Patna High Court - Orders
Rangila Singh & Anr vs The State Of Bihar on 29 September, 2016
Author: Nilu Agrawal
Bench: Nilu Agrawal
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.37541 of 2016
Arising Out of PS.Case No. -134 Year- 2015 Thana -PIRO District- BHOJPUR
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1. Rangila Singh S/o Hari Prasad Singh
2. Ajay Kumar Singh S/o Rangila Singh both are resident of Village-
Bhaluni Tola, P.S.- Piro, Dist- Bhojpur.
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Rajani Ranjan Pd. Singh
For the Opposite Party/s : Mr. Ramchandra Sahani,A.P.P.
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CORAM: HONOURABLE JUSTICE SMT. NILU AGRAWAL
ORAL ORDER
2 29-09-2016Heard learned counsel for the petitioners and learned A.P.P. for the State.
Petitioners apprehend their arrest in Piro P.S. Case No.134 of 2015 registered for the offences punishable under Sections 447, 341, 323, 504, 354, 342, 506 and 325/34 of the Indian Penal Code and Section ¾ of Witch Craft Act.
The prosecution case, in short, is that the petitioners along with co-accused abused and dragged out the informant from her courtyard and assaulted her and locked her in their house. The petitioners called the informant witch and on hearing that the police had come and released the informant from the clutches of the petitioners.
It has been submitted by the learned counsel for the Patna High Court Cr.Misc. No.37541 of 2016 (2) dt.29-09-2016 2/2 petitioner that they are innocent and have been falsely implicated in the aforesaid case. He submits that no offence under Section 354 of the I.P.C. is made out against the petitioners and Section ¾ of Witch Craft Act is supper addition as the allegation of calling her witch is concocted. He further submits that the injury found on the informant is abrasion and swelling.
Learned A.P.P. for the State submits that the petitioners are named in the first information report and hence, opposes the prayer for bail.
Be that as it may, let the petitioners, above named, in the event of their arrest or surrender before the court below within eight weeks from today, be released on bail on furnishing bail bonds of Rs.10,000/- each with two sureties of like amount each to the satisfaction of the learned A.C.J.M.,-1, Bhojpur at Ara, in Piro P.S.Case No.134 of 2015 subject to the conditions as laid down under Section 438 (2) of Cr.P.C.
(Nilu Agrawal, J) AnilKrSinha/-
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