Patna High Court - Orders
Lakshman Sahni @ Laxman Sahni vs The State Of Bihar on 10 August, 2017
Author: Ashwani Kumar Singh
Bench: Ashwani Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.36582 of 2017
Arising Out of PS.Case No. -885 Year- 2017 Thana -SASARAM NAGAR District- SASARAM
(ROHTAS)
==========================================================
Sushil Kumar Mishra & Anr
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
===========================================================
with
Criminal Miscellaneous No.36587 of 2017
Arising Out of PS.Case No. -345 Year- 2017 Thana -JAHANABAD District- JEHANABAD
===========================================================
Rajpal Paswan @ Rajpal Babu
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
===========================================================
with
Criminal Miscellaneous No.36590 of 2017
Arising Out of PS.Case No. -97 Year- 2017 Thana -GORIAKOTHI District- SIWAN
===========================================================
Ravindra Chaudhary
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
===========================================================
with
Criminal Miscellaneous No.36596 of 2017
Arising Out of PS.Case No. -219 Year- 2017 Thana -BARBIGHA District- SEKHPURA
===========================================================
Deena Mahto
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
===========================================================
with
Criminal Miscellaneous No.36600 of 2017
Arising Out of PS.Case No. -71 Year- 2017 Thana -SIKANDARA District- JAMUI
======================================================
Dewali Kumar @ Dipali Kumar
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
===========================================================
with
Criminal Miscellaneous No.36601 of 2017
Arising Out of PS.Case No. -227 Year- 2017 Thana -AJAMNAGAR District- KATIHAR
===========================================================
Kiran Devi & Ors
.... .... Petitioner/s
Patna High Court Cr.Misc. No.36582 of 2017 (2) dt.10-08-2017
2/44
Versus
The State of Bihar
.... .... Opposite Party/s
===========================================================
with
Criminal Miscellaneous No.36608 of 2017
Arising Out of PS.Case No. -37 Year- 2017 Thana -WARISNAGAR District- SAMASTIPUR
===========================================================
Rahul Singh @ Aditya Kumar Singh
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
===========================================================
with
Criminal Miscellaneous No.36624 of 2017
Arising Out of PS.Case No. -34 Year- 2017 Thana -BARH District- PATNA
===========================================================
Sonu Kumar
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
===========================================================
with
Criminal Miscellaneous No.36632 of 2017
Arising Out of PS.Case No. -43 Year- 2017 Thana -BELHAR District- BANKA
===========================================================
Babu Lal Soren
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
===========================================================
with
Criminal Miscellaneous No.36644 of 2017
Arising Out of PS.Case No. -7 Year- 2017 Thana -MAHUA District- VAISHALI(HAJIPUR)
===========================================================
Dharmendra Rai
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
===========================================================
with
Criminal Miscellaneous No.36651 of 2017
Arising Out of PS.Case No. -9 Year- 2017 Thana -SANOKHAR District- BHAGALPUR
======================================================
TUN TUN MANDAL @ TUN TUN KR. MANDAL
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
===========================================================
with
Criminal Miscellaneous No.36653 of 2017
Arising Out of PS.Case No. -63 Year- 2017 Thana -SONBERSA District- SITAMARHI
======================================================
Patna High Court Cr.Misc. No.36582 of 2017 (2) dt.10-08-2017
3/44
Awadhesh Kumar @ Awadesh Kumar
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
===========================================================
with
Criminal Miscellaneous No.36655 of 2017
Arising Out of PS.Case No. -118 Year- 2017 Thana -KAJI MUHAMMADPUR District-
MUZAFFARPUR
===========================================================
Ravi Shankar Thakur
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
===========================================================
with
Criminal Miscellaneous No.36660 of 2017
Arising Out of PS.Case No. -180 Year- 2016 Thana -RAXAUL District-
EASTCHAMPARAN(MOTIHARI)
===========================================================
Golu Kumar @ Vivek Kumar
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
===========================================================
with
Criminal Miscellaneous No.36661 of 2017
Arising Out of PS.Case No. -110 Year- 2017 Thana -RAXAUL District-
EASTCHAMPARAN(MOTIHARI)
===========================================================
Sunil Sah
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
===========================================================
with
Criminal Miscellaneous No.36663 of 2017
Arising Out of PS.Case No. -314 Year- 2017 Thana -GOVERNMENT OFFICIAL COMP. District-
SITAMARHI
===========================================================
Subodh Kumar
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
===========================================================
with
Criminal Miscellaneous No.36669 of 2017
Arising Out of PS.Case No. -36 Year- 2017 Thana -SARE District- NALANDA (BIHARSHARIFF)
===========================================================
Geeta Devi @ Rita Devi
.... .... Petitioner/s
Versus
The State of Bihar
Patna High Court Cr.Misc. No.36582 of 2017 (2) dt.10-08-2017
4/44
.... .... Opposite Party/s
===========================================================
with
Criminal Miscellaneous No.36670 of 2017
Arising Out of PS.Case No. -156 Year- 2017 Thana -NAUBATPUR District- PATNA
===========================================================
Mithu Kumar @ Karan Kumar
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
===========================================================
with
Criminal Miscellaneous No.36675 of 2017
Arising Out of PS.Case No. -141 Year- 2017 Thana -MANER District- PATNA
===========================================================
Laltu Kumar @ Nitesh Kumar
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
===========================================================
with
Criminal Miscellaneous No.36700 of 2017
Arising Out of PS.Case No. -23 Year- 2017 Thana -MARANCHI District- PATNA
======================================================
Raj Mahto @ Tiger Mahto @ Tiger
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
===========================================================
with
Criminal Miscellaneous No.36706 of 2017
Arising Out of PS.Case No. -198 Year- 2017 Thana -NANHPUR District- SITAMARHI
===========================================================
Devendra Rai
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
==========================================================
with
Criminal Miscellaneous No.36708 of 2017
Arising Out of PS.Case No. -107 Year- 2017 Thana -SHEKHPURA District- SEKHPURA
===========================================================
Ranjeet Choudhary
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
===========================================================
with
Criminal Miscellaneous No.36709 of 2017
Arising Out of PS.Case No. -26 Year- 2017 Thana -ASAWAN District- SIWAN
===========================================================
Dilip Yadav
.... .... Petitioner/s
Patna High Court Cr.Misc. No.36582 of 2017 (2) dt.10-08-2017
5/44
Versus
The State of Bihar
.... .... Opposite Party/s
===========================================================
with
Criminal Miscellaneous No.36738 of 2017
Arising Out of PS.Case No. -124 Year- 2017 Thana -TARIYANI CHOWK District- SHEOHAR
===========================================================
Md. Hakim
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
===========================================================
with
Criminal Miscellaneous No.36747 of 2017
Arising Out of PS.Case No. -31 Year- 2017 Thana -DEORIYA District- MUZAFFARPUR
===========================================================
Shambhu Rai
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
===========================================================
with
Criminal Miscellaneous No.36786 of 2017
Arising Out of PS.Case No. -138 Year- 2017 Thana -CHATOUNI District-
EASTCHAMPARAN(MOTIHARI)
======================================================
Rajesh Kumar Singh
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
===========================================================
with
Criminal Miscellaneous No.36788 of 2017
Arising Out of PS.Case No. -7 Year- 2017 Thana -SIWAN MUFFASIL District- SIWAN
===========================================================
Surendra Kumar @ Surendra Kushwaha
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
===========================================================
with
Criminal Miscellaneous No.36789 of 2017
Arising Out of PS.Case No. -41 Year- 2017 Thana -NADI P.S. District- PATNA
===========================================================
Anil Kumar
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
===========================================================
with
Criminal Miscellaneous No.36806 of 2017
Arising Out of PS.Case No. -429 Year- 2017 Thana -DEHRI TOWN District- SASARAM
Patna High Court Cr.Misc. No.36582 of 2017 (2) dt.10-08-2017
6/44
(ROHTAS)
===========================================================
Javed Akhtar @ Chalak Javed Akhtar
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
===========================================================
with
Criminal Miscellaneous No.36807 of 2017
Arising Out of PS.Case No. -19 Year- 2017 Thana -KHAGARIA RAIL P.S. District- KHAGARIA
===========================================================
Ravi Mallik
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
===========================================================
with
Criminal Miscellaneous No.36809 of 2017
Arising Out of PS.Case No. -26 Year- 2017 Thana -ASAWAN District- SIWAN
===========================================================
Harikant Yadav
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
===========================================================
with
Criminal Miscellaneous No.36816 of 2017
Arising Out of PS.Case No. -147 Year- 2016 Thana -NARDIGANJ District- NAWADA
===========================================================
Abhishek Kumar
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
===========================================================
with
Criminal Miscellaneous No.36826 of 2017
Arising Out of PS.Case No. -141 Year- 2017 Thana -LAHERIMUHALLA District- NALANDA
(BIHARSHARIFF)
===========================================================
Md. Seraj
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
===========================================================
with
Criminal Miscellaneous No.36828 of 2017
Arising Out of PS.Case No. -116 Year- 2017 Thana -PAROO District- MUZAFFARPUR
===========================================================
Kishun Ram @ Ramkishun Ram
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
Patna High Court Cr.Misc. No.36582 of 2017 (2) dt.10-08-2017
7/44
===========================================================
with
Criminal Miscellaneous No.36837 of 2017
Arising Out of PS.Case No. -457 Year- 2017 Thana -KANKARBAGH District- PATNA
===========================================================
Niraj Kumar Gupta @ Niraj Kumar & Anr
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
===========================================================
with
Criminal Miscellaneous No.36855 of 2017
Arising Out of PS.Case No. -37 Year- 2017 Thana -CHIRAIYA District-
EASTCHAMPARAN(MOTIHARI)
===========================================================
Shyam Sundar Rai
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
===========================================================
with
Criminal Miscellaneous No.36858 of 2017
Arising Out of PS.Case No. -77 Year- 2017 Thana -SURSAND District- SITAMARHI
===========================================================
Kishori Sah
.... .... Petitioner/s
Versus
State of Bihar & Anr
.... .... Opposite Party/s
===========================================================
with
Criminal Miscellaneous No.36869 of 2017
Arising Out of PS.Case No. -80 Year- 2017 Thana -SONO District- JAMUI
===========================================================
MD. SHAJID @ MD. SAJJAD @ MD. SAHIZAD & ANR
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
===========================================================
with
Criminal Miscellaneous No.36875 of 2017
Arising Out of PS.Case No. -49 Year- 2017 Thana -MAJHAULIA District-
WESTCHAMPARAN(BETTIAH)
===========================================================
Vyas Prasad
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
===========================================================
with
Criminal Miscellaneous No.36877 of 2017
Arising Out of PS.Case No. -54 Year- 2017 Thana -GAYGHAT District- MUZAFFARPUR
===========================================================
Kangresh Kumar Rai
Patna High Court Cr.Misc. No.36582 of 2017 (2) dt.10-08-2017
8/44
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
===========================================================
with
Criminal Miscellaneous No.36878 of 2017
Arising Out of PS.Case No. -77 Year- 2017 Thana -KOTWA District-
EASTCHAMPARAN(MOTIHARI)
===========================================================
Nawal Rai
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
===========================================================
with
Criminal Miscellaneous No.36896 of 2017
Arising Out of PS.Case No. -142 Year- 2017 Thana -BAIRIYA District-
WESTCHAMPARAN(BETTIAH)
===========================================================
Lal Mohan Sah & Anr
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
===========================================================
with
Criminal Miscellaneous No.36902 of 2017
Arising Out of PS.Case No. -70 Year- 2017 Thana -ASHOK PAPER MILL District- DARBHANGA
===========================================================
RASULA BEGUM @ RASOOLA BEGUM
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
===========================================================
with
Criminal Miscellaneous No.36920 of 2017
Arising Out of PS.Case No. -90 Year- 2017 Thana -BARH District- PATNA
===========================================================
Mukesh Yadav
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.36933 of 2017
Arising Out of PS.Case No. -169 Year- 2017 Thana -ROHTAS District- SASARAM (ROHTAS)
===========================================================
Tipu Bhuiyan & Anr
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
===========================================================
with
Patna High Court Cr.Misc. No.36582 of 2017 (2) dt.10-08-2017
9/44
Criminal Miscellaneous No.36950 of 2017
Arising Out of PS.Case No. -46 Year- 2017 Thana -MUZAFFARPUR (R.T) District-
MUZAFFARPUR
===========================================================
Sanjay Sah
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
===========================================================
with
Criminal Miscellaneous No.36972 of 2017
Arising Out of PS.Case No. -135 Year- 2017 Thana -ASHTHWAN District- NALANDA
(BIHARSHARIFF)
======================================================
Prakash Kumar
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
===========================================================
with
Criminal Miscellaneous No.36973 of 2017
Arising Out of PS.Case No. -143 Year- 2017 Thana -BARGANIA District- SITAMARHI
===========================================================
Chandan Patel
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
===========================================================
with
Criminal Miscellaneous No.36975 of 2017
Arising Out of PS.Case No. -147 Year- 2017 Thana -LAURIYA District-
WESTCHAMPARAN(BETTIAH)
===========================================================
Saheb Ram
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
===========================================================
with
Criminal Miscellaneous No.37017 of 2017
Arising Out of PS.Case No. -124 Year- 2017 Thana -BUXAR INDUSTRIAL District- BUXAR
===========================================================
MD. BABUJAN RAIN @ BABUJAN RAIN
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
===========================================================
with
Criminal Miscellaneous No.37025 of 2017
Arising Out of PS.Case No. -116 Year- 2017 Thana -PARWALPUR District- NALANDA
(BIHARSHARIFF)
===========================================================
Pankaj @ Sansan Choudhary
.... .... Petitioner/s
Patna High Court Cr.Misc. No.36582 of 2017 (2) dt.10-08-2017
10/44
Versus
The State of Bihar
.... .... Opposite Party/s
===========================================================
with
Criminal Miscellaneous No.37028 of 2017
Arising Out of PS.Case No. -12 Year- 2017 Thana -SIRDALA District- NAWADA
===========================================================
Ramashish Rajbanshi
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
===========================================================
with
Criminal Miscellaneous No.37060 of 2017
Arising Out of PS.Case No. -109 Year- 2017 Thana -SHIVSAGAR District- SASARAM
(ROHTAS)
===========================================================
Musafir Bind @ Misafir Bind
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
===========================================================
with
Criminal Miscellaneous No.37063 of 2017
Arising Out of PS.Case No. -209 Year- 2017 Thana -GARKHA District- SARAN
===========================================================
Sharwan Prasad
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
===========================================================
with
Criminal Miscellaneous No.37067 of 2017
Arising Out of PS.Case No. -13 Year- 2017 Thana -NIYAMCHANDPUR District- BEGUSARAI
===========================================================
Mahesh Kumar
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
===========================================================
with
Criminal Miscellaneous No.37078 of 2017
Arising Out of PS.Case No. -9 Year- 2017 Thana -JIRADEI District- SIWAN
===========================================================
Ramawati Devi
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
===========================================================
with
Criminal Miscellaneous No.37088 of 2017
Arising Out of PS.Case No. -73 Year- 2017 Thana -MUFFASIL District- AURANGABAD
Patna High Court Cr.Misc. No.36582 of 2017 (2) dt.10-08-2017
11/44
===========================================================
Ravindra Kumar Singh
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.37093 of 2017
Arising Out of PS.Case No. -84 Year- 2017 Thana -ARIYARI District- SEKHPURA
======================================================
Manoj Choudhary & Anr
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.37099 of 2017
Arising Out of PS.Case No. -302 Year- 2017 Thana -BETTIAH CITY District-
WESTCHAMPARAN(BETTIAH)
======================================================
Kamran
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.37100 of 2017
Arising Out of PS.Case No. -117 Year- 2017 Thana -FALKAHA District- KATIHAR
======================================================
Bihari Uraon @ Bihari Uron
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.37118 of 2017
Arising Out of PS.Case No. -15 Year- 2017 Thana -JAIPUR District- BANKA
======================================================
Garu Lal Kisku
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.37120 of 2017
Arising Out of PS.Case No. -123 Year- 2017 Thana -ALAMNAGAR District- MADHEPURA
======================================================
Vilash Patel
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
Patna High Court Cr.Misc. No.36582 of 2017 (2) dt.10-08-2017
12/44
with
Criminal Miscellaneous No.37121 of 2017
Arising Out of PS.Case No. -277 Year- 2017 Thana -AGAMKUAN District- PATNA
======================================================
Mukesh Yogi & Ors
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.37122 of 2017
Arising Out of PS.Case No. -95 Year- 2017 Thana -NABINAGAR District- AURANGABAD
======================================================
Sandeep Kumar
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.37124 of 2017
Arising Out of PS.Case No. -85 Year- 2017 Thana -KALYANPUR District- SAMASTIPUR
======================================================
Nirmal Kumar
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.37127 of 2017
Arising Out of PS.Case No. -113 Year- 2017 Thana -BAUNSI District- BANKA
======================================================
Suman Kumar Singh
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.37135 of 2017
Arising Out of PS.Case No. -508 Year- 2016 Thana -AMARPUR District- BANKA
======================================================
Md. Sonam @ Md. Julfikar
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.37138 of 2017
Arising Out of PS.Case No. -85 Year- 2017 Thana -OBRA District- AURANGABAD
======================================================
Satrudhan Kumar
.... .... Petitioner/s
Versus
The State of Bihar
Patna High Court Cr.Misc. No.36582 of 2017 (2) dt.10-08-2017
13/44
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.37145 of 2017
Arising Out of PS.Case No. -16 Year- 2017 Thana -SULTANGANJ District- BHAGALPUR
======================================================
Bahadur Bind
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.37156 of 2017
Arising Out of PS.Case No. -151 Year- 2017 Thana -JHAJHA RAIL P.S. District- LAKHISARAI
======================================================
Gungun Ram @ Chhotu Ram
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.37158 of 2017
Arising Out of PS.Case No. -30 Year- 2017 Thana -AGIAUN BAZAR District- BHOJPUR
======================================================
Manjay Singh @ Manjai Kr. Singh
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.37161 of 2017
Arising Out of PS.Case No. -129 Year- 2017 Thana -BUXAR MUFFSIL District- BUXAR
======================================================
Durga Prasad
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.37166 of 2017
Arising Out of PS.Case No. -135 Year- 2017 Thana -MINAPUR District- MUZAFFARPUR
======================================================
Vikash & Anr
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.37169 of 2017
Arising Out of PS.Case No. -160 Year- 2017 Thana -SHERGHATI District- GAYA
======================================================
Paryag Narayan Singh
Patna High Court Cr.Misc. No.36582 of 2017 (2) dt.10-08-2017
14/44
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.37170 of 2017
Arising Out of PS.Case No. -166 Year- 2017 Thana -MASRAKH District- SARAN
======================================================
Guddu Rai
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.37181 of 2017
Arising Out of PS.Case No. -301 Year- 2017 Thana -BIHTA District- PATNA
======================================================
Santosh Kumar @ Santosh Kumar Yadav
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.37186 of 2017
Arising Out of PS.Case No. -92 Year- 2017 Thana -BARUN District- AURANGABAD
======================================================
Ajit Kumar Singh
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.37191 of 2017
Arising Out of PS.Case No. -102 Year- 2017 Thana -MAJHAULIA District-
WESTCHAMPARAN(BETTIAH)
======================================================
Chuman Patel @ Chumman Patel
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.37203 of 2017
Arising Out of PS.Case No. -13 Year- 2017 Thana -NAVHATTA District- SASARAM (ROHTAS)
======================================================
Sanesh Paswan
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.37213 of 2017
Patna High Court Cr.Misc. No.36582 of 2017 (2) dt.10-08-2017
15/44
Arising Out of PS.Case No. -160 Year- 2017 Thana -BANIAPUR District- SARAN
======================================================
Pawan Singh @ Pawan Kumar
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.37215 of 2017
Arising Out of PS.Case No. -127 Year- 2017 Thana -CHAUSA District- MADHEPURA
======================================================
Ravikant Mehta @ Chhanguri Mehta
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.37240 of 2017
Arising Out of PS.Case No. -102 Year- 2017 Thana -MAJHAULIA District-
WESTCHAMPARAN(BETTIAH)
======================================================
SANTOSH PATEL @ SANTOSH KUMAR PATEL
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.37241 of 2017
Arising Out of PS.Case No. -56 Year- 2017 Thana -JAMHORA District- AURANGABAD
======================================================
Vishal Kumar Singh & Anr
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.37267 of 2017
Arising Out of PS.Case No. -74 Year- 2017 Thana -NAUTAN District- SIWAN
======================================================
Avinash Kumar Chauhan
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.37279 of 2017
Arising Out of PS.Case No. -70 Year- 2017 Thana -NOKHA District- SASARAM (ROHTAS)
======================================================
Bhola Yadav
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
Patna High Court Cr.Misc. No.36582 of 2017 (2) dt.10-08-2017
16/44
======================================================
with
Criminal Miscellaneous No.37280 of 2017
Arising Out of PS.Case No. -131 Year- 2017 Thana -PIRO District- BHOJPUR
======================================================
JAI PRAKASH SINGH @ JAI PRAKASH
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.37296 of 2017
Arising Out of PS.Case No. -85 Year- 2017 Thana -KALYANPUR District- SAMASTIPUR
======================================================
Munna Rai
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.37298 of 2017
Arising Out of PS.Case No. -null Year- null Thana -null District- SARAN
======================================================
Laxman Mahato @ Laxman Sah
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.37311 of 2017
Arising Out of PS.Case No. -150 Year- 2017 Thana -MURLIGANJ District- MADHEPURA
======================================================
Jitu Murmur @ Jitu Murmu
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.37312 of 2017
Arising Out of PS.Case No. -null Year- null Thana -null District- PURNIA
======================================================
Jayant Kumar
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.37315 of 2017
Arising Out of PS.Case No. -124 Year- 2017 Thana -TARIYANI CHOWK District- SHEOHAR
======================================================
Shambhu Mahto
.... .... Petitioner/s
Versus
Patna High Court Cr.Misc. No.36582 of 2017 (2) dt.10-08-2017
17/44
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.37330 of 2017
Arising Out of PS.Case No. -90 Year- 2017 Thana -JOGBANI District- ARRARIA
======================================================
BIMAL KUMAR SAH @ BIMAL SAH @ BIMEL SAH @ BIMAL KUMAR
SAY
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.37331 of 2017
Arising Out of PS.Case No. -269 Year- 2017 Thana -SAUR BAZAR District- SAHARSA
======================================================
Murari Yadav
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.37345 of 2017
Arising Out of PS.Case No. -440 Year- 2017 Thana -DEHRI TOWN District- SASARAM
(ROHTAS)
======================================================
Santosh Kumar @ Santosh Chaudhary
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.37350 of 2017
Arising Out of PS.Case No. -108 Year- 2017 Thana -NASRIGANJ District- SASARAM (ROHTAS)
======================================================
Fagu Choudhary
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.37479 of 2017
Arising Out of PS.Case No. -8 Year- 2017 Thana -GARMDAGA District- KISANGANJ
======================================================
Jitan Soren
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.37481 of 2017
Arising Out of PS.Case No. -52 Year- 2017 Thana -AADAPUR District-
Patna High Court Cr.Misc. No.36582 of 2017 (2) dt.10-08-2017
18/44
EASTCHAMPARAN(MOTIHARI)
======================================================
Mukesh Ram
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.37483 of 2017
Arising Out of PS.Case No. -591 Year- 2016 Thana -MANER District- PATNA
======================================================
Lalan Rai
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.37554 of 2017
Arising Out of PS.Case No. -400 Year- 2017 Thana -GOVERNMENT OFFICIAL COMP. District-
SITAMARHI
======================================================
Dharmendra Patel
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.37575 of 2017
Arising Out of PS.Case No. -122 Year- 2017 Thana -RAGHOPUR District- SUPAUL
======================================================
Rajesh Thakur
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.37578 of 2017
Arising Out of PS.Case No. -316 Year- 2017 Thana -NAWADA District- NAWADA
======================================================
Md. Sohail Ahmad
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.37627 of 2017
Arising Out of PS.Case No. -137 Year- 2017 Thana -GOPALPUR District- BHAGALPUR
======================================================
Shailendra Kumar
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
Patna High Court Cr.Misc. No.36582 of 2017 (2) dt.10-08-2017
19/44
======================================================
with
Criminal Miscellaneous No.37630 of 2017
Arising Out of PS.Case No. -157 Year- 2017 Thana -RIGA District- SITAMARHI
======================================================
Rohit Kumar Mandal @ Rohit Mandal
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.37631 of 2017
Arising Out of PS.Case No. -28 Year- 2017 Thana -GOVINDPUR District- NAWADA
======================================================
Sunil Kumar Mahto @ Mehta @ Sunil Kr
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.37645 of 2017
Arising Out of PS.Case No. -82 Year- 2017 Thana -MUFFASIL District- AURANGABAD
======================================================
Arbind Kumar Ray
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.37658 of 2017
Arising Out of PS.Case No. -459 Year- 2017 Thana -DEHRI TOWN District- SASARAM
(ROHTAS)
======================================================
Dabloo Singh
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.37668 of 2017
Arising Out of PS.Case No. -311 Year- 2016 Thana -RAJAULI District- NAWADA
======================================================
Md. Chand Ali
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.37671 of 2017
Arising Out of PS.Case No. -114 Year- 2017 Thana -SUGAULI District-
EASTCHAMPARAN(MOTIHARI)
======================================================
Chunnu Tiwari
Patna High Court Cr.Misc. No.36582 of 2017 (2) dt.10-08-2017
20/44
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.37672 of 2017
Arising Out of PS.Case No. -31 Year- 2017 Thana -NARKATIYAGANJ RAIL P.S. District-
WESTCHAMPARAN(BETTIAH)
======================================================
Rahul Kumar
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.37679 of 2017
Arising Out of PS.Case No. -87 Year- 2017 Thana -AMBA District- AURANGABAD
======================================================
Mantu Singh @ Mantu Kumar & Anr
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.37703 of 2017
Arising Out of PS.Case No. -82 Year- 2017 Thana -UJIYARPUR District- SAMASTIPUR
======================================================
Uday Shankar Rai
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.37704 of 2017
Arising Out of PS.Case No. -3132 Year- 2017 Thana -GOVERNMENT OFFICIAL COMP. District-
PATNA
======================================================
Ram Kumar Sao
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.37705 of 2017
Arising Out of PS.Case No. -165 Year- 2017 Thana -SAHEBGANJ District- MUZAFFARPUR
======================================================
Shambhu Sah @ Shambhu Thakur
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Patna High Court Cr.Misc. No.36582 of 2017 (2) dt.10-08-2017
21/44
Criminal Miscellaneous No.37711 of 2017
Arising Out of PS.Case No. -124 Year- 2017 Thana -PIRO District- BHOJPUR
======================================================
Rakesh Kumar
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.37717 of 2017
Arising Out of PS.Case No. -105 Year- 2017 Thana -BARAHIYA District- LAKHISARAI
======================================================
Anurag Kumar
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.37726 of 2017
Arising Out of PS.Case No. -370 Year- 2017 Thana -BUXAR District- BUXAR
======================================================
Sheoji Sah
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.37732 of 2017
Arising Out of PS.Case No. -112 Year- 2017 Thana -DHURAIYA District- BANKA
======================================================
Md. Mahmood & Anr
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.37739 of 2017
Arising Out of PS.Case No. -135 Year- 2017 Thana -SONO District- JAMUI
======================================================
Banti Ram
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.37752 of 2017
Arising Out of PS.Case No. -107 Year- 2017 Thana -SONO District- JAMUI
======================================================
Ranjit Kewat
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
Patna High Court Cr.Misc. No.36582 of 2017 (2) dt.10-08-2017
22/44
======================================================
with
Criminal Miscellaneous No.37756 of 2017
Arising Out of PS.Case No. -324 Year- 2017 Thana -MUZAFFARPUR SADAR District-
MUZAFFARPUR
======================================================
Mangal Paswan
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.37758 of 2017
Arising Out of PS.Case No. -74 Year- 2017 Thana -KAHAIYA District- MUZAFFARPUR
======================================================
KISHORI CHOUDHARY @ BISCUT CHOUDHARY
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.37760 of 2017
Arising Out of PS.Case No. -131 Year- 2017 Thana -KIUL RAIL P.S. District- LAKHISARAI
======================================================
ASHOK KUMAR @ ASHOK RAI
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.37761 of 2017
Arising Out of PS.Case No. -367 Year- 2017 Thana -BARACHATTI District- GAYA
======================================================
Raja @ Chandan Kumar
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.37769 of 2017
Arising Out of PS.Case No. -31 Year- 2017 Thana -NTPC KHAIRA District- AURANGABAD
======================================================
SHARWAN KUMAR NAVIN & ANR
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.37772 of 2017
Arising Out of PS.Case No. -304 Year- 2017 Thana -MUZAFFARPUR TOWN District-
MUZAFFARPUR
======================================================
Mohan Bihari Patel
Patna High Court Cr.Misc. No.36582 of 2017 (2) dt.10-08-2017
23/44
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.37778 of 2017
Arising Out of PS.Case No. -186 Year- 2017 Thana -TURKAULIYA District-
EASTCHAMPARAN(MOTIHARI)
======================================================
Munna Sahani @ Niraj
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.37796 of 2017
Arising Out of PS.Case No. -62 Year- 2017 Thana -KUNDWACHAINPUR District-
EASTCHAMPARAN(MOTIHARI)
======================================================
Kishori Paswan
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.37805 of 2017
Arising Out of PS.Case No. -125 Year- 2017 Thana -KIUL RAIL P.S. District- LAKHISARAI
======================================================
Tinku Kumar
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.37828 of 2017
Arising Out of PS.Case No. -49 Year- 2017 Thana -MAJHAULIA District-
WESTCHAMPARAN(BETTIAH)
======================================================
Chuman Patel @ Chumman Patel
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.37835 of 2017
Arising Out of PS.Case No. -91 Year- 2017 Thana -ARER District- MADHUBANI
======================================================
Shubh Narayan Mahto @ Chunmun @ Chunmun Mahto
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
Patna High Court Cr.Misc. No.36582 of 2017 (2) dt.10-08-2017
24/44
with
Criminal Miscellaneous No.37836 of 2017
Arising Out of PS.Case No. -26 Year- 2017 Thana -ASAWAN District- SIWAN
======================================================
Raj Kumar Singh
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.37837 of 2017
Arising Out of PS.Case No. -97 Year- 2017 Thana -SHEOHAR District- SHEOHAR
======================================================
Foudi Sahni
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.37842 of 2017
Arising Out of PS.Case No. -22 Year- 2017 Thana -SIMULTALA District- JAMUI
======================================================
Brahmadeo Ram @ Badho
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.37843 of 2017
Arising Out of PS.Case No. -90 Year- 2017 Thana -NABINAGAR District- AURANGABAD
======================================================
Prince Kumar Singh
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.37845 of 2017
Arising Out of PS.Case No. -360 Year- 2017 Thana -GOVERNMENT OFFICIAL COMP. District-
SITAMARHI
======================================================
Shail Devi @ Maheshwari Devi
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.37850 of 2017
Arising Out of PS.Case No. -118 Year- 2017 Thana -BIHARIGANJ District- MADHEPURA
======================================================
Md. Bhuto
.... .... Petitioner/s
Versus
Patna High Court Cr.Misc. No.36582 of 2017 (2) dt.10-08-2017
25/44
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.37854 of 2017
Arising Out of PS.Case No. -372 Year- 2017 Thana -KATIHAR District- KATIHAR
======================================================
Sanjay Mallick
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.37855 of 2017
Arising Out of PS.Case No. -31 Year- 2017 Thana -DIGHALBANK District- KISANGANJ
======================================================
Robin Murmu @ Robin Munmu
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.37862 of 2017
Arising Out of PS.Case No. -134 Year- 2017 Thana -NOORSARAI District- NALANDA
(BIHARSHARIFF)
======================================================
Biru Ram
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.37916 of 2017
Arising Out of PS.Case No. -200 Year- 2017 Thana -GOVERNMENT OFFICIAL COMP. District-
MUZAFFARPUR
======================================================
Uma Shanker Choudhary @ Uma Shankar Chaudhary
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.37922 of 2017
Arising Out of PS.Case No. -137 Year- 2017 Thana -BIHARSHARIF District- NALANDA
(BIHARSHARIFF)
======================================================
Sanjeet Paswan
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Patna High Court Cr.Misc. No.36582 of 2017 (2) dt.10-08-2017
26/44
Criminal Miscellaneous No.37930 of 2017
Arising Out of PS.Case No. -85 Year- 2017 Thana -KALYANPUR District- SAMASTIPUR
======================================================
Harendra Kumar Sah @ Harendra Kumar Sahu
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.37932 of 2017
Arising Out of PS.Case No. -87 Year- 2017 Thana -GOPALPUR District- PATNA
======================================================
Pinku Kumar @ Billa
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.37941 of 2017
Arising Out of PS.Case No. -185 Year- 2017 Thana -SONEPUR District- SARAN
======================================================
Sanjiv Kumar Singh
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.37948 of 2017
Arising Out of PS.Case No. -312 Year- 2017 Thana -BIHARSHARIF District- NALANDA
(BIHARSHARIFF)
======================================================
Prabhansu Kumar @ Bittuji
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.37969 of 2017
Arising Out of PS.Case No. -136 Year- 2017 Thana -MOTIHARI TOWN District-
EASTCHAMPARAN(MOTIHARI)
======================================================
Munna Kumar Chourasiya
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.37978 of 2017
Patna High Court Cr.Misc. No.36582 of 2017 (2) dt.10-08-2017
27/44
Arising Out of PS.Case No. -64 Year- 2017 Thana -MAHESHKHUNT District- KHAGARIA
======================================================
Satyam Kumar
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.37981 of 2017
Arising Out of PS.Case No. -75 Year- 2017 Thana -MUFFASIL District- AURANGABAD
======================================================
Ravi Kumar & Anr
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.37990 of 2017
Arising Out of PS.Case No. -72 Year- 2017 Thana -AMBA District- AURANGABAD
======================================================
Bhola Paswan
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.37991 of 2017
Arising Out of PS.Case No. -128 Year- 2017 Thana -SONBERSA District- SITAMARHI
======================================================
Prasant Kumar @ Murari
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
With
Criminal Miscellaneous No.37994 of 2017
Arising Out of PS.Case No. -252 Year- 2017 Thana -SARAIYA District- MUZAFFARPUR
======================================================
Manju Devi
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.38000 of 2017
Arising Out of PS.Case No. -237 Year- 2017 Thana -GOVERNMENT OFFICIAL COMP. District-
NAWADA
Patna High Court Cr.Misc. No.36582 of 2017 (2) dt.10-08-2017
28/44
======================================================
Nawal Kumar & Anr
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.38006 of 2017
Arising Out of PS.Case No. -65 Year- 2017 Thana -KUNDWACHAINPUR District-
EASTCHAMPARAN(MOTIHARI)
======================================================
Loha Sah
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.38029 of 2017
Arising Out of PS.Case No. -469 Year- 2017 Thana -NAWADA District- NAWADA
======================================================
Vikash Kumar
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
With
Criminal Miscellaneous No.38036 of 2017
Arising Out of PS.Case No. -84 Year- 2017 Thana -SINGHIYA District- SAMASTIPUR
======================================================
Chhotu Kumar Singh @ Chhotu Singh
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.38045 of 2017
Arising Out of PS.Case No. -73 Year- 2017 Thana -KALYANPUR District- SAMASTIPUR
======================================================
Pappu Kumar
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.38066 of 2017
Arising Out of PS.Case No. -366 Year- 2017 Thana -KHAZANIHAT District- PURNIA
======================================================
Vikram Kumar @ Vikram @ Vikky @ Bhutto Paswan
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
Patna High Court Cr.Misc. No.36582 of 2017 (2) dt.10-08-2017
29/44
======================================================
with
Criminal Miscellaneous No.38070 of 2017
Arising Out of PS.Case No. -52 Year- 2017 Thana -SIKRAUL District- BUXAR
======================================================
Sanjay Paswan
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.38073 of 2017
Arising Out of PS.Case No. -55 Year- 2017 Thana -SASARAM MUFFSIL District- SASARAM
(ROHTAS)
======================================================
Jay Prakash Pal
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.38076 of 2017
Arising Out of PS.Case No. -267 Year- 2017 Thana -MOTIHARI MUFASIL District-
EASTCHAMPARAN(MOTIHARI)
======================================================
Dhruv Paswan
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.38081 of 2017
Arising Out of PS.Case No. -85 Year- 2017 Thana -DIGHWARA District- SARAN
======================================================
Ambika Paswan
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.38083 of 2017
Arising Out of PS.Case No. -22 Year- 2017 Thana -SIWAN MUFFASIL District- SIWAN
======================================================
Raju Kumar @ Raju Ram
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.38086 of 2017
Patna High Court Cr.Misc. No.36582 of 2017 (2) dt.10-08-2017
30/44
Arising Out of PS.Case No. -37 Year- 2017 Thana -PIPRAHI District- SHEOHAR
======================================================
Pawan Kumar Sah @ Pawan Sah & Anr
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.38090 of 2017
Arising Out of PS.Case No. -303 Year- 2017 Thana -ARA NAGAR District- BHOJPUR
======================================================
Bhola Kumar & Anr
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.38099 of 2017
Arising Out of PS.Case No. -399 Year- 2017 Thana -BARACHATTI District- GAYA
======================================================
Mahendra Kumar Singh
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.38101 of 2017
Arising Out of PS.Case No. -55 Year- 2017 Thana -SULTANGANJ District- BHAGALPUR
======================================================
PUNAM KUMAR @ PUNAMA MANDAL @PUNAM MANDAL
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.38102 of 2017
Arising Out of PS.Case No. -188 Year- 2017 Thana -RIGA District- SITAMARHI
======================================================
Bharat Chaudhary
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.38103 of 2017
Arising Out of PS.Case No. -16 Year- 2017 Thana -KOTWA District-
EASTCHAMPARAN(MOTIHARI)
======================================================
Patna High Court Cr.Misc. No.36582 of 2017 (2) dt.10-08-2017
31/44
Ramesh Yadav
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.38112 of 2017
Arising Out of PS.Case No. -30 Year- 2017 Thana -GOVERNMENT OFFICIAL COMP. District-
SITAMARHI
======================================================
Birendra Rai @ Birendra Roy
.... .... Petitioner/s
Versus
State of Bihar & Anr
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.38116 of 2017
Arising Out of PS.Case No. -48 Year- 2017 Thana -DARIHAT District- SASARAM (ROHTAS)
======================================================
Abhay Kumar Singh @ Lambu & Anr
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.38118 of 2017
Arising Out of PS.Case No. -193 Year- 2017 Thana -BAJPATTI District- SITAMARHI
======================================================
Lalbabu Kuer @ Shashi Ranjan Kuer & Anr
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.38140 of 2017
Arising Out of PS.Case No. -213 Year- 2017 Thana -MAJORGANJ District- SITAMARHI
======================================================
Kamlesh Thakur
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.38147 of 2017
Arising Out of PS.Case No. -129 Year- 2017 Thana -NASRIGANJ District- SASARAM (ROHTAS)
======================================================
Ram Pyare Singh
.... .... Petitioner/s
Patna High Court Cr.Misc. No.36582 of 2017 (2) dt.10-08-2017
32/44
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.38152 of 2017
Arising Out of PS.Case No. -785 Year- 2017 Thana -SASARAM NAGAR District- SASARAM
(ROHTAS)
======================================================
Sajid Hussain
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.38155 of 2017
Arising Out of PS.Case No. -14 Year- 2017 Thana -MAIRWA District- SIWAN
======================================================
Shailesh Gond
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.38163 of 2017
Arising Out of PS.Case No. -111 Year- 2017 Thana -NAUTAN District- SIWAN
======================================================
Mankeshwar Ram @ Mukeshwar Ram
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.38171 of 2017
Arising Out of PS.Case No. -73 Year- 2017 Thana -KALYANPUR District- SAMASTIPUR
======================================================
Fulbabu Kumar
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.38174 of 2017
Arising Out of PS.Case No. -203 Year- 2015 Thana -MUFFASIL District- AURANGABAD
======================================================
BASANT KUMAR SINGH
.... .... Petitioner/s
Versus
The State of Bihar
Patna High Court Cr.Misc. No.36582 of 2017 (2) dt.10-08-2017
33/44
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.38182 of 2017
Arising Out of PS.Case No. -56 Year- 2017 Thana -JAMHORA District- AURANGABAD
======================================================
USUF ANSARI @YUSUF ANSARI
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.38183 of 2017
Arising Out of PS.Case No. -57 Year- 2017 Thana -AMBA District- AURANGABAD
======================================================
Kamlesh Singh
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.38201 of 2017
Arising Out of PS.Case No. -118 Year- 2017 Thana -MANSI District- KHAGARIA
======================================================
Raushan Kumar
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.38215 of 2017
Arising Out of PS.Case No. -64 Year- 2017 Thana -GOVERNMENT OFFICIAL COMP. District-
SHEOHAR
======================================================
Avanish Kumar @ Bittu Kumar @ Avinash Kumar
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.38241 of 2017
Arising Out of PS.Case No. -192 Year- 2016 Thana -MUFFASIL District- AURANGABAD
======================================================
Nandu Kumar Yadav
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.38244 of 2017
Patna High Court Cr.Misc. No.36582 of 2017 (2) dt.10-08-2017
34/44
Arising Out of PS.Case No. -121 Year- 2017 Thana -MAJORGANJ District- SITAMARHI
======================================================
Shambhu Rai
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.38246 of 2017
Arising Out of PS.Case No. -85 Year- 2017 Thana -DHURAIYA District- BANKA
======================================================
Vikash Kumar
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.38256 of 2017
Arising Out of PS.Case No. -187 Year- 2017 Thana -BATHNAHA District- SITAMARHI
======================================================
Lakshman Sahni @ Laxman Sahni
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.38262 of 2017
Arising Out of PS.Case No. -41 Year- 2017 Thana -VALMIKINAGAR District-
WESTCHAMPARAN(BETTIAH)
======================================================
Raju Mushahar & Anr
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.38265 of 2017
Arising Out of PS.Case No. -190 Year- 2017 Thana -RAXAUL District-
EASTCHAMPARAN(MOTIHARI)
======================================================
Dharmendra Kumar @ Dharmendra Kumar Yadav @ Dharmanand Yadav
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.38266 of 2017
Patna High Court Cr.Misc. No.36582 of 2017 (2) dt.10-08-2017
35/44
Arising Out of PS.Case No. -210 Year- 2016 Thana -NOKHA District- SASARAM (ROHTAS)
======================================================
Chandan Singh
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.38272 of 2017
Arising Out of PS.Case No. -79 Year- 2017 Thana -MUSAHRI District- MUZAFFARPUR
======================================================
Jagdish Rai
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.38285 of 2017
Arising Out of PS.Case No. -227 Year- 2017 Thana -SARAIYA District- MUZAFFARPUR
======================================================
Sunil Paswan & Ors
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.38287 of 2017
Arising Out of PS.Case No. -197 Year- 2017 Thana -BRAHMPUR District- BUXAR
======================================================
Lalu Singh
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
Appearance :
(In all cases)
For the Petitioner/s : Mr. Yogesh Chandra Verma, Sr. Adv.
For the Opposite Party/s : Mr. Jharkhandi Upadhyay, APP
======================================================
CORAM: HONOURABLE MR. JUSTICE ASHWANI KUMAR SINGH
ORAL ORDER
2 10-08-2017These petitions have been filed by the petitioners, who are accused in different cases for grant of bail in terms of Section 439 of the Code of Criminal Procedure, 1973 (for short Patna High Court Cr.Misc. No.36582 of 2017 (2) dt.10-08-2017 36/44 „the Code‟). The first information reports were instituted against them at different police stations in the State of Bihar for having allegedly committed offences under various provisions of the Bihar Prohibition and Excise Act, 2016 (for short „the Act‟). The applications of the petitioners, in these cases, filed under Section 439 of the Code have already been rejected by different Special Courts of the different districts of the State of Bihar.
2. A preliminary objection has been raised by Mr. Jharkhandi Upadhyay, learned Additional Public Prosecutor regarding the maintainability of these applications in the present form. He has submitted that Section 89 of „the Act‟ prescribes for an appeal in the High Court against any order of the Special Court. He has submitted that since the applications for bail of the accused persons in these cases filed before the Special Courts have already been rejected by different Special Courts of different districts of the State of Bihar, applications under Section 439 of „the Code‟ would not be maintainable before this Court.
3. Countering the objection regarding maintainability of these applications, Mr. Yogesh Chandra Verma, learned Senior Advocate and other learned Advocates appearing for the petitioners have submitted that there is no specific bar to the application of Section 439 of the Code under „the Act‟. They have Patna High Court Cr.Misc. No.36582 of 2017 (2) dt.10-08-2017 37/44 submitted that the provisions prescribed under Section 89 of „the Act‟ would apply only in relation to an order, which is of final nature such as order taking cognizance of the offence, order framing charge, order of adding or altering charge, order summoning additional accused etc., but the same would not apply in relation to an order, which is of an interlocutory nature. They have submitted that since sub-section (1) of Section 76 of „the Act‟ prescribes that the provisions of „the Code‟ shall apply, it cannot be presumed that the provision prescribed under Section 439 of „the Code‟ shall not apply. Their further contention is that since sub-section (2) of Section 76 of „the Act‟ expressly prescribes that Sections 360 and 438 of „the Code‟ and provisions of the Probation of Offenders Act, 1958 shall not apply in relation to any case involving arrest of any person on an accusation of having committed an offence under „the Act‟, those provisions would not apply, as they are expressly made inapplicable, under „the Act‟. However, there is no mention of Section 439 of „the Code‟ under sub-section (2) of Section 76 of „the Act‟. According to them, had there been intention of the legislature to make the provision of Section 439 of „the Code‟ inapplicable, it must have included the said provision in sub-section (2) of Section 76 of „the Act‟ along with Sections 360 and 438 of „the Code‟ and the Patna High Court Cr.Misc. No.36582 of 2017 (2) dt.10-08-2017 38/44 provisions of the Probation of Offenders Act.
4. In reply, learned Additional Public Prosecutor has submitted that there is no ambiguity in the language of Section 89 of „the Act‟. It clearly stipulates that any person aggrieved by any order of the Special Court may prefer an appeal before the High Court. He has submitted that it does not make any distinction between an interlocutory order and final order. Hence, no such interpretation can be given whereby an appeal would be maintainable against a final order, but would not be maintainable against an interlocutory order. He has submitted that „the Act‟ is a complete code in itself. If the legislature has desired that in case any person is aggrieved by any order of Special Court, an appeal would lie before this Court, this Court will not detract from the intention of the legislature.
5. I have heard learned counsel for the parties and carefully perused the record.
6. There is no dispute with regard to the fact that „the Act‟ is a Special Act and is complete code in itself. Section 89 of „the Act‟ provides remedy of appeal against any order of Special Court before the High Court. It reads as under :-
"89. Appeal.--Any person aggrieved by any order of the Special Court may, within forty five days from the date of order, prefer an appeal in the High Court."Patna High Court Cr.Misc. No.36582 of 2017 (2) dt.10-08-2017 39/44
7. It cannot be said that by an order of the Special Court rejecting bail of an accused, the accused would file bail application before this Court without being aggrieved by the order of the Special Court. The phrase "any person aggrieved by any order of the Special Court" used in Section 89 of „the Act‟ does not make any distinction between an interlocutory order and final order. There is no justification behind the submission made by the learned counsel for the petitioners that the provision prescribed under Section 89 of „the Act‟ would apply only in case of a final order and not in a case of an order granting or refusing bail, which is of interlocutory nature.
8. When I look to the provisions prescribed under Section 85 of „the Act‟, I find that sub-section (2) of Section 85 provides that provisions of „the Code‟, so far as they are not inconsistent with this Act, apply to the proceedings before a Special Judge. It would, thus, clearly mean that in so far as the provisions of „the Code‟, which are inconsistent with the provisions of „the Act‟, shall, to the extent of such inconsistency, be void. Hence, if Section 89 of „the Act‟ has provided for a remedy of appeal against any order of the Special Court, the provision of „the Code‟, so far as it is consistent with Section 89 Patna High Court Cr.Misc. No.36582 of 2017 (2) dt.10-08-2017 40/44 shall, to the extent of such inconsistency, be inapplicable.
9. Moreover, it is a cardinal principle of interpretation of statute that the words of a statute must be understood in their natural, ordinary or popular sense according to their grammatical meaning. When the words of the statute under Section 89 of „the Act‟ are clear, plain and unambiguous, the Courts are bound to give that meaning and the Court would not be justified interpreting the same in a different manner.
10. Be it noted that a Division Bench of this Court in Bisheshwar Mishra & Anr. Vs. The State of Bihar [2016(4) PLJR 1058], while examining the provisions of The Scheduled Castes and The Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2015, has held that in view of the provisions prescribed under Section 14-A(2) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2015, which provides for an appeal against an interlocutory order passed by the Special Court or Exclusive Special Court either granting or refusing bail, an appeal under Section 14-A(2) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2015 and not an application under Section 439 of „the Code‟ would lie before the High Court. The Division Bench has held that Section 14-A(2) of the Scheduled Patna High Court Cr.Misc. No.36582 of 2017 (2) dt.10-08-2017 41/44 Castes and the Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2015 is based on doctrine of reasonable classification and it is to be read as an exception to the general principle. Similarly, Section 89 of „the Act‟ also provides for an appeal against any order passed by the Special Court and in view of the ratio laid down in Bisheshwar Mishra (Supra), I do not see any reason as to why against an order passed by the Special Court rejecting the bail, an application under Section 439 of „the Code‟ and not an appeal would lie before this Court.
11. When I look to Chapter VIII of „the Act‟, I find that it deals with detection, investigation and trial of offences under the provisions of „the Act‟. The provisions prescribed therein are distinct and separate from the provisions prescribed in „the Code‟. Section 76(1) of „the Act‟ prescribes that offences under „the Act‟ shall be Cognizable and Not Bailable and the provisions of „the Code‟ shall apply whereas Section 76(2) of „the Act‟ states that notwithstanding anything mentioned in sub-section (1), nothing in Section 360 and Section 438 of „the Code‟ and the Probation of Offenders Act shall apply in relation to any case involving the arrest of any person on an accusation of having committed an offence under „the Act‟. What would emerge from the reading of Section 76 is that all offences under „the Act‟ would be cognizable Patna High Court Cr.Misc. No.36582 of 2017 (2) dt.10-08-2017 42/44 and non bailable and the provisions of Section 438 of „the Code‟ for pre-arrest bail and beneficial provisions of Section 360 of „the Code‟ and the Probation Of Offenders Act cannot be extended to an accused alleged to have committed an offence under „the Act‟. However, there is nothing in sub-section (2) of Section 76 of „the Act‟ from which it can be inferred that against any order refusing bail by the Special Court constituted under „the Act‟ in respect of an offence under „the Act‟, an application under Section 439 of „the Code‟ for grant of bail would be maintainable before this Court.
12. It is settled position in law that special law shall prevail over general and prior laws. In this regard, it would be profitable to refer to Sections 4 and 5 of „the Code‟ at this stage, which read as under :-
"4. Trial of offences under the Indian Penal Code and other laws.- (1) All offences under the Indian Penal Code (45 of 1860) shall be investigated, inquired into, tried, and otherwise dealt with according to the provisions hereinafter contained.
(2) All offences under any other law shall be investigated, inquired into, tried, and otherwise dealt with according to the same provisions, but subject to any enactment for the time being in force regulating the manner or place of investigating, inquiring into, trying or otherwise dealing with such offences
5. Saving- Nothing contained in this Code shall, in the absence of a specific provision to the contrary, affect any special or local law for Patna High Court Cr.Misc. No.36582 of 2017 (2) dt.10-08-2017 43/44 the time being in force, or any special jurisdiction or power conferred, or any special form of procedure prescribed, by any other law for the time being in force."
13. A conjoint effect of Section 4(2) read with Section 5 of „the Code‟ is that all the offences, under the Indian Penal Code or under any other law have to be inquired into, investigated, tried, and otherwise dealt with according to the provisions of „the Code‟, unless there be an enactment regulating the manner or place of investigating or inquiring into, trying or otherwise dealing with such offence, in which cases, an enactment would prevail with „the Code‟.
14. I do not see any substance in the submission of the learned counsel for the petitioners that as there is no express exclusion of Section 439 of „the Code‟ in sub-section (2) of Section 76 of „the Act‟, an application under Section 439 of „the Code‟ would be maintainable.
15. At this stage, Mr. Yogesh Chandra Verma, learned Senior Advocate has submitted that the issue may be referred to a Division Bench, as other Benches of this Court are entertaining applications for bail under Section 439 of „the Code‟ in the matters arising out of the offences under „the Act‟ where the Special Court constituted under „the Act‟ has refused to grant bail. Patna High Court Cr.Misc. No.36582 of 2017 (2) dt.10-08-2017 44/44
16. In the backdrop of the position of law as delineated above and the importance of the matter, I refer these cases to the Division Bench to determine and deliver an authoritative pronouncement to the following question :-
"Whether against any order, granting or refusing bail, by the Special Court constituted under „the Act‟, in respect of an offence under „the Act‟, an application under Section 439 and 440 of „the Code‟, or an appeal under Section 89 of „the Act‟, would be maintainable before this Court ?"
17. Registry is directed to place the records of these cases before Hon‟ble the Chief Justice for the needful.
(Ashwani Kumar Singh, J) Pradeep/-
U T