Patna High Court - Orders
Mitan Paswan vs The State Of Bihar on 5 January, 2016
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.57 of 2016
Arising Out of PS.Case No. -144 Year- 2015 Thana -RAFIGANJ District- AURANGABAD
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Mitan Paswan S/o Tetar Paswan
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Bhaskar Shankar, Advocate
For the Opposite Party/s : Mr. Ajay Kr. 2(App)
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CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR SINGH
ORAL ORDER
2 05-01-2016Heard learned counsel for the petitioners and the State.
The petitioner apprehends his arrest in a case registered for the offences punishable under Sections 295A, 506, 504, 323, 341, 338, 337, 147, 148 and 149 of the Indian Penal Code.
The prosecution case is that the people of Hindu and Muslim community started quarreling on the eve of Bakrid. The accusation of outraging the religious feeling has been levelled against both the communities.
It is submitted by the learned counsel for the petitioner that accusation is omnibus and general. Statement has been made in para-3 of the petition that petitioner has no criminal antecedent.
Patna High Court Cr.Misc. No.57 of 2016 (2) dt.05-01-20162/2
Considering the aforesaid facts, let the above named petitioner be released on bail in the event of their arrest or surrender before the learned court below within a period of twelve weeks from today, on furnishing bail bonds of Rs. 10,000/- (Ten Thousand) with two sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate, Aurangabad in connection with Rafiganj P.S. Case No. 144 of 2015, subject to conditions as laid down under Section 438(2) of the Code of Criminal Procedure.
(Dinesh Kumar Singh, J) Ashwini/-
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