Patna High Court - Orders
Mithu Ram@Babloo vs The State Of Bihar on 16 March, 2012
Author: Gopal Prasad
Bench: Gopal Prasad
Patna High Court Cr.Misc. No.4145 of 2012 (3) dt.16-03-2012
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No. 4145 of 2012
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Mithu Ram @ Babloo, S/O Late Jashi Ram, Resident of Village -
Mahamada, P.S.- Patahi, District- East Champaran (Motihari)
.... .... Petitioner
Versus
The State of Bihar
.... .... Opposite Party
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With
Criminal Miscellaneous No. 1776 of 2012
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Devendra Sahani @ Ratnakar, S/O Late Ram Chandra Sahani, Resident of
Village - Aora, P.S. Tareyani, District - Sheohar.
.... .... Petitioner
Versus
The State of Bihar
.... .... Opposite Party
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CORAM: HONOURABLE MR. JUSTICE GOPAL PRASAD
ORAL ORDER
3 16-03-2012Heard learned counsel for the petitioners and learned counsel for the State.
This is a petition for regular bail for the offence under Sections 147, 148, 149, 353-A, 332, 333, 324, 326, 302, 307, 120(B) and 121(A) of the Indian Penal Code, Sections 25(1-
b), 26, 27 and 35 of the Arms Act, Section ¾ of the Explosive Substance Act and Section 17 of the Criminal Law Amendment Act.
It is alleged that the informant got an information on phone that extremists about 500 in number have attacked on Madhuban Bazar Bank, Madhuban Police Station, Block Patna High Court Cr.Misc. No.4145 of 2012 (3) dt.16-03-2012 Office, House and Petrol Pump of Sita Ram Singh, M.P. and there was firing and counter firing by the police and the name of the petitioner finds place on the basis of a diary recovered containing 152 persons.
Learned counsel for the petitioners submits that some of the accused who have named in the diary have been granted bail by this Court vide orders dated 21.11.2011 and 03.01.2012 passed in Cr. Misc. Nos. 34787 of 2011 and 43113 of 2011. The occurrence is of the year 2005 and the petitioners have remanded in this case on 09.06.2011 and 30.06.2011.
Hence, having regard to the facts and circumstances of the case, the petitioners above named, are ordered to be released on bail on furnishing bail bonds of Rs.10,000/- (ten thousand) each with two sureties of the like amount each to the satisfaction of the learned S. D. J. M., Sikrahana at Motihari in connection with Madhuban P. S. Case No. 92 of 2005 subject to the condition that one of the bailors shall near relative and other shall be the local person and shall appear in this case on each and every date fixed by the lower court.
(Gopal Prasad, J.) Kundan/-