Ram Raji Mahto vs The State Of Bihar on 16 June, 2022

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Patna High Court - Orders

Ram Raji Mahto vs The State Of Bihar on 16 June, 2022

Bench: Sunil Kumar Panwar

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.6319 of 2022
                    Arising Out of PS. Case No.-42 Year-2016 Thana- BACHHWARA District- Begusarai
                 ======================================================
           1.     Ram Raji Mahto Son Of Sukhdeo Mahto R/O Village- Bahrampur, P.S.-
                  Bachhwara, District- Begusarai
           2.    Rakesh Mahto Son Of Harish Chandra Mahto R/O Village- Bahrampur, P.S.-
                 Bachhwara, District- Begusarai
           3.    Amarjeet @ Amardeep Kumar Son Of Ram Raji Mahto R/O Village-
                 Bahrampur, P.S.- Bachhwara, District- Begusarai
           4.    Aman Kumar Mahto Son Of Ram Raji Mahto R/O Village- Bahrampur, P.S.-
                 Bachhwara, District- Begusarai
           5.    Meena Devi Wife Of Ram Raji Mahto R/O Village- Bahrampur, P.S.-
                 Bachhwara, District- Begusarai

                                                                                 ... ... Petitioner/s
                                                      Versus
                 The State of Bihar

                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :      Mr. Chandan Kumar Kashyap, Advocate
                 For the Opposite Party/s :      Mr. Madan Kumar, APP
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE SUNIL KUMAR PANWAR
                                       ORAL ORDER

2   16-06-2022

Learned counsel for the petitioners is permitted to make necessary correction of the age of the petitioner no.1.

Heard learned counsel for the petitioners and learned APP for the State.

The petitioners are apprehending their arrest in a case registered for the offences punishable under Sections 147, 149, 447, 323 and 307 of the Indian Penal Code.

Allegation against the petitioners and other accused persons is that they assaulted the wife of the informant by Patna High Court CR. MISC. No.6319 of 2022(2) dt.16-06-2022 2/2 means of lathi due to which her head got fractured.

It is submitted by learned counsel for the petitioners that the petitioners have falsely been implicated in this case. He further submits that from perusal of the injury report vide Annexure-2 to this petition, all injuries are simple in nature. Petitioners have got clean antecedent.

Learned APP appearing for the State has opposed the prayer for anticipatory bail.

Considering the aforesaid submissions, let the petitioners, above named in the event of their arrest or surrender before the court below within a period of four weeks from today, 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 learned CJM, Begusarai in connection with Bachhwara P.S. Case No. 42 of 2016, subject to the conditions as laid down under Section 438(2) of the Cr.P.C.

(Sunil Kumar Panwar, J) Brajesh Kumar/-

U      T

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Patna High Court - Orders