Patna High Court - Orders
Ram Narayan Yadav @ Ram Naraian Yadav & ... vs The State Of Bihar on 24 August, 2018
Author: Vinod Kumar Sinha
Bench: Vinod Kumar Sinha
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.48411 of 2018
Arising Out of PS.Case No. -50 Year- 2018 Thana -LAKHNAUR District- MADHUBANI
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1. Ram Narayan Yadav @ Ram Naraian Yadav Son of late Raghunath
Yadav Resident of Village- Gangapur, P.S. Lakhnaur, District- Madhubani.
2. Upendra Singh Son of late Raj Kumar Resident of Village- Daiya
Kharwar, P.S. Lakhnaur, District- Madhubani.
3. Chhedi Paswan Son of Yogendra Paswan Resident of Village- Ratuat,
P.S. Lakhnaur, District-Madhubani.
4. Sunar Devi@ Sunair Devi Wife of Sri Raghu Mukhia Resident of
Village- Lakhnaur,P.S. Lakhnaur, District- Madhubani.
5. Mohanjee Chaupai Son of Laxmi Chaupal Resident of Village- Tamuria,
P.S. Lakhnaur, District- Madhubani.
6. Ghuran Mansuri Son of Tetar Mansuri Resident of Village- Nande Nagar,
P.S. Lakhnaur, District- Madhubani.
7. Barik Mansuri@ Avik Mansuri Son of Auli Mansuri Resident of Village-
Nande Nagar, P.S. Lakhnaur, District- Madhubani.
8. Saloman Devi@ Saroj Devi Wife of Sri Charittar Mukhiya Resident of
Village- Nande Nagar, P.S. Lakhnaur, District- Madhubani.
9. Molahi Devi Wife of Palat Mukhiya Resident of Village- Kachihua, P.S.
Lakhnaur, District- Madhubani.
10. Kailu Chaupal Son of Panchi Chaupal@ Panchu Chaupal Resident of
Village- Tamuriya, P.S. Lakhnaur, District Madhubani.
11. Ramjee Chaupal Son of Kailu Chaupal Resident of Village- Tamuriya,
P.S. Lakhnaur, District Madhubani.
12. Vinod Dhami@ Vinod Sharma Son of Abadh Sharma(Jhami) Resident
of Village- Nande Nagar, P.S. Lakhnaur, District- Madhubani.
13. Latan Chaupal Son of Pritam Chaupal Resident of Village- Tamuriya,
P.S. Lakhnaur, District Madhubani.
14. Laxman Chaupal@ Lakhman Chaupal Son of Sri Sukal Chaupal
Resident of Village- Tamuriya, P.S. Lakhnaur, District Madhubani.
15. Sital Chaupal @ Sitai Chaupal Son of Sri Pritam Chaupal Resient of
Village- Tamuriya, P.S. Lakhnaur, District- Madhubani.
16. Mangal Chaupal Son of Sattan Chaupal Resient of Village- Tamuriya,
Patna High Court Cr.M isc. No.48411 of 2018 (2) dt.24-08-2018
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P.S. Lakhnaur, District- Madhubani.
17. Lakhan Chaupal Son of Dukhan Chaupal Resient of Village- Tamuriya,
P.S. Lakhnaur, District- Madhubani.
18. Hamid Ansari Son of Auli Ansari@ Oli Mansuri Resident of Village-
Nande Nagar, P.S. Lakhnaur, District- Madhubani.
19. Basir Mansuri Son of Thakai Mansuri Resident of Village- Nande
Nagar, P.S. Lakhnaur, District- Madhubani.
20. Sitaram Mahto Son of Sri Dular Mahto Resident of Village- Nande
Nagar, P.S. Lakhnaur, District- Madhubani.
21. Rajai Mian Son of Lalhai Mian Resident of Village- Nande Nagar, P.S.
Lakhnaur, District- Madhubani.
22. Subhash Thakur Son of Tirpit Thakur Resident of Village- Nande
Nagar, P.S. Lakhnaur, District- Madhubani.
23. Ram Chandra Mahto Son of Khusi Lal Mahto Resident of Village-
Nande Nagar, P.S. Lakhnaur, District- Madhubani.
.... .... Petitioners
Versus
1. The State of Bihar
.... .... Opposite Party
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Appearance :
For the Petitioner/s : Mr. Yogendra Kumar
For the Opposite Party/s : Mr. Sri Aditya Narayan Singh 1
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CORAM: HONOURABLE MR. JUSTICE VINOD KUMAR SINHA
ORAL ORDER
2 24-08-2018The petitioners are apprehending their arrest in connection with Lakhnaur P.S. Case No. 50 of 2018, registered for offences punishable under Sections 147, 148, 149, 151, 188, 341, 323, 342, 386, 379, 427, 504 and 506 of the Indian Penal Code.
Allegation against the petitioners is of forcibly constructing the hut on the land of the informant. Patna High Court Cr.M isc. No.48411 of 2018 (2) dt.24-08-2018 3/4
It has been submitted on behalf of the petitioners that large number of persons have been made accused in this case and although petitioners are named in the F.I.R but no specific allegation has been attributed to them.
Heard learned A.P.P. also.
Having heard both sides, in view of the above facts, let the petitioners above named, in the event of their arrest or surrender before the court below within a period of six weeks from the date of receipt/production of a copy of this order, be enlarged on bail on furnishing bond of Rs. 25,000 (Rs. Twenty Five Thousand) each with two sureties of the like amount each to the satisfaction of learned Additional Chief Judicial Magistrate, -I, Jhanjharpur, Madhubani in connection with Lakhnaur P.S. Case No. 50 of 2018, subject to the conditions as laid down under Section 438(2) of the Cr.P.C, as well as subject to the following conditions, it is further subject to the condition that:-
(i) One of the bailors of the petitioners shall be a local person having sufficient immovable property within the jurisdiction of the concerned Court.
(ii) The petitioners shall cooperate in the investigation and make themselves available Patna High Court Cr.M isc. No.48411 of 2018 (2) dt.24-08-2018 4/4 as and when required by the police and on the event of failure on their part to appear before the police on two consecutive dates without showing any genuine reasons, the prosecution is free to move for cancellation of their bail bonds.
(Vinod Kumar Sinha, J) sunil/-
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