Md. Masih @ Masi vs The State Of Bihar on 4 February, 2023

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Patna High Court - Orders

Md. Masih @ Masi vs The State Of Bihar on 4 February, 2023

Bench: Nawneet Kumar Pandey

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.56143 of 2022
                       Arising Out of PS. Case No.-197 Year-2022 Thana- BALIYA District- Begusarai
                 ======================================================
           1.     MD. MASIH @ MASI SON OF LATE MD. SHAMSHUL @ SHAMSHUL
                  R/O VILLAGE- CHHOTI BALLIA, MIRDAH TOLI, WARD NO. 07, P.S.-
                  BALLIA, DISTRICT- BEGUSARAI
           2.    MD. RAHMAT SON OF LATE MD. SHAMSHUL @ SHAMSHUL R/O
                 VILLAGE- CHHOTI BALLIA, MIRDAH TOLI, WARD NO. 07, P.S.-
                 BALLIA, DISTRICT- BEGUSARAI
           3.    MD. SHAUKAT SON OF LATE MD. SHAMSHUL @ SHAMSHUL R/O
                 VILLAGE- CHHOTI BALLIA, MIRDAH TOLI, WARD NO. 07, P.S.-
                 BALLIA, DISTRICT- BEGUSARAI
           4.    MD. IRSHAD @ MD. CHHOTU @ CHHOTU SON OF MD. BASAR R/O
                 VILLAGE- CHHOTI BALLIA, MIRDAH TOLI, WARD NO. 07, P.S.-
                 BALLIA, DISTRICT- BEGUSARAI

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

                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :        Mr.Sandip Kumar Gautam
                 For the Opposite Party/s :        Mr.Umanath Mishra
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE NAWNEET KUMAR
                 PANDEY
                                       ORAL ORDER

2   04-02-2023

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

A supplementary affidavit has been filed. Let it be taken on record.

The petitioners apprehend their arrest for the offences alleged under Sections 147, 148, 149, 341, 323, 324, 307, 504, 506 and 34 of the Indian Penal Code, registered in connection with Ballia P.S.Case No. 197 of 2022.

As per allegation, petitioner nos. 2 and 3 assaulted the informant on his left shoulder and right hand. The injuries are simple in nature. There is no allegation against the petitioner no.1. Petitioner no.4 assaulted the father of the informant with Patna High Court CR. MISC. No.56143 of 2022(2) dt.04-02-2023 2/2 dabia on his hand, but the opinion has been kept reserved.

There is case and counter case and members of the petitioners' side have also sustained injuries.

Considering the above facts and circumstances, let the petitioners above-named, in the event of their arrest or surrender within four weeks from the date of communication of this order, 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 Chief Judicial Magistrate, Begusarai in connection with Ballia P.S.Case No. 197 of 2022, subject to the conditions as laid down under Section 438(2) Cr. P.C. (Nawneet Kumar Pandey, J) HR/-

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Patna High Court - Orders