Patna High Court - Orders
Ranglal Nath Singh @ Chunnu Singh @ ... vs The State Of Bihar on 12 October, 2023
Author: Rajesh Kumar Verma
Bench: Rajesh Kumar Verma
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.26977 of 2023
Arising Out of PS. Case No.-382 Year-2022 Thana- BIKRAMGANJ District- Rohtas
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Ranglal Nath Singh @ Chunnu Singh @ Rangnath Singh S/o Late Bhola
Singh R/o village-Dhawa, P.S.-Bikramganj, District-Rohtas
... ... Petitioner/s
Versus
The State of Bihar Patna
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Arvind Kumar Pandey, Advocate
For the Opposite Party/s : Mr. Raj Ballabh Singh, APP
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CORAM: HONOURABLE MR. JUSTICE RAJESH KUMAR VERMA
ORAL ORDER
5 12-10-2023Heard Mr. Arvind Kumar Pandey, learned counsel for the petitioner and Mr. Raj Ballabh Singh, learned Additional Public Prosecutor for the State.
2. The petitioner is apprehending his arrest in connection with Bikramganj P.S. Case No. 382 of 2022, F.I.R. dated 18.08.2022 for the offences punishable under Sections 341, 323, 307, 379, 504, 506/34 of the Indian Penal Code.
3. According to prosecution case, this petitioner assaulted the informant on the head by means of iron rod due to which he sustained injury and he also snatched Rs. 5,000/- and gold chain.
4. Learned counsel for the petitioner submits that petitioner is innocent and he has falsely been implicated in the present case. He further submits that as per the allegation in the Patna High Court CR. MISC. No.26977 of 2023(5) dt.12-10-2023 2/3 F.I.R, the petitioner has assaulted on the head of the informant by means of iron rod due to which he sustained injury. He further submits that the injury on the head of the informant suggests that the injury is simple in nature. Although the informant received two injuries one is on the head and second is on the hand and the second injury is grievous in nature but the same is not on the vital part of the body of the informant and the same was inflicted by the other accused person.
5. The learned Additional Public Prosecutor has vehemently opposed the prayer for bail of the petitioner on the ground that petitioner carries two criminal antecedents other than the present one but fairly submits on the basis of paragraph 3 of the bail petition that the petitioner is on bail in both the cases.
6. Considering the aforesaid facts and circumstances, let the petitioner, above named, in the event of arrest or surrender before the court below within a period of thirty days from the date of receipt of the order, be released on bail on furnishing bail bond of Rs. 10,000/- (Ten Thousand) with two sureties of the like amount each to the satisfaction of the learned Additional Chief Judicial Magistrate , Bikramganj in connection with Bikramganj P.S. Case No. 382 of 2022, subject to the Patna High Court CR. MISC. No.26977 of 2023(5) dt.12-10-2023 3/3 conditions as laid down under Section 438(2) of the Code of Criminal Procedure and with other following conditions:-
i. Petitioner shall co-operate in the trial and shall be properly represented on each and every date fixed by the court and shall remain physically present as directed by the court and on his absence on two consecutive dates without sufficient reason, his bail bond shall be cancelled by the Court below.
ii. If the petitioner tampers with the evidence or the witnesses, in that case, the prosecution will be at liberty to move for cancellation of bail.
iii. And further condition that the court below shall verify the criminal antecedent of the petitioner and in case at any stage it is found that the petitioner has concealed his criminal antecedent, the court below shall take step for cancellation of bail bond of the petitioner. However, the acceptance of bail bonds in terms of the above-mentioned order shall not be delayed for purpose of or in the name of verification.
(Rajesh Kumar Verma, J) Vanisha/-
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