Shamesh Warish @ Motu @ Shamsh Warshi @ ... vs The State Of Bihar on 14 November, 2019

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Patna High Court - Orders

Shamesh Warish @ Motu @ Shamsh Warshi @ ... vs The State Of Bihar on 14 November, 2019

Bench: Vinod Kumar Sinha

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.69947 of 2019
                    Arising Out of PS. Case No.-99 Year-2018 Thana- AURANGABAD TOWN District-
                                                       Aurangabad
                 ======================================================
           1.     Shamesh Warish @ Motu @ Shamsh Warshi @ Shamsh Warish, S/o Late
                  Hazi Nizamuddin Warshi, Resident of Paithan Toli, P.S.- Aurangabad,
                  District- Aurangabad
           2.    Mozaffar Khan @ Muzaffar Khan, S/o Late Nizamuddin Khan, Resident of
                 Mohalla- Pathan Toli, P.S.- Aurangabad, District- Aurangabad.

                                                                              ... ... Petitioner/s
                                                     Versus
                 The State of Bihar
                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :     Mr. Shailesh Kumar Singh, Advocate
                 For the Opposite Party/s :     Mr. Jitendra Kumar Singh, APP
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE VINOD KUMAR SINHA
                                       ORAL ORDER

2   14-11-2019

This is an application for grant of anticipatory bail in connection with Aurangabad Town P. S. Case No. 99 of 2018 disclosing offences under Sections 147, 148, 149, 337, 323, 435, 436, 427, 307, 332, 333, 353, 153 (A), 295-A, 379, 122B of the IPC.

As per F.I.R. petitioners are named in the F.I.R. There is allegation of disrupting the communal harmony during the Ramnawmi.

Submission of the learned counsel for the petitioners is that they are named in the F.I.R., but nothing specific has been attributed against them. Apart from that there are two more cases that relates to the same occurrence. Patna High Court CR. MISC. No.69947 of 2019(2) dt.14-11-2019 2/2 Heard learned A.P.P. also.

Having heard both sides, considering the above submission, this application is allowed. Let the petitioners, above named, in the event of their arrest or surrender before the court below within six weeks, be released on bail on furnishing bail bond of Rs.25,000/- (Rupees Twenty Five Thousand) each with two sureties of the like amount to the satisfaction of learned C.J.M., Aurangabad, in connection with Aurangabad Town P. S. Case No. 99 of 2018, subject to the condition laid down under Section 438(2) of the Code of Criminal Procedure.

(Vinod Kumar Sinha, J) Sunil Shukla/-

U      T

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Patna High Court - Orders