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Patna High Court - Orders

Sabir @ Shaabir @ Md. Sabir & Anr vs The State Of Bihar on 19 September, 2017

Author: Sanjay Kumar

Bench: Sanjay Kumar

                    IN THE HIGH COURT OF JUDICATURE AT PATNA
                                  Criminal Miscellaneous No.43524 of 2017
                    Arising Out of PS.Case No. -146 Year- 2017 Thana -SAMASTIPUR District- SAMASTIPUR
                 ======================================================
                 1. Sabir @ Shaabir @ Md. Sabir Son of Md. Samsul, resident of Village-
                    Shiura Basadhiya, P.S.- Patori, District- Samastipur.
                 2. Yaswant Kumar, Son of Late Siyaram Rai, resident of Village- Arauya,
                    P.S.- Patori, District- Samastipur.

                                                                                .... ....   Petitioner/s
                                                        Versus
                 1. The State of Bihar

                                                                .... .... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :  Mr. Ranjan Kumar
                 For the Opposite Party/s   : Mr. Sri Kumar Ranjit Ranjan
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE SANJAY KUMAR
                 ORAL ORDER

2   19-09-2017

Heard learned counsel for the petitioners and learned A.P.P. appearing on behalf of the State.

The petitioners seek regular bail in connection with Samastipur (Town) P.S. Case No. 146 of 2017 registered for the offences punishable under Sections 147, 148, 149, 448, 427, 504, 506, 323, 283, 353, 435 of the Indian Penal Code and Section 3 /4 of the Bihar Medical Service Institute and Public Security Act, 2011.

It has been submitted that after the death of a child in hospital, a mob attacked on hospital, pelted stones and damaged the articles. The petitioners are alleged to be members of the mob and except Section 353, all the sections are bailable. The Patna High Court Cr.Misc. No.43524 of 2017 (2) dt.19-09-2017 2/2 petitioners are in custody since 23.06.2017, having no criminal antecedent.

The learned APP for the State opposed the submission.

Considering the nature of allegation as well as facts and circumstances stated above, the prayer of bail is allowed. The petitioners, named above, are directed to be released on bail on furnishing bail bonds of Rs. 10,000/- (ten thousand) each with two sureties of the each amount to the satisfaction of the learned Chief Judicial Magistrate, Samastipur in connection with Samastipur (Town) P.S. Case No. 146 of 2017.

(Sanjay Kumar, J) ajay gupta/-

  U          T