Patna High Court
Nawal Singh @ Naval Kishor Singh & Anr vs The State Of Bihar on 15 May, 2018
Author: Birendra Kumar
Bench: Birendra Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Appeal (SJ) No.1429 of 2018
Arising Out of PS.Case No. -70 Year- 2018 Thana -RUNISAIDPUR District- SITAMARHI
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1. Nawal Singh @ Naval Kishor Singh, S/o Late Krishnandan Singh,
2. Sonu Singh @ Sanjeev Kumar S/o Nawal Singh @ Naval Kishor Singh, Both
R/o Vill.- Basudev Tola, Bishnupur, P.S.- Runnisaidpur, District- Sitamarhi.
.... .... Appellant/s
Versus
1. The State of Bihar
.... .... Respondent/s
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Appearance :
For the Appellant/s : Mr.
For the Respondent/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE BIRENDRA KUMAR
ORAL JUDGMENT
Date: 15-05-2018 Heard learned counsel for the parties.
This is an appeal under Section 14(A)(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as the "SC/ST Act") against the refusal of prayer for anticipatory bail by the learned 1st Additional Sessions Judge-cum-Special Judge (S.C./S.T. Act), Sitamarhi in Runnisaidpur P.S. Case No. 70 of 2018 registered under Sections 341, 323, 504/34 of the Indian Penal Code as well as Section 3(i)(r) of the SC/ST Act.
The offences of the Indian Penal Code which are alleged against the appellants are bailable. The informant has filed a petition before the learned court below vide Annexure-2 that she does Patna High Court CR. APP (SJ) No.1429 o f 2018 dt.15-05-2018 2/2 not want to proceed with the case.
Considering the aforesaid facts, let the appellants, above named, in the event of their arrest or surrender before the Court below within a period of thirty days from the date of receipt of the order, be released on bail on furnishing bail bonds of Rs.20,000/- (rupees twenty thousand) each with two sureties of the like amount each to the satisfaction of the learned Court below where the case is pending in connection with the aforesaid case, subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure as well as condition that the appellants shall fully cooperate with the investigation and trial of the case, failing which the court below shall be at liberty to cancel the bail bond of the appellants.
Accordingly, the impugned order is set aside and this appeal stands allowed.
(Birendra Kumar, J) Kundan/-
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