Patna High Court - Orders
Irfan Ali @ Ayush vs The State Of Bihar on 27 September, 2024
Author: Prabhat Kumar Singh
Bench: Prabhat Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.63662 of 2024
Arising Out of PS. Case No.-292 Year-2023 Thana- MANJHI District- Saran
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Irfan Ali @ Ayush Son of Azad Sain Resident of Village- Katokhar, P.S.-
Manjhi, Distt.- Saran at Chapra
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Chandra Mohan Jha, Adv.
For the Opposite Party/s : Mr. Pradeep Narain Kumar, APP
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CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR SINGH
ORAL ORDER
2 27-09-2024Heard learned counsel for the petitioner and learned A.P.P. for the State.
2. The petitioner apprehends his arrest in connection with Manjhi P.S. Case No. 292 of 2023 registered under Sections 341, 324, 323, 354, 379, 504, 506, 307, 325 and 34 of the Indian Penal Code.
3. As per the prosecution case, on the alleged date and time, all the FIR named accused persons including this petitioner variously armed, came to the house of informant and assaulted her and her son.
4. Learned counsel appearing on behalf of the petitioner submits that petitioner is innocent and has falsely been implicated in this case due to ulterior motive. No specific over act is alleged against this petitioner. Allegation against this Patna High Court CR. MISC. No.63662 of 2024(2) dt.27-09-2024 2/2 petitioner is general and omnibus. Specific accusation of assault is against co-accused Azan Sain and Mubarak Sain, who have already been granted bail by this Court vide order dated 22.02.2023 passed in Cr. Misc. No. 11720 of 2024.
5. Learned A.P.P. for the State opposed the prayer for bail of the petitioner.
6. Having considered the aforesaid facts and circumstances of the case, let the above named petitioner be released on bail, in the event of arrest or surrender before the learned court below within a period of eight weeks from today, on furnishing bail bond of Rs.10,000/- (Rupees Ten Thousand) with two sureties of the like amount each to the satisfaction of Additional Chief Judicial Magistrate-XI, Saran at Chapra in connection with Manjhi P.S. Case No. 292 of 2023, subject to the conditions as laid down under Section 438(2) of the Cr. P.C. (Prabhat Kumar Singh, J) utkarsh/-
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