Baubi Dome & Ors vs The State Of Bihar on 20 December, 2018

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Patna High Court - Orders

Baubi Dome & Ors vs The State Of Bihar on 20 December, 2018

Bench: Dinesh Kumar Singh

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                                    Criminal Miscellaneous No.73616 of 2018
                    Arising Out of PS. Case No.-726 Year-2017 Thana- JAHANABAD District- Jehanabad

              ======================================================
           1. Baubi Dome, Son of Late Pyare Dome,
           2. Teliya Dome, Son of Dharmendra Dome,
           3. Rahul Dome, Son of Sunil Dome,
           4. Godhan Dome,
           5. Vikash Dome,
           6. Satosh Dome,
                 All are Sons of Rajendra Dome and all resident of Mohalla- Ambedkar Nagar,
                 P.S. & District- Jehanabad.

                                                                                  ... ... Petitioner/s
                                                       Versus
                 The State of Bihar.

                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :        Mr.Paras Nath, Adv.
                 For the Opposite Party/s :        Mr. Ramchandra Sahani, APP
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR SINGH
                                                   ORAL ORDER


2   20-12-2018

Heard learned Counsel for the petitioners and learned APP for the State.

The petitioners are apprehending arrest in a case registered for the offences punishable under Sections 147/148/149/323/324/341/448/380/427/504/506/307 of the Indian Penal Code.

The prosecution case got initiated on the basis of written Patna High Court Cr.Misc. No.73616 of 2018(2) dt.20-12-2018 2/3 report dated 23.10.2017 submitted by Kaushmi Devi to the Station House Officer,Town Police Station, Jehanabad to the effect that on 14.10.2017 at about 5.00 P.M., 29 accused persons, including the petitioners and 29-30 unknown entered into the house of the informant and robbed cash, jewellery and assaulted the informant and his family members.

It is submitted by learned counsel for the petitioners that the accusation is omnibus and general. For the occurrence of 14.10.2017, the FIR was registered on 23.10.2017. A statement has been made in paragraph no.3 of the petition that the petitioners are not having any criminal antecedent.

It is submitted by learned APP for the State that the petitioners are named in the FIR.

Considering the accusation being omnibus and general and delayed lodging of the case, coupled with statement made in paragraph no.3 of the petition that the petitioners are not having any criminal antecedent, let the above named petitioners be released on anticipatory bail, in the event of arrest or surrender before the learned Court below within a period of 12 weeks from today, on furnishing bail bond of Rs.10,000/- (ten thousand) each with two sureties of the like amount each to the satisfaction of the learned ACJM, Jehanabad, in connection Patna High Court Cr.Misc. No.73616 of 2018(2) dt.20-12-2018 3/3 with Jehanabad P.S. Case No.726/2017, subject to the conditions as laid down under Section 438(2) of the Cr.P.C.

(Dinesh Kumar Singh, J) Ashwini/-

U      T

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Patna High Court - Orders