Patna High Court - Orders
Bijay Singh @ Bijay Kumar Singh & Anr. vs The State Of Bihar on 1 April, 2011
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.7762 of 2011
BIJAY SINGH @ BIJAY KUMAR SINGH & ANR.
Versus
THE STATE OF BIHAR
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02. 01.04.2011Petitioners are apprehending their arrest in a case registered under Sections 144, 447, 153(A), 379, 504 of the I.P.C.
It is alleged against the petitioners that by forming unlawful assembly they threatened to kill the members of other community.
It appears that the dispute arose due to demolishing the wall of the graveyard. It also appears that Section 107 Cr.P.C. proceeding was going on between the parties.
Considering the litigated background and the nature of accusation, let the petitioners namely 1. Bijay Singh @ Bijay Kumar Singh 2. Sheo Pujan Pal, in the event of their arrest or surrender before the Court below within a period of 12 weeks from today, be released on anticipatory bail on furnishing bail of Rs. 10,000/-(ten thousand) each with two sureties of the like amount each to the satisfaction of A.C.J.M., Naugachia in connection with Gopalpur(Rangara) P.S. Case No. 297 of 2010.
Shageer ( Dinesh Kumar Singh, J)