Ranvir Singh @ Feni Singh vs The State Of Bihar on 24 July, 2023

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Patna High Court - Orders

Ranvir Singh @ Feni Singh vs The State Of Bihar on 24 July, 2023

Bench: Chandra Prakash Singh

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.40209 of 2023
                      Arising Out of PS. Case No.-178 Year-2021 Thana- BELDOUR District- Khagaria
                 ======================================================
                 RANVIR SINGH @ FENI SINGH son of Babua Singh Village- Sakrohar Ps-
                 Beldaur Dist- Khagaria

                                                                                   ... ... Petitioner/s
                                                       Versus
                 The State of Bihar

                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :       Mr.Jai Kishor Poddar
                 For the Opposite Party/s :       Mr.Amitesh Kumar
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE CHANDRA PRAKASH
                 SINGH
                                       ORAL ORDER

2   24-07-2023

1. Learned counsel for the petitioner is permitted to remove defect (s), as pointed out by the office, if any, within a period of four weeks on resumption of physical mode.

2. Heard learned counsel for the petitioner and learned A.P.P. for the State.

3. The petitioner has preferred this application for grant of regular bail in connection with Beldaur P.S. Case No. 178 of 2021 dated 13.8.2021 registered for the offence punishable u/s 147, 148, 149, 342, 120B, 307, 302, 504 of the Indian Penal Code.

4. As per the prosecution case, the petitioner along other co-accused persons entered the house of the informant and shot the father and the uncle of the informant dead and also Patna High Court CR. MISC. No.40209 of 2023(2) dt.24-07-2023 2/3 caused firearm injury to another uncle of the informant. The co- accused Sita Devi exhorted to shoot Pappu Kumar, Amal Kishore Singh and Nawal Kishore Singh fired on the chest of Pappu Kumar. The co-accused Dilchan Singh and Raushan Singh fired on the Dhananjay Singh, who died on the spot.

5. Learned counsel for the petitioner has submitted that the petitioner is innocent and has falsely been implicated in this case. There is general and omnibus allegation against the petitioner. Nothing incriminating material has been recovered from the conscious possession of the petitioner. There is land dispute between the parties. The co-accused persons have already been granted bail by the Coordinate Bench of this Court vide order dated 23.8.2022 passed in Cr. Misc. No. 6425 of 2022. The petitioner has got clean antecedent as stated in para 3 of the bail petition. The petitioner is in custody since 19.3.2023.

6. Learned A.P.P. for the State has vehemently opposed the bail petition of the petitioner.

7. Considering the aforesaid facts and circumstances of the case as well as the period of custody, the petitioner above- named, is directed to be enlarged on bail on furnishing bail-bond of Rs.20,000/- (Rupees Twenty Thousand) with two sureties of the like amount each to the satisfaction of learned Court Patna High Court CR. MISC. No.40209 of 2023(2) dt.24-07-2023 3/3 concerned, Khagaria in connection with Beldaur P.S. Case No. 178 of 2021.

8. The application stands allowed.

(Chandra Prakash Singh, J) Ajay Singh/-

U      T

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Patna High Court - Orders