Indrajit Sahni & Ors vs The State Of Bihar on 9 May, 2018

[Cites 9, Cited by 4]

Patna High Court - Orders

Indrajit Sahni & Ors vs The State Of Bihar on 9 May, 2018

Bench: Rajendra Kumar Mishra

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                                   Criminal Miscellaneous No.28963 of 2018
                 Arising Out of PS. Case No.-26 Year-2018 Thana- PAKRIDAYAL District- East Champaran
                 ======================================================
            1.   Indrajit Sahni, S/o Late Prayag Sahni.
            2.   Yogindra Sahni, S/o Late Brahmdeo Sahni.
            3.   Lal Bihari Sahni, S/o Anwant Sahani.
            4.   Bijnan Sahni, S/o Late Sukhram Sahni.
                 All R/o Vill.- Ramban Malah Toli, P.S.- Pakrideyal, District-
                 East Champaran.

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

                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :      Mr.
                 For the Opposite Party/s :      Mr.
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE RAJENDRA KUMAR
                 MISHRA
                                       ORAL ORDER

2   09-05-2018

Heard learned counsel for the petitioners and the learned A.P.P. for the State.

The petitioners apprehend their arrest in connection with Pakrideyal P.S. Case No.26 of 2018 registered under Sections 448, 341, 323, 324, 307, 379, 504 and 506/34 of the Indian Penal Code.

The accusation is that five persons, named in the F.I.R., including the petitioners came at the door of the informant in drunken state and asked in abusive language to close the T.V. When the father of the informant made protest, then Langtu Sahni caused blood oozing injury on his head through Fatta. When the informant rushed to save his father, the informant and his son were also assaulted by them. At that time, petitioner no.1 Indrajeet Sahni took Rs.10,500/- Patna High Court Cr.Misc. No.28963 of 2018(2) dt.09-05-2018 2/2 from the pocket of the son of the informant.

Learned counsel for the petitioners submits that, in fact, due to land dispute, the occurrence of "Maar-Peet" took place between the parties in which the petitioners' side also sustained injury regarding which Pakrideyal P.S. Case No.27 of 2018 was also instituted on 16.02.2018 on the basis of the fardbeyan of Maily Devi, the mother of the petitioner no.1, against the informant and others. Moreover, the injury, as found on the person of the father of the informant, is simple in nature. The petitioners have no criminal antecedents.

Having considered the facts and the circumstances of the case, let the petitioners, above named, in the event of their arrest or surrender by them within six weeks from today, be enlarged on bail on their furnishing bail bond of Rs.10,000/-(Rupees Ten Thousand) each with two sureties of the like amount each to the satisfaction of the Additional Chief Judicial Magistrate-V, Motihari, East Champaran, in connection with Pakrideyal P.S. Case No.26 of 2018, subject to the conditions laid down under Section 438(2) Cr.P.C.

(Rajendra Kumar Mishra, J) P.S./-

U        T

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Patna High Court - Orders