Patna High Court - Orders
Baliram Prasad @ Baliram Sah vs The State Of Bihar on 3 June, 2015
Author: Rajendra Kumar Mishra
Bench: Rajendra Kumar Mishra
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.16335 of 2015
Arising Out of PS.Case No. -11 Year- 2015 Thana -KHAIRA District- SARAN
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1. Arman Kuraisi Son of Shobin Kuraisi
2. Irfan Kuraisi Son of Mustak Kuraisi,
3. Masum Kuraisi @ Mansab Kuraisi Son of Abdul Mnan Kuraisi,
4. Babloo Kuraisi, Son of Late Indris Kuraisi,
5. Masum Ali @ Masum Alam, Son of Kamaludin Mansuri,
6. Munna Kuraisi Son of Noor Hasan Pahalwan, All are Resident of
Mohalla Nagara, Police Station - Khaira (Nagara), District - Saran.
.... .... Petitioners
Versus
1. The State of Bihar
.... .... Opposite Party
======================================================
with
Criminal Miscellaneous No.17093 of 2015
Arising Out of PS.Case No. -11 Year- 2015 Thana -KHAIRA District- SARAN
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1. Deepu Kuraisi @ Tipu Kuraisi son of Noor Hasan Pahalwan
2. Fesal Ali son of Noor Hasan Pahalwan
3. Raushan Kuraishi @ Rausan Ali Son of Puka Miyan
4. Naimuddin Kuraisi son of Ful Mohamad
5. Tara Kuraisi son of Md. Ajim Kuraisi
6. Masum Kuraisi @ Masum Kuraishi son of Mobin Kuraishi All residents
of Muhalla Nagara, Police Station - Khaira (Nagara), District - Saran.
.... .... Petitioners
Versus
1. The State of Bihar.
.... .... Opposite Party
======================================================
with
Criminal Miscellaneous No.17763 of 2015
Arising Out of PS.Case No. -11 Year- 2015 Thana -KHAIRA District- SARAN
======================================================
1. Ravi Kumar Byahut S/o Omprakash @Om Praksh Byahut R/o Village-
Nagra P/s Khaira (Nagra) District- Saran
.... .... Petitioner
Versus
1. The State of Bihar
.... .... Opposite Party
======================================================
with
Criminal Miscellaneous No.18307 of 2015
Arising Out of PS.Case No. -11 Year- 2015 Thana -KHAIRA District- SARAN
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1. Anil Sah @ Anil Kumar Prasad Son of Jawahar Sah a resident of
village - Nagra, P.S. Khaira ( Nagra ), District - Saran
Patna High Court Cr.Misc. No.16335 of 2015 (2) dt.03-06-2015
2/4
.... .... Petitioner
Versus
1. The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.18650 of 2015
Arising Out of PS.Case No. -11 Year- 2015 Thana -KHAIRA District- SARAN
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1. Puran Sah. Son of Late Bhola Sah.
2. Dhananjay Sah. Son of Mangal Sah. Both resident of village - Naviganj,
Tola - Kadipur, P.S.- Khaira (Nagra), District - Saran.
.... .... Petitioners
Versus
1. The State of Bihar.
.... .... Opposite Party
======================================================
with
Criminal Miscellaneous No.20162 of 2015
Arising Out of PS.Case No. -11 Year- 2015 Thana -KHAIRA District- SARAN
======================================================
1. Baliram Prasad @ Baliram Sah S/o Late Dilip Chand Sah a resident of
village - Nagra, P.S. Khaira (Nagra), District - Saran.
.... .... Petitioner
Versus
1. The State of Bihar
.... .... Opposite Party
======================================================
Appearance :
(In Cr.Misc. No.16335 of 2015)
For the Petitioners : Mr.
For the Opposite Party/s : Mr. Arun Kumar(App)
(In Cr.Misc. No.17093 of 2015)
For the Petitioner/s : Mr. Sanjay Kumar @ Manu
For the Opposite Party/s : Mr. Arun Kr. Panday (App)
(In Cr.Misc. No.17763 of 2015)
For the Petitioner/s : Mr. Anant Kumar Bhaskar
For the Opposite Party/s : Mr. Binod Kumar 3 (App)
(In Cr.Misc. No.18307 of 2015)
For the Petitioner/s : Mr. Harish Kumar
For the Opposite Party/s : Mr. Anil Kumar Singh-I(App)
(In Cr.Misc. No.18650 of 2015)
For the Petitioner/s : Mr. Harish Kumar
For the Opposite Party/s : Mr. Anil Kumar Singh (App)
(In Cr.Misc. No.20162 of 2015)
For the Petitioner/s : Mr. Harish Kumar
For the Opposite Party/s : Mr. Anil Kr.Singh 1(App)
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Patna High Court Cr.Misc. No.16335 of 2015 (2) dt.03-06-2015
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CORAM: HONOURABLE MR. JUSTICE RAJENDRA KUMAR
MISHRA
ORAL ORDER
2 03-06-2015Heard learned counsels for the petitioners and the learned A.P.P. for the State.
The petitioners apprehend their arrest in connection with Khaira (Nagara) P.S. Case No. 11 of 2015 registered under Sections 147, 148, 149, 153, 153(A), 323, 307, 337, 353, 427 of the Indian Penal Code.
It is alleged by the informant Md. Khalil,being A.S.I Town O.P., P.S.-Khaira, District-Saran that during procession of Saraswati Puja one Ranjeet Kumar Byahut spread abir color towards the people of the Muslim community who were there to see the procession, due to which stones pelting were started by both sides and in that course the mob damaged the police vehicle and also tried to burn the informant by sprinkling kerosene oil on the body of the informant. The informant disclosed the names of 29 persons including the names of petitioners Anil Sah, Puran Sah, Dhananjay Sah and Baliram Prasad and also the names of twelve persons of Muslim community who are petitioners in Cr. Misc. No. 16335 of 2015 and Cr. Misc. No. 17093 of 2015.
Learned counsels appearing on behalf of the petitioners submits that in fact Ranjeet Kumar Byahut who is alleged to have spread abir color towards the Muslim community lodged Khaira (Nagra) P.S. Case No. 9 of 2015 Patna High Court Cr.Misc. No.16335 of 2015 (2) dt.03-06-2015 4/4 alleging against the informant and sixteen persons of the Muslim community for disturbance of the procession of the Saraswati puja and thereafter the informant who was on duty to maintain law and order lodged the present case only in the defence. Moreover, no specific overt act has been alleged against the petitioners and petitioners have been named in the First Information Report without any overt act. It is also submitted that petitioners have no criminal antecedent.
Considering the aforesaid submissions, let the above named petitioners be released on anticipatory 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 Learned Chief Judicial Magistrate/Sub-Divisional Judicial Magistrate, Saran at Chapra in connection with Khaira(Nagra) P.S. Case No. 11 of 2015, subject to the condition as laid down under Section 438(2) of the Cr.P.C.
(Rajendra Kumar Mishra, J) Shageer/-
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