Ankul Raj @ Ankul Kumar vs The State Of Bihar on 4 August, 2023

[Cites 7, Cited by 0]

Patna High Court - Orders

Ankul Raj @ Ankul Kumar vs The State Of Bihar on 4 August, 2023

Bench: Prabhat Kumar Singh

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.46954 of 2023
                    Arising Out of PS. Case No.-398 Year-2021 Thana- JAHANABAD District- Jehanabad
                 ======================================================
                 Ankul Raj @ Ankul Kumar Son Of Satish Sharma Resident Of Mohalla-
                 Satsang Nagar, Raja Bazar, P.S.- Jehanabad, District- Jehanabad

                                                                                  ... ... Petitioner/s
                                                       Versus
                 The State of Bihar

                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :       Mr.Sudhanshu Shekhar
                 For the Opposite Party/s :       Mr.Mithlesh Kumar Khare
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR SINGH
                                       ORAL ORDER

2   04-08-2023

Heard learned counsels for the petitioner and the State.

2. The petitioner apprehends his arrest in a case registered for the offences punishable under Sections 341, 323, 504, 506/34 of the Indian Penal Code and section 27 of the Arms Act.

3. As per the prosecution case, this petitioner along with other co-accused persons abused and assaulted the informant.

4. It is submitted that petitioner has been falsely implicated in this case. There is general and omnibus allegation. The doctor has found the injury sustained by the informant simple in nature. Similarly situated co-accused have been granted bail by a coordinate Bench of this court vide order dated Patna High Court CR. MISC. No.46954 of 2023(2) dt.04-08-2023 2/2 08.09.2022 passed in Cr. Misc. No. 29844 of 2022. Petitioner claims clean antecedents.

5. Considering the facts aforesaid, the petitioner above-named, in the event of his arrest/surrender before the court below within a period of six weeks from the date of receipt/production of a copy of this order, is directed to be enlarged 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 Chief Judicial Magistrate, Jehanabad in connection with Jehanabad P.S. Case No. 398 of 2021, subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.

(Prabhat Kumar Singh, J) vinita/-

U        T

Unlock Advanced Research with PRISMAI

Patna High Court - Orders