Patna High Court - Orders
Anandi Ram & Anr. vs The State Of Bihar on 11 July, 2014
Author: Akhilesh Chandra
Bench: Akhilesh Chandra
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.8362 of 2014
Arising Out of PS.Case No. -311 Year- 2013 Thana -BANKA District- BANKA
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1. Anandi Ram, Son of Bhuneshwar Ram
2. Gopal Ram, Son of Late Shankar Ram
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Sanjiva Kumar Singh, Advocate
For the Opposite Party/s : Md. Fahimuddin, A.P.P.
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CORAM: HONOURABLE MR. JUSTICE AKHILESH CHANDRA
ORAL ORDER
3 11-07-2014Heard learned counsel for the petitioners and learned Additional Public Prosecutor for the State, who is armed with carbon/xerox copy of the case diary.
The petitioners, apprehending their arrest in connection with a case registered for the offence punishable under Sections 384, 385, 386, 379, 188, 341, 323/34 of the Indian Penal Code, are named accused in this case.
Submission is of false implication and taking into consideration, pendency of proceeding between the parties under Sections 145 and 146 Cr.P.C. and remittance of the matter for fresh hearing by Revisional Court, two of the co-accused persons, namely, Subodh Ram and Shambhu Ram, have already been granted the privilege on 17.06.2014 passed in Cr. Misc. No. 4315 of 2014. Further, none of these petitioners carry any criminal antecedent.
If it is so, considering the facts and circumstances of the case, in the event of their arrest or surrender before the court below within four weeks, let the petitioners abovenamed be enlarged on bail on furnishing bail Patna High Court Cr.Misc. No.8362 of 2014 (3) dt.11-07-2014 2 bonds of Rs. 10,000/- (Ten Thousand only) each with two sureties of the like amount each to the satisfaction of Chief Judicial Magistrate, Banka, in connection with Banka (Barahat) P.S. Case No. 311 of 2013, subject to condition laid down under Section 438 (2) of the Code of Criminal Procedure with additional condition to remain physically present before the court below on each and every date at least for two years or till disposal of the case, whichever is earlier and in case of failure on two consecutive dates without giving any reasonable explanation, the liberty granted shall be deemed to be cancelled.
(Akhilesh Chandra, J) Praveen-II/-
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