Patna High Court - Orders
Salahuddin Khan & Ors vs State Of Bihar & Anr on 5 April, 2018
Author: Hemant Kumar Srivastava
Bench: Hemant Kumar Srivastava
Patna High Court Cr.M isc. No.19366 of 2018 (2) dt.05-04-2018 1
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.19366 of 2018
Arising Out of PS.Case No. -47 Year- 2017 Thana -AURANGABAD COMPLAINT CASE District-
AURANGABAD
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1. Salahuddin Khan, Son of Late Shamsuddin Khan
2. Azim Khan @ Azim Akhatar, S/o Salahuddin Khan
3. Amjad Khan, S/o Salahuddin Khan
4. Asjad Khan, S/o Salahuddin Khan All resident of Vill.- Bantara, P.S.-
Deokund, District- Aurangabad.
.... .... Petitioner/s
Versus
1. The State of Bihar.
2. Shahid Ahamad, Son of Muslim Ahamad, resident of village- Bantara,
P.S.- Deokund, District- Aurangabad (Bihar).
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Ranjit Kumar
For the Opposite Party/s Mr. Satya Nand Shukla
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CORAM: HONOURABLE MR. JUSTICE HEMANT KUMAR
SRIVASTAVA
ORAL ORDER
02/ 05.04.2018Heard learned counsel for the petitioners as well as learned Addl. Public Prosecutor for the State.
Petitioners apprehend their arrest in connection with Complaint case no. 47/2017 in which cognizance has been taken for the offences punishable under sections 323, 379 and 341/34 of the Indian Penal Code.
The accusation against the petitioners is that they snatched Rs 21,000/- from the complainant putting pistol on his chest.
Submission on behalf of the petitioners is that Patna High Court Cr.M isc. No.19366 of 2018 (2) dt.05-04-2018 2 petitioner no.1 lodged Deokund P.S. Case no. 03/2017 against the complainant on 26.1.2017 for the offences under sections 323, 341, 504 and 506/34 of the Indian Penal Code and in retaliation to the aforesaid Deokund P.S. Case no. 03/2017, the present complainant filed the present false case.
Considering the aforesaid facts and circumstances as well as submissions of the parties, it is ordered that in the event of arrest/ surrender within four weeks from the date of receipt of this order to the concerned court, let the petitioners be released on bail on furnishing bail bonds of Rs 10,000/- each with two sureties of the like amount each to the satisfaction of the learned Judicial Magistrate, Ist Class, Daudnagar, Aurangabad in Complaint case no. 47/2017 subject to condition as laid down under section 438(2) of the Cr.P.C.
shahid (Hemant Kumar Srivastava,J) U T