Patna High Court - Orders
Anurag Kumar @ Anurag Singh @ Annu Singh vs The State Of Bihar on 19 August, 2017
Author: Prabhat Kumar Jha
Bench: Prabhat Kumar Jha
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.29368 of 2017
Arising Out of PS.Case No. -1 Year- 2016 Thana -BHAWANIPUR District- PURNIA
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Anurag Kumar @ Anurag Singh @ Annu Singh, Son of Chitranjan Singh @
Mannu Singh, Resident of Village - Akbarpur, P.S. - Bhawanipur, District
- Purnea.
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Kumar Uday Singh
For the Opposite Party/s : Mr. Sri Sadanand Paswan
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CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR
JHA
ORAL ORDER
3 19-08-2017Heard both sides.
The petitioner apprehends his arrest in Bhawanipur P.S. Case No. 01 of 2016 registered for the offences punishable under Sections 147, 148, 149, 294, 341, 323, 353, 337, 379, 307, 427, 504 and 506 of the Indian Penal Code and Section 3 (i) (x) of the S.C./S.T. (Prevention of Atrocities) Act and Section 27 of the Arms Act.
The informant, a police officer, alleged that he got information that some persons are stalking women while they were going to attend call of nature. When the informant reached near the place of occurrence, the informant saw Pankaj Kumar Singh @ Munkun, Baua Singh @ Krishna Kumar Singh, Kantu @ Satya Prakash Singh there and they asked the informant to return. Patna High Court Cr.Misc. No.29368 of 2017 (3) dt.19-08-2017 2 The informant further alleged that on their instigation, other accused persons including the petitioner also came there assaulted the police officials and pelted stones.
Learned counsel for the petitioner submits that no woman was examined during the course of investigation. The informant firstly named Pankaj Kumar Singh @ Munkun, Baua Singh @ Krishna Kumar Singh, Kantu @ Satya Prakash Singh and other accused persons including the petitioner are said to have came on the place of occurrence on their call. Learned counsel for the petitioner further submits that the petitioner is 60% handicapped, he is polio ridden and he cannot even walk freely. The Civil Surgeon has issued certificate about the disability of the petitioner in the year 2006.
Considering the facts aforesaid and nature of allegations made against the petitioner and the fact that the petitioner is a polio ridden and he is 60% disabled, the petitioner above named in the event of his arrest or surrender before the court below within a period of four weeks from the date of receipt/production of a copy of this order, is directed to be enlarged on bail on furnishing bail bond of Rs. 10,000/- (Ten Thousand) with two sureties of the like amount each to the satisfaction of learned 1st Additional Sessions Judge-cum-Special Patna High Court Cr.Misc. No.29368 of 2017 (3) dt.19-08-2017 3 Judge, Purnea in Bhawanipur P.S. Case No. 01 of 2016, Subject to the conditions as laid down under Section 438 (2) of the Code of Criminal Procedure.
(Prabhat Kumar Jha, J) KKSINHA/-
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