Juli Kumar @ Rohit Raj vs The State Of Bihar on 27 July, 2022

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Patna High Court - Orders

Juli Kumar @ Rohit Raj vs The State Of Bihar on 27 July, 2022

Bench: Sunil Kumar Panwar

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.1927 of 2022
                         Arising Out of PS. Case No.-14 Year-2020 Thana- BYPASS District- Patna
                 ======================================================
           1.     Juli Kumar @ Rohit Raj S/O Ram Iqbal Singh R/O Village- Marchi, P.S.-
                  Bypass, District- Patna
           2.    Ram Vilash Singh S/o Late Tek Narayan Singh R/o village- Marchi, P.S.-
                 Bypass, District- Patna

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

                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :       Mr.Dhananjay Kumar Tiwary
                 For the Opposite Party/s :       Mr.Satyendra Prasad
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE SUNIL KUMAR PANWAR
                                       ORAL ORDER

3   27-07-2022

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 302, 120(B), 34 of the Indian Penal Code and Section 27 of the Arms Act.

The prosecution case as per F.I.R is that all the F.I.R named accused persons including petitioners, variously armed surrounded the uncle of the informant and co-accused Puttu Singh fired at the uncle of the informant, as a result of which, he sustained gunshot Patna High Court CR. MISC. No.1927 of 2022(3) dt.27-07-2022 2/3 injuries and succumbed to the injuries.

It is submitted by learned counsel for the petitioners that there is general and omnibus allegation against the informant and eleven other accused persons to have ordered to kill the deceased. The specific accusation of firing is against co-accused Puttu Singh. From perusal of the postmortem report annexed with the case diary, it appears that cause of death is firearm. A statement has been made in para 3 of the petition that petitioner has no criminal antecedent.

In the facts and circumstance of the case, 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 Thousands) each with two sureties of the like amount each to the satisfaction of learned Additional Chief Judicial Magistrate, IV, Patna City, Patna in connection with Bypass P.S. Case No. 14 of 2020, subject to the Patna High Court CR. MISC. No.1927 of 2022(3) dt.27-07-2022 3/3 conditions as laid down under Section 438(2) of the Cr.P.C.

(Sunil Kumar Panwar, J) Shageer/-

U      T

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Patna High Court - Orders