Patna High Court - Orders
Rahul Sah @ Rahul vs The State Of Bihar on 4 February, 2023
Author: Anjani Kumar Sharan
Bench: Anjani Kumar Sharan
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.73352 of 2022
Arising Out of PS. Case No.-67 Year-2020 Thana- LAHERIYASARAI District- Darbhanga
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1. RAHUL SAH @ RAHUL S/o Shambhu Sah R/o Mohalla- Belwaganj, P.S.-
Laherisarai, Distt- Darbhanga.
2. Golu @ Praveen Kumar S/o Ram Lakhan Sah R/o Mohalla- Belwaganj,
P.S.- Laherisarai, Distt- Darbhanga.
3. Nikku @ Saurav Kumar S/o Sri Ramsah @ Sita Ram Sah R/o Mohalla-
Belwaganj, P.S.- Laherisarai, Distt- Darbhanga.
... ... Petitioner/s
Versus
The State of Bihar.
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Mazharul Hassan
For the Opposite Party/s : Mr.Nand Kishore Prasad
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CORAM: HONOURABLE MR. JUSTICE ANJANI KUMAR SHARAN
ORAL ORDER
2 04-02-2023Heard both sides.
The petitioners apprehend their arrest in connection with Laheriasarai P.S. Case No.67 of 2020, registered for the offences punishable under Sections 342, 384, 336, 427, 382, 504 and 34 of the Indian Penal Code.
Allegation against the petitioners is of realizing money by using force.
Learned counsel for the petitioners submits that the petitioners are innocent and have falsely been implicated in the present case. It is submitted that the petitioners have got one criminal antecedent as stated in paragraph-3 of the bail Patna High Court CR. MISC. No.73352 of 2022(2) dt.04-02-2023 2/2 application. It is further submitted that the apprehended accused did not disclose the name of the petitioners. It is submitted that as the petitioners have got criminal antecedent, they are made accused in the present case.
Learned APP for the State opposed the prayer for grant of anticipatory bail to the petitioners.
Taking into consideration the facts aforesaid, let 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 enlarged on bail on furnishing bail bonds of Rs.25,000/- (rupees twenty five thousand) each with two sureties of the like amount each to the satisfaction of learned C.J.M., Darbhanga in connection with Laheriasarai P.S. Case No.67 of 2020, subject to the conditions laid down under Section 438(2) of the Code of Criminal Procedure.
(Anjani Kumar Sharan, J) S.KUMAR/-
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