Patna High Court - Orders
Ravi Ram vs The State Of Bihar on 12 September, 2022
Author: Nawneet Kumar Pandey
Bench: Nawneet Kumar Pandey
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.59683 of 2021
Arising Out of PS. Case No.-490 Year-2020 Thana- BIKRAMGANJ District- Rohtas
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1. RAVI RAM S/o KAPIL RAM R/o VILLAGE-BARMA, P.S-
BIKRAMGANJ, DISTRICT-ROHTAS.
2. MITHILESH RAM S/o KAPIL RAM R/o VILLAGE-BARMA, P.S-
BIKRAMGANJ, DISTRICT-ROHTAS.
3. SINOD RAM S/o KAPIL RAM R/o VILLAGE-BARMA, P.S-
BIKRAMGANJ, DISTRICT-ROHTAS.
4. KAPIL RAM S/o RAMDEO RAM R/o VILLAGE-BARMA, P.S-
BIKRAMGANJ, DISTRICT-ROHTAS.
5. TEGA RAM S/o SHEOMUNI RAM R/o VILLAGE-BARMA, P.S-
BIKRAMGANJ, DISTRICT-ROHTAS.
6. BHIM RAM S/o SHEOMUNI RAM R/o VILLAGE-BARMA, P.S-
BIKRAMGANJ, DISTRICT-ROHTAS.
7. NARENDRA BHARTI S/o TEGA RAM R/o VILLAGE-BARMA, P.S-
BIKRAMGANJ, DISTRICT-ROHTAS.
8. RAMMUNI RAM S/o RAMDEO RAM R/o VILLAGE-BARMA, P.S-
BIKRAMGANJ, DISTRICT-ROHTAS.
9. MANTI DEVI W/o KAPIL RAM R/o VILLAGE-BARMA, P.S-
BIKRAMGANJ, DISTRICT-ROHTAS.
10. URMILA DEVI W/o TEGA RAM R/o VILLAGE-BARMA, P.S-
BIKRAMGANJ, DISTRICT-ROHTAS.
... ... Petitioner/s
Versus
THE STATE OF BIHAR
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Uma Shankar Singh
For the Opposite Party/s : Mr.Pranav Kumar
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CORAM: HONOURABLE MR. JUSTICE NAWNEET KUMAR
PANDEY
ORAL ORDER
3 12-09-2022The learned counsel for the petitioners is directed to remove all the defects pointed out by the office within one month.
Heard the learned counsel for the petitioners as well as Patna High Court CR. MISC. No.59683 of 2021(3) dt.12-09-2022 2/3 the learned Additional Public Prosecutor for the State.
The petitioners apprehend their arrest in connection with Bikramganj P.S. Case No. 490 of 2020 registered for offence punishable under sections 341, 323, 324, 379, 354, 504 and 506/34 of the Indian Penal Code.
The learned counsel for the petitioners has submitted that the petitioners are the persons of clean antecedents and all the sections are bailable except Section 379 of the Indian Penal Code and there is allegation of theft of some ornaments without mentioning of the value of those articles. The learned counsel for the petitioners has also submitted that the petitioners were granted police bail.
Considering the above-mentioned facts and circumstances, the petitioners are directed to surrender before the court below and their regular bail petition shall be disposed of on the same day without being prejudiced by this order. The learned court below may take notice of the fact that the investigating authority did not require custodial interrogation from the petitioners and they have been granted police bail and they are the persons of clean antecedents.
With these observations, this criminal miscellaneous petition is being disposed of.
Patna High Court CR. MISC. No.59683 of 2021(3) dt.12-09-2022 3/3 Office shall ensure that all defects are removed by the petitioners within the stipulated time mentioned hereinabove, failing which, the matter shall be brought to the notice of this Court.
(Nawneet Kumar Pandey, J) Mahesh/-
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