Patna High Court - Orders
Rajesh Kumar & Ors vs The State Of Bihar on 1 November, 2017
Author: Rajendra Kumar Mishra
Bench: Rajendra Kumar Mishra
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.51475 of 2017
Arising Out of PS.Case No. -147 Year- 2016 Thana -BEGUSARAI TOWN District- BEGUSARAI
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1. Rajesh Kumar, son of Laxman Sah,
2. Rajesh Kumar Gupta, Son of Kishori Gupta, Both are residents of
Vishnupur Chowk, P.S. Begusarai Town, District-Begusarai.
3. Rajeev Kumar, son of Parmanand Sah, Resident of village-Mungeri
Ganj, P.S. Begusarai Town, District-Begusarai.
4. Vijay Mandal @ Vijay Kumar Mandal, Son of Late Nagwan Mandal,
Resident of Village- Mungeriganj, P.S. Begusarai Town, District-
Begusarai.
5. Anil Poddal @ Anil Kumar Poddal, Son of Devnarain Poddar, Resident
of Village Telia Pokhar, P.S. Begusarai Town, District-Begusarai.
6. Pramod Poddar @ Pramod Kumar Poddar, Son of Triveni Poddar,
Resident of village-Station road, P.S. Begusarai Town, District-
Begusarai.
7. Praveen Kumar, son of Balmiki Choudhary, resident of village-Hiralal
Chowk, P.S. Begusarai Town, District-Begusarai.
8. Bipin Thakur, son of late Ram Chandra Thakur, resident of village
Mungeriganj, P.S. Begusarai Town, District-Begusarai.
9. Vijay Thakur, son of Late Binod Thakur, resident of village-
Mungeriganj, P.S. Begusarai Town, District-Begusarai.
10. Vakil Soni @ Vakil Prasad, Son of Late nand Lal Soni, resident of
village- Mungeriganj, P.S. Begusarai Town, District-Begusarai.
11. Chandan Thakur, son of Anandi Thakur, Resident of Marwari Mohalla,
P.S. Begusarai Town, District-Begusarai.
12. Braj Kishore Swarnkar, Son of jai Prakash Thakur, Resident of Main
Road, P.S. Begusarai Town, District-Begusarai.
.... .... Petitioners
Versus
The State of Bihar
.... .... Opposite Party
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Appearance :
For the Petitioner/s : Mr. Jai Prakash Singh
For the Opposite Party/s : Mr. Pawan Kumar Chaurasiya
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CORAM: HONOURABLE MR. JUSTICE RAJENDRA KUMAR
MISHRA
ORAL ORDER
2 01-11-2017Heard learned counsel for the petitioners and the learned A.P.P. for the State.
The petitioners apprehend their arrest in connection with Town P.S. Case no. 147 of 2016, registered under Sections 147, 149, Patna High Court Cr.Misc. No.51475 of 2017 (2) dt.01-11-2017 2/2 188, 290, 283 and 353 of the Indian Penal Code and Section 3/9 of the Loud Speaker Act.
The accusation is that at the instance of the association of businessman of the Jewelry Dharna Pradarsan was arranged against the excise duty in which 17 persons named in the F.I.R. including the petitioners and 100 others were indulged in blocketing the road without permission of the administration.
Learned counsel for the petitioners submits that while petitioners are named in the F.I.R., but no specific overt act has been attributed against the petitioners. Moreover, similarly situated co- accused have been granted privilege of pre-arrest bail on 23.08.2017 passed in Criminal Miscellaneous No. 38708 of 2017. The petitioners have no criminal antecedent.
Having regard to the facts and circumstances of the case, let the above named petitioners, be released on bail, in the event of their arrest or surrender before the learned Court below within a period of four weeks from today, on furnishing bail bond of Rs. 10,000/- (ten thousand) each with two sureties of the like amount each to the satisfaction of the Chief Judicial Magistrate, Begusarai in connection with Town P.S. Case No. 147 of 2016, subject to the condition as laid down under Section 438 (2) of the Cr.P.C.
(Rajendra Kumar Mishra, J) manish/-
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