Patna High Court - Orders
Ram Anandi Sahni & Ors. vs The State Of Bihar on 20 May, 2011
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.4048 of 2011
1. RAM ANANDI SAHNI
2. NITYANAND SAHNI
3. HARI SAHNI @ HARI NARAYAN SAHNI
4. NUNU SAHNI
5. BAIJU SAHNI
6. JAGDISH SAHNI.
Versus
THE STATE OF BIHAR
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3 20.05.2011Since, the petitioner no.1 being the Mukhiya has already been arrested, hence, his application for anticipatory bail has become infructuous.
Heard learned counsels for the petitioners and the State.
The petitioners are apprehending their arrest in a case registered under Sections 147, 148, 149, 353, 283, 341, 342, 387, 323, 337, 379, 307, 504, 506 and 427 of the Indian Penal Code.
The accusation is that the villagers were protesting against the death of a person in the accident, the compensation was being demanded by the villagers under the leadership of local Mukhiya, in which due to the pelting of stones, the informant received injury.
It is submitted by the learned counsel for the petitioners that the injury was simple in nature, 2 however, it is submitted by learned counsel for the State that the case diary is available till 04.04.2011 which does not contain any injury report.
Considering the accusation against the mob for the background in which the villagers were protesting, let the above named petitioner nos. 2 to 6, be released on anticipatory bail, in the event of their arrest or surrender before the learned Court below within a period of 12 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, Vaishali in connection with Hajipur Sadar P.S. Case No. 457/2010, subject to the conditions as laid down under Section 438(2) Cr.P.C.
(Dinesh Kumar Singh, J.) Amrendra/-