Patna High Court - Orders
Satyendra Singh @ Birendra Singh vs The State Of Bihar on 17 September, 2019
Author: Rajendra Kumar Mishra
Bench: Rajendra Kumar Mishra
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.57955 of 2019
Arising Out of PS. Case No.-7 Year-2019 Thana- RAMPUR CHAURAM District- Jehanabad
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SATYENDRA SINGH @ BIRENDRA SINGH Son of Ram Kewal Singh
Resident of Village- Basti Bigha, P.S.- Rampur Chauram, District- Jehanabad.
... ... Petitioner.
Versus
The State of Bihar
... ... Opposite Party.
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Appearance :
For the Petitioner : Mr. Ramakant Sharma, Senior Advocate.
Mr. Nitya Nand Neeraj, Advocate.
For the State : Mr. Dilip Kumar No.1, A.P.P.
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CORAM: HONOURABLE MR. JUSTICE RAJENDRA KUMAR
MISHRA
ORAL ORDER
2 17-09-2019Heard learned senior counsel for the petitioner and the learned A.P.P. for the State.
The petitioner apprehends his arrest in connection with Rampur Chauram P.S. Case No.07 of 2019 registered under Sections 302 and 201/34 of the Indian Penal Code besides Section 27 of the Arms Act.
The accusation is that on 12.02.2019 at about 10.00 P.M., Rahul Kumar, the son of the informant Lal Bahadur Singh had gone to see the dance programme at Gram Basti Bigaha. Thereafter, the informant received information that his son was shot fire in course of seeing the dance programme. Thereafter, when the informant reached at Gram Basti Bigaha, he came to know that his son was killed by making shot fire by Sunil Patna High Court CR. MISC. No.57955 of 2019(2) dt.17-09-2019 2/3 Kumar, Sujit Kumar and Ravi Ranjan Singh. At that time, this petitioner had given order to kill the son of the informant and when the son of the informant was killed then Ram Kewal Singh, Shambhu Kumar and Santosh Kumar Yadav dragged his dead body for a distance of about one kilometer and threw the same in a well to disappear the evidence.
Learned senior counsel for the petitioner submits that it would appear from the F.I.R. that the specific allegation to kill the son of the informant by making shot fire is against Sunil Kumar, Sujit Kumar and Ravi Ranjan Singh but, later on, the informant falsely implicated the petitioner in this case, giving his name in the F.I.R. Further submission is that the similarly situated co-accused Ramkewal Singh has already been granted the privilege of pre-arrest bail by a Bench of this Court vide order dated 02.09.2019 passed in Criminal Misc. No.55542 of 2019 Having considered the facts and the circumstances of the case, let the petitioner, above named, in the event of his arrest or surrender by him within six weeks from today, be enlarged on bail on his furnishing bail bond of Rs.10,000/- (Rupees Ten Thousand) with two sureties of the like amount each to the satisfaction of the Additional Chief Judicial Patna High Court CR. MISC. No.57955 of 2019(2) dt.17-09-2019 3/3 Magistrate, First Class, Arwal in connection with Rampur Chauram P.S. Case No.07 of 2019, subject to the conditions laid down under Section 438(2) Cr.P.C.
(Rajendra Kumar Mishra, J) P.S./-
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