Patna High Court - Orders
Ramashish Ram vs The State Of Bihar on 18 September, 2019
Author: Vinod Kumar Sinha
Bench: Vinod Kumar Sinha
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.56799 of 2019
Arising Out of PS. Case No.-118 Year-2017 Thana- SIGAUDI District- Patna
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RAMASHISH RAM Son of Late Janakdhari Ram Resident of Village-
Balipur, P.S.- Sigori, District- Patna.
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Satish Chandra
For the Opposite Party/s : Mr.Aditya Narayan Singh.1
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CORAM: HONOURABLE MR. JUSTICE VINOD KUMAR SINHA
ORAL ORDER
3 18-09-2019Petitioner seeks bail in anticipation of his arrest in connection with Sigori P.S. Case No. 118 of 2017 registered for the offences punishable under Sections 147, 148, 341, 323, 307 and 506 of the Indian Penal Code.
Allegation against the petitioner and seven other accused persons is of assaulting the informant.
Submission of learned counsel for the petitioner is that there is general and omnibus allegation of assault and other co-accused persons have been granted anticipatory bail by a co- ordinate Bench of this Court by order dated 27.8.2018 passed in Cr. Misc.No. 41678 of 2018.
Heard learned APP also.
In view of above facts and circumstances, let petitioner, in the event of arrest or surrender, be released on bail Patna High Court CR. MISC. No.56799 of 2019(3) dt.18-09-2019 2/2 on furnishing bail bond of Rs.25,000/- (Rupees twenty five thousand) with two sureties of the like amount each to the satisfaction of the Additional Chief Judicial Magistrate-V, Danapur (Patna), in connection with Sigori P.S. Case No. 118 of 2017, subject to the conditions as laid down under Section 438(2) of the Cr.P.C. and further condition is that one of the bailors of the petitioner shall be a local person having sufficient immoveable property within the jurisdiction of the court concerned.
(Vinod Kumar Sinha, J) spal/-
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