Patna High Court - Orders
Bhola Sahni vs The State Of Bihar on 23 March, 2022
Author: Sunil Kumar Panwar
Bench: Sunil Kumar Panwar
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.30398 of 2021
Arising Out of PS. Case No.-180 Year-2019 Thana- LALGANJ District- Vaishali
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1. Bhola Sahni S/O Bishambhar Sahni R/O Village-Basanta Jahanabad, P.S-
Lalganj, District-Vaishali.
2. Jitendra Sahni S/O Shivnath Sahani R/O Village-Basanta Jahanabad, P.S-
Lalganj, District-Vaishali.
3. Raju Sahni S/O Ramsurat Sahni R/O Village-Basanta Jahanabad, P.S-
Lalganj, District-Vaishali.
4. Guddu Sahni S/O Rameshwar Sahni R/O Village-Basanta Jahanabad, P.S-
Lalganj, District-Vaishali.
5. Ravindra Kumar @ Ravindra Sahni S/O Chulhai Sahni R/O Village-Basanta
Jahanabad, P.S-Lalganj, District-Vaishali.
6. Santosh Sahni S/O Premnath Sahani R/O Village-Basanta Jahanabad, P.S-
Lalganj, District-Vaishali.
7. Arvind Sahni S/O Chulhai Sahni R/O Village-Basanta Jahanabad, P.S-
Lalganj, District-Vaishali.
8. Madan Sahni S/O Bateshwar Sahani R/O Village-Basanta Jahanabad, P.S-
Lalganj, District-Vaishali.
... ... Petitioner/s
Versus
The State Of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Arvind Kumar Sinha, Advocate
For the Opposite Party/s : Mr. Raj Ballabh Singh, APP
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CORAM: HONOURABLE MR. JUSTICE SUNIL KUMAR PANWAR
ORAL ORDER
3 23-03-2022At the very outset, learned counsel for the petitioners seeks permission to withdraw the petition of petitioner no.3, Raju Sahni, petitioner no.4 Guddu Sahni, petitioner no.5 Ravindra Kumar @ Ravindra Sahni and petitioner no.7 Arvind Sahni.
Permission is accorded.
Patna High Court CR. MISC. No.30398 of 2021(3) dt.23-03-2022 2/3 Accordingly, this petition is dismissed as withdrawn in respect of petitioner nos.3, 4, 5 and 7.
Heard leaned counsel for the petitioners and learned APP for the State.
The petitioners are apprehending his arrest in a case registered for the offences punishable under Sections 147, 148, 149, 341, 323, 324, 307, 395, 504 and 506 of the Indian Penal Code and Section 27 of the Arms Act.
It is a case of assault upon the informant by the accused persons.
It is submitted by learned counsel for the petitioners that the petitioners have falsely been implicated in this case. He further submits that petitioners have not been apprehended at the spot. He further submits that there is general and omnibus allegation against the petitioners. Petitioners have got clean antecedent.
Learned APP appearing for the State has opposed the prayer for anticipatory bail.
In the facts and circumstances of the case, let the petitioners namely, Bhola Sahni, Jitendra Sahni, Santosh Sahni and Madan Sahni, in the event of their arrest or surrender before the court below within a period of four weeks from today, be Patna High Court CR. MISC. No.30398 of 2021(3) dt.23-03-2022 3/3 released on anticipatory bail on furnishing bail bonds of Rs. 10,000/- (ten thousand) each with two sureties of the like amount each to the satisfaction of learned ACJM-XIV, Vaishali at Hajipur in connection with Lalganj P.S. Case No. 180 of 2019, subject to the conditions as laid down under Section 438(2) of the Cr.P.C.
(Sunil Kumar Panwar, J) Brajesh Kumar/-
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