Patna High Court - Orders
Ranjit Sah vs The State Of Bihar on 25 February, 2023
Author: Anjani Kumar Sharan
Bench: Anjani Kumar Sharan
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.66372 of 2022
Arising Out of PS. Case No.-441 Year-2021 Thana- ALOULI District- Khagaria
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1. Ranjit Sah, aged about 40 years, Male, Son of Ramvilas Sah.
2. Ghanshyam Sah, aged about 38 years, Male, Son of Bhumi Sah.
3. Ganga Ram Sah, aged about 28 years, Male, Son of Anandi Sah.
4. Shivam Sah @ Shivam Kumar, aged about 30 years, Male, Son of Suresh
Sah.
5. Lalan Jaiswal @ Lalan Paswan, aged about 36 years, Male, Son of Upendra
Jaiswal.
6. Arun Yadav, aged about 40 years, Male, Son of Radhe Yadav.
7. Daya Shankar Yadav, aged about 38 years, Male, Son of Radhe Yadav.
8. Binod Yadav, aged about 36 years, Male, Son of Radhe Yadav.
All Resident of Village- Mohra Ghat Paras, P.S- Alauli, Dist- Khagaria.
... ... Petitioner/s
Versus
The State of Bihar ... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Ranjeet Kumar Singh, Advocate
For the Opposite Party/s : Mr. Sanjay Kumar Singh, APP
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CORAM: HONOURABLE MR. JUSTICE ANJANI KUMAR SHARAN
ORAL ORDER
2 25-02-2023Heard learned counsel for the petitioners and learned Additional Public Prosecutor for the State.
The petitioners are apprehending their arrest in a case registered for the offence punishable under Sections 147, 148, 149, 341, 323, 325, 324, 307, 379, 504, 506 of the Indian Penal Code and Section 27 of the Arms Act.
The allegation against the petitioners along with others is of assaulting the father of the informant with sharpen weapon, rod and farsa due to which he sustained head and hand injury and later they snatched gold chain from the neck of the informant and took away Rs. 20,000/-.
Patna High Court CR. MISC. No.66372 of 2022( 2) dt.25-02-2023 2/2 Learned counsel for the petitioners submits that the petitioners are innocent and has been falsely implicated in the present case due to local party politics. He further submits that there is general and omnibus allegation against the petitioners and there is specific allegation against co-accused Guneshwar Sah and Ghuran Sah, who assaulted the Pankaj Kumar and injury was found grievous in nature. He further submits that the petitioners have no criminal antecedent as mentioned in para-3 of the bail application.
Learned APP for the State opposes the prayer for bail. Considering the facts and circumstances of the case, let the above named petitioners in the event of their arrest or surrender before the learned Court below within a period of six weeks from today, be enlarged on bail on furnishing bail bond of Rs. 25,000/- (Rupees Twenty Five Thousand) each with two sureties of the like amount each to the satisfaction of the learned Court below where the case is pending/successor Court in connection with Alouli P.S. Case No. 441 of 2021, subject to the condition as laid down under Section 438(2) of the Cr.P.C.
(Anjani Kumar Sharan, J) Arish/-
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