Patna High Court - Orders
Santosh Deo @ Santosh Kumar Deo vs The State Of Bihar on 17 August, 2015
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.32801 of 2015
Arising Out of PS.Case No. -186 Year- 2015 Thana -NARPATGANJ District- ARRARIA
======================================================
1. Sahid @ Sahid Khan S/o Jabbar
2. Bikas Kumar Mandal S/o Pradip Mandal Both Residents of Village
Madura, P.S. Narpatganj, District Araria.
3. Bablu Kr. Yadav S/o Deo Naraian Yadav Resident of Village Deviganj,
P.S. Narpatganj, District Araria.
.... .... Petitioner/s
Versus
1. The State of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.32802 of 2015
Arising Out of PS.Case No. -186 Year- 2015 Thana -NARPATGANJ District- ARRARIA
======================================================
1. Santosh Deo @ Santosh Kumar Deo S/o Sri Parmanand Lal Deo Resident
of Village Madhura, South, Ward No. 4, P.S. narpatganj, District Araria.
.... .... Petitioner/s
Versus
1. The State of Bihar
.... .... Opposite Party/s
======================================================
Appearance :
(In Cr.Misc. No.32801 of 2015)
For the Petitioner/s Mr. Jitendra Kumar Giri
For the Opposite Party/s : Mr. Mushtaque Alam (App)
(In Cr.Misc. No.32802 of 2015)
For the Petitioner/s : Mr. Vivekanand Vivek
For the Opposite Party/s : Mr. Ajay Kumar No. 1 (App)
======================================================
CORAM: HONOURABLE MR. JUSTICE AMARESH KUMAR LAL
ORAL ORDER
2 17-08-2015Since both these cases arise out of a common F.I.R. as such both these applications have been heard together and are being disposed of by this common order.
Heard the learned counsel for the petitioners and the learned A.P.P. for the State.
The petitioners seek bail in a case registered for the Patna High Court Cr.Misc. No.32801 of 2015 (2) dt.17-08-2015 2/3 offence punishable under Sections 147, 148, 149, 323, 341, 324, 307, 332, 333, 353, 386, 504, 506 & 427 of the Indian Penal Code.
Petitioners are in custody since 22.05.2015 on the accusation that they along with several others made protest against removal of encroachment and they blocked the road and also pelted stone causing injuries to several persons and damaged the public property.
It is submitted that there is no specific allegation of untoward incident against the petitioners. F.I.R. has been lodged against ten named person and 150 unknown. Petitioners have no criminal antecedent and they are in custody since 22.05.2015. It is further submitted that similarly situated co-accused Ashok Bhagat has been granted bail vide order dated 13.08.2015 passed in Criminal Misc. No. 31290 of 2015.
Considering the facts and circumstances of this case, the above-named petitioners are directed to be released on bail on furnishing bail bonds of Rs.10,000/- each with two sureties of the like amount each to the satisfaction of Learned Chief Judicial Magistrate, Araria/Court concerned in Narpatganj P.S. Case No. 186/15 respectively with the following conditions :
1. One of the bailors will be the close relative of the petitioners. Patna High Court Cr.Misc. No.32801 of 2015 (2) dt.17-08-2015 3/3
2. The petitioners will not indulge in similar or in any other offence.
3. The petitioners will be well represented in the court.
4. In case of absence for two consecutive dates or in violation of the terms of the bail, their bail bond will be liable to be cancelled by the court concerned.
(Amaresh Kumar Lal, J) sushma/-
U