Patna High Court - Orders
Ravi Singh @ Robin Singh @ Barai Singh vs The State Of Bihar on 17 January, 2018
Author: Rajendra Kumar Mishra
Bench: Rajendra Kumar Mishra
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.47111 of 2017
Arising Out of PS.Case No. -70 Year- 2016 Thana -GUTHNI District- SIWAN
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Ravi Singh @ Robin Singh @ Barai Singh, Son of Ramesh Kumar Singh @
Ramesh Singh, Resident of Village- Shohagra, Police Station- Guthni,
District- Siwan.
.... .... Petitioner
Versus
The State of Bihar
... .... Opposite Party
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Appearance :
For the Petitioner/s : Mr. Vipin Kumar Singh
For the Opposite Party/s : Mr. Ram Anurag Singh
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CORAM: HONOURABLE MR. JUSTICE RAJENDRA KUMAR
MISHRA
ORAL ORDER
3 17-01-2018Heard learned counsel for the petitioner and the learned A.P.P. for the State.
The petitioner seeks bail in connection with Guthni P.S. Case No. 70 of 2016, registered under Section 147, 148, 149, 109 and 307 of the Indian Penal Code and Section 27 of the Arms Act.
The accusation is that this petitioner caused fire arm injury at the thigh of informant.
Learned counsel for the petitioner submits that the prayer for bail of the petitioner was refused by this Court on merit vide order dated 22.03.2017 passed in Criminal Miscellaneous No. 3230 of 2017. Further submission is that, in fact, the occurrence of Marpit took place between petitioner and Patna High Court Cr.M isc. No.47111 of 2017 (3) dt.17-01-2018 2/2 informant in which petitioner side also sustained injury regarding which Guthni P.S. Case No. 75 of 2016 is instituted under Section 143, 144, 109, 341, 323, 325 and 379 of the I.P.C. The petitioner has no criminal antecedent.
Having regard to the facts and the circumstances of the case, the petitioner, above named, is directed to be released on bail on furnishing bail bond of Rs.10,000/-(Rupees Ten Thousand) with two sureties of the like amount each to the satisfaction of the Chief Judicial Magistrate, Siwan in connection with Guthni P.S. Case No. 70 of 2016.
(Rajendra Kumar Mishra, J) manish/-
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