Dheeraj Kumar Singh @ Dheeraj Singh @ ... vs The State Of Bihar on 25 February, 2016

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Patna High Court - Orders

Dheeraj Kumar Singh @ Dheeraj Singh @ ... vs The State Of Bihar on 25 February, 2016

Bench: Dinesh Kumar Singh

                    IN THE HIGH COURT OF JUDICATURE AT PATNA
                                   Criminal Miscellaneous No.8851 of 2016
                     Arising Out of PS.Case No. -219 Year- 2015 Thana -RAGHUNATHPUR District- SIWAN
                 ======================================================
                 1. Dheeraj Kumar Singh @ Dheeraj Singh @ Lalu Son of Daroga Singh
                 2. Sachidanand Singh @ Sachitanand Singh Son of Rajdeo Singh
                 3. Manoj Singh @ Manoj Kumar Singh Son of Rambabu Singh
                 4. Rampratap Singh Son of Arun Singh
                 5. Mukhtar Singh Son of Ramsakhi Singh
                 6. Chunnu Singh @ Chunnu Kumar Singh Son of Chobhlal Singh
                 7. Sarfuddin Ansari @ Satiphuddin Son of Manjoor Ansari
                 8. Mohan Singh @ Pintu Singh Son of Late Manan Singh
                 9. Birju Kumar Singh @ Birju Singh Son of Vyas Singh
                 10. Tej Pratap Singh Son of Arun Singh
                 11. Manish Kumar Singh Son of Ramakant Singh
                 12. Rajeev Kumar Srivastava Son of Surendra Prasad
                 13. Shyam Singh @ Shyam Bihari Singh Son of Bharat Singh
                 14. Raju Singh Son of Ajay Singh All the above petitioners are Resident of
                 village - Nikhti Kala, P.S. Raghunathpur, District - Siwan

                                                                               .... ....   Petitioner/s
                                                       Versus
                 1. The State of Bihar

                                                               .... .... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :  Mr. Ranjeet Kumar
                 For the Opposite Party/s   : Mr. Manoj Kumar (App)
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
                 SINGH
                 ORAL ORDER

2   25-02-2016

Heard learned counsels for the petitioners and the State.

The petitioners are apprehending arrest in a case registered for the offences punishable under Sections 147,149,323,353,504,427 and 506 of the Indian Penal Code.

The prosecution case is that the accused persons including the petitioners entered into the office of the Electricity Department, assaulted the employees, pelted stones, smashed the Patna High Court Cr.Misc. No.8851 of 2016 (2) dt.25-02-2016 2/2 files and threatened to set the office on fire.

It is submitted by the learned counsel for the petitioners that the accusation is omnibus and general and the informant has lodged the present case only because a complaint was made against him for inaction in discharge of official duty leading to initiation of departmental proceeding.

Considering the accusation being omnibus and general coupled with statement in paragraph 3 of the petition that the petitioners have no criminal antecedent, let the above named petitioners be released on anticipatory bail in the event of arrest or surrender before the learned Court below within a period of twelve weeks from today on furnishing bail bond of Rs. 10,000/- (ten thousand) each with two sureties of the like amount each to the satisfaction of learned CJM, Siwan in connection with Raghunathpur P.S. Case No. 219 of 2015 subject to the conditions as laid down under Section 438(2) Cr.P.C.

(Dinesh Kumar Singh, J) Anil/-

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Patna High Court - Orders