Parmanand Rai vs The State Of Bihar on 19 May, 2023

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Patna High Court - Orders

Parmanand Rai vs The State Of Bihar on 19 May, 2023

Bench: Prabhat Kumar Singh

                     IN THE HIGH COURT OF JUDICATURE AT PATNA
                             CRIMINAL MISCELLANEOUS No.23100 of 2023
                   Arising Out of PS. Case No.-295 Year-2022 Thana- BACHHWARA District- Begusarai
                 ======================================================
           1.     PARMANAND RAI SON OF LATE JAY LAL RAI R/O VILLAGE-
                  CHAMTHA PATANI CHOWK, WARD NO.12, P.S.- BACHHAWARA,
                  DISTRICT- BEGUSARAI
           2.    CHANDRA BALI RAI @ CHANDRABALI KUMOR SON OF
                 PARMANAND RAI R/O VILLAGE- CHAMTHA PATANI CHOWK,
                 WARD NO.12, P.S.- BACHHAWARA, DISTRICT- BEGUSARAI
           3.    CHHOTU RAI @ CHHOTU KUMAR SON OF PARMANAND RAI R/O
                 VILLAGE- CHAMTHA PATANI CHOWK, WARD NO.12, P.S.-
                 BACHHAWARA, DISTRICT- BEGUSARAI
           4.    ABHISHEK RAI @ ABHISHEK KUMAR SON OF HUKUM RAI R/O
                 VILLAGE- CHAMTHA PATANI CHOWK, WARD NO.12, P.S.-
                 BACHHAWARA, DISTRICT- BEGUSARAI



                                                                           ... ... PETITIONER/S
                                                    VERSUS
                 THE STATE OF BIHAR



                                                                     ... ... OPPOSITE PARTY/S

                 ======================================================
                 Appearance :
                 For The Petitioner/S           :        Mr. Deepak Kumar Singh, Advocate
                 For The Opposite Party/S       :        Mr. Anuj Kumar Shrivastava, App
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR SINGH
                                       ORAL ORDER

3   19-05-2023

Petitioner No 4 has already withdrawn his pre-arrest bail petition, vide order dated 10.05.2023.

Heard learned counsel for the petitioners and the State.

Patna High Court CR. MISC. No.23100 of 2023(3) dt.19-05-2023 2/3 Petitioner Nos 1, 2, 3 apprehend their arrest in a case registered for the offence punishable under sections 147, 148, 149, 341, 323, 307, 325, 379, 504 and 34 of the Indian Penal Code.

It is alleged that these petitioners along with other co- accused persons armed with deadly weapons have assaulted and abused the informant and family members. It is further alleged that these accused persons have also snatched golden chain and some other ornaments.

It is submitted that both the parties are gotia and there is pending land dispute, for which a simple occurrence of maarpeet took place between them. There is general and omnibus allegation against these petitioners and no specific overt act is alleged against them. Case and counter case. Both sides sustained injuries. Petitioners claim clean antecedent.

Considering the aforesaid facts and circumstances of the case, in the event of arrest or surrender within six weeks from today, let the Petitioner Nos 1, 2, 3, as named above, be enlarged on bail on furnishing bail bond of Rs.10,000/-(ten thousand) each with two sureties of the like amount each to the satisfaction of C.J.M Begusarai in connection with Bachhawara P.S. Case No. 295 of 2022, subject to the conditions laid down Patna High Court CR. MISC. No.23100 of 2023(3) dt.19-05-2023 3/3 under section 438(2) of the Code of Criminal Procedure.

(Prabhat Kumar Singh, J) Kaushik/-

U      T

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Patna High Court - Orders