Patna High Court - Orders
Brijesh Mahto @ Brijesh Mukhiya @ ... vs The State Of Bihar on 28 February, 2018
Author: Birendra Kumar
Bench: Birendra Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.11482 of 2018
Arising Out of PS.Case No. -89 Year- 2017 Thana -SAHODARA District-
WESTCHAMPARAN(BETTIAH)
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1. Brijesh Mahto @ Brijesh Mukhiya @ Brijesh Mahato, Son of Thag
Mahato @ Thag Mukhiya
2. Jitendra Mahato @ Jitendra Prasad Son of Shivnath Mahato, Both are
residents of Village - Jamuniya, Police Station - Sahodara, District-
West Champaran.
.... .... Petitioner/s
Versus
1. The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Brij Kishor Mishra
For the Opposite Party/s : Mr. Sri Panchanand Pandit
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CORAM: HONOURABLE MR. JUSTICE BIRENDRA KUMAR
ORAL ORDER
2 28-02-2018Heard learned counsel for the petitioners and learned APP for the State.
Petitioners seek bail in a case registered for the offences punishable under Sections 151, 152, 153, 187, 188, 189, 120B, 332, 333, 147, 148, 149, 353, 504, 506, 431 and 427 of the Indian Penal Code.
The petitioners were identified as members of the mob which had blocked the traffic in protest of death of a person in police custody.
Submission is that the petitioners are in custody since 11.12.2017 and the petitioners are ready to cooperate with Patna High Court Cr.M isc. No.11482 of 2018 (2) dt.28-02-2018 2/2 the trial.
Considering the aforesaid submission, let the petitioners, above named, be released on bail on furnishing bail bonds of Rs.20,000/- (Rupees Twenty Thousand) each with two sureties of the like amount each to the satisfaction of learned Court below where the case is pending in connection with Sahodara Police Station Case No. 89 of 2017, subject to the condition that the petitioners shall fully cooperate with the investigation and trial of the case, failing which the court below shall be at liberty to cancel the bail bond of the petitioners.
(Birendra Kumar, J) Kundan/-
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