Patna High Court - Orders
Munna Khan & Ors vs The State Of Bihar on 21 September, 2017
Author: Arvind Srivastava
Bench: Arvind Srivastava
Patna High Court Cr.Misc. No.39895 of 2017 (2) dt.21-09-2017
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.39895 of 2017
Arising Out of PS.Case No. -86 Year- 2017 Thana -BIKRAMGANJ District- SASARAM
(ROHTAS)
======================================================
1. Munna Khan Son of Nurul Khan
2. Sonu Khan Son of Manjoor Khan
3. Rocky Khan Son of Jamil Khan
4. Safi Akhtar Son of Meraj Khan
5. Saddam Quraishi Son of Julgekar Quraishi
6. Maroo Quraishi Son of Isfafil Quraishi
7. Kallu Quraishi Son of Jabbar Quraishi
8. Sabir Qurasishi Son of Kadir Quraishi
9. Nasim Quraishi @ Md. Nasim Quraishi Son of Simad Quraishi All
resident of Bikramganj, Police Station-Bikramganj, District-Rohtas at
Sasaram
.... .... Petitioner/s
Versus
1. The State of Bihar
.... .... Opposite Party/s
======================================================
Appearance :
For the Petitioner/s : Mr. Raghunandan Kumar Singh
For the Opposite Party/s : Mr. Sri Uday Chand Prasad
======================================================
CORAM: HONOURABLE MR. JUSTICE ARVIND SRIVASTAVA
ORAL ORDER
2 21-09-2017Heard learned Counsel for the petitioners and learned Additional Public Prosecutor for the State.
This application, for grant of anticipatory bail, arises out of Bikramganj Police Station Case No. 86 of 2017, disclosing offences under Sections 147, 148, 149, 341, 323, 324, 307, 153(A), 295, 295(A), 337, 338, 353, 332, 435, 379, 427, 120(B) of the Indian Penal Code.
Learned counsel for the petitioners has submitted that there is general and omnibus allegation against these Patna High Court Cr.Misc. No.39895 of 2017 (2) dt.21-09-2017 petitioners and no specific overt act is attributed to them. In fact, the petitioners have falsely been implicated in this case. Moreover, co-accused, Sonu Pandey, having more or less similar allegation has already been granted bail by a co-ordinate Bench of this Court in Cr. Misc. No. 32975 of 2017. Hence, the petitioners, who are of clean antecedent deserve, the privilege of anticipatory bail.
Considering the facts and circumstances of the case, let the petitioners, above named, in the event of their arrest or surrender before the Court below within six weeks, be released on bail on furnishing bail bond of Rs. 10,000/- (ten thousand) each with two sureties of the like amount each to the satisfaction of learned S.J.-1st-cum- Additional Chief Judicial Magistrate, Bikramganj, Rohtas at Sasaram, in connection with Bikramganj Police Station Case No. 86 of 2017, subject to the condition laid down under Section 438 (2) of the Code of Criminal Procedure.
(Arvind Srivastava, J) brajesh/-
U T