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Patna High Court - Orders

Ram Naresh Singh vs The State Of Bihar on 1 June, 2016

Author: Navaniti Prasad Singh

Bench: Navaniti Prasad Singh

                    IN THE HIGH COURT OF JUDICATURE AT PATNA
                                  Criminal Miscellaneous No.15495 of 2016
                     Arising Out of PS.Case No. -12 Year- 2016 Thana -BIKRAMGANJ District- SASARAM
                                                          (ROHTAS)
                 ======================================================
                 Ram Naresh Singh, Son of Late Ram Chandra Singh, Resident of Village -
                 Bisainiya Bal, Police Station - Bikramganj, District - Rohtas.

                                                                                 .... ....   Petitioner
                                                       Versus
                 The State of Bihar

                                                                 .... .... Opposite Party
                 ======================================================
                 Appearance :
                 For the Petitioner     : Mr. M.S. Khan, Advocate
                                          Mr. C.B. Das, Advocate
                 For the Opposite Party : Mr. Udaychand Prasad (App)
                 For the informant      : Raghunandan Kumar Singh, Advocate
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE NAVANITI PRASAD SINGH
                 ORAL ORDER

3   01-06-2016

Heard learned counsel for the petitioner, learned counsel for the informant and learned counsel for the State.

The petitioner apprehends his arrest in relation to Bikramganj P.S. Case No. 12 of 2016 registered under Sections 341/ 324/ 307/ 504 of the Indian Penal Code and Section 27 of Arms Act.

Learned counsel for the petitioner submits that the entire allegations are false and have been made out. The incidents is of 31st January, whereas the injury report is of 22nd of February and that also from the private doctors, showing the minor injury with charring in the ankle, which creates doubt in the entire prosecution case. He further submits if it be accepted that it is a Patna High Court Cr.Misc. No.15495 of 2016 (3) dt.01-06-2016 2/2 charring injury then the shot must have been fired at close range and if there was any intention to kill then at a short range, he would have been killed. Thus, section 307 of the Indian Penal Code, has no application.

Be that as it may, in the event of his arrest/surrender before the court below within four weeks, let the above named petitioner be enlarged on bail on furnishing bail bonds of Rs. 10,000/- (Rupees Ten Thousand Only) with two sureties of the like amount each to the satisfaction of Additional Chief Judicial Magistrate, Rohtas at Bikramganj, in connection with Bikramganj P.S. Case No. 12 of 2016, subject to conditions laid down under Section 438(2) of the Code of Criminal Procedure.




                                                                    (Navaniti Prasad Singh, J.)
Rajiv/amit

  U          T