Patna High Court - Orders
Sadruddin Ansari & Anr vs The State Of Bihar on 3 April, 2018
Author: Vinod Kumar Sinha
Bench: Vinod Kumar Sinha
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.12952 of 2018
Arising Out of PS.Case No. -210 Year- 2017 Thana -BIKRAMGANJ District- SASARAM
(ROHTAS)
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1. Sadruddin Ansari, Son of Late Ishahaq Ansari. null
2. Mozamil Ansari, Son of Sadruddin Ansari. Both Resident of Village-
Mohani, P.S. Bikramganj, District Rohtas (Sasaram).
.... .... Petitioner/s
Versus
1. The State of Bihar.
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Chakravarti Singh
For the Opposite Party/s : Mr. Sri Manoj Kumar - 1
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CORAM: HONOURABLE MR. JUSTICE VINOD KUMAR SINHA
ORAL ORDER
2 03-04-2018Heard the parties.
The petitioners are apprehending their arrest in connection with Bikramganj P.S.Case no.210 of 2017 registered for offences punishable under Sections 341, 323, 342, 307, 324, 354, 504, 379/34of the Indian Penal Code.
Petitioners are named in the FIR and there is allegation that the other accused persons assaulted the informant.
Submission of the learned counsel for the petitioners is that no specific allegation has been attributed against them and the allegation of assault is on another accused person.
Heard learned A.P.P. also.
Having heard both sides and in view of the facts and Patna High Court Cr.M isc. No.12952 of 2018 (2) dt.03-04-2018 2/2 circumstances, as stated above, let the petitioners, above named, in the event of arrest or surrender before the court below within a period of six weeks from the date of order be released on bail on furnishing bail bond of Rs.25,000/- (Twenty Five Thousand) each with two sureties of the like amount each to the satisfaction of the learned A.C.J.M. Bikramganj (Rohtas) in connection with Bikramganj P.S.Case No.210 of 2017,G.R.No.928 of 2017, subject to condition as laid down under Section 438(2) of the Code of Criminal Procedure.
With following conditions :
(i) One of the bailors of the petitioners shall be a local person having sufficient immovable property within the jurisdiction of the concerned court.
(ii) The petitioners will not induce any witness or tamper with the evidence.
(iii) The petitioners shall co-operate in the investigation and make themselves available as and when required by the Police, otherwise the prosecution is free to move for cancellation of their bail bond.
With the aforesaid observation, this application is allowed.
(Vinod Kumar Sinha, J) chn/-
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