Nunu Sah @ Nunu Shah & Ors vs The State Of Bihar on 15 December, 2015

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Patna High Court - Orders

Nunu Sah @ Nunu Shah & Ors vs The State Of Bihar on 15 December, 2015

Bench: Dinesh Kumar Singh

                    IN THE HIGH COURT OF JUDICATURE AT PATNA
                                  Criminal Miscellaneous No.56770 of 2015
                    Arising Out of PS.Case No. -144 Year- 2015 Thana -RAFIGANJ District- AURANGABAD
                 ======================================================
                 1. Nunu Sah @ Nunu Shah S/o Satar Sah
                 2. Md. Chhedi Ali S/o Mumtaj Ali
                 3. Abbas Shah @ Abbaas Shah S/o Late Karim Sah
                 4. Kasim Sah @ Kasim Shah S/o Niyamat Sah
                 5. Mannan Sah @ Mannan Shah S/o Late Jahdul Sah
                 6. Adil Sah @ Madik Sah @ Adil Shah S/o Late Sattar Sah
                 7. Md. Anish S/o Late Mahiuddin
                 8. Md. Safique Sah @ Md. Safique Shah S/o Late Dargahi Sah
                 9. Md. Farid S/o Chhedi Ali null
                 10. Md. Rabbani Sah @ Rabbani Shah S/o Late Mustaque Sah
                 11. Md. Kalam Sah @ Md. Kalim Sah @ Md. Kalam Shah S/o Md. Jamil
                 Sah
                     All are resident of Village- Gewal Bigha, P.S.- Rafiganj, District-
                  Aurangabad.

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

                                                                  .... .... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :  Mr. Bhaskar Shankar, Advocate
                 For the Opposite Party/s   : Mr. Subash Chandra Mishra(App)
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
                 SINGH
                 ORAL ORDER

2   15-12-2015

Heard learned counsel for the petitioners and the State.

The petitioners are apprehending their arrest in a case registered for the offences punishable under Sections 295A, 506, 504, 323, 341, 338, 337, 147, 148, 149 of the Indian Penal Code.

The prosecution case is that the people of Hindu and Muslim community started quarreling on the eve of Bakrid and accusation is against each other community. Patna High Court Cr.Misc. No.56770 of 2015 (2) dt.15-12-2015 2

It is submitted by the learned counsel for the petitioners that accusation is omnibus and general. Statement has been made in para-3 of the petition that petitioners have no criminal antecedent.

Considering the aforesaid facts, let the above named petitioners be released on bail in the event of their arrest or surrender before the learned court below within a period of twelve weeks from today, on furnishing bail bonds of Rs. 10,000/- (Ten Thousand) each with two sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate, Aurangabad in connection with Rafiganj P.S. Case No. 144 of 2015, subject to conditions as laid down under Section 438(2) of the Code of Criminal Procedure.

(Dinesh Kumar Singh, J) P.K./-

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Patna High Court - Orders