Patna High Court - Orders
Kedar Ram & Anr vs The State Of Bihar on 9 January, 2015
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.23488 of 2014
Arising Out of PS.Case No. -9 Year- 2007 Thana -ATARI District- GAYA
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1. Kedar Ram Son of Putul Ram
2. Binay Prasad Son of Late Brahmdeo Prasad Both resident of village-
Bhojpur, P.S.- Atri, District- Gaya
.... .... Petitioner
Versus
1. The State of Bihar
.... .... Opposite Party
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with
Criminal Miscellaneous No.48227 of 2014
Arising Out of PS.Case No. -9 Year- 2007 Thana -ATRI District- GAYA
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1. Lalan Prasad Son of Bisheshwar Prasad resident of village- Bhojpur,
P.S.- Atari, District- Gaya
.... .... Petitioner
Versus
1. The State of Bihar
.... .... Opposite Party
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Appearance :
(In Cr.Misc. No.23488 of 2014)
For the Petitioner : Mr. Manish Kumar No-2
For the Opposite Party : Mr. Suresh Pd. Singh (App)
(In Cr.Misc. No.48227 of 2014)
For the Petitioner : Mr. Anjani Kumar Jha
For the Opposite Party/s : Mr. G.S. Gupta (App)
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CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR SINGH
ORAL ORDER
3 09-01-2015Petitioners are languishing in custody since 04.04.2014 and 18.07.2014 in a case registered for the offences punishable under Sections 147, 148, 149, 302, 379, 380, 427, 452 of the I.P.C, Section 27 of the Arms Act, Section 17 of the Criminal Law Amendment Act and Section ¾ of the Explosive Substances Act.
It is alleged that F.I.R. named accused persons along with 200 extremists attacked the house of the Patna High Court Cr.Misc. No.23488 of 2014 (3) dt.09-01-2015 2/2 informant, brought jewellary, grains and other articles and killed one Bandhu Yadav. The petitioners were not named in the F.I.R.
It is submitted by learned counsel for the petitioners that only on suspicion the petitioners have been roped in the present case.
A statement has been made in para 3 of the petition that petitioners have no criminal antecedent, whereas the persons who have criminal antecedent have been granted bail vide Cr. Misc. No. 31129 of 2013, Cr. Misc. No. 37080 of 2012, Cr. Misc. No. 1098 of 2011, Cr. Misc. No. 479 of 2011, Cr. Misc. No. 19800 of 2010.
Considering the aforesaid facts, let the petitioners, above named, be released on bail on furnishing bail bond of Rs. 10,000/-(ten thousand) each with two sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate/Judicial Magistrate, 1st Class, Gaya in connection with Atri P.S. Case No. 09 of 2007.
Let learned Court below cancel the bail bonds of the petitioners, if the petitioners get substantially involved in similar nature of offence or defaults for three consecutive occasions during the trial.
(Dinesh Kumar Singh, J) Shageer/-
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