Patna High Court - Orders
Santosh Paswan & Ors vs The State Of Bihar on 22 February, 2016
Author: Chakradhari Sharan Singh
Bench: Sharan Singh, Chakradhari Sharan Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.5896 of 2016
Arising Out of PS.Case No. -71 Year- 2015 Thana -AMAS District- GAYA
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1. Santosh Paswan S/o Late Karu Paswan
2. Gora Paswan S/o Bhagwan Paswan
3. Ajay Paswan S/o Munni Paswan
4. Ram Nandan Paswan S/o Jaggu Paswan All are, Residents of village-
Banahi, P.S.- Amas, District- Gaya .... .... Petitioner
Versus
The State of Bihar .... .... Opposite Party
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Appearance :
For the Petitioner/s : Mr. Dhirendra Kumar, Advocate
For the Opposite Party/s : Mr. Sunil Kr.Panday, A.P.P.
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CORAM: HONOURABLE MR. JUSTICE CHAKRADHARI
SHARAN SINGH
ORAL ORDER
2 22-02-2016There are inadvertent typographical errors in paragraph 9 of the application. Keeping in view the nature of mistakes, learned counsel for the petitioners is permitted to make necessary corrections in the course of day.
Heard learned counsel for the petitioners and learned Additional Public Prosecutor for the State.
This application for grant of anticipatory bail arises out of Amas P.S. Case No. 71 of 2015, disclosing offences under Sections 147, 149, 341, 323, 337, 307, 504, 506, 427 and 353 of the Indian Penal Code and Section 3 of Bihar Crime Control Act, 1981.
The petitioners are said to be having no criminal antecedent. From the First Information Report, it appears that an occurrence took place in protest against a road accident in which Patna High Court Cr.Misc. No.5896 of 2016 (2) dt.22-02-2016 2/2 several villagers of a particular village were involved.
Learned counsel for the petitioners submits that there is no specific allegation against the petitioners and the allegations are general and omnibus in nature.
Considering the nature of accusation and the genesis of occurrence, this application is allowed.
Let the petitioners, above-named, in the event of their arrest or surrender before the court below within six weeks, be released on bail on furnishing bail bonds of Rs. 10,000/- (Rupees Ten Thousand) each with two sureties of the like amount each to the satisfaction of learned Additional Chief Judicial Magistrate, Sherghati, District-Gaya in connection with Amas P.S. Case No. 71 of 2015, subject to the conditions as laid down under Section 438 (2) of the Code of Criminal Procedure.
This is subject to the condition that the petitioners shall present themselves before the police/Court, as the case may be, as and when required and in the event of failure on their part to appear before the Court on two consecutive occasions, their bail bonds shall be liable to be cancelled.
(Chakradhari Sharan Singh, J) Vats/-
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