Patna High Court - Orders
Naresh Chandra Das & Ors. vs The State Of Bihar on 22 February, 2013
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.3474 of 2013
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1. Naresh Chandra Das
2. Anil Das
3. Shambhu Das.
4. Pawan Das.
5. Sanjay Das.
.... .... Petitioner/s
Versus
The State Of Bihar
.... .... Opposite Party/s
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CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
SINGH
ORAL ORDER
2 22-02-2013It is submitted that the petitioner no.1 has been arrested, hence his application with regard to anticipatory bail application has become infructuous.
The petitioners are apprehending arrest in a case registered for the offences punishable under Sections 147, 148, 149, 353, 323, 504, 224, 225, 212 and 332 of the Indian Penal Code.
It is alleged that in a case registered under Sections 363, 366A and 120B of the IPC, one Raj Kumar Das and Awadhesh Das were apprehended when the petitioners along 20-25 unknown persons forcibly got them released from the police custody.
It is submitted by learned counsel for the petitioners that a statement has been made in para 13 of the petition that the petitioners have no criminal antecedent when the accusation is omnibus and general.
Patna High Court Cr.Misc. No.3474 of 2013 (2) dt.22-02-20132/2
Considering the aforesaid facts, let the above named petitioners except petitioner no.1 be released on anticipatory bail, in the event of arrest or surrender before the learned Court below within a period of 12 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 the learned Chief Judicial Magistrate, Katihar in connection with Kadwa (Balia-Belon) P.S. Case No. 308 of 2012, subject to the conditions as laid down under Section 438(2) Cr.P.C.
(Dinesh Kumar Singh, J) Amrendra/-