Patna High Court - Orders
Saket Kumar Banka @ Pintu Banka & Anr vs The State Of Bihar on 27 March, 2015
Author: Shivaji Pandey
Bench: Shivaji Pandey
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.39768 of 2014
Arising Out of PS.Case No. -66 Year- 2013 Thana -JHAJHA District- JAMUI
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1. Saket Kumar Banka @ Pintu Banka
2. Sanjay Kumar Banka, both sons of late Murari Prasad Banka, resident
of Jhajha Bazar, P.O.& P.S. Jhajha, District Jamui
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Nilesh Kumar
For the Opposite Party/s : Mr. Ashok Kumar(APP)
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CORAM: HONOURABLE MR. JUSTICE SHIVAJI PANDEY
ORAL ORDER
2 27-03-2015Heard learned counsel for the petitioners and learned counsel for the State.
The petitioners seek anticipatory bail in a case instituted for the offences under Sections 427, 504, 506/34 of the Indian Penal Code and Section 3(x) of the SC/Sc Act and Section 3 of the Damage of Public Property Act.
Allegation has been made that the structure for Mahadalit was being raised and these petitioners were trying to damage the same which was recorded in Video. Allegation has been made that at the time of recording the Video petitioners hurled abuses and threatened him and also directed to return the cassette. The informant has replied that the same has been deposited in the Panchayat.
Learned counsel for the petitioners submits that the Patna High Court Cr.Misc. No.39768 of 2014 (2) dt.27-03-2015 2 police after investigation submitted final form in their favour and found that structure of Mahadalit was being raised upon the land of these petitioners.
Having considered the facts and circumstances of the case, in the event of arrest or surrender within four weeks from today, let petitioners, namely, Saket Kumar Banka alias Pintu Banka and Sanjay Kumar Banka, be released on anticipatory bail on furnishing bail bonds of Rs.10,000/- (ten thousand) each with two sureties of the like amount each to the satisfaction of the Judicial Magistrate, Ist Class, Jamui Jhajha P.S. Case No.66 of 2013, subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.
(Shivaji Pandey, J) Vinay/-
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