Patna High Court - Orders
Suniti Ranjan Das & Anr vs State Of Bihar on 6 October, 2009
Author: Mridula Mishra
Bench: Mridula Mishra
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.31593 of 2009
1. Suniti Ranjan Das, Son of Ram Singh Paswan, resident of village-
Balbhadarpur Navtoliga, P.S.-Bhadurpur, District-Darbhanga.
2. Ram Pravesh Paswan, Son of Sri Bal Gobind Paswan, resident of village-
Balha, P.S.-A.P. M., District-Darbhanga. ...........Petitioners.
Versus
THE STATE OF BIHAR ..........Opp. Party.
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2/ 06.10.2009Heard learned counsel for the petitioners and the counsel appearing for the State.
Petitioners are the supporters of one Mishri Lal Yadav who was contesting election. Mishri Lal Yadav belongs to party namely, Lok Janshakti Party.
It is submitted that since winning certificate of election was not being issued by the administrator there was some resentment and protest. Though, government officials did not receive any injury but simply on account of this protest, petitioners were named as accused, alleging that they threw stones on the public servant.
Considering these facts, prayer for anticipatory bail on behalf of above named petitioners is allowed, in the event of their arrest or surrender before the court below within a period of four weeks from today and on furnishing bail bonds of Rs. 10,000/- (ten thousand) each with two sureties of the like amount each to the satisfaction of Chief Judicial Magistrate, Darbhanga in connection with Laheriasarai P.S. Case No. 220 of 2009 subject to the condition laid down under Section 438(2) Cr. P.C. (Mridula Mishra, J.) Sanjeet/