Patna High Court - Orders
Ravi Singh @ Robin Singh @ Barai Singh vs The State Of Bihar on 22 March, 2017
Author: Rajendra Kumar Mishra
Bench: Rajendra Kumar Mishra
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.3230 of 2017
Arising Out of PS.Case No. -70 Year- 2016 Thana -GUTHNI District- SIWAN
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Ravi Singh @ Robin Singh @ Barai Singh, S/o Ramesh Kumar Singh,
Resident of Village - Shohagra, P.S. - Guthni, District - Siwan.
.... .... Petitioner.
Versus
The State of Bihar.
.... .... Opposite Party.
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Appearance :
For the Petitioner : Mr.
For the State : Mr.
For the Informant : Mr.
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CORAM: HONOURABLE MR. JUSTICE RAJENDRA KUMAR
MISHRA
ORAL ORDER
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4 22-03-2017Let the supplementary affidavit filed on behalf of the petitioner be kept on the record.
Heard learned counsel for the petitioner and the learned A.P.P. for the State as also the learned counsel for the informant.
The petitioner seeks bail in connection with Guthni P.S. Case No.70 of 2016 registered under Sections 147, 148, 149, 109 and 307 of the Indian Penal Code besides Section 27 of the Arms Act, pending in the court of the Chief Judicial Magistrate, Siwan.
The accusation is that six persons, named in the F.I.R., including the petitioner came at the door of the informant and on Patna High Court Cr.Misc. No.3230 of 2017 (4) dt.22-03-2017 2/2 the order of Rakesh Singh, this petitioner shot fire from country made pistol causing firearm injury on the right thigh of the informant.
Learned counsel appearing on behalf of the petitioner submits that while the allegation in the F.I.R. has been made against the petitioner to shot fire through country made pistol causing injury on the right thigh of the informant but there was no repetition of firing. While the injury is said to be caused on non vital part of the body of the informant rather the same is caused on the right thigh of the informant, but the same is said to be grievous in nature. The petitioner is in custody since 21.10.2016.
Having regard to the facts and the circumstances of the case and the nature of allegation, I am not inclined to grant bail to the petitioner. Accordingly, the prayer of the petitioner for grant of bail stands rejected.
(Rajendra Kumar Mishra, J) P.S./-
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