Ram Roop Das @ Ram Roop Ravidas & Anr vs The State Of Bihar on 21 June, 2016

[Cites 11, Cited by 0]

Patna High Court - Orders

Ram Roop Das @ Ram Roop Ravidas & Anr vs The State Of Bihar on 21 June, 2016

Bench: Dinesh Kumar Singh

                   IN THE HIGH COURT OF JUDICATURE AT PATNA
                                 Criminal Miscellaneous No.25567 of 2016
                       Arising Out of PS.Case No. -44 Year- 2016 Thana -GOH District- AURANGABAD
                 ======================================================
                 1. Ram Roop Das @ Ram Roop Ravidas S/o Late Rameshwar Das
                 2. Shivajee @ Shiv Das, S/o Ram Swarup Das,
                                                                .... .... Petitioner/s
                                                Versus
                 1. The State of Bihar

                                                                .... .... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :  Mr. Ashok Kumar Singh, Advocate
                 For the Opposite Party/s   : Mr. Sri Mukesh Kumar Singh
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR SINGH
                 ORAL ORDER

2   21-06-2016

Heard learned counsels for the petitioners and the State.

The petitioners are languishing in custody since 30.04.2016 in a case registered for the offences punishable under sections 147, 148, 149, 341, 342, 323, 307, 353, 498A, 504, 506 of the Indian Penal Code and 3/4 The Prevention of Witch (Daain) Practices Act, 1999.

Prosecution case is that on 30.04.2016, the informant's mother-in-law namely Kaushlaya Devi called the informant's co- villager Chandramani Devi and 18 accused persons to the house of the informant and started assaulting her with fists and slaps. All the accused persons addressing the informant as Witch alleging that she killed her husband by playing witch craft. It is further alleged that on receiving information when mother and brother of Patna High Court Cr.Misc. No.25567 of 2016 (2) dt.21-06-2016 2/2 the informant came to rescue, the accused persons also assaulted them.

It is submitted by learned counsel for the petitioners that the accusation is omnibus and general against the mob including the petitioners. The injuries of the informant's mother and brother have been found to be simple in nature. A statement has been made in paragraph 3 of the petition that the petitioners have no criminal antecedent.

Considering the aforesaid fact, let the above named petitioners be released on bail, on furnishing bail bond of Rs.10,000/- (ten thousand) each with two sureties of the like amount each to the satisfaction of learned SDJM, Daudnagar, in connection with Goh P.S. Case No.44/2016.

(Dinesh Kumar Singh, J) Ashwini/-

 U             T

Unlock Advanced Research with PRISMAI

Patna High Court - Orders