Patna High Court
Sidul Kumar @ Parmanand Lal And Ors vs The State Of Bihar on 27 February, 2019
Author: Vinod Kumar Sinha
Bench: Vinod Kumar Sinha
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL APPEAL (SJ) No.248 of 2019
Arising Out of PS. Case No.-34 Year-2018 Thana- SHEIKHOPUR SARAI District-
Sheikhpura *
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1. Sidul Kumar @ Parmanand Lal son fo Vinay Singh
2. Monu Mumar @ Monu sonfo Nawalki Singh
3. Mukesh Kuamr @ Mukesh Singh son of Niranjan Singh
4. Sonu Kumar son of Shanker Singh
All resident of village Shekhopur Dih,P.S. Shekhopur Sarai,District
Sheikhpura.
... ... Appellant/s
Versus
The State of Bihar
... ... Respondent/s
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Appearance :
For the Appellant/s : Mr.Bipin Kumar
For the Respondent/s : Mr.Binay Krishna
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CORAM: HONOURABLE MR. JUSTICE VINOD KUMAR SINHA
ORAL JUDGMENT
Date : 27-02-2019 Heard the parties.
The appellants are apprehending their arrest in connection with Shekhopur Sarai P.S.Case no.34 of 2018 (SC/ST case No.59 of 2018) , registered for offences punishable under Sections 147, 148, 149, 448, 353,427 of the Indian Penal Code and Sections 3(2)(va), 3(r)(s) of S.C./S.T. (Prevention of Atrocities) Act.
Allegation against the appellants is of creating road blockade in the leadership of Vikash Kumar and also assaulted the Chaukidar.
Patna High Court CR. APP (SJ) No.248 of 2019 dt.27-02-2019 2/2 Submission of the learned counsel for the appellants is that no specific allegation has been attributed against them and they have no criminal antecedent.
Heard learned A.P.P. also.
Having heard both sides and in view of the facts and circumstances, as stated above, let the appellants , above named, in the event of arrest or surrender before the court below within a period of six weeks from the date of order be released on bail on furnishing bail bond of Rs.25,000/- (Twenty Five Thousand) each with two sureties of the like amount each to the satisfaction of the learned 1st Addl. District and Sessions Judge, Sheikhpura in connection with A.B.P. 690 of 2018 arising out of Shekhopur Sarai P.S.Case No.34 of 2018 (SC/ST Case No.59 of 2018), subject to condition as laid down under Section 438 (2) of the Code of Criminal Procedure.
Accordingly, this appeal is allowed and the impugned order is set aside.
(Vinod Kumar Sinha, J) chn/-
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