Patna High Court - Orders
Bali Ram Mahto @ Bali Ram Singh @ Bali Ram vs The State Of Bihar on 28 October, 2021
Author: S. Kumar
Bench: S. Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.33104 of 2021
Arising Out of PS. Case No.-228 Year-2012 Thana- NAUBATPUR District- Patna
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Bali Ram Mahto @ Bali Ram Singh @ Bali Ram, Son of Sri Ram Uday
Singh, R/O Village- Baruna, P.S- Naubatpur, Dist- Patna.
... ... Petitioner/s
Versus
The State of Bihar.
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Dhirendra Nath Jha, Advocate
For the Opposite Party/s : Mr.Lalan Kumar, APP
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CORAM: HONOURABLE MR. JUSTICE S. KUMAR
ORAL ORDER
2 28-10-2021Heard learned counsel for the petitioner and learned counsel for the State.
Petitioner apprehends his arrest in a case registered for the offences punishable under Section 147, 148, 149, 353, 323, 307, 337, 338, 332, 333, 448, 427, 504, 431, 120(B) of the Indian Penal Code.
Allegation against petitioner and other co-accused is that when one Pancham Mahto died in a road accident, the mob protested for re-postmortem of the deceased and when police reached to clear the obstruction, stones were pelted upon them, resulting into injury to the police and causing damage to their vehicles.
It has been submitted on behalf of petitioner that he is innocent and has been falsely implicated in this case due to local Patna High Court CR. MISC. No.33104 of 2021(2) dt.28-10-2021 2/2 politics. It has been further submitted that petitioner was in Delhi on the alleged date of occurrence and other accused have been granted privilege of anticipatory bail. Petitioner has no criminal antecedent.
Considering the aforesaid facts and circumstances of the case, let the petitioner named above be released on anticipatory bail, in the event of his arrest or surrender before the court below within a period of four weeks from today, on furnishing bail bond of Rs. 20,000/- with two sureties of the like amount each to the satisfaction of learned court below where the case is pending in connection with Naubatpur P.S. Case No. 228 of 2012, subject to the condition as laid down under Section 438(2) of the Cr.P.C. with further condition that no process under Sections 82 and 83 of the Cr.P.C. has been issued against the petitioner.
(S. Kumar, J) veena/rajiv-
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