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Patna High Court - Orders

Pappu Kumar Rai @ Pappu Rai @ Pappu Kumar ... vs The State Of Bihar on 6 December, 2021

Author: Arvind Srivastava

Bench: Arvind Srivastava

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                 CRIMINAL MISCELLANEOUS No.4414 of 2021
        Arising Out of PS. Case No.-109 Year-2020 Thana- MOHIUDDIN NAGAR District-
                                           Samastipur
     ======================================================
1.    PAPPU KUMAR RAI @ PAPPU RAI @ PAPPU KUMAR RAY Son of
      Late Siya Ram Ray Resident of Tara, P.S.- Mohiuddin Nagar, Distt-
      Samastipur.
2.   RAUSHAN KUMAR Son of Pappu Kumar Ray Resident of Tara, P.S.-
     Mohiuddin Nagar, Distt- Samastipur.
3.   NAVEEN KUMAR RAY @ NAVEEN KUMAR RAI Son of Parmanand
     Ray Resident of Tara, P.S.- Mohiuddin Nagar, Distt- Samastipur.
4.   CHIKKU KUMAR Son of Umesh Ray Resident of Tara, P.S.- Mohiuddin
     Nagar, Distt- Samastipur.
5.   ANSHU KUMAR Son of Umesh Ray Resident of Tara, P.S.- Mohiuddin
     Nagar, Distt- Samastipur.
6.   CHHOTU KUMAR Son of Umesh Ray Resident of Tara, P.S.- Mohiuddin
     Nagar, Distt- Samastipur.
7.   VIKKI KUMAR @ VICKY KUMAR Son of Prem Kumar Ray Resident of
     Tara, P.S.- Mohiuddin Nagar, Distt- Samastipur.
8.   RAHUL KUMAR Son of Sukul Ray Resident of Tara, P.S.- Mohiuddin
     Nagar, Distt- Samastipur.
9.   SHUBHAM KUMAR Son of Sukul Ray Resident of Tara, P.S.- Mohiuddin
     Nagar, Distt- Samastipur.
10. PARMANAND RAI @ PARMANAND RAY Son of Late Siya Ram Ray
    Resident of Tara, P.S.- Mohiuddin Nagar, Distt- Samastipur.
11. PREM KUMAR @ PREM KUMAR RAY Son of Late Siya Ram Ray
    Resident of Tara, P.S.- Mohiuddin Nagar, Distt- Samastipur.
12. SHUKUL RAI @ SUKUL RAY Son of Siya Ram Ray Resident of Tara,
    P.S.- Mohiuddin Nagar, Distt- Samastipur.
13. SHIVDANI KUMAR Son of Prem Kumar Ray Resident of Tara, P.S.-
    Mohiuddin Nagar, Distt- Samastipur.
14. PRADEEP RAI @ PRADIP RAY Son of Damodar Ray Resident of Tara,
    P.S.- Mohiuddin Nagar, Distt- Samastipur.
15. MANOJ KUMAR RAI @ MANOJ KUMAR RAY Son of Damodar Ray
    Resident of Tara, P.S.- Mohiuddin Nagar, Distt- Samastipur.
16. UMESH RAI @ UMESH RAY Son of Shambhu Ray Resident of Tara, P.S.-
    Mohiuddin Nagar, Distt- Samastipur.
17. MUKESH RAI @ MUKESH RAY Son of Shambhu Ray Resident of Tara,
    P.S.- Mohiuddin Nagar, Distt- Samastipur.
18. RAJESH RAI @ RAJESH RAY Son of Shambhu Ray Resident of Tara,
    P.S.- Mohiuddin Nagar, Distt- Samastipur.

                                                                   ... ... Petitioner/s
          Patna High Court CR. MISC. No.4414 of 2021(2) dt.06-12-2021
                                                     2/3




                                                       Versus
                 THE STATE OF BIHAR

                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :       Mr. Zeyaul Hoda
                 For the Opposite Party/s :       Mr. A.G.
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE ARVIND SRIVASTAVA
                                       ORAL ORDER

2   06-12-2021

Heard learned counsel for the petitioners and learned A.P.P. for the State.

The petitioners apprehend their arrest in connection with Mohiuddin Nagar P.S. Case No. 109 of 2020 registered under Sections 147, 149, 307, 323, 324, 338, 341, 504 and 506 of the Indian Penal Code and Section 26(1)(a) and 26(1)(b) of the Indian Forest Act, 1927.

Learned counsel appearing on behalf of the petitioners submits that petitioners are innocent and have falsely been implicated in the present case. There is case and counter case between the parties. Further submission is that both the parties have sustained injuries in the alleged occurrence. Petitioners have no criminal antecedent.

Having considered the facts and circumstances of the case, let the above named petitioners be released on anticipatory bail, in the event of arrest or surrender before the learned court below within a period of four weeks from today, on furnishing Patna High Court CR. MISC. No.4414 of 2021(2) dt.06-12-2021 3/3 personal bond to the satisfaction of the S.D.J.M., Samastipur in connection with Mohiuddin Nagar P.S. Case No. 109 of 2020, subject to the condition as laid down under Section 438(2) of the Cr. P.C. (Arvind Srivastava, J) utkarsh/-

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