Patna High Court - Orders
Vijay Ram vs The State Of Bihar on 23 June, 2023
Author: Satyavrat Verma
Bench: Satyavrat Verma
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.19210 of 2023
Arising Out of PS. Case No.-42 Year-2022 Thana- BALTHAR District- West Champaran
======================================================
1. VIJAY RAM Son of Prem Shankar Ram @ Udho Ram R/V- Aryanagar, P.S-
Balthar, Dist- West Champaran
2. Jay Mangal Ram Son of Late Purat Ram R/V- Aryanagar, P.S- Balthar, Dist-
West Champaran
3. Radha Ram Son of Late Ram Chandra Ram R/V- Aryanagar, P.S- Balthar,
Dist- West Champaran
4. Babita Devi Wife of Amerika Sah R/V- Aryanagar, P.S- Balthar, Dist- West
Champaran
5. Sandhya Devi Wife of Chandrika Sah R/V- Aryanagar, P.S- Balthar, Dist-
West Champaran
6. Amerika Sah Son of Ram Parsan Sah R/V- Aryanagar, P.S- Balthar, Dist-
West Champaran
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
======================================================
Appearance :
For the Petitioner/s : Mr. Sanjeev Kumar
For the Opposite Party/s : Mr. Uday Pratap Singh
======================================================
CORAM: HONOURABLE MR. JUSTICE SATYAVRAT VERMA
ORAL ORDER
2 23-06-2023Heard learned counsel for the petitioners and learned A.P.P. for the State.
The petitioners apprehend their arrest in a case registered for the offences punishable under Sections 147, 148, 149, 341, 342, 323, 324, 325, 326, 332, 333, 307, 337, 338, 379, 380, 427, 353, 447, 448, 452, 302, 395, 186, 188, 201, 504, 506, 120B, 436 of the Indian Penal Code and Section 27 of the Arms Act.
Patna High Court CR. MISC. No.19210 of 2023(2) dt.23-06-2023 2/3 The informant alleges that the mob entered the police station for releasing the D.J. Set seized by the police and when police tried to resist, the mob became violent and attacked the police station and damaged vehicles, CCTV, documents, set on fire vehicles and even indulged in firing causing death of one Constable, Ramjatan Rai, while other police personnel sustained grievous injuries.
Learned counsel for the petitioners submits that the petitioners have antecedent of one case which also arose from the same occurrence from which the present FIR has been instituted, it is next submitted that petitioner No. 4 and 5 are women.
Learned counsel for the petitioners next submits that petitioners have been falsely implicated in the present case, it is next submitted that the FIR has been instituted against 357 named accused persons and no specific allegation has been alleged against anyone, it is thus submitted that allegations are general and omnibus in nature and similarly situated co-accused have been granted the privilege of anticipatory bail by learned Co-ordinate Bench of this Hon'ble Court by order dated 29.11.2022 in Cr. Misc. No. 42801 of 2022.
Learned counsel next submits that the petitioners will Patna High Court CR. MISC. No.19210 of 2023(2) dt.23-06-2023 3/3 not abscond, rather, will cooperate in the investigation and will present themselves as and when required by the Investigating Officer for eliciting the truth.
Learned A.P.P. for the State opposes the prayer for anticipatory bail of the petitioners.
Considering the submissions made by the learned counsel for the petitioners, the petitioners above-named, in the event of their 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) each 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. 42 of 2022 subject to the conditions as laid down under Section 438 (2) of the Cr.P.C.
(Satyavrat Verma, J) HarshPandey/-
U T