Patna High Court - Orders
Chandrashekhar Kumar vs The State Of Bihar on 19 February, 2013
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
Patna High Court Cr.Misc. No.2538 of 2013 (3) dt.19-02-2013
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.2538 of 2013
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Chandrashekhar Kumar
.... .... Petitioner/s
Versus
The State Of Bihar
.... .... Opposite Party/s
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CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
SINGH
ORAL ORDER
3 19-02-2013Heard learned counsels for the petitioner and the State.
The petitioner is apprehending arrest in a case registered for the offences punishable under Sections 147,148,149,160,323,337,120B,307,353,379,427,435,436 and 504 of the Indian Penal Code, section 27 of the Arms Act and sections 3 and 4 of Prevention to Damage of Public Property Act.
It is alleged that 75 FIR named accused and 500-600 unknown persons blocked the road on the even of Chief Minister's visit to Khagaria when they were protesting for getting flood relief, benefits under Indira Awas scheme and other benefits when stones were pelted, firings were resorted to and legal cell of the Collectorate was set on fire.
It is submitted that the accusation is against the mob when no injury report is on record and considering the same, other accused persons have been granted anticipatory bail vide Cr. Misc. No. 1814 of 2013.
Patna High Court Cr.Misc. No.2538 of 2013 (3) dt.19-02-2013
Considering the aforesaid facts, let the above named petitioner be released on anticipatory bail in the event of arrest or surrender before the learned Court below within a period of twelve weeks from today on furnishing bail bond of Rs. 10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of learned CJM, Khagaria in connection with Chitragupta Nagar P.S. Case No. 507 of 2012 subject to the conditions as laid down under Section 438(2) Cr.P.C.
(Dinesh Kumar Singh, J) Anil/-