Patna High Court - Orders
China @ Md. Azizur Rahman @ Azizur Rahman ... vs The State Of Bihar on 11 August, 2014
Author: Ahsanuddin Amanullah
Bench: Ahsanuddin Amanullah
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.22218 of 2014
Arising Out of PS.Case No. -6 Year- 2014 Thana -MAHILA PS District- KATIHAR
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1. China @ Md. Azizur Rahman @ Azizur Rahman son of Late Ibad Ali
2. Pachchu @ Md. Salam @Abdus Salam Son of Late Ramjani @ Ramjan
Ali.
Both are resident of village- Ashyani ( Gopi Nagar), Police Station -Kadwa,
District- Katihar.
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.
For the Opposite Party/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE AHSANUDDIN AMANULLAH
ORAL ORDER
2 11-08-2014Heard learned counsel for the petitioners and learned A.P.P. for the State.
The petitioners seek bail in Katihar (Mahila) P.S. Case No. 6 of 2014 dated 01.04.2014 instituted under Sections 147/149/341/342/323/354/379/384/307/385/387/504/506 of the Indian Penal Code.
Learned counsel for the petitioners submits that the Patna High Court Cr.Misc. No.22218 of 2014 (2) dt.11-08-2014 2/3 only allegation against them in the F.I.R. is that they along with the Mukhiya had assaulted the informant and Md. Saddam after confining them in the house and also of tonsuring their heads and parading them after garlanding with shoes but the allegation is false and they have been implicated due to village politics. It is submitted that the petitioners having clean antecedent are in custody since 02.04.2014. Learned counsel submits that similarly situated accused Md. Zafar @ Zafar @ Zaafar has been granted bail by a co-ordinate Bench of this Court on 02.08.2014 in Cr. Misc. No. 21911 of 2014.
Learned A.P.P. does not dispute the fact that Md. Zafar @ Zafar @ Zaafar and the petitioners are similarly situated.
Considering the facts and circumstances of the case and submissions of learned counsel for the parties, let the petitioners be released on bail upon furnishing bail bonds of Rs. 10,000/- (ten thousand) each with two sureties of the like amount each to the satisfaction of the learned S.D.J.M., Katihar in Katihar (Mahila) P.S. Case No. 6 of 2014. The petitioners and the bailors shall execute bond with regard to good behaviour of the petitioners. The petitioners shall also give an undertaking to the Court that they shall not indulge in any criminal activity. Any violation of the terms and conditions of the bonds or the Patna High Court Cr.Misc. No.22218 of 2014 (2) dt.11-08-2014 3/3 undertaking shall lead to cancellation of their bail bonds. The petitioners shall cooperate in the trial and be present before the Court on each and every date. Failure to do so on two consecutive dates, without sufficient cause, shall also lead to cancellation of their bail bonds.
(Ahsanuddin Amanullah, J.) Anjani/-
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