Md. Ehasan & Ors vs The State Of Bihar on 10 July, 2018

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Patna High Court - Orders

Md. Ehasan & Ors vs The State Of Bihar on 10 July, 2018

Bench: Vinod Kumar Sinha

                    IN THE HIGH COURT OF JUDICATURE AT PATNA
                                 Criminal Miscellaneous No.38970 of 2018
                     Arising Out of PS.Case No. -80 Year- 2018 Thana -SHEKHPURA District- SEKHPURA
                 ======================================================
                 1. Md. Ehasan, S/o Late Md. Usman,
                 2. Md. Baban S/o Md. Chand,
                 3. Md. Kasim S/o Md. Arif,
                 4. Md. Rashid S/o Late Mantab,
                 5. Md. Mejor S/o Khijar Hayat,
                 6. Md. Tipu Sultan S/o Ashasuddin @ Md. Ashasuddin,
                 7. Md. Murtaza S/o Md. Mobin,
                 8. Md. Saiyad Kavi Ahmed S/o Late Md. Sageer @ Late Md. Sageer
                 Ahmed,
                 9. Md. Ahasuddin @ Ansaruddin S/o Md. Jubair,
                 10. Md. Suhail @ Md. Sohail Ahmad S/o Late Abu Saleh,
                 11. Md. Jafar Imam S/o Late Ashimuddin, All R/o Vill.- Pind Sharif, P.S.-
                 Sheikhpura (Sirari O.P.), District- Sheikhpura.

                                                                               .... ....   Petitioners
                                                       Versus
                 The State of Bihar

                                                                 .... .... Opposite Party
                 ======================================================
                 Appearance :
                 For the Petitioner/s     : Mr. Ajit Kumar
                 For the Opposite Party/s  : Mr. Dr.Mrityunjaya Kr.Gautam
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE VINOD KUMAR SINHA
                 ORAL ORDER

2   10-07-2018

Heard learned counsel for the petitioners.

Petitioners apprehend their arrest in connection with Sheikhpura (Sirari O.P.) P.S.Case No. 80 of 2018 registered for the offences punishable under Sections 147, 148, 149, 153A, 353, 188, 323, 337, 338, 332, 333 and 307 of the Indian Penal Code.

Allegation as per FIR is that in Durga Idol procession some miscreants pelted stones and created obstruction and petitioner is named in the FIR.

Patna High Court Cr.M isc. No.38970 of 2018 (2) dt.10-07-2018

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Submission of learned counsel for the petitioners is that a large number of persons have been made accused in this case and there is no specific allegation attributed against any of the petitioners.

Heard learned APP also.

Having heard both sides and in the facts and circumstances, let the petitioners, named above, in the event of their arrest or surrender, be released on bail on furnishing bail bonds of Rs.25,000/- (Rupees twenty five thousand) each with two sureties of the like amount each to the satisfaction of the Chief Judicial Magistrate, Sheikhpura, in connection with Sheikhpura (Sirari O.P.) P.S.Case No. 80 of 2018, subject to the conditions as laid down under Section 438(2) Cr.P.C. and further condition is that one of the bailors shall be a local person having sufficient immoveable properties within the jurisdiction of court concerned.

(Vinod Kumar Sinha, J) spal/-

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Patna High Court - Orders