Patna High Court - Orders
Chitranjan Ram & Anr. vs The State Of Bihar on 2 August, 2014
Author: Amaresh Kumar Lal
Bench: Amaresh Kumar Lal
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.23312 of 2014
Arising Out of PS.Case No. -258 Year- 2013 Thana -SAHPUR District- BHOJPUR
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1. Chitranjan Ram S/o late lalmohar ram resident of vill.- Jagatpur Pakari,
P.S.- Ara Muffasil, District- Bhojpur
2. Raju Ram S/o late Baul ram resident of vill.- Ishwarpura, P.S.- Shahpur,
Dist,- Bhojpur
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Rajani Ranjan Pd. Singh, Adv.
For the Opposite Party/s : Mr. Ram Sumiran Rai, APP
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CORAM: HONOURABLE MR. JUSTICE AMARESH KUMAR LAL
ORAL ORDER
3 02-08-2014Heard learned counsel for the petitioners and learned A.P.P. for the State and learned counsel for the informant.
This is an application for grant of bail to the accused- petitioners for the offence punishable under Sections 304/34 of IPC.
Allegation against accused including the petitioners is that they made altercation with the driver for not starting tape recorder and thereafter put him before a running truck which caused injury to the driver of the vehicle and ultimately he succumbed to his injury.
It is submitted that after investigation the police submitted charge sheet under Section 304/34 IPC and there is no Patna High Court Cr.Misc. No.23312 of 2014 (3) dt.02-08-2014 2/2 specific allegation of overact against the petitioners. The petitioners have been in custody since 14.12.2013 having no criminal antecedent.
Considering the facts and circumstances, the above named petitioners are directed to be released on bail on furnishing bail bond of Rs.10,000/- (ten thousand only) each with two sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate, Bhojpur at Ara/court concerned in Shahpur P. S. Case No. 258 of 2013 after framing of charge with following conditions:-
1. The petitioners will not indulge themselves in similar or any other offence.
2. One of the bailors must be the close relative of the petitioners.
3. The petitioners will be well represented in the Court on each and every date and in case of absence for two consecutive dates or in case of violation of terms of bail, their bail bonds would be liable to be cancelled by the learned Court concerned.
(Amaresh Kumar Lal, J) Kanchan/-
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