Patna High Court - Orders
Gore Lal Singh @ Shashi Bhushan Prasad ... vs The State Of Bihar on 27 April, 2018
Author: Shivaji Pandey
Bench: Shivaji Pandey
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.23067 of 2018
Arising Out of PS.Case No. -222 Year- 2017 Thana -NARHAT District- NAWADA
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1. Gore Lal Singh @ Shashi Bhushan Prasad Singh Son of Bhagwan Singh
@ Bhagwan Prasad Singh Resident of Village - Baijnathpur, P.S. -
Sitamarhi, District - Nawada.
.... .... Petitioner/s
Versus
1. The State of Bihar.
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Arun Kumar,
For the Opposite Party/s : Mrs. Gulnar Begam
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CORAM: HONOURABLE MR. JUSTICE SHIVAJI PANDEY
ORAL ORDER
2 27-04-2018Heard learned counsel for the petitioner and learned counsel for the State.
The petitioner seeks anticipatory bail in a case instituted for the offences under Sections 342, 323, 307, 504 and 506/34 of the Indian Penal Code.
Allegation has been made that present petitioner along with other persons came to the place of occurrence and tried to prevent the informant whereupon petitioner has given a call to kill the informant's side whereupon Dukhan Manjhi has given a Khanti blow on the head of the informant.
Learned counsel for the petitioner submits that as per First Information Report the occurrence has taken place on 28.11.2017, FIR was lodged on 1.12.2017 and it has been Patna High Court Cr.M isc. No.23067 of 2018 (2) dt.27-04-2018 2 received by the court below on 3.12.2017 itself creates a doubt. Petitioner is aged about 70 years old and is suffering from paralysis.
Looking to the facts and circumstances of the case, in the event of arrest or surrender within four weeks from today, let petitioner, namely, Gore Lal Singh alias Shashi Bhushan Prasad Singh, be released on anticipatory bail on furnishing bail bonds of Rs.10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of the Chief Judicial Magistrate, Nawada in connection with Narhat (Sitamarhi) P.S. Case No.222 of 2017, subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure. Further condition is that whenever the police will call the petitioner for investigation or interrogation he will present himself before the police. In the event of being absent on two consecutive dates this order will be treated to have been withdrawn.
(Shivaji Pandey, J) Vinay/-
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