Patna High Court - Orders
Raghuvir Prasad Singh vs State Of Bihar on 16 June, 2010
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.19780 of 2010
RAGHUVIR PRASAD SINGH
Versus
STATE OF BIHAR
with
Cr.Misc. No.20703 of 2010
JAI PRAKASH SINGH
Versus
THE STATE OF BIHAR
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2. 16.6.2010. Heard learned counsel appearing on behalf of the petitioners and the State.
Petitioners are in custody in connection with Bihta P.S.Case No.90 of 2010 for the offence punishable under Sections 147, 148, 149, 323, 307,302, 120B of the Indian penal Code and section 27 of the Arms Act.
Learned counsel for the petitioners submits that the perusal of the first information report itself shows that the petitioners herein were not the members of the group which resorted to firing on the informant and others. The involvement of the petitioners has been subsequently incorporated as being the architects of the alleged occurrence. Learned counsel thus submits that the alleged altercation had taken place as regarding the constructions being made by the other side and was being protested by the informant, the accused persons resorted to fire. He further submits that the petitioners were not found at the place of 2 occurrence and they have been wrongfully involved in the present case.
Having regard to the submissions aforesaid, let petitioners (1) Raghubir Prasad Singh and (2)Jai Prakash Singh be released on bail on individually furnishing bail bond of Rs.10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of the Additional Chief Judicial Magistrate, Danapur in connection with Bihta P.S.Case No.90 of 2010.
ahk (Jyoti Saran, J.)