Piku Mishra @ Piku Jha @ Pinku Mishra @ ... vs The State Of Bihar on 3 May, 2016

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Patna High Court - Orders

Piku Mishra @ Piku Jha @ Pinku Mishra @ ... vs The State Of Bihar on 3 May, 2016

Bench: Rajendra Kumar Mishra

                    IN THE HIGH COURT OF JUDICATURE AT PATNA
                                  Criminal Miscellaneous No.17893 of 2016

                         Arising Out of PS.Case No. -8 Year- 2015 Thana -MAHISI District- SAHARSA
                 ======================================================
                 Piku Mishra @ Piku Jha @ Pinku Mishra @ Pinku Jha Son of Krishna
                 Mohan Mishra Resident of village- Sihoul, P.s Bihara, District Saharsa.

                                                                                 .... ....   Petitioner/s

                                                        Versus
                 The State of Bihar

                                                                .... .... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :  Mr.
                 For the Opposite Party/s   : Mr. Dr. Ravindra Kumar (App)
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE RAJENDRA KUMAR
                 MISHRA
                 ORAL ORDER

2   03-05-2016

Heard learned counsel for the petitioner and learned counsel for the State.

Petitioner is accused in connection with Maheshi P.S. Case No. 08 of 2015 registered under Sections 147, 148, 149, 341, 307 and 324 of the I.P.C. and 27 of the Arms Act.

The accusation is that Rajesh Sada, brother of the informant, was accompanied by Sonu Jha, Niraj Jha and Raju Kumar Jha for entertaining the dance program. In the way, Bhagwan Ram, Nitish Jha, Ashutosh Kumar and the petitioner surrounded the brother of the informant and started to assault. In that course, due to dispute with Sonu Jha and Niraj Jha, Bhagwan Ram shot fired at his brother causing injury at his stomach. Patna High Court Cr.Misc. No.17893 of 2016 (2) dt.03-05-2016 2/2

Learned counsel appearing on behalf of the petitioner submits that petitioner is not named in the F.I.R. The specific overt act has been attributed against co-accused Bhagwan Ram. Further submission is that petitioner is in custody since 02.02.2016. It is also submitted that petitioner is accused in three other cases, as detailed in paragraph no.3 of the petition, but in that cases, he is on bail.

Having considered the facts and circumstances of the case, let the above named petitioner be released on bail on furnishing bail bond of Rs. 10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of S.D.J.M., Saharsa in connection with Maheshi P.S. Case No. 08 of 2015 .

(Rajendra Kumar Mishra, J) Shail/-

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Patna High Court - Orders