Patna High Court - Orders
Vijay Bihari Kharwar @ Barak Kharwar @ ... vs The State Of Bihar on 21 September, 2022
Author: Sunil Kumar Panwar
Bench: Sunil Kumar Panwar
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.21001 of 2022
Arising Out of PS. Case No.-133 Year-2021 Thana- DINARA District- Rohtas
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Vijay Bihari Kharwar @ Barak Kharwar @ Vijay Bihari S/o Late Ram
Bachan Kharwar R/o Village- Bishrampur, P.S.- Dinara (Bhanas), District-
Rohtas at Sasaram
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Babu Nandan Prasad
For the Opposite Party/s : Mr.Ram Sumiran Rai
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CORAM: HONOURABLE MR. JUSTICE SUNIL KUMAR PANWAR
ORAL ORDER
2 21-09-2022Heard learned counsel for the petitioner and learned APP for the State.
The instant application for anticipatory bail has been filed by the petitioner apprehending his arrest in connection with DinaraP.S. Case no. 133 of 2021 instituted for the offence under Sections 147, 148, 149, 341, 342, 323, 325, 307, 427, 353, 332, 333, 384, 120(B), 504, and 506 of the Indian Penal Code.
As per allegation in the FIR, several accused persons including the petitioner have blocked the road as Scorpio vehicle of the informant has dashed one person namely, Ravi Paswan. Injured was brought to P.H.C Dinara and during course of treatment he died. It is further alleged that they also created hindrance to the police officials while they are trying to clear the Patna High Court CR. MISC. No.21001 of 2022(2) dt.21-09-2022 2/2 road blockage made by the accused persons.
Learned counsel appearing on behalf of the petitioner has submitted that petitioner is innocent and has committed no offence. He has falsely been implicated in the case. It is further submitted that the petitioner was not present at the place of occurrence. There is general and omnibus allegation made out against the petitioner.
Learned APP appearing for the state has been opposed the prayer of anticipatory bail.
Having heard learned counsel for the parties and in the facts and circumstances of the case as stated above, this Court is inclined to enlarge the petitioner on bail. The petitioner is directed to surrender in the Court below within a period of four weeks from today and in the event of his arrest or surrender in connection with Dinara P.S. Case no. 133 of 2021, he will be enlarged on bail on furnishing bail bond of Rs. 10,000/- (Rupees ten thousand) with two sureties of the like amount each to the satisfaction of learned A.C.J.M, Bikramganj, Rohtas subject to the conditions as laid down under section 438(2) of the Cr.P.C.
(Sunil Kumar Panwar, J) sushma/aman U