Patna High Court - Orders
Viki Rai @ Viki Kumar vs The State Of Bihar on 4 April, 2019
Author: Vikash Jain
Bench: Vikash Jain
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.20962 of 2019
Arising Out of PS. Case No.-1 Year-2019 Thana- KOILWAR District-
Bhojpur
======================================================
1. VIKI RAI @ VIKI KUMAR aged about 25 years, male, Son of Arbind Rai
Resident of Village - Koilwar Ward No. 8, P.S.- Koilwar Distt.- Bhojpur
2. Santosh Kumar aged about 25 years, male, Son of Harendra Singh
Resident of Village - Bampur Tola Ward No.7, P.S.- Koilwar Distt.-
Bhojpur
3. Abhishek Kumar aged about 27 years, male, Son of Devendra Singh
Resident of Village - Koilwar Ward No.7, P.S.- Koilwar Distt.- Bhojpur
... ... Petitioners
Versus
The State of Bihar
... ... Opposite Party
======================================================
Appearance :
For the Petitioners : Mr. Ajay Kumar Singh, Advocate.
For the Opposite Party: APP
======================================================
CORAM: HONOURABLE MR. JUSTICE VIKASH JAIN
ORAL ORDER
2 04-04-2019Heard learned counsel for the petitioners and learned APP for the State.
2. The petitioners apprehend their arrest for the offences alleged under Sections 147, 148, 149, 341, 323, 504, 307, 353 and 427 of the Indian Penal Code registered in connection with Koilwar P.S. Case No. 01 of 2019.
3. It is submitted that the petitioners have been falsely implicated and the F.I.R. is against as many as six named and 100 unknown persons. The petitioners merely happened to be in the vicinity and the accusations are general and omnibus in nature without any specific accusation attributed to the petitioners. The petitioners claims clean antecedents.
4. Be that as it may, in the event of the petitioners' arrest or surrender before the court below within six weeks from Patna High Court CR. MISC. No.20962 of 2019(2) dt.04-04-2019 2/2 the date of communication of this order, let the above named petitioners be released on bail on furnishing bail bond of Rs.10,000/- (ten thousand) each with two sureties of like amount each to the satisfaction of learned Chief Judicial Magistrate, Ara, Bhojpur in connection with Koilwar P.S. Case No. 01 of 2019, subject to the conditions as laid down under Section 438 (2) Cr.P.C., and also subject to the following further conditions -
(i) That one of the bailors shall be a close relative of the petitioners.
(ii) That the petitioners shall not indulge in any similar offence till conclusion of the trial.
(iii) That the petitioners shall cooperate with the investigation, if not already concluded, and make themselves available as and when so required and in case of failure, the State shall be at liberty to move for cancellation of bail.
(iv) That the petitioners shall remain physically present in Court on each and every date during trial and in the event of failure on two consecutive dates without sufficient reason, their bail bonds shall be liable to be cancelled by the learned Court concerned.
(Vikash Jain, J) Ibrar//-
U T