Patna High Court - Orders
Jai Lal Das vs The State Of Bihar on 7 May, 2025
Author: Satyavrat Verma
Bench: Satyavrat Verma
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.28504 of 2025
Arising Out of PS. Case No.-178 Year-2021 Thana- RAJEPUR District- East Champaran
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Jai Lal Das S/o Ramrup Das Resident of village -Kalyanpur Nonimal, PS-
Rajepur, Distt- East champaran
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Shanti Bhushan Singh
For the Opposite Party/s : Mr.Dinesh Singh
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CORAM: HONOURABLE MR. JUSTICE SATYAVRAT VERMA
ORAL ORDER
2 07-05-20251. Heard learned counsel for the petitioner and learned APP for the State.
2. The petitioner seeks bail in anticipation of his arrest in a case registered for the offences punishable under Sections 147, 148, 149, 150, 151, 152, 171, 341, 342, 323, 307, 332, 333, 337, 338, 120(B), 504, 506, 353 of the Indian Penal Code.
3. The learned counsel for the petitioner submits that the petitioner is a person with clean antecedent and in sum and substance, the allegation in the FIR is that a mob attacked the police force during Panchayat Election on account of which, several police personnel sustained injuries. It is next submitted that FIR was instituted against 42 named and 100-150 unknown accused and the name of the petitioner was at serial 40 in the Patna High Court CR. MISC. No.28504 of 2025(2) dt.07-05-2025 2/2 FIR with general and omnibus allegation. It is thus submitted that no specific allegation of assault is alleged against the petitioner and since petitioner is a resident of a place nearby where the occurrence took place, as such, he had also gone to witness the occurrence when he came to be implicated.
4. Learned A.P.P. opposes the anticipatory bail application.
5. Considering the submissions made by the learned counsel for the petitioner, the petitioner, above-named, in the event of his arrest or surrender before the learned Court below within a period of six weeks, is directed to be released on bail on his furnishing bail-bonds in the sum of Rs. 10,000/- (Rupees Ten Thousand) with two sureties of the like amount each to the satisfaction of the learned J.M., East Champaran, Motihari in connection with Rajepur P. S. Case No.178 of 2021, G.R. No.6230 of 2021, subject to the conditions laid down under Section 438(2) of the Cr.P.C.
6. The application stands allowed.
(Satyavrat Verma, J) vikash/-
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