Arun Dhangad vs The State Of Bihar on 20 November, 2019

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Patna High Court - Orders

Arun Dhangad vs The State Of Bihar on 20 November, 2019

Bench: Vinod Kumar Sinha

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.73346 of 2019
                 Arising Out of PS. Case No.-167 Year-2019 Thana- CHANPATIA District- West Champaran
                 ======================================================
                 ARUN DHANGAD S/o Dukhan Dhangad R/o village- Lagunaha, Wad No.
                 10, Karapatti (Mushahar Toli), P.S.- Chanpatiya, District- West Champaran

                                                                                 ... ... Petitioner/s
                                                      Versus
                 The State of Bihar

                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :      Mr.Bimlesh Kumar Pandey
                 For the Opposite Party/s :      Mr.Akshay Lal Pandit
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE VINOD KUMAR SINHA
                                       ORAL ORDER

2   20-11-2019

Petitioner seeks bail in anticipation of his arrest in connection with Chanpatiya P.S. Case No. 167 of 2019 registered for the offences punishable under Sections 147, 148, 149, 332, 333, 337, 338, 341, 342, 323, 307, 353 of the Indian Penal Code and Section 30(a) of Bihar Prohibition and Excise Act.

As per FIR police raided the houses of some co- accused from where liquors were recovered and they were arrested and thereafter several named and unnamed persons, including the petitioner attacked the police party and pelted stones on them, as such they obstructed the police in discharging their official duties.

Submission of learned counsel for the petitioner is that petitioner is named in the FIR among 21 named accused Patna High Court CR. MISC. No.73346 of 2019(2) dt.20-11-2019 2/2 persons and no specific allegation has been attributed against him and he has no criminal antecedent.

Heard learned APP also.

In view of above facts and circumstances, let petitioner, in the event of arrest or surrender, be released on bail on furnishing bail bond of Rs.25,000/- (Rupees twenty five thousand) with two sureties of the like amount each to the satisfaction of the Special Judge, Excise, West Champaran, Bettiah, in connection with Chanpatiya P.S. Case No. 167 of 2019, subject to the conditions as laid down under Section 438(2) of the Cr.P.C. and further condition is that one of the bailors of the petitioner shall be a local person having sufficient immoveable property within the jurisdiction of the court concerned.

(Vinod Kumar Sinha, J) spal/-

U        T

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Patna High Court - Orders