Ravi Ranjan Kumar vs The State Of Bihar on 11 July, 2016

[Cites 12, Cited by 0]

Patna High Court - Orders

Ravi Ranjan Kumar vs The State Of Bihar on 11 July, 2016

Bench: Dinesh Kumar Singh

                   IN THE HIGH COURT OF JUDICATURE AT PATNA
                                  Criminal Miscellaneous No.28105 of 2016
                        Arising Out of PS.Case No. -171 Year- 2015 Thana -SILAO District- NALANDA
                                                     (BIHARSHARIFF)
                 ======================================================
                 1. Ravi Ranjan Kumar, son of Naveen Singh, resident of Village- Bindi
                    Deeh, P.S. - Silaw, District- Nalanda.

                                                                                .... ....   Petitioner/s
                                                        Versus
                 1. The State of Bihar

                                                             .... .... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     : Mr. Suryakant Kumar
                 For the Opposite Party/s : Mr. Sri Ramchandra Singh
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR SINGH
                                                  ORAL ORDER

2   11-07-2016

Petitioner is apprehending his arrest in a case registered for the offences punishable under Sections 147, 148, 149, 353, 332, 337, 427, 504, 506, 171(G), 307 of the Indian Penal Code and Section 135(K) of the Representation of Peoples Act.

The prosecution case as per the written report of the informant Dr. Dinesh Kumar Singh is that during assembly election in Rajgir, he was on patrolling duty on booth Nos. 169, 170 and 173 when 150 people came and made an attempt to caste bogus votes and thereby obstructed the poling process. The village Chaukidar subsequently disclosed the name of four persons including the petitioner as part of the mob.

It is submitted by learned counsel for the petitioner that accusation is against the mob and maliciously Patna High Court Cr.Misc. No.28105 of 2016 (2) dt.11-07-2016 2/2 the village Chaukidar named the petitioner. Moreover similarly situated co-accused have been granted anticipatory bail by a coordinate Bench of this Court vide Cr. Misc. No. 9855 of 2016.

A statement has been made in para 3 of the petition that petitioner has no criminal antecedent.

Considering the aforesaid facts, let the petitioner, above named, in the event of his arrest or surrender before the Court below within a period of 12 weeks from today, be released on anticipatory bail on furnishing bail bond of Rs. 10,000/-(ten thousand) with two sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate, Nalanda at Biharsharif in connection with Silao P.S. Case No. 171 of 2015, subject to the conditions as laid down under Section 438(2) of the Cr.P.C.

(Dinesh Kumar Singh, J) Shageer/-

  U            T

Unlock Advanced Research with PRISMAI

Patna High Court - Orders