Patna High Court - Orders
Md. Halim @ Abdul Halim vs The State Of Bihar on 10 August, 2022
Author: Sunil Kumar Panwar
Bench: Sunil Kumar Panwar
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.57265 of 2021
Arising Out of PS. Case No.-519 Year-2021 Thana- ARARIA District- Araria
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1. Md. Halim @ Abdul Halim Son Of Md. Yusuf Resident Of Village - Belwa
Rahika Tola, P.S. And District - Araria
2. Nijam @ Najam Son of Md. Yusuf Resident of village - Belwa Rahika Tola,
P.S. and District - Araria
3. Md. Nasar @ Abu Nasar Son of Sheikh Mustafa Resident of village - Belwa
Rahika Tola, P.S. and District - Araria
4. Kamrul Son of Late Md. Yusuf Resident of village - Belwa Rahika Tola, P.S.
and District - Araria
5. Md. Tabrej @ Tabrej Son of Md. Halim Resident of village - Belwa Rahika
Tola, P.S. and District - Araria
6. Numan @ Nouman Alam Son of Kamrul Resident of village - Belwa Rahika
Tola, P.S. and District - Araria
7. Md. Rayees @ Rais Khan Son of Md. Abhiuddin Resident of village - Belwa
Tapu Tola, P.S. and District - Araria.
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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with
CRIMINAL MISCELLANEOUS No. 58996 of 2021
Arising Out of PS. Case No.-519 Year-2021 Thana- ARARIA District- Araria
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1. Md. Rizwan S/O Md. Nijam R/O Village-Belwa Rakhika Tola, P.S. And
District-Araria.
2. Md. Ekbal S/O Late Kamruddin R/O Village-Belwa Rakhika Tola, P.S. And
District-Araria.
... ... Petitioner/s
Versus
The State Of Bihar
... ... Opposite Party/s
======================================================
Appearance :
(In CRIMINAL MISCELLANEOUS No. 57265 of 2021)
For the Petitioner/s : Mr.Sanjay Kumar Sharma
For the Opposite Party/s : Mr.Abhay Kumar
(In CRIMINAL MISCELLANEOUS No. 58996 of 2021)
For the Petitioner/s : Mr.Sanjay Kumar Sharma
For the Opposite Party/s : Mr.Binod Kumar
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Patna High Court CR. MISC. No.57265 of 2021(4) dt.10-08-2022
2/3
CORAM: HONOURABLE MR. JUSTICE SUNIL KUMAR PANWAR
ORAL ORDER
4 10-08-2022Heard learned counsel for the petitioners, informant and learned APP for the State.
The petitioners are apprehending their arrest in a case registered for the offences punishable under Sections 147, 148, 149, 341, 323, 324, 354(B), 379, 504, 427 of the Indian Penal Code.
It is alleged that all the accused persons including the petitioners assaulted the informant, her sister, husband and other family members, as a result of which, they sustained injuries.
It is submitted by learned counsel for the petitioners that petitioners have falsely been implicated in this case and in the background of some land dispute, the present F.I.R has been registered. There is counter version of the occurrence also. Moreover, all the injuries except the injury of Md. Raisuddin have been found to be simple in nature. It is also submitted that injured Md. Raisuddin in his statement has alleged that Md. Halim Patna High Court CR. MISC. No.57265 of 2021(4) dt.10-08-2022 3/3 and Kalam have assaulted him who are not petitioners before this Court. There is general and omnibus allegation against the petitioners.
In the facts and circumstance of the case, let the petitioners, above named, except petitioner Md. Halim @ Abdul Halim, in the event of their arrest or surrender before the Court below within a period of four weeks from today, be released on anticipatory bail on furnishing bail bonds of Rs. 10,000/-(Ten Thousands) each with two sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate, Araria in connection with Araria P.S. Case No. 519 of 2021, subject to the conditions as laid down under Section 438(2) of the Cr.P.C.
(Sunil Kumar Panwar, J) Shageer/-
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