Mojeeb @ Md. Mojeeb vs The State Of Bihar on 1 July, 2020

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Patna High Court - Orders

Mojeeb @ Md. Mojeeb vs The State Of Bihar on 1 July, 2020

Bench: Anil Kumar Upadhyay

                     IN THE HIGH COURT OF JUDICATURE AT PATNA
                             CRIMINAL MISCELLANEOUS No.5580 of 2020
                       Arising Out of PS. Case No.-388 Year-2019 Thana- JOKIHAT District- Araria
                 ======================================================
                 Mojeeb @ Md. Mojeeb Son of Jalil Resident of Village- Choukta, P.S.-
                 Jokihat (Mahalgaon), District - Araria.

                                                                                     ... ... Petitioner
                                                       Versus
                 The State of Bihar

                                                          ... ... Opposite Party
                 ======================================================
                 Appearance :
                 For the Petitioner     :         Mr.Anamul Haque, Advocate
                 For the Opposite Party :         Mr.Narsingh Tanti, APP
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE ANIL KUMAR UPADHYAY
                                       ORAL ORDER

3   01-07-2020

Heard learned counsel for the petitioner and learned Additional Public Prosecutor appearing on behalf of the State.

The petitioner is apprehending arrest in connection with Special Case No. 1490 of 2019 arising out of Jokihat Mahalgaon P.S. Case No. 388 of 2019 for offences under Sections 147, 148, 149, 341, 323, 324, 307, 353, 379, 153, 332, 333, 225 and 224 of the Indian Penal Code and under Section 45 of the Bihar Prohibition and Excise Act, 2016.

Learned counsel for the petitioner submits that the petitioner has no criminal antecedent. The allegation against the petitioner is that he assaulted the police party with lathi in order to make room to escape his son Md. Waris. Petitioner is 70 years old.

Considering the fact that the petitioner, who is 70 Patna High Court CR. MISC. No.5580 of 2020(3) dt.01-07-2020 2/2 years old, has no criminal antecedent, this Court is inclined to grant bail him. Let petitioner, above-named, in the event of arrest or surrender within one month from today, be released on bail on furnishing bail bond of Rs. 25,000/- (Rupees twenty five thousand) each with two sureties of the like amount each to the satisfaction of 2nd Additional District and Sessions Judge cum Special Judge, Araria in connection with Special Case No. 1490 of 2019 arising out of Jokihat Mahalgaon P.S. Case No. 388 of 2019, subject to the conditions as laid down under Section 438(2) of the Cr.P.C.

(Anil Kumar Upadhyay, J) BT/-

U      T

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Patna High Court - Orders