Patna High Court - Orders
Prabhu Thakur vs The State Of Bihar on 15 December, 2022
Author: Anjani Kumar Sharan
Bench: Anjani Kumar Sharan
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.54503 of 2022
Arising Out of PS. Case No.-541 Year-2021 Thana- SAHEBGANJ District- Muzaffarpur
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1. Dinanath Thakur Son Of Nandlal Thakur Resident Of Village - Dharampur
Ram , P.S.- Sahebganj, Distt.- Muzaffarpur.
2. Chandradev Thakur Son Of Late Gobari Thakur Resident Of Village -
Dharampur Ram , P.S.- Sahebganj, Distt.- Muzaffarpur.
3. Ravi Thakur @ Ravi Kumar Thakur Son Of Late Rajendra Thakur Resident
Of Village - Dharampur Ram , P.S.- Sahebganj, Distt.- Muzaffarpur.
4. Bhagwan Thakur @ Shri Bhagwan Thakur Son Of Late Gobari Thakur
Resident Of Village - Dharampur Ram , P.S.- Sahebganj, Distt.-
Muzaffarpur.
5. Sahil Sharma @ Bacha Thakur Son Of Shri Bhagwan Thakur Resident Of
Village - Dharampur Ram , P.S.- Sahebganj, Distt.- Muzaffarpur.
6. Awadhesh Thakur Son Of Chandradeo Thakur Resident Of Village -
Dharampur Ram , P.S.- Sahebganj, Distt.- Muzaffarpur.
... ... Petitioner/s
Versus
The State of Bihar.
... ... Opposite Party/s
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with
CRIMINAL MISCELLANEOUS No. 54631 of 2022
Arising Out of PS. Case No.-541 Year-2021 Thana- SAHEBGANJ District- Muzaffarpur
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PRABHU THAKUR Son of Late Gopi Chandra Thakur Resident of Village -
Dharampur Ram , P.s.- Sahebganj, Distt.- Muzaffarpur.
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
(In CRIMINAL MISCELLANEOUS No. 54503 of 2022)
For the Petitioner/s : Mr. Sheo Kumar Prasad, Advocate
For the Opposite Party/s : Mr. Prem Kumar Jha, A.P.P.
(In CRIMINAL MISCELLANEOUS No. 54631 of 2022)
For the Petitioner/s : Mr. Sheo Kumar Prasad, Advocate
For the Opposite Party/s : Mr. Prem Kumar Jha, A.P.P.
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CORAM: HONOURABLE MR. JUSTICE ANJANI KUMAR SHARAN
ORAL ORDER
2 15-12-2022Heard learned counsel for the petitioners and learned Patna High Court CR. MISC. No.54503 of 2022(2) dt.15-12-2022 2/3 Additional Public Prosecutor for the State.
Learned counsel for the petitioners file a supplementary affidavit in the present case.
Learned counsel for the petitioners undertakes to remove the defects within three weeks.
The petitioners are apprehending their arrest in a case registered for the offence punishable under Sections 341, 323, 504, 506, 324, 307, and 34 of the Indian Penal Code.
Petitioners are said to have assaulted the informant by means of sharp cut weapons like sword, farsa with intention to kill and entered into the house and committed the loot.
Learned counsel for the petitioners submits that the petitioners are innocent and have been falsely implicated in this case. He further submits that there is case and counter case between the parties and both sides have sustained injury. He further submits that there is a land dispute between parties and title suit is also going on between the parties. He further submits that petitioners have no criminal antecedent as stated in para-3 of this application.
Learned A.P.P. for the State opposes the prayer for bail.
Considering the facts and circumstances of the case Patna High Court CR. MISC. No.54503 of 2022(2) dt.15-12-2022 3/3 there is land dispute between the parties and both sides have sustained injury, let the above named petitioners in the event of their arrest or surrender before the learned Court below within a period of six weeks from today, be enlarged on bail on furnishing bail bonds of Rs. 25,000/- (Rupees Twenty Five Thousand) each with two sureties of the like amount each to the satisfaction of the learned court below where the case is pending/successor court in connection with Sahebganj P.S. Case No. 541 of 2021, subject to the condition as laid down under Section 438(2) of the Cr.P.C.
(Anjani Kumar Sharan, J) nilmani/-
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