Patna High Court - Orders
Jhagaru Rai & Ors vs The State Of Bihar on 4 February, 2016
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.4762 of 2016
Arising Out of PS.Case No. -401 Year- 2015 Thana -MARHAURA District- SARAN
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1. Jhagaru Rai Son of Late Janki Rai,
2. Nagendra Rai, Son of Late Baldeo Rai (Wrongly written Sita Ram Rai),
3. Ram Naresh Rai @ Naresh Rai, Son of Late Baldeo Rai (Wrongly
written Sita Ram Rai),
4. Amit Sharma, Son of Late Hari Shankar Sharma,
5. Manoj Rai, Son of Mokhtar Rai,
6. Santosh Rai, Son of Ramayan Rai @ Sadhu Rai,
7. Shiv Shankar Sah, Son of Lakhi Sah,
8. Sanjeev Kumar @ Patali, Son of Ravindra Rai @ Ravindra Prasad,
9. Shamshul Miya @ Shamsul Hoda, Sonof Satar Miya,
10. Munna Sharma @ Munna Kumar Sharma, Son of Jagdish Sharma,
11. Ram Vinay Sharma, Son of Late Shiv Prasan Sharam,
12. Sumit Kumar, Son of Niranjan Prasad,
13. Jagdish Sharma, Son of Late Ramdeo Sharma,
14. Merajuddin @ Merajul Ansari, Son of Late Israil Ansari,
15. Dinesh Sharma Son of Late Shiv Prasan Sharma (Wrongly written Shiv
Prasad Sharma),
16. Udai Sharma, Son of Shiv Prasan Sharma (Wrongly written Shiv
Prasad Sharma),
17. Awadhesh Sharma, Son of Late Lal Babu Sharma,
18. Dipendra Sharma, Son of Ram Kumar Sharma (Wrongly written Ram
Pukar Sharma),
19. Munna Prasad, Son of Late Binda Prasad,
20. Bhola Prasad, Son of Late Nonakar Prasad (wrongly written Bind
Prasad),
21. Pradeep Kumar @ Pradeep, Son of Jawahar Sah,
22. Sujit Kumar @ Sunit Kumar, Son of Rajendra Prasad,
23. Rajendra Prasad, Son of Late Sarjug Prasad,
All are resident of village - Karnpura, P.S. - Marhaura, District - Saran.
.... .... Petitioner/s
Versus
Patna High Court Cr.Misc. No.4762 of 2016 (2) dt.04-02-2016
2/3
The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Madhaw Prasad Yadaw
For the Opposite Party/s : Mr. Meena Singh (App)
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CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR SINGH
ORAL ORDER
02/ 04-02-2016Heard learned counsels for the petitioners and the State.
The petitioners are apprehending their arrest in a case registered for the offences punishable under Sections 147, 149, 341, 323, 307, 386 and 427 of the Indian Penal Code.
The prosecution case is that the informant along with other persons were going to attend a political rally when they were intercepted by mob of 18 FIR named and 80-90 unknown and they robbed the gold chain, cash of rupees fifty thousand and other articles.
It is submitted by learned counsel for the petitioners that the mob was protesting against the crushing of a child by unidentified Scorpio vehicle, hence, in retaliation to that the present case has been lodged. A statement has been made in paragraph 3 of the petition that the petitioners have no criminal Patna High Court Cr.Misc. No.4762 of 2016 (2) dt.04-02-2016 3/3 antecedent.
Considering the accusation against the mob, let the above named petitioners 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 bonds of Rs.10,000/- (Ten thousand) each with two sureties of the like amount each to the satisfaction of learned Additional Chief Judicial Magistrate 2nd, Saran at Chapra in connection with Marhaurah P.S. Case No. 401 of 2015, subject to the conditions as laid down under Section 438(2) of the Cr.P.C.
(Dinesh Kumar Singh, J) DKS/-
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