Pawan Singh & Ors vs The State Of Bihar on 20 February, 2015

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Patna High Court - Orders

Pawan Singh & Ors vs The State Of Bihar on 20 February, 2015

Bench: Navaniti Prasad Singh

                    IN THE HIGH COURT OF JUDICATURE AT PATNA
                                 Criminal Miscellaneous No 35223 of 2014
                     Arising Out of PS.Case No. -11 Year- 2012 Thana -BATHNAHA District- SITAMARHI
                 ======================================================
                 1. Pawan Singh S/o Late Indradev Singh Resident of Village Chandpura,
                 P.S. Bathanaha, District Sitamarhi.
                 2. Amaresh Kumar @ Amaresh Chaudhary S/o Late Rama Shankar
                 Chaudhary
                 3. Rajkaran Chaudhary S/o Late Jagdev Chaudhary Petitioner No. 2 AND 3
                 are Residents of Village Pachgachiya, P.S. Bathanaha, District Sitamarhi.

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

                                                      .... .... Opposite Party/s
                 ======================================================
                 CORAM: HON'BLE MR JUSTICE NAVANITI PRASAD SINGH

                                                 ORAL ORDER

2   20-02-2015

Petitioner No 1 Pawan Singh is said to have expired and, as such, his application abates.

So far as petitioners No 2 and 3 are concerned, petitioner No 2 is a handicapped person and petitioner No 3 is aged over 75 years. They apprehend arrest in Bathanaha Police Station (PS) Case No 11 of 2012 instituted under Sections 147, 148, 149, 341, 323, 324, 307, 504 of Indian Penal Code and Section 27 of Arms Act.

Learned counsel for the petitioners refers to the first information report to show that there is no specific overt act against either of the two petitioners who are merely said to be members of the unlawful assembly.

Be that as it may, in the event of their arrest or Patna High Court Cr.Misc. No.35223 of 2014 (2) dt.20-02-2015 2 surrender within four weeks from today, the petitioners abovenamed shall be released on bail on each of them furnishing bonds of Rs 10,000/- (Rupees Ten Thousand) with two sureties of the like amount each to the satisfaction of Chief Judicial Magistrate, Sitamarhi in Bathanaha PS Case No 11 of 2012 subject to all conditions as laid down in Section 438 (2) of Criminal Procedure Code.

(Navaniti Prasad Singh, J) M.E.H./-

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Patna High Court - Orders