Jagdish Kewat & Ors vs The State Of Bihar on 15 December, 2014

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Patna High Court - Orders

Jagdish Kewat & Ors vs The State Of Bihar on 15 December, 2014

Bench: Dinesh Kumar Singh

      Patna High Court Cr.Misc. No.44031 of 2014 (2) dt.15-12-2014




                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                                     Criminal Miscellaneous No.44031 of 2014
                           Arising Out of PS.Case No. -24 Year- 2014 Thana -SC/ST District- JEHANABAD
                   ======================================================
                   1. Jagdish Kewat Son of Late Etwari Kewat
                   2. Raj Kumar Son of Jagdish Kewat
                   3. Chhotu Kewat Son of Jagdish Kewat
                   4. Tempu Kewat Son of Late Karan Kewat
                   5. Vishwanath Kewat Son of Ram Briksh Kewat
                   6. Jitu Kewat Son of Baleshwar Kewat
                   7. Sanjay Kewat Sonof Late Billu Kewat
                   8. Mantu Kewat Son of Rajendra Kewat
                   9. Baleshwar Kewat @ Loha Kewat Son of Late Basant Kewat
                   10. Dinesh Kewat Son of Chandradeep Kewat All resident of village-
                   Gopalpur, P.S.- Parasbigha, District- Jehanabad

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

                                                                   .... .... Opposite Party/s
                   ======================================================
                   Appearance :
                   For the Petitioner/s     :  Mr. Syed Asgher Najmi
                   For the Opposite Party/s   : Mr. Ram Shankar Das(App)
                   ======================================================
                   CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
                   SINGH
                   ORAL ORDER

2   15-12-2014

Heard learned counsels for the petitioners and the State.

The petitioners are apprehending arrest in a case registered for the offences punishable under sections 147,341,323,435,436,427 and 504 of the Indian Penal Code and sections 3(1)(i) and (iv) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act.

The accusation is of making assault and putting the house of the informant and five others on fire.

It is submitted by learned counsel for the petitioners Patna High Court Cr.Misc. No.44031 of 2014 (2) dt.15-12-2014 that the accusation is general and omnibus. The informant has retracted from the initial version and has filed a petition to the said effect before the learned court below.

The aforesaid facts constitute good grounds for consideration of regular bail of the petitioners by the learned court below in case the petitioners surrender within six weeks from today in connection with SC/ST Jehanabad P.S. Case No. 24 of 2014 pending in the court of learned A.C.J.M., Jehanabad.

This application is disposed of with the aforesaid observation/direction.

(Dinesh Kumar Singh, J) Anil/-

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Patna High Court - Orders