Patna High Court - Orders
Jageshwar Ram & Ors vs State Of Bihar on 9 July, 2009
Author: Mandhata Singh
Bench: Mandhata Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.19094 of 2009
1. JAGESHWAR RAM
2. YOGENDRA RAM
3. GULANAND RAM @ GUNANAND RAM
4. ASHOK RAM
5. SANTOSH RAM @ SANTOSH KUMAR RAM
6. MOTI RAM @ MOTI KUMAR RAM
7. SATENDRA RAM
8. SANJAY RAM
------------------ PETITIONERS
Versus
STATE OF BIHAR
-----------
2 9.7.2009 Heard learned counsel for the
petitioners and the State.
The submission of learned counsel for
the petitioners is that there is previous
enmity in between the parties. Cases filed on their behalf were pending and two of the petitioners namely Ashok Ram and Moti Ram have been shown causing assault by means of farsa but injury report is lacking. Offence under section 379 IPC is super-added. As about the injury there is no mention in the FIR that the victims after receiving injuries went to hospital rather for the incident of 22.7.2008 complaint petition was prepared on 30.7.2008 but was presented in court on 27.8.2008, so I find no corroboration if any of the injuries is caused by means of farsa.
Having regard to the facts and
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circumstances, in the event of arrest or
surrender within one month from the date of receipt/production of a copy of this order, the above named eight petitioners shall be released 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 Chief Judicial Magistrate, Supaul, in Supaul PS Case no. 202/2008 (arising out of Complaint Case No. 709C/08),subject to the condition as laid down under section 438(2) Cr.P.C.
(Mandhata Singh,J.) AI