Patna High Court - Orders
Suraj Dayal Singh & Ors. vs The State Of Bihar on 13 May, 2011
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.15148 of 2011
SURAJ DAYAL SINGH @ SURYA DAYAL SINGH & ORS.
Versus
THE STATE OF BIHAR
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2. 13.05.2011. Heard the learned counsels for the petitioners and the State.
The petitioners are apprehending their arrest in a case registered under Sections 147, 148,149,323, 307, 332, 353,186, 189, 427, 225, 337,338, 188 of the Indian Penal Code, Sections 3(ii)(5) of the Damage of Public Property Act.
It is alleged that while filing of nomination for the assembly election one of the candidates was arrested when several persons pelted stones.
It is submitted by the learned counsel for the petitioners that since their presence was recorded in Video hence, the petitioners have been named. There is no injury report on the record and considering the general nature of accusation other accused persons have been granted bail.
Considering the aforesaid facts, let the petitioners, Suraj Dayal Singh @ Surya 2 Dayal Singh, Shatrughan Singh, Janardan Singh, Ravi Ram, Ajay Singh, Hare Ram Singh, Deo Ranjan Singh, Upendra Kumar, Harendra Singh, Surendra Ray, Dip Narayan Singh, Ravindra Kumar Singh, Upendra Kumar Singh, Ramesh Kumar @ Ramesh Kumar Singh, Tribhuwan Singh and Rangnath Singh @ Baijnath Singh, be released on bail in the event of arrest or surrender before the learned court below within a period of twelve weeks from today in connection with Ara Nawada P.S. Case No. 450 of 2010 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 C.J.M. Bhojpur, Ara, subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.
U. K. ( Dinesh Kumar Singh, J)