Patna High Court - Orders
Rambali Sah @ Rambali God vs The State Of Bihar on 1 April, 2024
Author: Satyavrat Verma
Bench: Satyavrat Verma
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.18215 of 2024
Arising Out of PS. Case No.-65 Year-2023 Thana- BALTHAR District- West Champaran
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Rambali Sah @ Rambali God S/o Late Sukhari Sah @ Sukhadi God R/o Vill -
Gauchari, P.S. - Balthar, Dist. - West Champaran
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Brij Kishor Mishra
For the Opposite Party/s : Mr.Manoj Kumar
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CORAM: HONOURABLE MR. JUSTICE SATYAVRAT VERMA
ORAL ORDER
2 01-04-20241. Heard learned counsel for the petitioner and learned A.P.P. for the State.
2. The petitioner apprehends his arrest in a case registered for the offences punishable under Sections 341, 323, 307, 379, 504 and 34 of the Indian Penal Code.
3. Learned counsel for the petitioner submits that petitioner has antecedent of one case and has been falsely implicated with an allegation that he assaulted the informant on head by lathi causing injury.
4. It is next submitted that even presuming what has been alleged is true without admitting then the blow was not repeated and the injury suffered by the injured is simple in nature, as would manifest from injury report contained in Annexure-2 series to the anticipatory bail application which Patna High Court CR. MISC. No.18215 of 2024(2) dt.01-04-2024 2/2 amply demonstrates that petitioner never had any intention of committing a serious assault.
5. Learned A.P.P. for the State opposes the prayer for anticipatory bail of the petitioner.
6. Considering the submissions made by the learned counsel for the petitioner, the petitioner above-named, in the event of his arrest or surrender before the learned trial court within a period of six weeks from today, be released on anticipatory bail on furnishing bail bonds of Rs. 10,000/- (Rupees Ten Thousand) with two sureties of the like amount each to the satisfaction of the learned trial court where the case is pending/successor court in connection with Balthar P.S. Case No. 65 of 2023, subject to the conditions as laid down under Section 438 (2) of the Cr.P.C.
(Satyavrat Verma, J) SUMIT/-
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