Patna High Court - Orders
Sikandar Hayar @ Md. Sikander Heyat & Anr vs The State Of Bihar on 7 May, 2018
Author: Birendra Kumar
Bench: Birendra Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.27459 of 2018
Arising Out of PS.Case No. -95 Year- 2018 Thana -AURANGABAD TOWN District-
AURANGABAD
======================================================
1. Binod Kumar S/o. Ram Naresh Singh, R/o. Village- Bhura Sagar, P.S.
Tandwa, District- Aurangabad.
2. Roshan Mishra @ Raushan Mishra S/o. Brajesh Mishra, R/o. Village-
Yari, P.S. Muffasil, District- Aurangabad
3. Kameshwar Gupta S/o. Ugrah Sao, R/o. Village- Yari, P.S. Town,
District- Aurangabad.
4. Jai Kant Kumar S/o. Yogendra Prasad, R/o. village- Bishnu Bigha, P.S.
Jamhore, District- Aurangabad.
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.27492 of 2018
Arising Out of PS.Case No. -95 Year- 2018 Thana -AURANGABAD TOWN District-
AURANGABAD
======================================================
1. Sikandar Hayar @ Md. Sikander Heyat S/o. Md. Naseemuddin @
Nahim Kuraishi, R/o. Kuraishi Naser, P.S. Aurangabad (Town),
District- Aurangabad
2. Md. Faruq @ Md. Faruque S/o. late Abdul Rahim @ late Rahim Ansari,
R/o. Mohalla- Islam Toli, P.S. Aurangabad (Town), District-
Aurangabad.
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
Appearance :
(In Cr.Misc. No.27459 of 2018)
For the Petitioner/s : Mr. Krishna Prasad Singh, Sr. Advocate
Mr. Bhaskar Shankar, APP
For the Opposite Party/s : Mr. Sri Shyam Kumar Singh
(In Cr.Misc. No.27492 of 2018)
For the Petitioner/s : Mr. Krishna Prasad Singh, Sr. Advocate
Mr. Bhaskar Shankar, Advocate
For the Opposite Party/s : Mr. Shyam Kumar Singh,
======================================================
CORAM: HONOURABLE MR. JUSTICE BIRENDRA KUMAR
ORAL ORDER
2 07-05-2018Heard learned counsel for the petitioners and learned Additional Public Prosecutor for the State.
The petitioners are in custody in connection with Patna High Court Cr.M isc. No.27459 of 2018 (2) dt.07-05-2018 P2/ Aurangabad (Town) P.S. Case No.95 of 2018, a case under Sections 147/148/149/307/353/295A/188/120B/337/323/324/435 /436/427/332/333/360/295A of the Indian Penal Code and Section 27 of the Arms Act.
During Ramnaumi Procession, two groups of community attempted to create communal disharmony. When the police-informant intervened, allegation is that mob pelted stones etc. Petitioners were identified among members of the mob. There is no specific allegation against the petitioners.
Considering the nature of allegation and statement of the petitioners that they have got no criminal antecedent, let the petitioners, above named, be released on bail on furnishing bail bond of Rs.20,000/- (Twenty Thousand) each with two sureties of the like amount each to the satisfaction of the learned Court-below where the case is pending in connection with Aurangabad Town Police Station Case No.95 of 2018, with condition that the petitioners shall fully cooperate with the investigation/trial of the case, failing which the court below shall be at liberty to cancel the bail bond of the petitioners.
(Birendra Kumar, J) Mkr./-
U T