Patna High Court - Orders
Sonu Kumar@Sonu & Ors vs The State Of Bihar on 30 March, 2012
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.10243 of 2012
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1. Sonu Kumar @ Sonu
2. Moni Kumar @ Moni
3. Raju Kumar @ Raju
4. Ravi Kumar @ Ravi Paswan
5. Sunil Kumar
.... .... Petitioner/s
Versus
The State Of Bihar
.... .... Opposite Party/s
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CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
SINGH
ORAL ORDER
02/ 30-03-2012Heard learned counsels for the petitioners and the State.
The petitioners are apprehending their arrest in a case registered for the offences punishable under Sections 341, 323, 324, 307, 379, 427 and 504/34 of the Indian Penal Code.
It is alleged against petitioner Sonu, Moni and Raju to have assaulted with danda and rod when Anil took Rs.550/-, Vishal and Sunil assaulted with rod on the head of the brother of the informant and others also assaulted and took out Titan watch and Rs.2700/- of the brother of the informant.
It is submitted by learned counsel for the Patna High Court Cr.Misc. No.10243 of 2012 (2) dt.30-03-2012 2/3 petitioners that on the eve of Durga Puja the occurrence took place when in the FIR accused persons were 15 persons and in fact no injury was caused to any of the victims.
The contention of the learned counsel for the petitioners substantiated from the injury report which reflects that for the occurrence of 05.10.2011 the informant and his brother were examined by a private doctor on 09.10.2011 when the private doctor referred them to Sadar Hospital or to Sri Krishna Medical College and Hospital. It is further submitted that the informant and his brother never went to the Sadar Hospital. The delayed medical examination of the informant and his brother clouds the bonafide of the accusation.
Considering the aforesaid facts, let the above named petitioner be released on anticipatory bail in the event of their arrest or surrender before the learned court below within a period of twelve weeks from today, on furnishing bail bond of Rs.10,000/- (Ten thousand) each with two sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate, Patna High Court Cr.Misc. No.10243 of 2012 (2) dt.30-03-2012 3/3 Muzaffarpur in connection with Kazi Mohammadpur P.S. Case No. 234 of 2011, subject to the conditions as laid down under Section 438(2) of the Cr.P.C.
(Dinesh Kumar Singh, J.) DKS/ .