Patna High Court - Orders
Nutan Devi vs The State Of Bihar on 29 November, 2022
Author: Satyavrat Verma
Bench: Satyavrat Verma
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.35190 of 2022
Arising Out of PS. Case No.-93 Year-2022 Thana- PALASI District- Araria
======================================================
1. Ranjit Sah @ Ranjit Kumar Sah Son of Janak Lal Sah R/o Village-
Kankhudia, P.S.- Palasi, District- Araria
2. Janak Lal Sah Son of Prabhu Chand Sah R/o Village- Kankhudia, P.S.-
Palasi, District- Araria
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
======================================================
with
CRIMINAL MISCELLANEOUS No. 35635 of 2022
Arising Out of PS. Case No.-93 Year-2022 Thana- PALASI District- Araria
======================================================
1. Rukmani Devi Wife of Chulahi Sah Resident of Village - Kankhudia, P.S.-
Palasi, Dist.- Araria.
2. Munni Devi Wife of Shankar Sah Resident of Village - Kankhudia, P.S.-
Palasi, Dist.- Araria.
3. Chulahi Sah Son of Late Pirthvi Chand Sah Resident of Village - Kankhudia,
P.S.- Palasi, Dist.- Araria.
4. Shankar Sah Son of Late Pirthvi Chand Sah Resident of Village -
Kankhudia, P.S.- Palasi, Dist.- Araria.
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
======================================================
with
CRIMINAL MISCELLANEOUS No. 36289 of 2022
Arising Out of PS. Case No.-93 Year-2022 Thana- PALASI District- Araria
======================================================
1. Rajendra Sah @ Raj Kumar Sah Son of Prithwi Lal Sah Resident of village -
Kankhudia, P.S.- Palasi, Dist.- Araria
2. Satish Kumar Sah @ Satish Sah @ Satish Kumar Son of Rajendra Sah
Resident of village - Kankhudia, P.S.- Palasi, Dist.- Araria
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
======================================================
Patna High Court CR. MISC. No.35190 of 2022(2) dt.29-11-2022
2/10
with
CRIMINAL MISCELLANEOUS No. 37617 of 2022
Arising Out of PS. Case No.-93 Year-2022 Thana- PALASI District- Araria
======================================================
1. Nutan Devi Sanjay Yadav R/O- Vill-Kankhudia, P.S.- Palasi, Dist.- Araria
2. Sanjay Yadav Son Of Kin Lal Yadav R/O- Vill-Kankhudia, P.S.- Palasi,
Dist.- Araria
3. Mantu Yadav Son Of Kin Lal Yadav R/O- Vill-Kankhudia, P.S.- Palasi,
Dist.- Araria
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
======================================================
with
CRIMINAL MISCELLANEOUS No. 61410 of 2022
Arising Out of PS. Case No.-93 Year-2022 Thana- PALASI District- Araria
======================================================
Subhash Sah @ Subhash Kumar Sah @ Subhash Prasad Sah Son of
Nemchand Sah R/v- Kankhudia, P.S.- Palasi, Dist- Araia
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
======================================================
Appearance :
(In CRIMINAL MISCELLANEOUS No. 35190 of 2022)
For the Petitioner/s : Mr. Ramesh Kumar Singh, Advocate
For the Opposite Party/s : Mr. Md. Aslam Ansari, APP
(In CRIMINAL MISCELLANEOUS No. 35635 of 2022)
For the Petitioner/s : Mr. Ramesh Kumar Singh, Advocate
For the Opposite Party/s : Mr. Md. Aslam Ansari, APP
(In CRIMINAL MISCELLANEOUS No. 36289 of 2022)
For the Petitioner/s : Mr. Ramesh Kumar Singh, Advocate
For the Opposite Party/s : Mr. Mukeshwar Dayal, APP
(In CRIMINAL MISCELLANEOUS No. 37617 of 2022)
For the Petitioner/s : Mr. Ramesh Kumar Singh, Advocate
For the Opposite Party/s : Mr. Mukeshwar Dayal, APP
(In CRIMINAL MISCELLANEOUS No. 61410 of 2022)
For the Petitioner/s : Mr. Ramesh Kumar Singh, Advocate
For the Opposite Party/s : Mr. Choubey Jawahar, APP
======================================================
CORAM: HONOURABLE MR. JUSTICE SATYAVRAT VERMA
ORAL ORDER
2 29-11-2022CRIMINAL MISCELLANEOUS No.35190 of 2022 Heard learned counsel for the petitioners and learned A.P.P. for the State.
Patna High Court CR. MISC. No.35190 of 2022(2) dt.29-11-2022 3/10 The petitioners apprehend their arrest in a case registered for the offences punishable under Sections 147, 148, 149, 341, 323, 324, 325, 307, 188, 189, 332, 333, 353, 337 and 504 of the Indian Penal Code.
Learned counsel for the petitioners submits that petitioner no.1 has antecedent of one case, petitioner no.2 is a person with clean antecedent and the informant alleges that accused persons, including the petitioners, were protesting against kidnapping of Chunni Kumari and had blocked the road causing traffic jam and were raising slogans against the District Administration and Police and even pelted stones and assaulted causing injury to named persons.
Learned counsel for the petitioners submits that petitioners have been falsely implicated in the present case, it is further submitted that on account of kidnapping of a girl, a protest was going on and petitioners being villagers had gone to see the protest and there they came to be implicated, it is also submitted that allegations against the petitioners are general and omnibus in nature.
Learned A.P.P. for the State opposes the prayer for anticipatory bail of the petitioners.
Considering the submissions made by the learned Patna High Court CR. MISC. No.35190 of 2022(2) dt.29-11-2022 4/10 counsel for the petitioners, the petitioners above-named, in the event of their arrest or surrender before the learned Court below within a period of six weeks from today, be released on anticipatory bail on furnishing bail bonds of Rs. 10,000/- (Rupees Ten Thousand) each with two sureties of the like amount each to the satisfaction of the learned court below where the case is pending/successor court in connection with Palasi P.S. Case No. 93 of 2022 subject to the conditions as laid down under Section 438 (2) of the Cr.P.C.
CRIMINAL MISCELLANEOUS No. 35635 of 2022 Heard learned counsel for the petitioners and learned A.P.P. for the State.
The petitioners apprehend their arrest in a case registered for the offences punishable under Sections 147, 148, 149, 341, 323, 324, 325, 307, 188, 189, 332, 333, 353, 337 and 504 of the Indian Penal Code.
Learned counsel for the petitioners submits that petitioners are person with clean antecedent, petitioner nos. 1 and 2 are women and the informant alleges that accused persons, including the petitioners, were protesting against kidnapping of Chunni Kumari and had blocked the road causing traffic jam and were raising slogans against the District Administration and Police and even pelted stones and assaulted Patna High Court CR. MISC. No.35190 of 2022(2) dt.29-11-2022 5/10 causing injury to named persons.
Learned counsel for the petitioners submits that petitioners have been falsely implicated in the present case, it is further submitted that on account of kidnapping of a girl, a protest was going on and petitioners being villagers had gone to see the protest and there they came to be implicated, it is also submitted that allegations against the petitioners are general and omnibus in nature.
Learned A.P.P. for the State opposes the prayer for anticipatory bail of the petitioners.
Considering the submissions made by the learned counsel for the petitioners, the petitioners above-named, in the event of their arrest or surrender before the learned Court below within a period of six weeks from today, be released on anticipatory bail on furnishing bail bonds of Rs. 10,000/- (Rupees Ten Thousand) each with two sureties of the like amount each to the satisfaction of the learned court below where the case is pending/successor court in connection with Palasi P.S. Case No. 93 of 2022 subject to the conditions as laid down under Section 438 (2) of the Cr.P.C.
CRIMINAL MISCELLANEOUS No. 36289 of 2022 Heard learned counsel for the petitioners and learned A.P.P. for the State.
Patna High Court CR. MISC. No.35190 of 2022(2) dt.29-11-2022 6/10 The petitioners apprehend their arrest in a case registered for the offences punishable under Sections 147, 148, 149, 341, 323, 324, 325, 307, 188, 189, 332, 333, 353, 337 and 504 of the Indian Penal Code.
Learned counsel for the petitioners submits that petitioners are person with clean antecedent and the informant alleges that accused persons, including the petitioners, were protesting against kidnapping of Chunni Kumari and had blocked the road causing traffic jam and were raising slogans against the District Administration and Police and even pelted stones and assaulted causing injury to named persons.
Learned counsel for the petitioners submits that petitioners have been falsely implicated in the present case, it is further submitted that on account of kidnapping of a girl, a protest was going on and petitioners being villagers had gone to see the protest and there they came to be implicated, it is also submitted that allegations against the petitioners are general and omnibus in nature.
Learned A.P.P. for the State opposes the prayer for anticipatory bail of the petitioners.
Considering the submissions made by the learned counsel for the petitioners, the petitioners above-named, in the Patna High Court CR. MISC. No.35190 of 2022(2) dt.29-11-2022 7/10 event of their arrest or surrender before the learned Court below within a period of six weeks from today, be released on anticipatory bail on furnishing bail bonds of Rs. 10,000/- (Rupees Ten Thousand) each with two sureties of the like amount each to the satisfaction of the learned court below where the case is pending/successor court in connection with Palasi P.S. Case No. 93 of 2022 subject to the conditions as laid down under Section 438 (2) of the Cr.P.C.
CRIMINAL MISCELLANEOUS No. 37617 of 2022 Heard learned counsel for the petitioners and learned A.P.P. for the State.
The petitioners apprehend their arrest in a case registered for the offences punishable under Sections 147, 148, 149, 341, 323, 324, 325, 307, 188, 189, 332, 333, 353, 337 and 504 of the Indian Penal Code.
Learned counsel for the petitioners submits that petitioners are person with clean antecedent, petitioner no.1 is a woman and the informant alleges that accused persons, including the petitioners, were protesting against kidnapping of Chunni Kumari and had blocked the road causing traffic jam and were raising slogans against the District Administration and Police and even pelted stones and assaulted causing injury to named persons.
Patna High Court CR. MISC. No.35190 of 2022(2) dt.29-11-2022 8/10 Learned counsel for the petitioners submits that petitioners have been falsely implicated in the present case, it is further submitted that on account of kidnapping of a girl, a protest was going on and petitioners being villagers had gone to see the protest and there they came to be implicated, it is also submitted that allegations against the petitioners are general and omnibus in nature.
Learned A.P.P. for the State opposes the prayer for anticipatory bail of the petitioners.
Considering the submissions made by the learned counsel for the petitioners, the petitioners above-named, in the event of their arrest or surrender before the learned Court below within a period of six weeks from today, be released on anticipatory bail on furnishing bail bonds of Rs. 10,000/- (Rupees Ten Thousand) each with two sureties of the like amount each to the satisfaction of the learned court below where the case is pending/successor court in connection with Palasi P.S. Case No. 93 of 2022 subject to the conditions as laid down under Section 438 (2) of the Cr.P.C.
CRIMINAL MISCELLANEOUS No. 61410 of 2022 Heard learned counsel for the petitioner and learned A.P.P. for the State.
The petitioner apprehends his arrest in a case Patna High Court CR. MISC. No.35190 of 2022(2) dt.29-11-2022 9/10 registered for the offences punishable under Sections 147, 148, 149, 341, 323, 324, 325, 307, 188, 189, 332, 333, 353, 337 and 504 of the Indian Penal Code.
Learned counsel for the petitioner submits that petitioner is a person with clean antecedent and the informant alleges that accused persons, including the petitioner, were protesting against kidnapping of Chunni Kumari and had blocked the road causing traffic jam and were raising slogans against the District Administration and Police and even pelted stones and assaulted causing injury to named persons.
Learned counsel for the petitioner submits that petitioner has been falsely implicated in the present case, it is further submitted that on account of kidnapping of a girl, a protest was going on and petitioner being villager had gone to see the protest and there he came to be implicated, it is also submitted that allegations against the petitioner are general and omnibus in nature.
Learned A.P.P. for the State opposes the prayer for anticipatory bail of the petitioner.
Considering the submissions made by the learned counsel for the petitioner, the petitioner above-named, in the event of his arrest or surrender before the learned Court below Patna High Court CR. MISC. No.35190 of 2022(2) dt.29-11-2022 10/10 within a period of six weeks from today, be released on anticipatory bail on furnishing bail bonds of Rs. 10,000/- (Rupees Ten Thousand) with two sureties of the like amount each to the satisfaction of the learned court below where the case is pending/successor court in connection with Palasi P.S. Case No. 93 of 2022 subject to the conditions as laid down under Section 438 (2) of the Cr.P.C.
(Satyavrat Verma, J) Rishi/-
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