Patna High Court - Orders
Premanand Ram & Ors. vs The State Of Bihar on 20 January, 2016
Author: Anjana Mishra
Bench: Anjana Mishra
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.54411 of 2015
Arising Out of PS.Case No. -318 Year- 2015 Thana -MANER District- PATNA
======================================================
1. Premanand Ram, S/o Late Yadunandan Ram
2. Harendra Kumar
3. Jitendra Kumar
Both sons of Premanand Ram
All residents of village - Ramjee Chak (Baunk ), P.S. Maner, Distt. - Patna
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
Appearance :
For the Petitioner/s : Mr. Surendra Kumar Mishra, Advocate
For the Opposite Party/s : Ms. Sangita Sharma (APP)
======================================================
CORAM: HONOURABLE JUSTICE SMT. ANJANA MISHRA
ORAL ORDER
2 20-01-2016Heard learned counsel for the petitioners and the learned counsel appearing on behalf of the State.
The petitioners are apprehending their arrest in connection with Maner P.S. Case No.318 of 2015 for allegedly having committed the offences under Sections 147, 148, 341, 323, 324, 307 and 506 of the Indian Penal Code.
Learned counsel for the petitioners submits that so far as Petitioner No.1 is concerned, he is a retired employee of the State Bank of India whereas Petitioner Nos.2 and 3 are students of medicines studying at Patna Medical College & Hospital and Nalanda Medical College & Hospital, respectively, and are pursuing their careers. Learned counsel Patna High Court Cr.Misc. No.54411 of 2015 (2) dt.20-01-2016 2/2 for the petitioners further submits that the present case is one of land dispute between own brothers and the present case was initiated only to take wreak vengeance so that career prospects of these petitioner are marred. It is further submitted that the petitioners are willing to co-operate with the investigation and also attend the court, as and when required.
Considering the aforementioned facts and circumstances and also that there is only one case against these petitioners filed by the same informant, let the petitioners, above named, in the event of their arrest or surrender before the court below within a period of four weeks from the date of receipt/production of a copy of this order, be released on bail on furnishing bail bonds of Rs.10,000/- (Ten thousand) each with two sureties of the like amount each to the satisfaction of the learned Additional Chief Judicial Magistrate, Danapur, in connection with Maner P.S. Case No.318 of 2015, subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.
(Anjana Mishra, J) PNM U