Patna High Court - Orders
Shri Krishna Menon Maharaj @ Krishna ... vs The State Of Bihar on 30 January, 2016
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.2934 of 2016
Arising Out of PS.Case No. -129 Year- 2015 Thana -EKMA District- SARAN
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1. Shri Krishna Menon Maharaj @ Krishna Mohan Maharaj Son of late
Ganesh Maharaj Resident of Village- Ekma, Police Station Ekma, District
Saran.
.... .... Petitioner/s
Versus
1. The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Rajesh Roy, Advocate
For the Opposite Party/s : Mr. B.Ram(App)
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CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
SINGH
ORAL ORDER
2 30-01-2016Heard learned counsel for the petitioner and the State.
The petitioner is apprehending his arrest in a case registered for the offences punishable under Sections 143, 147, 148, 341, 323, 324, 307, 332, 333, 353, 427, 392, 394, 395, 397, 398 of the Indian Penal Code and 27 of the Arms Act.
The prosecution case is that the S.H.O. of Ekma Police Station went to pacify the two groups of villagers of Amdardhai and villagers of Nonia Toli, when the two groups were damaging and robbing the shops of each other. It is alleged that the mob pelted stones on the police also. 78 persons were identified by the Chowkidar including the petitioner. The petitioner instigated the mob. Patna High Court Cr.Misc. No.2934 of 2016 (2) dt.30-01-2016 2
It is submitted by the learned counsel for the petitioner that accusation is against the mob and in the First Information Report there is no specific accusation that the petitioner was supplying arms or instigating the mob. It is further submitted that none received any injury in the incident including the police personnel.
Considering the accusation against mob, let the above named petitioner be released on bail in the event of his arrest or surrender before the learned court below within a period of twelve weeks from today, on furnishing bail bonds of Rs. 10,000/- (Ten Thousand) with two sureties of the like amount each to the satisfaction of learned Shri Divya Prakash, J.M., Saran in connection with Ekma P.S. Case No. 129 of 2015, subject to conditions as laid down under Section 438(2) of the Code of Criminal Procedure.
(Dinesh Kumar Singh, J) P.K./-
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