Patna High Court - Orders
Baliram Sahani @ Netaji @ Lalbabu @ ... vs The State Of Bihar on 2 November, 2012
Author: Gopal Prasad
Bench: Gopal Prasad
Patna High Court Cr.Misc. No.43623 of 2012 (2) dt.02-11-2012
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No. 43623 of 2012
======================================================
1. Baliram Sahani @ Netaji @ Lalbabu @ Gharisah &
2. Nanhak Paswan
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
CORAM: HONOURABLE MR. JUSTICE GOPAL PRASAD
ORAL ORDER
2 02-11-2012Heard learned counsel for the petitioners and learned counsel for the State.
This is a petition for grant of regular bail in a case under Sections 147, 148, 149, 353-A, 332, 333, 324, 326, 302, 307, 120(B), 121(A) of the Indian Penal Code, Sections 25(1-
b)a, 26, 27, 35 of the Arms Act, Sections 3/4 of the Explosive Substance Act as well as Section 17 of the Criminal Law Amendment Act.
It is alleged that extremists attacked the Bank as well as several places at Madhuban, on secret information police proceeded and there was firing and counter firing and the extremists fled away. On the basis of the diary found on the spot in which the name of 152 persons including the petitioner no. 1 was mentioned and the name of the petitioner no. 2 finds place in the confessional statement of the co-accused, who is not named in the First Information Report. Patna High Court Cr.Misc. No.43623 of 2012 (2) dt.02-11-2012
Hence, having regard to the facts and circumstances of the case, the petitioners above named are ordered to 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 the learned Sub-Divisional Judicial Magistrate, Sikrahana at Motihari, District - East Champaran in connection with Madhuban P. S. Case No. 92 of 2005.
(Gopal Prasad, J.) Kundan/-