Shambhu Rai & Ors vs The State Of Bihar on 21 September, 2017

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Patna High Court - Orders

Shambhu Rai & Ors vs The State Of Bihar on 21 September, 2017

Bench: Birendra Kumar

                    IN THE HIGH COURT OF JUDICATURE AT PATNA
                                  Criminal Miscellaneous No.42683 of 2017
                        Arising Out of PS.Case No. -100 Year- 2017 Thana -JALALPUR District- SARAN
                 ======================================================
                 1. Shambhu Rai, S/o Vikki Rai
                 2. Ram Pravesh Rai, S/o Late Gurmaha Rai
                 3. Sunil Rai, S/o Achchelal Rai
                 4. Hare Ram Rai, S/o Sudama Rai
                 5. Mun Mun Rai, S/o Aad Narain Rai
                 6. Anil Rai, S/o Ram Sakal Rai
                 7. Nikku Rai, S/o Sawaliya Rai All residents of Village- Ashok Nagar, P.S.-
                 Jalalpur, District- Saran.

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

                                                                .... .... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :   Mr. Harish Kumar, Adv.
                 For the Opposite Party/s   : Mr. Smt. Veena Rani Prasadd, A.P.P.
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE BIRENDRA KUMAR
                 ORAL ORDER

2   21-09-2017

Heard learned counsel for the petitioners and learned Additional Public Prosecutor for the State.

The petitioners are apprehending their arrest in a case registered for the offences punishable under Sections 147, 148, 149, 323, 307, 379, 337 of the Indian Penal Code.

Allegation is of commission of assault and theft. There is specific allegation against some named petitioners to have caused injury on vital part of the body.

Let the petitioners, above named, in the Patna High Court Cr.Misc. No.42683 of 2017 (2) dt.21-09-2017 2 event of their arrest or surrender before the court below within a period of thirty days from the date of receipt of the order, be released on bail on furnishing bail bond of Rs.20,000 (Twenty Thousand) each with two sureties of the like amount each to the satisfaction of learned Additional Chief Judicial Magistrate-1st at Chapra, Saran /successor Court in connection with Jalalpur P.S.Case No.100 of 2017, subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure as well as condition that the petitioners shall fully cooperate with the investigation/trial of the case, failing which the court below shall be at liberty to cancel the bail bond of the petitioners.

(Birendra Kumar, J) Nitesh/-

  U           T

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Patna High Court - Orders