Patna High Court - Orders
Arjun Yadav @ Arjun Prasad Singh vs The State Of Bihar on 9 October, 2012
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
Patna High Court Cr.Misc. No.38416 of 2012 (2) dt.09-10-2012
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.38416 of 2012
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Arjun Yadav @ Arjun Prasad Singh
.... .... Petitioner/s
Versus
The State Of Bihar
.... .... Opposite Party/s
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CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
SINGH
ORAL ORDER
2 09-10-2012Heard learned counsels for the petitioner and the State.
The petitioner is apprehending arrest in a case registered for the offences punishable under Sections 147,148,149,341,323,337,338,427,435,350,504,506,307 and 120B of the Indian Penal Code, sections 25(1-b) A and 27 of the Arms Act, 3 and 4 of Explosive Substances Act and section 3(2) E of Prevention of Damage to the Public Property Act.
It is alleged that on 2.5.2012 the informant being the Block Development Officer was on duty when a procession of about 3000 people was led by one Raja Ram Singh, Ex-MLA, which was protesting against the death of Devendra Yadav, Panchayat Mukhiya. Subsequently the procession became furious and started slogan of Maro-Maro and started pelting stones and set the vehicle of the informant on fire while raising slogan against the administration when 29 persons were apprehended.
It is submitted that the name of the petitioner sprang up Patna High Court Cr.Misc. No.38416 of 2012 (2) dt.09-10-2012 on the confession of co accused and nothing specific has been alleged. Statement has been made in paragraph 9 of the petition that the petitioner has no criminal antecedent.
Considering the aforesaid facts, let the above named petitioner be released on anticipatory bail in the event of arrest or surrender before the learned Court below within a period of twelve weeks from today on furnishing bail bond of Rs. 10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of learned JM, Ist Class, Aurangabad in connection with Aurangabad (Town) P.S. Case No. 155 of 2012 subject to the conditions as laid down under Section 438(2) Cr.P.C.
(Dinesh Kumar Singh, J) Anil/-