Irfan Quraishi @ Dablu vs The State Of Bihar on 8 April, 2019

[Cites 1, Cited by 0]

Patna High Court - Orders

Irfan Quraishi @ Dablu vs The State Of Bihar on 8 April, 2019

Bench: Prabhat Kumar Jha

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.22192 of 2019
                     Arising Out of PS. Case No.-579 Year-2018 Thana- BIKRAMGANJ District- Rohtas
                 ======================================================
           1.     Irfan Quraishi @ Dablu, aged about 22 years, Male, Son of Sadhu Quraishi,
                  Resident of Mohalla Rahmat Nagar, Police Station Bikramganj, District
                  Rohtas.
           2.    Sanny Quraishi, aged about 20 years, Male, Son of Jabbar Quraishi,
                 Resident of Mohalla Rahmat Nagar, Police Station Bikramganj, District
                 Rohtas.
           3.    Khurshid Quraishi, aged about 22 years, Male, Son of Jabbar Quraishi,
                 Resident of Mohalla Rahmat Nagar, Police Station Bikramganj, District
                 Rohtas.
           4.    Nasim Quraishi, aged about 40 years, Male, Son of Ramullah Quraishi,
                 Resident of Mohalla Rahmat Nagar, Police Station Bikramganj, District
                 Rohtas.
           5.    Jasim Quraishi, aged about 25 years, Male, Son of Mijul Quraishi, Resident
                 of Mohalla Rahmat Nagar, Police Station Bikramganj, District Rohtas.
           6.    Ishhak Quraishi, aged about 35 years, Male, Son of Hakik Quraishi,
                 Resident of Mohalla Rahmat Nagar, Police Station Bikramganj, District
                 Rohtas.

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

                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :       Mr.Rajani Kant Singh
                 For the Opposite Party/s :       Mr.Rajesh Kumar
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR JHA
                                       ORAL ORDER

2   08-04-2019

Heard both sides.

Petitioners apprehend their arrest in Bikramganj P.S. Case No.579 of 2018, registered under Sections 307, 353, 427, 332, 333, 325 and other minor sections of the Indian Penal Code.

The informant alleged that he got information that some person was carrying beef. On such the informant with other police Patna High Court CR. MISC. No.22192 of 2019(2) dt.08-04-2019 2/2 officials went to Ward No. 22 of Rehmatnagar but many persons started pelting stones. The informant alleged that he along with other police officials identified the petitioners and others who were fleeing away after pelting stones.

Learned counsel for the petitioners submits that the petitioners have no manner of concern with the occurrence. Petitioners were on lookers and when some miscreants started pelting stones, the petitioners fled away but the informant implicated the petitioners.

Taking into consideration the facts and nature of allegation made against the petitioners, let petitioners, above named, in the event of their arrest or surrender before the court below within a period of four weeks from the date of receipt of this order, be enlarged 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 A.C.J.M., 1 st, Bikramganj, District Rohtas in connection with Bikramganj P.S. Case No.579 of 2018, subject to the conditions laid down under Section 438(2) Cr.P.C.

(Prabhat Kumar Jha, J) S.KUMAR/-

U    T

Unlock Advanced Research with PRISMAI

Patna High Court - Orders