Patna High Court - Orders
Sikandar Paswan vs The State Of Bihar on 5 August, 2013
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.484 of 2013
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1. Dinesh Yadav
2. Manoj Yadav.
.... .... Petitioner/s
Versus
The State Of Bihar
.... .... Opposite Party/s
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with
Criminal Miscellaneous No.11484 of 2013
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Suresh Paswan
.... .... Petitioner/s
Versus
The State Of Bihar
.... .... Opposite Party/s
======================================================
with
Criminal Miscellaneous No.11497 of 2013
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Sikandar Paswan
.... .... Petitioner/s
Versus
The State Of Bihar
.... .... Opposite Party/s
======================================================
CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
SINGH
ORAL ORDER
5 05-08-2013Heard learned counsels for the petitioner and the State.
The petitioners are languishing in jail since 12.11.2012 in a case registered for the offences punishable under Sections 147, 148, 149, 379, 436, 427 and 120A of the Indian Penal Code, Section 27 of the Arms Act, Section 3/4 of the Explosive Substances Act and Section 17 of the Criminal Law Amendment Act.
It is alleged that about 150 extremists attacked the house of the informant, put the house on fire and robbed the articles worth Rs. 2.5 lacs.
It is submitted by learned counsel for the petitioners that only petitioners Dinesh Yadav and Manoj Yadav were named in the FIR whereas petitioners Suresh Paswan and Sikandar Paswan were not named in the FIR, their names sprang up on the confession of the co-accused. It is further submitted that the accusation is not specific when no recovery has been made from the petitioners and other accused persons have been granted bail vide Cr. Misc. Nos. 6230 of 2012, 6800 of 2012 and 8260 of 2012.
Considering the aforesaid facts, let the above named petitioners, 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 learned Sub-divisional Judicial Magistrate, Dihari, Rohtas in connection with Chutiya P.S. Case No. 10 of 2011.
Considering the criminal antecedent of the petitioners, learned court below shall cancel the bail bonds of the petitioners if they default for two consecutive occasions without any reasonable cause or if they substantially get involved in similar nature of offence.
(Dinesh Kumar Singh, J) Amrendra/-