Patna High Court - Orders
Robin Singh @ Robin Kumar Singh vs The State Of Bihar on 11 October, 2023
Author: Prabhat Kumar Singh
Bench: Prabhat Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.62607 of 2023
Arising Out of PS. Case No.-133 Year-2023 Thana- AMAS District- Gaya
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Robin Singh @ Robin Kumar Singh Son of Late Manoj Singh R/o vill -
Sawkala, P.S. - Amas, Distt. - Gaya
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Vijay Kumar
For the Opposite Party/s : Mr.Umanath Mishra
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CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR SINGH
ORAL ORDER
2 11-10-2023Heard learned counsel for the parties.
2. The petitioner apprehends his arrest in a case registered for the offence under Sections 147, 148, 149, 341, 323, 307, 379, 386, 387, 279, 427 of the Indian Penal Code.
3. As per the prosecution case, while the informant was going to his house alongwith other persons by his car and stopped near Toll plaza for taking tea, in the meantime, all the FIR named accused persons including this petitioner and 10-15 unknown persons came there and abused him and on protest, they became violent and started assaulting informant. It is further alleged that co-accused Gautam Singh snatched gold chain from informant and co-accused Hariom Singh took away his purse. This petitioner is alleged to have dashed the car of the informant.
Patna High Court CR. MISC. No.62607 of 2023(2) dt.11-10-2023 2/2
4. It is submitted on behalf of petitioner that present case is counter blast of Amas P.S. Case No. 132 of 2023, which has been lodged by this petitioner against informant and others. Allegation is general and omnibus and there is no injury report on the record.
5. Learned A.P.P. for the State has opposed the prayer for anticipatory bail.
6. Considering the aforesaid facts and circumstances, in the event of arrest/surrender within a period of six weeks from today, let the above named petitioner be enlarged on bail on furnishing bail-bond of Rs. 10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of learned J.M.1st class, Sherghati, Gaya in connection with Amas P.S. Case No. 133 of 2023, subject to condition as laid down under Section 438(2) of the Code of Criminal Procedure.
(Prabhat Kumar Singh, J) anay/-
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