Patna High Court - Orders
Bihari @ Bihari Rawani @ Bihari Ji @ Shyam ... vs The State Of Bihar on 11 October, 2018
Author: S. Kumar
Bench: S. Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.62673 of 2018
Arising Out of PS. Case No.-61 Year-2012 Thana- GOH District- Aurangabad
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Bihari @ Bihari Rawani @ Bihari Ji @ Shyam Bihari Prasad, S/o Shankar
Ram @ Shiv Shankar Rawani, R/o Village Jujharpur, P.S.- Goh, District of
Aurangabad.
... ... Petitioner/s
Versus
The State of Bihar.
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Ashok Kumar Singh
For the Opposite Party/s : Mr. Sri Awadhesh Kumar Singh
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CORAM: HONOURABLE MR. JUSTICE S. KUMAR
ORAL ORDER
2 11-10-2018Heard learned counsel for the petitioner and learned counsel for the State.
The petitioner, who is in custody, seeks bail in connection with Goh P.S. Case No. 61 of 2012 registered for the offence punishable under Sections 147 to 149, 436, 384, 427, 120B of the Indian Penal Code and 17 of the C.L.A. Act.
Informant of this case is the Guard of MBL Company which is engaged in construction work of SH 68. On 16.01.2012 in the night at about 12.30 Am about 15 persons armed with deadly weapons came there and ousted informant and others from the tent and told them that their owner was not giving them levy thereafter the accused persons set on fire a road power machine and tent by pouring petrol and fled away Patna High Court Cr.Misc. No.62673 of 2018(2) dt.11-10-2018 2/2 raising a slogan MCC Jindabad and they also left red coloured Parcha.
It has been submitted on behalf of the petitioner that there are general and omnibus allegation of setting fire of road Power Machine and tent. Petitioner has been remanded in this case after six years of lodging of this case. During course of investigation no material has come against petitioner. There is no injury. Till date petitioner has not put on TIP Parade. Co- accused namely Mritunjay Mishra, Sunil Khatry and Sikandar Paswan have been granted bail by order dated 03.08.2016, 03.07.2017 and 22.09.2014 passed in Cr. Misc. No. 23073 of 2016, 25481 of 2017 and 26036 of 2014 respectively.
Considering the aforesaid facts and circumstances of the case, let the petitioner named above be released on bail upon furnishing bail bond of Rs. 10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of learned S.D.J.M., Daudnagar, Aurangabad, in connection with Goh P.S. Case No. 61 of 2012.
(S. Kumar, J) veena/-
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