Patna High Court - Orders
Shashi Bhushan Singh @ Chandra Bhushan ... vs State Of Bihar on 2 April, 2009
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.6898 of 2009
1. SHASHI BHUSHAN SINGH @ CHANDRA BHUSHAN
PD.SINGH, son of late Dharikishan Singh
2. Ranjeet @ Ranjeet Kumar Singh, son of Rajendra Pd. Singh
Both are residents of village-Dhigi Khurd(Chankya Colours), P.S.-
Hajipur Sadar, District-Vaishali
3. Kirpali Rai, son of late Yadunandan Rai
4. Ajay Rai, son of Kripali Rai, resident of village-Chisti Chak, P.S.-
Ganga Bridge, District-Vaishali
5. Pappu Singh @ Pappu Kumar, son of Balram Singh, resident of
village-Dawoodpur, P.S.-Hajipur, District-Hajipur---------------------
-----------------------------------------------------------------Petitioners.
Versus
STATE OF BIHAR
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2. 2.4.2009Heard learned counsel for the petitioners and the State.
The submission of learned counsel for the petitioners is that there was altercation on the point of payment of toll tax while it was claimed that the vehicle was not crossing the bridge are exempted from any tax. However, for the occurrence of the same, a case was lodged from petitioners' side also against the employees of the bridge engaged there and several persons, even not present there, have also been made accused in the case. So their arrest cannot be justified.
Accordingly, in the event of arrest or surrender within one month from today in Hajipur Sadar P.S. case no.250 of 2008, the above named petitioners shall be released on bail on furnishing bail bond of Rs.10,000/-( Ten thousand) each with two sureties of the like amount each to the satisfaction of the Chief Judicial Magistrate, Vaishali at Hajipur, subject to the condition as laid down under section 438(2) of the Code of Criminal Procedure.
Sudip ( Mandhata Singh, J )