Patna High Court - Orders
Santosh Sah vs The State Of Bihar on 30 November, 2022
Author: Sunil Kumar Panwar
Bench: Sunil Kumar Panwar
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.38210 of 2022
Arising Out of PS. Case No.-1025 Year-2021 Thana- BANKA District- Banka
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1. Santosh Sah S/O Upendra Sah Resident Of Village- Gouripur, P.S.- Banka,
District- Banka
2. Sonu Kumar S/O Upendra Sah Resident Of Village- Gouripur, P.S.- Banka,
District- Banka.
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Sanjay Kumar Tiwary
For the Opposite Party/s : Mr.Shantanu Kumar
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CORAM: HONOURABLE MR. JUSTICE SUNIL KUMAR PANWAR
ORAL ORDER
2 30-11-2022Heard learned counsel for the petitioners and learned APP for the State.
The instant application for anticipatory bail has been filed by the petitioners apprehending their arrest in connection with Banka P.S. Case no. 1025 of 2021 instituted for the offence under Sections 147, 148, 149, 341, 504, 337, 308 of the Indian Penal Code.
It is a case of abusing and assaulting to the informant and other by means of lathi due to which they sustained injuries.
Learned counsel appearing on behalf of the petitioners has submitted that petitioners are innocent and have committed no offence. They have got no criminal antecedent. They have Patna High Court CR. MISC. No.38210 of 2022(2) dt.30-11-2022 2/2 falsely been made accused in this present case due to previous enmity arising out of rasta disputes. It is further submitted that there is case and counter case between the informant and petitioners. There is no such occurrence take place and the allegation against the petitioners is concocted.
Learned APP appearing for the state has opposed the prayer of anticipatory bail.
Having heard learned counsel for the parties and in the facts and circumstances of the case as stated above, this Court is inclined to enlarge the petitioners on bail. The petitioners are directed to surrender in the Court below within a period of four weeks from today and in the event of their arrest or surrender in connection with Banka P.S. Case no. 1025 of 2021, they will be enlarged on bail on furnishing bail bond of Rs. 10,000/- (Rupees ten thousand) each with two sureties of the like amount each to the satisfaction of learned C.J.M. Banka subject to the conditions as laid down under section 438(2) of the Cr.P.C.
(Sunil Kumar Panwar, J) amandeep/-
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