Patna High Court - Orders
Sanjeet Paswan @ Amrendra Jee @ Prem Jee vs State Of Bihar on 12 August, 2008
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.9867 of 2008
SANJEET PASWAN @ AMRENDRA JEE @ PREM JEE
Versus
STATE OF BIHAR
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4 12/082008 Heard learned counsel for the petitioner and learned counsel representing the State.
Altogether 87 persons are named as accused. Besides them 200 unknown extremists are suspected to have formed` an unlawful assembly and on account of assault by the accused persons three persons were shot dead. Siyaram Sharma was shot dead by Sudama Das, Rampravesh Das, and Deepak Das. Radhey Shyam Sharma was shot dead by Suresh Das, Nand Kumar Singh and Bacchan Rajak. Bishram Kumar was shot dead by Ashok Singh, Ramesh Singh and Jagan Das gave a rifle's butt blow on his head.
It has been submitted that there is no allegation of causing any physical harm to any of the persons against the petitioners. Further submission is that accused persons namely, Laldev Yadav and Rajeshwar Yadav having similar allegations have been admitted to bail by this court. Other accused persons have also been admitted to bail.
Considering the facts and circumstances of the case, the petitioner Sanjeet Paswan @ Amrendra Jee @ Prem Jee is directed to be released on bail on furnishing of bail bonds of Rs. 10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of the C.J.M., Gaya in connection with Konch P.S. Case No. 75 of 2003.
avin. (Shyam Kishore Sharma, J.)