Patna High Court - Orders
Ajay Thakur @ Ajay Kumar vs The State Of Bihar on 10 September, 2021
Author: Ashutosh Kumar
Bench: Ashutosh Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.3705 of 2021
Arising Out of PS. Case No.-954 Year-2018 Thana- SONEPUR District- Saran
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AJAY THAKUR @ AJAY KUMAR Son of Guru Thakur @ Guru Prasad
Thakur Resident of Village- Rahimpur, P.S.- Sonpur, District- Saran at
Chapra.
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Nawal Kishore Singh- Advocate
For the Opposite Party/s : Mr. Prem Kumar Jha- A.P.P.
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CORAM: HONOURABLE MR. JUSTICE ASHUTOSH KUMAR
ORAL ORDER
2 10-09-2021Heard Nawal Kishore Singh, the learned Advocate for the petitioner and Mr. Prem Kumar Jha, the learned APP for the State.
The petitioner seeks bail in anticipation of his arrest in connection with Sonpur P. S. Case No.954 of 2018, instituted for the offences under Sections 188, 147, 149, 341, 283, 353, 307, 504 and 120-B of the Indian Penal Code.
The accusation in the F.I.R. is that the petitioner and several others had blockaded the road and traffic and also resorted to brick-bats on the police party. All of them were protesting against the drowning and death of one Sanjay Chaudhary who got washed away in the river when he had gone to attend to the call of nature.
Patna High Court CR. MISC. No.3705 of 2021(2) dt.10-09-2021 2/2 Regard being had to the fact that nothing specific has been attributed against the petitioner and the background facts as also that the petitioner does not have criminal antecedent, he, in the event of his arrest or surrender before the learned Court below within a period of eight 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 learned Additional Chief Judicial Magistrate-1st, Saran at Chapra in connection with Sonpur P. S. Case No.954 of 2018, subject to the conditions laid down under Section 438(2) of the Cr.P.C.
The application stands allowed.
(Ashutosh Kumar, J) vikash/-
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