Patna High Court - Orders
Rambaran Prasad & Anr vs The State Of Bihar on 5 November, 2018
Author: Birendra Kumar
Bench: Birendra Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.60477 of 2018
Arising Out of PS. Case No.-146 Year-2018 Thana- EKANGARSARAI District- Nalanda
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1. Rambaran Prasad, S/o Late Radha Prasad,
2. Vinay Prasad @ Vinay Kumar S/o Rambaran Prasad, Both are
R/o Vill.- Pasanghi, P.S.- Akangarsarai, Distict- Nalanda.
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Vasudeo Ram
For the Opposite Party/s : Mr. Sri Sanjay Kumar Singh
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CORAM: HONOURABLE MR. JUSTICE BIRENDRA KUMAR
ORAL ORDER
3 05-11-2018Heard learned counsel for the petitioners and learned APP for the State.
The petitioners are apprehending their arrest in a case registered for the offences punishable under Sections 147, 148, 149, 341, 323, 325, 353, 379, 307, 427, 504, 506, 332, 333, 337 and 338 of the Indian Penal Code.
About thirteen persons were identified among the crowd of 100-150 people, who are alleged to have assaulted to the informant, the Police Officer. The Doctor has found only simple injuries on the person of the informant.
Submission is that allegation is not specific against the petitioners. The petitioners have got no criminal antecedent.
Considering the aforesaid facts, let the petitioners, Patna High Court Cr.Misc. No.60477 of 2018(3) dt.05-11-2018 2/2 above named, in the event of their arrest or surrender before the court below within a period of thirty days from the date of receipt of the order be released on bail on furnishing bail bonds of Rs.20,000/- (Rupees Twenty Thousand) each with two sureties of the like amount each to the satisfaction of learned court below where the case is pending in connection with Ekangarsariai Police Station Case No.146 of 2018, subject to conditions as laid down under Section 438(2) of the Code of Criminal Procedure as well as condition that the petitioners shall fully co-operate with the investigation/trial of the case, failing which the court below shall be at liberty to cancel the bail bonds of the petitioners.
(Birendra Kumar, J) abhishek/-
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