Patna High Court - Orders
Sikander Singh @ Sikander Thakur vs The State Of Bihar on 20 August, 2015
Author: Anjana Mishra
Bench: Anjana Mishra
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.34932 of 2015
Arising Out of PS.Case No. -31 Year- 2015 Thana -KAMTAUL District- DARBHANGA
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Sikander Singh @ Sikander Thakur, Son of Late Ambika Singh @ Amibka
Thakur, Resident of Village - Ratanpur, Police Station - Kamtaul, District -
Darbhanga
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Baidya Nath Thakur, Advocate
For the Opposite Party/s : Mr. Anuj Kumar Srivastava (APP)
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CORAM: HONOURABLE JUSTICE SMT. ANJANA MISHRA
ORAL ORDER
2 20-08-2015Heard learned counsel for the petitioner and the learned counsel for the State.
The petitioner is apprehending his arrest in connection with Kamtaul P.S. Case No.31 of 2015 for allegedly having committed the offence under Sections 307, 504, 506/34 of the Indian Penal Code and Sections 25(1-B)a, 26, 27 and 35 of the Arms Act.
Learned counsel for the petitioner submits that a vague and general allegation has been made in the F.I.R. regarding the presence of the petitioner in an occurrence which took place and in which one Ranjan Kumar had entered into the Committee Room and made firing. However, there is no allegation regarding anybody having been injured. So far as the Patna High Court Cr.Misc. No.34932 of 2015 (2) dt.20-08-2015 2/2 petitioner is concerned, there is no specific allegation against him and random reference has been made of his presence at the place of occurrence.
Considering the aforementioned submissions and also that the petitioner has no criminal antecedents, let the petitioner, above named, in the event of his arrest or surrender before the court below within a period of three weeks from the date of receipt/production of a copy of this order, be released on bail on furnishing bail bond of Rs.10,000/- (Ten thousand) with two sureties of the like amount each to the satisfaction of the learned Chief Judicial Magistrate, Darbhanga, in connection with Kamtaul P.S. Case No.31 of 2015, subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.
(Anjana Mishra, J)
PNM
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