Suresh Singh & Ors vs The State Of Bihar on 5 May, 2015

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Patna High Court - Orders

Suresh Singh & Ors vs The State Of Bihar on 5 May, 2015

Bench: Dinesh Kumar Singh

   IN THE HIGH COURT OF JUDICATURE AT PATNA
                 Criminal Miscellaneous No.20719 of 2015
 Arising Out of PS.Case No. -255 Year- 2014 Thana -MAHNAR District- VAISHALI(HAJIPUR)

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1. Suresh Singh S/o Dharamsheela Singh.
2. Pappu Das S/o Bindeshwar Das.
3. Vijay Das S/o Ajablal Chandrabansi
4. Mintu Das S/o Satyanarain Das
5. Nirmala Devi W/o Premchandra Paswan.
6. Ram Das S/o Late Nathuni Das
7. Ranjan Das S/o Ramjee Das
8. Upendra Das S/o Nathuni Das
9. Tileshwar Das S/o Late Tufani Das null
10. Daroga Das S/o Balkisun Das
11. Sunil Das S/o Doman Das
12. Sambhu Das S/o Rajendra Das
13. Kailash Das S/o Chabbu Das
14. Lalu Das S/o Gohan Das
15. Jitendra Das Lakshuman Das
16. Bhola Das S/o Nanki Das
   All resident of village- Lodipur, P.S.- Mahnar, Distt.- Vaishali.
17. Fantush Das S/o Guru Das @ Gaumi Das
18. Ramudgar Paswan S/o Late Haltil Paswan.
   Both resident of village- Lodipur, P.S.- Mahnar, Distt.- Vaishali.
19. Rajkumar Singh, S/o Sarjug Singh
20. Rakesh Das S/o Raj Kumar Das
21. Uttam Das S/o Maheshwar Das
22. Lutkun Das S/o Anup Das
23. Sonu Das S/o Ramu Das
24. Indu Devi W/o Ramudgar Paswan
25. Bishwanath Das S/o Innar Das
26. Akhilesh Das S/o Sivjee Das
27. Umesh Das S/o Brahamdeo Das
28. Brahmdeo Das S/o Sukhdeo Das
29. Chandan Das S/o Lakhman Das
         Patna High Court Cr.Misc. No.20719 of 2015 (02) dt.05-05-2015

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                        All resident of village- Mahindwara, P.S.- Mahnar, Distt- Vaishali.
                                                                                 .... ....   Petitioner/s
                                                              Versus
                     The State of Bihar
                                                                             .... .... Opposite Party/s
                     ======================================================
                     Appearance :
                     For the Petitioner/s        :        Mr. Pranav Kumar Jha
                     For the Opposite Party/s         :     Mr. Sanjay Kr.Singh(App)
                     ======================================================
                    CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR SINGH
                                               ORAL ORDER


02/   05-05-2015

Heard learned counsels for the petitioners and the State.

The petitioners are apprehending their arrest in a case registered for the offences punishable under Sections 147, 148, 149, 324, 307, 353, 436 and 337 of the Indian Penal Code.

It is alleged that when the police went to make verification with regard to the land dispute, in the meantime, the Chaukidar informed that the house of Nandlal Das has been put on fire when the police tried to pacify the matter, the mob did not allow to extinguish the fire and pelted stones and bricks as a result the S.H.O. of Mahnar received serious injury.

It is submitted by learned counsel for the Patna High Court Cr.Misc. No.20719 of 2015 (02) dt.05-05-2015 3/3 petitioners that co-villager Nandlal Prasad lodged Mahnar P.S. Case No. 254 of 2014 against the murder of Rambali Das when the mob put the house of Nandlas Das put on fire. The petitioners are simply member of the mob and the FIR has been lodged against 34 named and 1000-1500 unknown.

Considering the accusation against mob, let the above named petitioners be released on anticipatory bail in the event of their arrest or surrender before the learned court below within a period of twelve weeks from today, on furnishing bail bonds of Rs.10,000/- (Ten thousand) each with two sureties of the like amount each to the satisfaction of learned Judicial Magistrate, Ist Class, Vaishali at Hajipur in connection with Mahnar P.S. Case No. 255 of 2014, subject to the conditions as laid down under Section 438(2) of the Cr.P.C.

(Dinesh Kumar Singh, J) DKS/-

U           T

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Patna High Court - Orders