Patna High Court - Orders
Rambhawan Yadav @ Rambhawan Singh vs The State Of Bihar on 4 January, 2024
Author: Anjani Kumar Sharan
Bench: Anjani Kumar Sharan
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.81684 of 2023
Arising Out of PS. Case No.-12 Year-2023 Thana- SIGAUDI District- Patna
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1. Rambhawan Yadav @ Rambhawan Singh Son Of Late Suwahsh Yadav R/O
Village- Bahadurganj, P.S.- Sigori, Dist.- Patna
2. Nitish Kumar Son Of Ram Bhawan Yadav @ Rambhawan Singh R/O Vil-
lage- Bahadurganj, P.S.- Sigori, Dist.- Patna
3. Ranjan Yadav @ Niranjan Yadav Son Of Late Kamlesh Yadav R/O Village-
Bahadurganj, P.S.- Sigori, Dist.- Patna
... ... Petitioner/s
Versus
The State Of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Ajay Kumar Sinha, Adv.
For the Opposite Party/s : Mr. Mukesh Kumar Singh, APP.
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CORAM: HONOURABLE MR. JUSTICE ANJANI KUMAR SHARAN
ORAL ORDER
2 04-01-2024Heard learned counsel for the petitioners and learned A.P.P. for the State.
2. The petitioners apprehend their arrest in a case regis- tered for the offences punishable under Sections 147, 148, 149, 341, 323, 379, 353, 307, 332, 333, 337, 427, 120(B), 504/506 of the I.P.C. and u/s 5/6 of the Sound Pollution Act and u/s 9 of the Loud Speaker Act.
3. Allegation against the petitioners along with other F.I.R. named persons is of pelting bricks causing injuries to the police and damaging the police jeep.
4. It is submitted by learned counsel for the petitioners Patna High Court CR. MISC. No.81684 of 2023(2) dt.04-01-2024 2/2 that no such occurrence as alleged ever took place. Petitioners have been falsely implicated in this case. Petitioners are identi- fied by the local chaukidar. Petitioners have clean antecedent as mentioned in para 3 of this application.
5. Learned APP for the State opposed the prayer for bail.
6. Having regard to the facts and circumstances of the case, considering there is no overt act against the petitioners, let the above named petitioners, be released on bail, in the event of their arrest or surrender before the learned Court below within a period of six weeks from today, on furnishing bail bond of Rs.25,000/- (Rupees Twenty Five Thousand) each with two sureties of the like amount each to the satisfaction of the learned lower Court where the case is pending/successor Court in con- nection with Sigori P.S. Case No.12 of 2023, subject to the con- dition as laid down under Section 438 (2) of the Cr.P.C.
(Anjani Kumar Sharan, J) annpurna/-
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