Patna High Court - Orders
Raj Ballam Singh @ Raj Ballam Prasad & Ors vs The State Of Bihar on 20 April, 2018
Author: Shivaji Pandey
Bench: Shivaji Pandey
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.18861 of 2018
Arising Out of PS. Case No.-217 Year-2017 Thana- DULHIN BAZAR District- Patna
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1. Raj Ballam Singh @ Raj Ballam Prasad, S/o Prabha Singh,
2. Sunil Singh @ Sunil Yadav S/o Raj Ballam Singh,
3. Mehilal Singh @ Mehilal Yadav @ Mehilal Kumar Yadav S/o Raj
Ballam Singh,
4. Sahil Kumar S/o Mehilal Singh @ Mehilal Yadav, All R/o
Village- Dumari, P.S.- Dulhin Bazar, District- Patna.
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Syed Asgher Najmi, Adv.
Miss Minu Kumari, Adv.
For the Opposite Party/s : Smt. Anita Kumari
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CORAM: HONOURABLE MR. JUSTICE SHIVAJI PANDEY
ORAL ORDER
3 20-04-2018Heard learned counsel for the petitioners and learned counsel for the State.
In this case, the petitioners are apprehending their arrest in connection with Dulhin Bazar P.S. Case No. 217 of 2017 registered for offences under sections 323, 341, 307, 325, 379 and 504/34 of the Indian Penal Code.
As per First Information Report, the cause of dispute is the falling of leaves of tree in the courtyard of the Informant. When the objection was raised, the accused persons has aggressively entered and started abusing and assaulting the inmates causing injuries to the family members of the Informant.
Patna High Court Cr.Misc. No.18861 of 2018(3) dt.20-04-2018 2/2 Looking to the entire facts and circumstances of the case, this Court is not inclined to grant privilege of anticipatory bail to the petitioners.
Accordingly, the prayer for anticipatory bail of the petitioners, above named, is rejected.
If the petitioners surrender before the court below within a period of four weeks from today and pray for bail, the court below will consider the same and pass order on the same day of their surrender.
(Shivaji Pandey, J) rishi/-
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