Patna High Court - Orders
Naveen Singh vs The State Of Bihar on 16 December, 2024
Author: Anjani Kumar Sharan
Bench: Anjani Kumar Sharan
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.84584 of 2024
Arising Out of PS. Case No.-119 Year-2024 Thana- SIKANDRA District- Jamui
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1. Naveen Singh S/O Late Ramswarath Singh R/O Vill- Kaiyar,P.S- Sikandra,
Dist-Jamui
2. Manish Kumar S/O Naveen Singh R/O Vill- Kaiyar,P.S- Sikandra, Dist-
Jamui
... ... Petitioner/s
Versus
The State of Bihar Patna
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Mayank Raj, Advocate
For the Opposite Party/s : Mr. Arun Kumar Singh, APP
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CORAM: HONOURABLE MR. JUSTICE ANJANI KUMAR SHARAN
ORAL ORDER
2 16-12-2024Heard learned counsel for the petitioners and learned Additional Public Prosecutor for the State.
2. The petitioners apprehend their arrest in a case registered for the offence punishable u/s 147, 149, 341, 323, 448, 307, 504, 506 of IPC.
3. Allegedly, the petitioners along with other co-accused persons have assulted the informant and his family members with iron rod.
4. It is submitted by learned counsel for the petitioners that petitioners are quite innocent and have committed no offence. They have been falsely implicated in this case. No such occurrence, in the manner as alleged, has ever taken place. Patna High Court CR. MISC. No.84584 of 2024(2) dt.16-12-2024 2/2 There is case and counter case between the parties. The specific allegation against the petitioners is to assault the informant and his nephew, whose injuries were found to be simple in nature which is clear from the impugned order. Petitioners have no criminal antecedent as mentioned in para 3 of the bail application.
5. Learned APP for the State opposed the prayer for bail.
6. Having regard to the facts and circumstances of the case, and simple nature of injuries, let the above named petitioners, be released on bail, in the event of their arrest or surrender before the learned Court below within a period of six weeks from today, on furnishing bail bond of Rs. 25,000/- (Rupees Twenty Five Thousand) each with two sureties of the like amount each to the satisfaction of the learned court below where the case is pending/Successor Court in connection with Sikandra P.S. Case No.119 of 2024, subject to the conditions as laid down under Section 438(2) of the Cr.P.C.
(Anjani Kumar Sharan, J) priyanka/-
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