Patna High Court - Orders
Ranjeet Rajbanshi vs The State Of Bihar on 9 February, 2018
Author: Sanjay Priya
Bench: Sanjay Priya
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.550 of 2018
Arising Out of PS.Case No. -20 Year- 2017 Thana -HISUA District- NAWADA
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1. Ranjeet Rajbanshi S/o Madan Rajbanshi, R/o Village- Yadav Nagar,
Hisua, P.S.- Hisua, District- Nawada.
.... .... Petitioner/s
Versus
1. The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Shankar Kumar, Advocate
For the Opposite Party/s : Mr. Arbind Kumar Pandey, APP
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CORAM: HONOURABLE MR. JUSTICE SANJAY PRIYA
ORAL ORDER
3 09-02-2018Heard learned counsel for the petitioner and the State.
The petitioner apprehends arrest in Hisua P.S. Case No. 20 of 2017 instituted for the offence under Sections 341,323,427,379,384,504,506/34 of the IPC and Sections 3/4 of the Prevention of Witch Craft (Dain) Practices Act.
It is alleged in the written report that accused persons damaged the window projection and took away bamboo, wood and assaulted the informant and called her daain.
Counsel for the petitioner has submitted that other accused persons have already been granted bail by a coordinate Bench of this court vide order dated 18.10.2017 passed in Cr. Misc. No. 50722 of 2017 and the case of the petitioner is on same footing.
Patna High Court Cr.M isc. No.550 of 2018 (3) dt.09-02-20182/2
In such circumstances, prayer for anticipatory bail is allowed and it is ordered that the petitioner, named above, in the event of his arrest or surrender in the court below within six weeks from the date of receipt/production of copy of this order, shall be released on bail on furnishing bail bonds of Rs. 10,000/- (ten thousand) with two sureties of the like amount each in connection with Hisua P.S. Case No. 20 of 2017, to the satisfaction of the learned Chief Judicial Magistrate, Nawada, subject to condition as laid down u/S 438 (2) of the Cr. P.C. with further conditions (bailors should be local having sufficient immovable property within the jurisdiction of the court concerned, (2) petitioner shall cooperate in the trial and shall be present on each and every dated fixed by the court and absence on two consecutive dates without proper and reasonable reason, will automatically cancel bail bonds of the petitioner and (3) if the petitioner tampers with the evidence or the witnesses of the case, in that case, prosecution will be at liberty to move for cancellation of bail of the petitioner.
(Sanjay Priya, J) khushbu/-
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