Patna High Court - Orders
Chansi @ Chansi Prasad vs The State Of Bihar on 16 July, 2012
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
Patna High Court Cr.Misc. No.23614 of 2012 (2) dt.16-07-2012
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.23614 of 2012
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Arun Kumar
.... .... Petitioner/s
Versus
The State Of Bihar
.... .... Opposite Party/s
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with
Criminal Miscellaneous No.23911 of 2012
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Chansi @ Chansi Prasad
.... .... Petitioner/s
Versus
The State Of Bihar
.... .... Opposite Party/s
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CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
SINGH
ORAL ORDER
2 16-07-2012Heard learned counsels for the petitioners and the State.
The petitioners are apprehending arrest in a case registered for the offences punishable under Sections 144,147,149,187,188,341,342,323,307,427,353,392,336,337,332 and 333 of the Indian Penal Code and section (1-b) A, 26 and 35 of the Arms Act.
It is alleged that the police one Satendra Kumar and on the orders of the father of Satendra Kumar, the mob attacked the police.
It is submitted that no injury was caused to any one and statement has been made in the petition of petitioner Arun Kumar that he has no criminal antecedent.
Patna High Court Cr.Misc. No.23614 of 2012 (2) dt.16-07-2012
Considering the aforesaid facts, 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 bond of Rs. 10,000/- (ten thousand) each with two sureties of the like amount each to the satisfaction of learned Additional Chief Judicial Magistrate, Hilsa, Nalanda in connection with Hilsa P.S. Case No. 49 of 2012 subject to the conditions as laid down under Section 438(2) Cr.P.C.
(Dinesh Kumar Singh, J) Anil/-