Patna High Court - Orders
Jitendra Sharma vs The State Of Bihar on 10 September, 2021
Author: Ashutosh Kumar
Bench: Ashutosh Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.5059 of 2021
Arising Out of PS. Case No.-496 Year-2019 Thana- KRITYANAND NAGAR District-
Purnia
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1. JITENDRA SHARMA, Son of Late Damodar Sharma Resident of Village -
Singhiya, P.S.- K. Nagar (Champa Nagar), District - Purnea.
2. Puran Sharma, Son of Late Damodar Sharma Resident of Village - Singhiya,
P.S.- K. Nagar (Champa Nagar), District - Purnea.
3. Ajay Kumar, Son of Milan Sharma Resident of Village - Singhiya, P.S.- K.
Nagar (Champa Nagar), District - Purnea.
4. Rupesh Kumar, Son of Dinesh Sharma Resident of Village - Singhiya, P.S.-
K. Nagar (Champa Nagar), District - Purnea.
5. Bipin Sharma, Son of Late Lakshmi Sharma Resident of Village - Singhiya,
P.S.- K. Nagar (Champa Nagar), District - Purnea.
6. Dinesh Sharma, Son of Puran Sharma Resident of Village - Singhiya, P.S.-
K. Nagar (Champa Nagar), District - Purnea.
7. Yogeshwar Sharma @ Yugeshwar Sharma, Son of Bindu Sharma Resident
of Village - Singhiya, P.S.- K. Nagar (Champa Nagar), District - Purnea.
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Bijendra Kumar Singh
For the Opposite Party/s : Mr.APP
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CORAM: HONOURABLE MR. JUSTICE ASHUTOSH KUMAR
ORAL ORDER
2 10-09-2021Heard Mr. Bijendra Kumar Singh, learned advocate for the petitioners and Mr. Aslam Ansari, learned APP for the State.
The petitioners seek bail in anticipation of their arrest in connection with K. Nagar (Champa Nagar) P. S. Case No. 496 of 2019, dated 10.12.2019, instituted for Patna High Court CR. MISC. No.5059 of 2021(2) dt.10-09-2021 2/3 the offences under Sections 307, 504, 147, 149, 341, 323 and 324 of the Indian Penal Code.
The accusation against the petitioners is of assaulting the members of the prosecution party. Five (5) persons are said to have been injured in the occurrence, in which four (4) persons have received simple injuries whereas one Sikandar Sharma, who is said to have been assaulted by petitioner no. 3 has received grievous injury.
There is a counter version of the occurrence as well and eight (8) persons are said to have been injured from the side of the accused persons.
The petitioner no. 3 also has been injured and the injury suffered by him has been found to be grievous in nature.
The land in question belongs to petitioner no. 2 which he has obtained under the Basgit Parcha.
Considering the afore-noted aspects of the matter, the petitioners, above-named, are directed to be Patna High Court CR. MISC. No.5059 of 2021(2) dt.10-09-2021 3/3 released on bail, in the event of their arrest or surrender before the court below within a period of eight weeks from the date of receipt / production of a copy of this order, on their furnishing bail bonds in the sum of Rs. 10,000 /- (Ten Thousand) each with two sureties of the like amount each to the satisfaction of the learned Chief Judicial Magistrate, Purnea, in connection with K. Nagar (Champa Nagar) P. S. Case No. 496 of 2019, subject to the conditions as laid down under Section 438 (2) Cr.P.C.
The application stands allowed.
(Ashutosh Kumar, J) skm/-
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