to control them, the mob attacked on the police party. The informant claims in his written report that petitioner and two others were leading the mob.
Patna High Court CR. MISC. No.86934 of 2019(2) dt.14-02-2020 2/2
4. Learned counsel appearing for the petitioner submits that petitioner does not have any criminal antecedent and having more or less similar allegation, one co-accused, namely, Dhananjay Singh @ B. K. Singh has already been granted privilege of anticipatory bail by a Co-ordinate Bench of this Court vide order dated 03.06.2019 passed in Cr. Misc. No.35289 of 2019.
5. It is further pointed out by him that some persons were arrested on the spot and they have also been granted privilege of bail by the learned Court below itself.
6. Considering the aforesaid facts and circumstances of the case as well as submissions of the parties, this anticipatory bail petition is allowed and it is ordered that petitioner, in the event of his arrest/ surrender within six weeks from the date of receipt of this order to the Court concerned, shall be released on bail on furnishing bail bonds of Rs.10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of learned Additional Chief Judicial Magistrate, Rail, Bhojpur at Ara in connection with Ara Rail P. S. Case No.11 of 2018, subject to conditions as laid down under Section 438(2) of the Cr.P.C.
(Hemant Kumar Srivastava, J)
vikash
U T