Patna High Court - Orders
Athar Hussain @ Mantu vs The State Of Bihar on 7 June, 2018
Author: Anil Kumar Upadhyay
Bench: Anil Kumar Upadhyay
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.33837 of 2018
Arising Out of PS. Case No.-101 Year-2018 Thana- AURANGABAD TOWN District-
Aurangabad
======================================================
1. Rakesh Kumar Singh @ Rakesh Kumar, S/o Raman Singh, R/o
Block Colony, P.S. Town, District - Aurangabad
2. Ravi Ranjan, S/o Late Basisth Singh, R/o Raiypura, P.S.
Muffasil, District- Aurangabad
3. Shashi Bhushan Singh @ Shashi Bhushan Kumar Singh, S/o Late
Sachidanand Singh, R/o Satendra Nagar, Block Colony, P.S.
Town, District- Aurangabad
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
======================================================
with
Criminal Miscellaneous No. 33277 of 2018
Arising Out of PS. Case No.-99 Year-2018 Thana- AURANGABAD TOWN District-
Aurangabad
======================================================
Anil Kumar Singh @ Anil Singh S/o Late Raghav Narayan Singh @ Late
Ragho Singh, resident of Mohalla- Kunda House, New Area, P.S.-
Aurangabad (Town), District- Aurangabad.
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
======================================================
with
Criminal Miscellaneous No. 33929 of 2018
Arising Out of PS. Case No.-100 Year-2018 Thana- AURANGABAD TOWN District-
Aurangabad
======================================================
Anil Kumar Singh @ Anil Singh, S/o ate Raghav Narayan Singh @ late
Ragho Singh, Resident of Mohalla- Kunda House, New Area, P.S.-
Aurangabad (Town), District- Aurangabad.
... ... Petitioner/s
Versus
The State of Bihar.
... ... Opposite Party/s
======================================================
with
Patna High Court Cr.Misc. No.33837 of 2018(2) dt.07-06-2018
2/7
Criminal Miscellaneous No. 33305 of 2018
Arising Out of PS. Case No.-101 Year-2018 Thana- AURANGABAD TOWN District-
Aurangabad
======================================================
Anil Kumar Singh @ Anil Singh S/o Late Raghav Narayan Singh @ Late
Ragho Singh resident of Mohalla - Kunda House, New Area, P.S. -
Aurangabad (Town), District - Aurangabad.
... ... Petitioner/s
Versus
The State of Bihar.
... ... Opposite Party/s
======================================================
with
Criminal Miscellaneous No. 33265 of 2018
Arising Out of PS. Case No.-98 Year-2018 Thana- AURANGABAD TOWN District-
Aurangabad
======================================================
1. Rakesh Kumar Singh @ Rakesh Kumar, S/o Raman Singh, R/o
Block Colony, P.S. Town, District Aurangabad
2. Ravi Ranjan S/o Late Basisth Singh, R/o Raiypura, P.S.
Mufassil, District- Aurangabad.
3. Shashi Bhushan Singh @ Shashi Bhushan Singh, S/o Late
Sachidanand Singh, R/o Satendra Nagar, Block Colony, P.S.
Town, District Aurangabad.
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
======================================================
with
Criminal Miscellaneous No. 33648 of 2018
Arising Out of PS. Case No.-97 Year-2018 Thana- AURANGABAD TOWN District-
Aurangabad
======================================================
Sikandar Heyat S/o Nasim Qureshi @ md. Nasimuddin, R/o Mohalla-
Qureshi Nagar, P.S.- Aurangabad (Town), District- Aurangabad.
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
======================================================
with
Criminal Miscellaneous No. 33774 of 2018
Patna High Court Cr.Misc. No.33837 of 2018(2) dt.07-06-2018
3/7
Arising Out of PS. Case No.-102 Year-2018 Thana- AURANGABAD TOWN District-
Aurangabad
======================================================
Sikandar Heyat S/o Nasim Qureshi @ Md. Nasimuddin, R/o Mohalla-
Qureshi Nagar, P.S.- Aurangabad (Town), District- Aurangabad.
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
======================================================
with
Criminal Miscellaneous No. 33870 of 2018
Arising Out of PS. Case No.-100 Year-2018 Thana- AURANGABAD TOWN District-
Aurangabad
======================================================
Athar Hussain @ Mantu, S/o Late Sayed Akhtar Hussain, resident of Kalami
Mohalla (Kewoni) Aurangabad, P.S. + District- Aurangabad.
... ... Petitioner/s
Versus
The State of Bihar.
... ... Opposite Party/s
======================================================
with
Criminal Miscellaneous No. 33874 of 2018
Arising Out of PS. Case No.-102 Year-2018 Thana- AURANGABAD TOWN District-
Aurangabad
======================================================
Athar Hussain @ Mantu S/O Late Sayed Akhtar Hussain resident of Kalami
Mohalla (Kewoni) Aurangabad, P.S.+District Aurangabad
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
======================================================
with
Criminal Miscellaneous No. 34030 of 2018
Arising Out of PS. Case No.-98 Year-2018 Thana- AURANGABAD TOWN District-
Aurangabad
======================================================
Babar @ Md. Abdullah, S/O Late Md. Mazoor, resident of Mohalla- Club
Road, P.S. Town, Aurangabad, District Aurangabad
... ... Petitioner/s
Versus
Patna High Court Cr.Misc. No.33837 of 2018(2) dt.07-06-2018
4/7
The State of Bihar
... ... Opposite Party/s
======================================================
with
Criminal Miscellaneous No. 33999 of 2018
Arising Out of PS. Case No.-99 Year-2018 Thana- AURANGABAD TOWN District-
Aurangabad
======================================================
Babar @ Md. Abdullah, S/O Late Md. Manzoor, resident of Mohalla-Club
Road, P.S. Town, Aurangabad District Aurangabad
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
======================================================
with
Criminal Miscellaneous No. 33965 of 2018
Arising Out of PS. Case No.-100 Year-2018 Thana- AURANGABAD TOWN District-
Aurangabad
======================================================
Babar @ Md. Abdullah S/o late Md. Mazoor Resident of Mohalla- Club
Road, P.S. Town, Aurangabad, District- Aurangabad.
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
======================================================
with
Criminal Miscellaneous No. 34057 of 2018
Arising Out of PS. Case No.-97 Year-2018 Thana- AURANGABAD TOWN District-
Aurangabad
======================================================
Anil Kumar Singh @ Anil Singh @ Anuil Kumar Singh, S/o Late Raghav
Narayan Singh @ late Ragho Singh, resident of Mohalla- Kunda House, New
Area, P.S.- Aurangabad (Town), District- Aurangabad.
... ... Petitioner/s
Versus
The State of Bihar.
... ... Opposite Party/s
======================================================
with
Criminal Miscellaneous No. 33849 of 2018
Patna High Court Cr.Misc. No.33837 of 2018(2) dt.07-06-2018
5/7
Arising Out of PS. Case No.-98 Year-2018 Thana- AURANGABAD TOWN District-
Aurangabad
======================================================
Anil Kumar Singh @ Anil Singh, S/o Late Raghav Narayan Singh @ Late
Ragho Singh, resident of Mohalla-Kunda House, New Area, P.S.-Aurangabad
(Town), District-Aurangabad
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
======================================================
Appearance :
(In Criminal Miscellaneous No. 33837 of 2018)
For the Petitioner/s : Mr. Ashok Kumar Singh
For the Opposite Party/s : Mr. Sri Nityanand
(In Criminal Miscellaneous No. 33277 of 2018)
For the Petitioner/s : Mr. Bhaskar Shankar
For the Opposite Party/s : Mr. Sri Navin Kumar Pandey
(In Criminal Miscellaneous No. 33929 of 2018)
For the Petitioner/s : Mr. Bhaskar Shankar
For the Opposite Party/s : Mr. Sri Navin Kumar Pandey
(In Criminal Miscellaneous No. 33305 of 2018)
For the Petitioner/s : Mr. Bhaskar Shankar
For the Opposite Party/s : Mr. Sri Narsingh Tanti
(In Criminal Miscellaneous No. 33265 of 2018)
For the Petitioner/s : Mr. Ashok Kumar Singh
For the Opposite Party/s : Mr. Sri Nityanand
(In Criminal Miscellaneous No. 33648 of 2018)
For the Petitioner/s : Mr. Bhaskar Shankar
For the Opposite Party/s : Mr. Sri Jai Narain Thakur
(In Criminal Miscellaneous No. 33774 of 2018)
For the Petitioner/s : Mr. Bhaskar Shankar
For the Opposite Party/s : Mr. Sri Jai Narain Thakur
(In Criminal Miscellaneous No. 33870 of 2018)
For the Petitioner/s : Mr. Shailesh Kumar Singh
For the Opposite Party/s : Mr. Dr.Mrityunjaya Kr.Gautam
(In Criminal Miscellaneous No. 33874 of 2018)
For the Petitioner/s : Mr. Shailesh Kumar Singh
For the Opposite Party/s : Mr. Dr.Mrityunjaya Kr.Gautam
(In Criminal Miscellaneous No. 34030 of 2018)
For the Petitioner/s : Mr. Shailesh Kumar Singh
For the Opposite Party/s : Mr. Dr.Mrityunjaya Kr.Gautam
(In Criminal Miscellaneous No. 33999 of 2018)
For the Petitioner/s : Mr. Shailesh Kumar Singh
For the Opposite Party/s : Mr. Dr.Mrityunjaya Kr.Gautam
(In Criminal Miscellaneous No. 33965 of 2018)
For the Petitioner/s : Mr. Shailesh Kumar Singh
For the Opposite Party/s : Mr. Dr.Mrityunjaya Kr.Gautam
(In Criminal Miscellaneous No. 34057 of 2018)
For the Petitioner/s : Mr. Bhaskar Shankar
For the Opposite Party/s : Mr. Sri Umeshnand Pandit
(In Criminal Miscellaneous No. 33849 of 2018)
For the Petitioner/s : Mr. Bhaskar Shankar
Patna High Court Cr.Misc. No.33837 of 2018(2) dt.07-06-2018
6/7
For the Opposite Party/s : Mr. Sri Umeshnand Pandit
======================================================
CORAM: HONOURABLE MR. JUSTICE ANIL KUMAR UPADHYAY
ORAL ORDER
2 07-06-2018Heard learned counsel for the petitioners and the counsel appearing on behalf of the State.
The petitioners are in custody in connection with Aurangabad (T) P.S. Case No. 101/2018, Aurangabad (T) P.S. Case No. 98/2018, Aurangabad (T) P.S. Case No. 100/2018, Aurangabad (T) P.S. Case No. 102/2018, Aurangabad (T) P.S. Case No. 97/2018, Aurangabad (T) P.S. Case No. 99/2018, for the offences punishable under sections 147, 148, 149, 337, 435, 323, 436, 427, 307, 332, 333, 353, 153(A), 295(A), 120B, 379, 122B & 324 of the Indian Penal Code.
Mr. Krishna Prasad Singh, learned Senior Counsel appearing on behalf of the petitioners submits that the present case is one of the six in row lodged in connection with the same incident and from the pattern of the other cases it would be evident that all these cases were registered against the same accused persons with same serial number which indicates that police has registered six cases only to multiply number of Criminal cases for the same incident and persons name for one case are repeated in other case. Mr. Singh further submits that the allegation against these petitioners is that they disturbed Patna High Court Cr.Misc. No.33837 of 2018(2) dt.07-06-2018 7/7 peace and tranquility and their act led communal tension.
Considering the nature of allegation and the fact that omnibus allegation have been levelled against these petitioners, let the petitioners, named above, be enlarged on bail on furnishing bail bond of Rs. 10,000/- (Ten thousand) each with two sureties of the like amount each to the satisfaction of learned C.J.M., Aurangabad, in connection with Aurangabad (Town) P.S. Case Nos. 99 of 2018, 98/2018, 97/2018, 101/2018, 100/18, 102/2018 with the condition that bailors should be family members of the petitioners.
(Anil Kumar Upadhyay, J) Ravi/-
U T