Patna High Court - Orders
Sangam Kumar @ Purushottam Kumar Singh vs The State Of Bihar on 26 March, 2021
Author: Sudhir Singh
Bench: Sudhir Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.36129 of 2020
Arising Out of PS. Case No.-186 Year-2020 Thana- SHERGHATI District- Gaya
======================================================
1. Sangam Kumar @ Purushottam Kumar Singh son of Pando Singh Resident
of village- Pindra Kala, P.s.- Hunterganj, District- Chatra (Jharkhand)
2. Sanjay Singh Son of Krishna Singh Resident of village- Pindra Kala, P.s.-
Hunterganj, District- Chatra (Jharkhand)
3. Dharmendra Kumar @ Dharmendra Kumar Singh son of Parmeshwar Singh
Resident of village- Pindra Kala, P.s.- Hunterganj, District- Chatra
(Jharkhand)
4. Chintu Singh son of Mohan Singh Resident of village- Pindra Kala, P.s.-
Hunterganj, District- Chatra (Jharkhand)
5. Sachin Kumar son of Satyendra Singh Resident of village- Pindra Kala, P.s.-
Hunterganj, District- Chatra (Jharkhand)
6. Shubham Kumar son of Sachchu Singh Resident of village- Pindra Kala,
P.s.- Hunterganj, District- Chatra (Jharkhand)
7. Vikash Singh son of Jay Mangal Singh Resident of village- Pindra Kala,
P.s.- Hunterganj, District- Chatra (Jharkhand)
8. Babalu Singh son of Dilip Singh Resident of village- Pindra Kala, P.s.-
Hunterganj, District- Chatra (Jharkhand)
9. Rajesh Singh son of Tilakdhari Singh Resident of village- Pindra Kala, P.s.-
Hunterganj, District- Chatra (Jharkhand)
10. Kamlesh Singh son of Manohar Singh Resident of village- Pindra Kala, P.s.-
Hunterganj, District- Chatra (Jharkhand)
11. Ashish Singh son of Shiv Lakhan Singh Resident of village- Pindra Kala,
P.s.- Hunterganj, District- Chatra (Jharkhand)
... ... Petitioner/s
Versus
The State of Bihar Bihar
... ... Opposite Party/s
======================================================
Appearance :
For the Petitioner/s : Mr.Md. Javed Jafar Khan
For the Opposite Party/s : Mr. Ganesh Prasad Singh, APP
======================================================
CORAM: HONOURABLE MR. JUSTICE SUDHIR SINGH
ORAL ORDER
2 26-03-2021Heard learned counsel for the petitioners and the State through virtual mode.
Learned counsel for the petitioners is directed to Patna High Court CR. MISC. No.36129 of 2020(2) dt.26-03-2021 2/3 remove the defect(s), as pointed out by the office, within a period of four weeks.
The petitioners are apprehending their arrest in a case registered under Sections 147, 148, 149, 341, 323, 504, 506, 307 of the Indian Penal Code and 27 of the Arms Act.
Allegedly, while the informant was grazing cattle in the field, all the accused persons armed with different weapons and rifle came there and started abusing him. On protest, they assaulted him, as a result of which, he sustained injury and when his family members came to rescue him, they were also assaulted.
It has been submitted on behalf of the petitioners that the petitioners have got no criminal antecedent. There is no allegation of tampering of witnesses alleged against the petitioners. The petitioners have been falsely implicated in the present case. There is case and counter case between the parties. Free fight is alleged to have taken place between the parties. The injury on the side of the accused has not been explained by the prosecution. The injury sustained by the informant is simple in nature.
On behalf of the State, it is submitted that the petitioners are named in the Complaint Case/F.I.R.
Patna High Court CR. MISC. No.36129 of 2020(2) dt.26-03-2021 3/3 Considering the aforesaid facts and circumstances of the case, let the petitioners, above named, in the event of arrest or surrender before the learned court below within a period of six weeks from today, be released on anticipatory bail on furnishing bail bond of Rs. 10,000/- (ten thousand) each with two sureties of the like amount each to the satisfaction of learned Additional Chief Judicial Magistrate, Sherghati, District-Gaya in connection with Shergahti (Dobhi) P.S. Case No. 186 of 2020 subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.
(Sudhir Singh, J) A.K.V.//-
U T