Patna High Court - Orders
Mahmood Alam vs The State Of Bihar on 28 September, 2022
Author: Sunil Kumar Panwar
Bench: Sunil Kumar Panwar
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.18625 of 2022
Arising Out of PS. Case No.-362 Year-2020 Thana- MADHUBANI COMPLAINT CASE
District- Madhubani
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1. MAHMOOD ALAM Son of Late Abdul Wahab Resident of Village - Nazra,
P.S. - Benipatti, District - Madhubani.
2. Umar Khalid @ Omar Khalid Son of Abul Falah Resident of Village -
Nazra, P.S. - Benipatti, District - Madhubani.
3. Faziur Rahman @ Md. Fazlur Rahman Son of Anisur Rahman Resident of
Village - Nazra, P.S. - Benipatti, District - Madhubani.
4. Abdula Adnan @ Md. Abdullah Adnan Tariq Son of Umar Tarif Resident of
Village - Nazra, P.S. - Benipatti, District - Madhubani.
5. Md. Yakub @ Yaqoob Son of Umar Rashid Resident of Village - Nazra, P.S.
- Benipatti, District - Madhubani.
... ... Petitioner/s
Versus
THE STATE OF BIHAR
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Zeyaul Hoda, Advocate
For the Opposite Party/s : Mr. Ajay Kumar Jha, Advocate
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CORAM: HONOURABLE MR. JUSTICE SUNIL KUMAR PANWAR
ORAL ORDER
2 28-09-2022Heard learned counsel for the petitioners and learned APP for the State.
The petitioners are apprehending their arrest in a case registered for the offences punishable under Sections 341, 323, 354B, 379, 385, 427, 504 and 506/34 of the Indian Penal Code.
Allegedly, it is a case of assault and outraging the modesty of the informant.
It is submitted by learned counsel for the petitioners that the petitioners have falsely been implicated in this case. He Patna High Court CR. MISC. No.18625 of 2022(2) dt.28-09-2022 2/2 further submits that there is land dispute between the parties and the snatched stolen money was not recovered from the possession of the petitioners.
Learned APP appearing for the State opposed the anticipatory bail.
Considering the aforesaid submissions, let the petitioners, above named, in the event of their arrest or surrender before the court below within a period of four weeks from today, be released on anticipatory bail on furnishing bail bonds of Rs. 10,000/- (ten thousand) each with two sureties of the like amount each to the satisfaction of learned ACJM-I, Benipatti, Madhubani in connection with Complaint Case No. 362 of 2020, subject to the conditions as laid down under Section 438(2) of the Cr.P.C.
(Sunil Kumar Panwar, J) Brajesh Kumar/-
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