Patna High Court - Orders
Pintu Chaudhary @ Pintu Kumar Chaudhary vs The State Of Bihar on 3 August, 2023
Author: Prabhat Kumar Singh
Bench: Prabhat Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.37188 of 2023
Arising Out of PS. Case No.-398 Year-2018 Thana- DAUDNAGAR District- Aurangabad
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1. PINTU CHAUDHARY @ PINTU KUMAR CHAUDHARY SON OF
PARAS CHAUDHARY @ BABUA CHOUDHARY RESIDENT OF
VILLAGE- TAKIYA PAR, WARD NO. 2 PS- DAUDNAGAR , DISTT-
AURANGABAD
2. RINTU CHAOUDHARY SON OF PARAS CHOUDHARY @ BABUA
CHOUDHARY RESIDENT OF VILLAGE- TAKIYA PAR, WARD NO. 2
PS- DAUDNAGAR , DISTT- AURANGABAD
3. HARINARAYAN CHOUDHARY @ GANGU CHOUDHARY SON OF
LATE NEMCHAND CHOUDHARY RESIDENT OF VILLAGE- TAKIYA
PAR, WARD NO. 2 PS- DAUDNAGAR , DISTT- AURANGABAD
4. GORAKH CHOUDHARY @ GORAKH KUMAR SON OF LATE
NEMCHAND CHOUDHARY RESIDENT OF VILLAGE- TAKIYA PAR,
WARD NO. 2 PS- DAUDNAGAR , DISTT- AURANGABAD
5. RAJA RAM CHOUDHARY SON OF SAHDEO CHOUDHARY
RESIDENT OF VILLAGE- TAKIYA PAR, WARD NO. 2 PS-
DAUDNAGAR , DISTT- AURANGABAD
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Mukul Kumari , Advocate
For the Opposite Party/s : Mr. Tarkeshwar Nath Thakur , APP
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CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR SINGH
ORAL ORDER
2 03-08-2023Heard learned counsel for the petitioners and the State.
2. Petitioners apprehend their arrest in a case registered for the offence punishable under sections 147, 148, 149, 323, 324, 307, 504, 506, 379 of the Indian Penal Code.
3. It is alleged that all the 14 F.I.R named accused persons including these petitioners armed variously came at the Patna High Court CR. MISC. No.37188 of 2023(2) dt.03-08-2023 2/2 field of the informant and assaulted him and his family members.
4. It is submitted that allegation of assault is general and omnibus against these petitioners. Allegation of section 379 of I.P.C is ornamental to make this case grave. Police after investigation submitted final form and found the allegations false. Petitioners claim clean antecedent.
5. Learned counsel for the petitioners oppose the bail petition.
6 Considering the aforesaid facts and circumstances of the case, in the event of arrest or surrender within six weeks from today, let the petitioners, as named above, be enlarged on bail on furnishing bail bond of Rs.10,000/-(ten thousand) each with two sureties of the like amount each to the satisfaction of the S.D.J. Daudnagar, Aurangabad in connection with Daudnagar P.S. Case No 398 of 2018, subject to the conditions laid down under section 438(2) of the Code of Criminal Procedure.
(Prabhat Kumar Singh, J) Kaushik/-
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