Patna High Court - Orders
Aditya Singh vs The State Of Bihar on 20 January, 2011
Author: Hemant Kumar Srivastava
Bench: Hemant Kumar Srivastava
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.44029 of 2010
ADITYA SINGH
Versus
THE STATE OF BIHAR
with
Cr.Misc. No.43803 of 2010
FANTUS KUMAR @ FANTUS AND ORS.
Versus
THE STATE OF BIHAR
-----------
2 20.01.2011Heard.
Supplementary affidavit is filed in Cr. Misc. No. 43803 of 2010.
Both the above stated criminal miscellaneous cases have arises out of Narhat P.S. Case no.119 of 2010 registered under Sections 147, 148, 149, 341, 323, 307, 504, 506 and 171(G) of the I.P.C. and 27 of the Arms Act, and accordingly both the above stated criminal miscellaneous cases are being disposed of by this common order.
Allegedly, all the petitioners having formed unlawful assembly and having armed with firearms tried to disturb the election process, and in that course, at the behest of petitioner in Cr. Misc. No. 44029 of 2010 F.I.R., named accused Chikku Singh @ Saurav opened fire from his rifle on informant, but informant did not sustain any injury and, thereafter, petitioner in Cr. Misc. No. 44029 of 2010 gave one Garasa blow on the head of the informant. it is further stated that rest petitioners assaulted the informant and his other family members with lathi and danda. 2 Admittedly, informant as well as two other injured of this case have received simple injury.
The contention of learned counsel appearing for the informant is that petitioner in Cr. Misc. No. 44029 of 2010 carries criminal antecedent of more than 40 cases.
Considering the above stated facts and circumstances as well as submissions of the parties all the above stated petitioners, namely, (1) Aditya Singh, (2) Fantus Kumar @ Fantus, (3) Manish Anand, (3) Karu Singh, (4) Sunil Kumar, (5) Mukesh Kumar @ Mukesh, (6) Phole @ Deepak, (7) Munna @ Raushan Kumar, (8) Sanjay Lal and (9) Pravin Kumar are directed to be released on bail 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, Nawadah in connection with Narhat P.S. Case no.119 of 2010.
(Hemant Kumar Srivastava,J.) PN